Kiran vs Smt Bhanupriyadarshini K B
2023 Latest Caselaw 11073 Kant

Karnataka High Court

Kiran vs Smt Bhanupriyadarshini K B on 19 December, 2023

                                              -1-
                                                          NC: 2023:KHC:46378-DB
                                                             MFA No. 574/2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 19TH DAY OF DECEMBER, 2023

                                           PRESENT

                            THE HON'BLE MRS. JUSTICE K.S.MUDAGAL
                                              AND
                            THE HON'BLE MR. JUSTICE K. V. ARAVIND


                        MISCELLANEOUS FIRST APPEAL No. 574/2023 (FC)

                   BETWEEN:

                   1.    KIRAN,
                         S/O MUDASHETTY,
                         AGED 38 YEARS,
                         R/AT AGARAHA VILLAGE AND POST,
                         DODDAMAGGE HOBLI,
                         ARKALGUD TALUK,
                         HASSAN DISTRICT 573102.
                                                                   ...APPELLANT
                   (BY SRI. PRAMOD R., ADVOCATE)
Digitally signed
by PRABHU
KUMARA             AND:
NAIKA
Location: High
Court of           1.    SMT. BHANUPRIYADARSHINI K. B.,
Karnataka
                         W/O KIRAN,
                         AGED 30 YEARS,
                         R/AT FLAT No. 5807,
                         TRENDZ APARTMENT,
                         BOGADI GADDIGE ROAD,
                         BOGADI,
                         MYSURU 570026.
                                                                 ...RESPONDENT
                   (BY SRI. SRINIVASA D. C., ADVOCATE)
                                -2-
                                       NC: 2023:KHC:46378-DB
                                          MFA No. 574/2023




     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 19(1) OF FAMILY COURTS ACT, AGAINST THE
JUDGMENT AND DECREE DATED 08.11.2022 PASSED IN MC
No.249/2022 ON THE FILE OF THE IV ADDITIONAL PRL. FAMILY
JUDGE, MYSURU, ALLOWING THE PETITION FILED UNDER
SECTION 13(1)(ia)(ib) OF THE HINDU MARRIAGE ACT, 1955.

     THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
ORDERS THIS DAY, K.S.MUDAGAL J., DELIVERED THE
FOLLOWING:


                            JUDGMENT

Learned counsel for the appellant has filed a memo for

withdrawal of the appeal.

2. Recording the same, appeal is dismissed as

withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

VBS