Smt Komala H P vs Sri Ramesh M C
2023 Latest Caselaw 5126 Kant

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                                                   NC: 2023:KHC:26752-DB
                                                         MFA No. 3002 of 2021




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                          DATED THIS THE 1ST DAY OF AUGUST, 2023
                                          PRESENT
                           THE HON'BLE MR JUSTICE G.NARENDAR
                                            AND
                       THE HON'BLE MR JUSTICE VIJAYKUMAR A. PATIL
                   MISCELLANEOUS FIRST APPEAL NO. 3002 OF 2021 (FC)


                   BETWEEN:

                   SMT KOMALA H P
Digitally signed   D/O LATE PANCHALINGE GOWDA,
by NANDINI D       AGED ABOUT 38 YEARS,
Location: High     R/A NO 111, B BLOCK, SBM LAYOUT,
Court of           BOGADI, MYSURU - 570026.
Karnataka                                                        ...APPELLANT
                   (BY SRI. SUNIL SASTRY M., ADVOCATE)


                   AND:

                   SRI RAMESH M C
                   S/O C CHANNEGOWDA,
                   AGED ABOUT 42 YEARS,
                   NO.1054, 1ST FLOOR, 9TH CROSS,
                   4TH MAIN, BEHIND SAI BABA TEMPLE,
                   RAMAKRISHNANAGAR, MYSURU - 570022
                                                               ...RESPONDENT
                   (BY SRI. H.N.BASAVARAJU, ADVOCATE.)


                        THIS MFA IS FILED U/S 19(1) OF FAMILY COURTS ACT
                   AGAINST THE JUDGMENT AND DECREE DATED 06.02.2021
                   PASSED IN MC NO.948/2019      ON THE FILE OF THE III
                   ADDITIONAL   PRL.   JUDGE,  FAMILY   COURT,   MYSURU,
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                                     NC: 2023:KHC:26752-DB
                                          MFA No. 3002 of 2021




ALLOWING THE PETITION FILED UNDER SECTION 13(1)(ia) OF
THE HINDU MARRIAGE ACT.

     THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
G.NARENDAR J., DELIVERED THE FOLLOWING:

                           JUDGMENT

1. Learned counsel for the appellant submits that the parties

have settled the dispute out of the Court and hence, the appeal

may be dismissed as not pressed and that a memo is also filed

to that effect.

2. The memo dated 24.06.2023 filed by the appellant, reads

as under:-

"MEMO FOR WITHDRAWAL

That the Appellant humbly prays that this Hon'ble Court be pleased to permit her to withdraw this instant Appeal as both the Appellant and the Respondent have settled their disputes out of Court and the Appellant prays this memo be taken on record and dismiss this instant Appeal as not pressed in the interest of Justice and Equity.

Sd/- Sd/-

Counsel for the Appellant Appellant

Place : Bengaluru Date: 24/06/2023."

NC: 2023:KHC:26752-DB MFA No. 3002 of 2021

3. The submission of learned counsel for the appellant and

the memo are taken on record.

4. Accordingly, the appeal is dismissed as not pressed.

Sd/-

JUDGE

Sd/-

JUDGE