Sowmya Supriya vs Jaivanth B
2023 Latest Caselaw 11100 Kant

Karnataka High Court

Sowmya Supriya vs Jaivanth B on 19 December, 2023

                                              -1-
                                                          NC: 2023:KHC:46500-DB
                                                            MFA No. 3593/2022




                     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.3593/2022(IDA)

                   BETWEEN:

                   SOWMYA SUPRIYA
                   D/O DASARIPALLI SEBASTIAN
                   AGED ABOUT 32 YEARS
                   R/AT GIRINAGAR COLONY
                   PORUMAMILLA MANDAL
                   BADVAL TALUK, KADAPA DISTRICT
                   ANDHRA PRADESH - 516 227                  ...APPELLANT

                   (BY SRI.NIVEDITHA PRAKASH, ADVOCATE)
                   AND:

                   JAIVANTH B
                   S/O.N.BALA
Digitally signed   AGED ABOUT 36 YEARS
by PRABHU
KUMARA             R/AT NO.28, 9TH CROSS
NAIKA              KALPATHARU LAYOUT
Location: High     RAMAMURTHY NAGAR
Court of
Karnataka          BENGALURU - 560 016                    ...RESPONDENT

                   (BY SRI.ARUN GOVINDRAJ, ADVOCATE FOR C/R)

                         THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
                   SECTION 19(1) FAMILY COURTS ACT, PRYING TO SET ASIDE THE
                   JUDGMENT AND DECREE DATED 23.12.2021 PASSED IN MC
                   NO.2275/2017 ON THE FILE OF THE PRINCIPAL JUDGE, FAMILY
                   COURT,    BENGALURU,        ALLOWING    THE PETITION FILED
                   U/S.10(1)(ix)(x) OF THE DIVORCE ACT, 1869.

                        THIS APPEAL COMING ON FOR ORDERS             THIS   DAY,
                   K.S.MUDAGAL J., DELIVERED THE FOLLOWING:
                              -2-
                                     NC: 2023:KHC:46500-DB
                                       MFA No. 3593/2022




                          JUDGMENT

Learned Counsel for the appellant submits memo for

withdrawal of the appeal. Recording the same, the appeal is

dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

PKN