Smt Ranjini N V vs Sri Sughosh Andagar
2023 Latest Caselaw 9539 Kant

Karnataka High Court

Smt Ranjini N V vs Sri Sughosh Andagar on 6 December, 2023

                                            -1-
                                                    NC: 2023:KHC:44150-DB
                                                    MFA No. 5530 of 2022




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 6TH 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. 5530/2022 (FC)

                BETWEEN:

                1.    SMT. RANJINI N. V.,
                      D/O VISHWESHWARIAH,
                      W/O SUGHOSH A. S.,
                      AGED 27 YEARS,
                      PREVIOUSLY OFFICE AT JAYADEVA HOSPITAL,
                      KUMBARA KOPPAL,
                      VIJAYANAGAR, GOKULAM III STAGE,
                      MAHADESHWARA BADAVANE LAYOUT,
                      MYSURU-570016.
                      NOW WORKING AT CARDIOLOGY OPD,
                      JSS HOSPITAL, M.G. ROAD,
Digitally             MYSURU-570004.
signed by K S
RENUKAMBA                                                       ...APPELLANT
Location:       (BY SRI SANDHYA U. PRABHU, ADVOCATE)
High Court of
Karnataka       AND:

                1.    SRI SUGHOSH ANDAGAR,
                      S/O SRI A. G. SUBRAMANYA,
                      AGED 32 YEARS,
                      R/AT FLAT NO.2-C,
                      SANKALP PEARL, NO.2984,
                      3RD MAIN, V. V. MOHALLA,
                      MYSURU-570002.
                                                           ...RESPONDENT
                (BY SRI SRINIVAS V., ADVOCATE)
                               -2-
                                           NC: 2023:KHC:44150-DB
                                           MFA No. 5530 of 2022




     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 19(1) OF FAMILY COURTS ACT PRAYING TO SET
ASIDE THE JUDGMENT AND DECREE DATED 15.07.2022
PASSED IN M.C.No.459/2020 ON THE FILE OF THE III
ADDITIONAL PRINCIPAL FAMILY JUDGE, MYSURU, ALLOWING
THE PETITION FILED UNDER SECTION 13(1)(ia) OF HINDU
MARRIAGE ACT, 1955.

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

                         JUDGMENT

Registry has placed memo filed by learned counsel for the

appellant for withdrawal of the appeal.

2. Recording the memo, appeal is dismissed as withdrawn.

In view of dismissal of main appeal, pending I.A. stands

disposed of.

Sd/-

JUDGE

Sd/-

JUDGE

MV