Sri.Yellappa S/O Chennabasappa Angadi vs Madhumathi W/O Yellappa Angadi
2023 Latest Caselaw 10907 Kant

Karnataka High Court

Sri.Yellappa S/O Chennabasappa Angadi vs Madhumathi W/O Yellappa Angadi on 18 December, 2023

Author: S.Sunil Dutt Yadav

Bench: S.Sunil Dutt Yadav

                                                  -1-
                                                   NC: 2023:KHC-D:14785-DB
                                                          MFA No. 102805 of 2019




                         IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                              DATED THIS THE 18TH DAY OF DECEMBER, 2023
                                               PRESENT
                              THE HON'BLE MR JUSTICE S.SUNIL DUTT YADAV
                                                  AND
                              THE HON'BLE MR JUSTICE VIJAYKUMAR A.PATIL
                       MISCELLANEOUS FIRST APPEAL NO. 102805 OF 2019 (MC-)

                      BETWEEN:

                      SRI.YELLAPPA S/O CHENNABASAPPA ANGADI
                      AGE: 38 YEARS, OCC: AGRICLTURE,
                      R/O: HARAVI, TQ: HANGAL,
                      DIST: HAVERI.
                                                                      ...APPELLANT
                      (BY SRI. CHANDRASHEKHAR M HOSAMANI, ADVOCATE)

                      AND:

                      MADHUMATHI W/O YELLAPPA ANGADI
                      AGE: 30 YEARS, OCC: HOUSEHOLD WORK,
                      R/O: HOSANEERALAGI,
                      TQ: SAVANUR-581111,
                      DIST: HAVERI.
SHIVAKUMAR
HIREMATH                                                            ...RESPONDENT
Digitally signed by
SHIVAKUMAR
                             THIS MFA IS FILED U/S. 28(3) OF HINDU MARRIAGE ACT,
HIREMATH
Date: 2023.12.20
12:19:02 +0530        1955, AGAINST THE JUDGMENT AND DECREED DATED 09.10.2018,
                      PASSED IN MATRIMONIAL CASE NO.55/2017 ON THE FILE OF THE
                      SENIOR CIVIL JUDGE AND JUDICIAL MAGISTRATE FIRST CLASS,
                      SHIGGAON, DISMISSING THE PETITION FILE U/SEC. 13(1) (III) OF
                      THE HINDU MARRIAGE ACT, 1955.


                             THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                      COURT DELIVERED THE FOLLOWING:
                                    -2-
                                   NC: 2023:KHC-D:14785-DB
                                              MFA No. 102805 of 2019




                                ORDER

Learned counsel for the appellant has filed a memo seeking withdrawal of the appeal.

The said memo reads as under:

"MEMO FOR WITHDRAWAL OF THE APPEAL The counsel for the appellant in the above captioned appeal is herewith submits that the appellants are not interested in pursuing the case as the matter is settled out of court between the parties amicably. Hence the captioned case may be dismissed as withdrawn in the interest of justice and equity."

The said memo is taken on record.

The appeal is disposed off in terms of the aforesaid

memo.

Sd/-

JUDGE

Sd/-

JUDGE

SVH