K.M.Umesha vs Smt. H.Lakshmidevamma
2023 Latest Caselaw 2348 Kant

                                           -1-
                                                     MFA No.1338 of 2020




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                         DATED THIS THE 21ST DAY OF APRIL 2023
                                         PRESENT
                         THE HON'BLE MR. JUSTICE ALOK ARADHE
                                           AND
                      THE HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL
                    MISCELLANEOUS FIRST APPEAL NO.1338 OF 2020 (FC)
               BETWEEN:

               1.    K.M. UMESHA
Digitally
signed by            S/O LATE MUDDURANGAIAH
RUPA V               HINDU, AGED 60 YEARS
Location:            R/AT NO.963/24
High Court           SRI RANGANATHA NILAYA
of Karnataka
                     HAVANUR EXTENSION
                     HESARAGHATTA ROAD
                     NAGASANDA POST, BANGALORE.
                                                            ...APPELLANT
               (BY SRI. T.C. SATHISHKUMAR, ADV.,)
               AND:

               1.    SMT. H. LAKSHMIDEVAMMA
                     W/O K.M. UMESHA
                     HINDU, AGED 53 YEARS
                     R/AT NO.15/3, II FLOOR, 17TH E MAIN
                     JEDARAHALLI, V BLOCK
                     RAJAJINAGAR, BANGALORE.
                                                           ...RESPONDENT
               (RESPONDENT SERVED & UNREPRESENTED)

                    THIS MFA IS FILED U/S.19(1) OF THE FAMILY COURT
               ACT, AGAINST THE JUDGMENT AND DECREE DT:20.09.2019
               PASSED IN MC NO.4612/2017 ON THE FILE OF THE IV
               ADDITIONAL PRL. JUDGE, FAMILY COURT, BENGALURU,
               DISMISSING THE PETITION FILED U/S.13(1)(ia)(ib), OF THE
               HINDU MARRIAGE ACT, 1956.
                          -2-
                                   MFA No.1338 of 2020




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

                     JUDGMENT

A memo has been filed seeking leave of this Court

to withdraw the appeal. The aforesaid memo is taken

on record.

Accordingly, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

RV