Mr K M Manohar Kumar vs Mrs Usha
2023 Latest Caselaw 5408 Kant

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                                                     NC: 2023:KHC:28060-DB
                                                     MFA No. 7101 of 2022




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 8TH 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. 7101 OF 2022 (FC)
                   BETWEEN:
                   MR. K M MANOHAR KUMAR
                   S/O LATE K.J. BHANDARY
                   AGED ABOUT 73 YEARS
                   R/AT MANDARA, I FLOOR
                   DOOR NO. 15-7-399
                   ARYA SAMAJ ROAD,
                   MANGALURU 575003 (DK)
                                                             ...APPELLANT
                   (BY SRI. M. SUDHAKAR PAI, ADVOCATE)

Digitally signed   AND:
by
MARKONAHALLI       MRS. USHA
RAMU PRIYA
                   D/O LATE
Location: HIGH
COURT OF           R. VENKATRAMAN
KARNATAKA
                   AGED ABOUT 67 YEARS
                   R/AT GROUND FLOOR
                   DOOR NO. 15-7-399
                   ARYA SAMAJ ROAD,
                   MANGALURU 575003 (DK)
                                                           ...RESPONDENT
                   (RESPONDENT - SERVED)
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                                         NC: 2023:KHC:28060-DB
                                         MFA No. 7101 of 2022




      THIS MFA IS FILED UNDER SECTION 19(1) OF
FAMILY COURT         ACT, AGAINST THE JUDGMENT               AND
DECREE DATED 26.08.2022 PASSED IN O.S.NO.8/2019
ON THE FILE OF THE I ADDITIONAL PRINCIPAL JUDGE,
FAMILY      COURT,    DAKSHINA      KANNADA,       MANGALURU,
DISMISSING THE SUIT FILED UNDER SECTION 26 ORDER
VII RULE 1 AND 2 OF CPC.

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

                          JUDGMENT

Learned counsel for the appellant has filed a memo

dated 07.08.2023 praying leave of the Court to withdraw

the appeal.

2. The memo is placed on record, which reads as

follows:-

"The appellant submits that the dispute between the parties have been amicably resolved.

The appellant does not want to prosecute the said appeal.

NC: 2023:KHC:28060-DB MFA No. 7101 of 2022

He seeks the leave of this Hon'ble Court to withdraw the same.

Wherefore, it is prayed that this Hon'ble Court may be pleased to dismiss the above appeal as having been withdrawn, in the interest of justice and equity."

3. In view of the above memo, the appeal is dismissed

as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

NG