Swati W/O Vijayakumar Jangam vs Sri.Vijayakumar S/O Lazarus ...
2023 Latest Caselaw 2147 Kant

                                                          -1-
                                                                 MFA No. 103719 of 2019




                               IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                                     DATED THIS THE 10TH DAY OF APRIL, 2023

                                                      PRESENT
                                        THE HON'BLE MR JUSTICE R.DEVDAS
                                                         AND
                                      THE HON'BLE MR JUSTICE RAJESH RAI K
                                MISCELLANEOUS FIRST APPEAL NO. 103719 OF 2019
                                                        (FC-)
                              BETWEEN:

                              SWATI W/O VIJAYAKUMAR JANGAM,
                              AGED ABOUT 31 YEARS,
                              OCC. TEACHER IN CHETANA PUBLIC SCHOOL, HUBLI,
                              R/O C/O SRI. KALLAKUNTLA, JESUDAS,
                              SADASHIV COLONY, GADAG, ROAD, HUBBALLI.

                                                                               ...APPELLANT

                              (BY SRI. SADIQ N GOODWALA.,ADVOCATE)

                              AND:

                              SRI.VIJAYAKUMAR S/O LAZARUS JANGAM
           Digitally signed
           by
           MOHANKUMAR
                              AGED ABOUT 33 YEARS, OCC. LECTURER IN GOVT. 1ST
           B SHELAR


                              GRADE COLLEGE, HAVAGI, TQ. HALIYAL DIST. UTTARA
MOHANKUMAR
B SHELAR   Location:
           DHARWAD
           Date:
           2023.04.12
           11:30:07 -0700



                              KANNADA, R/O SATERI PLOT, NEHHRUNAGAR, ALNAVAR,
                              TQ. DHARWAD.

                                                                              ...RESPONDENT
                              (RESPONDENT SERVED)
                                   THIS MFA IS FILED U/SEC 19(1) OF THE FAMILY COURT ACT,
                              PRAYING TO SET ASIDE THE JUDGMENT DATED 24.06.2019 PASSED
                              BY THE LEARNED PRINCIPAL JUDGE, FAMILY COURT, DHARWAD IN
                              MC NO. 60/2018 BY ALLOWING THE APPEAL, IN THE INTEREST OF
                              JUSTICE AND EQUITY.

                                   THIS MFA COMING ON FOR ORDERS THIS DAY, R.DEVDAS J.,
                              DELIVERED THE FOLLOWING:
                                     -2-
                                          MFA No. 103719 of 2019




                               JUDGMENT

R.DEVDAS J., (ORAL):

Learned counsel for the appellant has filed a memo

dated 06.04.2023 which is also signed by the appellant,

seeking leave of this court to withdraw the appeal.

Memo is taken on record subject to all just

exceptions.

Accordingly, the appeal stands dismissed as

withdrawn.

In view of dismissal of the appeal, I.A.No.1/2022

does not survive for consideration and the same is

disposed off.

Sd/-

JUDGE

Sd/-

JUDGE

MBS