Smt Lakshmi vs Dr Hanuma Reddy B Hullatti
2023 Latest Caselaw 2303 Kant

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                                              MFA No. 2016 of 2018




            IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 20TH DAY OF APRIL, 2023

                                  PRESENT
                   THE HON'BLE MR JUSTICE ALOK ARADHE
                                     AND
              THE HON'BLE MR JUSTICE VIJAYKUMAR A. PATIL
                         M.F.A.NO.2016 OF 2018 (FC)
            BETWEEN:

               SMT LAKSHMI
               AGED ABOUT 56 YEARS,
               W/O DR.HANUMA REDDY,
               C/O AMARAMMA,
               R/AT NO.400, 3RD MAIN,
               2ND BLOCK, R T NAGAR,
               BENGALURU - 560 032
                                                        ...APPELLANT
            (BY SRI. PRABHUGOUDA B TUMBIGI, ADVOCATE)

            AND:
Digitally
signed by
GAYATHRI       DR HANUMA REDDY B HULLATTI
N              S/O BHEEMA REDDY,
Location:      AGED ABOUT 66 YEARS,
HIGH
COURT OF       R/AT NO.33, GROUND FLOOR,
KARNATAKA      9TH MAIN, NEAR KERIKODI BUS STOP,
               VENKATAPPA LAYOUT,
               HOSAKERIHALLI, BSK 3RD STAGE,
               BENGALURU - 560 085
                                                    ...RESPONDENT
            (BY SRI. HARISH N.R.,ADVOCATE)

                 THIS MFA IS FILED UNDER SECTION 19(1) OF THE
            FAMILY COURTS ACT, PRAYING TO ALLOW THIS MFA AND SET
            ASIDE THE JUDGMENT AND DECREE DATED 07.11.2017
            PASSED BY THE LEARNED VI ADDITIONAL PRINCIPAL JUDGE,
            FAMILY COURT, BENGALURU IN M.C.NO.1968/2014 AND
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                                      MFA No. 2016 of 2018




CONSEQUENTLY BE PLEASED TO DISMISS THE PETITIONER'S
PETITION i.e., M.C.NO.1968/2014 IN ENTIRETY IN THE
INTEREST OF JUSTICE AND EQUITY.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:

                       JUDGMENT

Sri.Prabhugouda B. Tumbigi, learned counsel for the

appellant along with the appellant are present.

Sri.Harish N.R., learned counsel for the respondent

along with the respondent are present.

This appeal under Section 19(1) of the Family Courts

Act, 1984 has been filed against the judgment dated

07.11.2017 passed by the Family Court by which the

petition filed by the appellant under Section 13(1)(ia) and

(ib) of the Hindu Marriage Act, 1955 has been partly

allowed.

2. Learned counsel for the parties as well as the

parties state before us that the dispute between them

have been amicably settled and they are residing together

MFA No. 2016 of 2018

with their son. In this connection, our attention is invited

to the joint affidavit filed on behalf of the parties.

3. The aforesaid submission and joint affidavit are

placed on record.

Accordingly, the appeal is disposed of.

Sd/-

JUDGE

Sd/-

JUDGE

MDS