Smt. Vedapriya @ S. Priya vs Sri. T. R. Dinesh
2023 Latest Caselaw 5129 Kant

                                                -1-
                                                      NC: 2023:KHC:26718-DB
                                                           MFA No. 3776 of 2019




                   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.3776 OF 2019 (MC)
                   BETWEEN:
                   SMT. VEDAPRIYA @ S. PRIYA
                   W/O T R DINESH
                   D/O SRIDHAR (CAR POLICE AND RETIRED SOLDIER)
                   POLICE QUARTERS
                   FIRST FLOOR, HOUSE NO.8
                   KRISHNA BLOCK
                   JYOTHINAGAR-570 019
                   MYSURU
                                                                    ...APPELLANT
                   (BY SRI. VENKATESH C. R., ADVOCATE)

                   AND:
                   SRI. T. R. DINESH
Digitally signed   S/O LATE T T RANGAIAH
by
MARKONAHALLI       AGED 37 YEARS
RAMU PRIYA
                   OCC:POLICE C/O SOMAPPA
Location: HIGH
COURT OF           NEAR SURYA BAKERY GUMMANAKOLLI VILLAGE
KARNATAKA
                   SOMWARPETE TALUK-571 236
                   KODAGU DISTRICT
                                                                  ...RESPONDENT
                   (BY SRI. VENKATESH R. BHAGAT, ADVOCATE)

                        THIS MFA IS FILED U/S.28(1) OF HINDU MARRIAGE ACT 1955,
                   AGAINST THE JUDGMENT AND DECREE DT.18.06.2018 PASSED ON
                   MC NO.9/2018 ON THE FILE OF THE SENIOR CIVIL JUDGE, JMFC,
                   SOMAWARAPETE, ALLOWING THE PETITION FILED U/S.13(1)(i-a) OF
                   HINDU MARRIAGE ACT.

                        THIS APPEAL, COMING ON FOR HEARING,          THIS   DAY,
                   G.NARENDAR J., DELIVERED THE FOLLOWING:
                                -2-
                                     NC: 2023:KHC:26718-DB
                                          MFA No. 3776 of 2019




                         JUDGMENT

The memo is filed by the appellant praying to dismiss

the petition as not pressed.

2. The said memo reads as under:

"The undersigned counsel for the Appellant hereby craves this Hon'ble court dismiss the above petition as not pressed as the parties above named have settled their dispute and have filed Compromise petition before the Trial court i.e. Family Court at Mysore in Crl.Misc.No.261/2020 on 11/07/2022 and the same is pending consideration, hence, in lieu of the settlement, the Appellant craves this Hon'ble court to dismiss the petition as withdrawn."

3. The memo is taken on record.

4. Accordingly, the appeal is dismissed as not

pressed.

Sd/-

JUDGE

Sd/-

JUDGE BSR