Smt. C.Latha vs Sri. G.Suresh Kumar
2023 Latest Caselaw 1365 Kant

                                      -1-
                                               MFA No. 6750 of 2016




             IN THE HIGH COURT OF KARNATAKA AT BENGALURU

               DATED THIS THE 16TH DAY OF FEBRUARY, 2023

                                   PRESENT

                    THE HON'BLE MR JUSTICE ALOK ARADHE

                                      AND

               THE HON'BLE MR JUSTICE VIJAYKUMAR A PATIL

                         M.F.A.NO.6750 OF 2016 (FC)


             BETWEEN:

                SMT. C.LATHA
                D/O P CHANDRADOSS
                AGED ABOUT 30 YEARS
                R/AT 4TH CROSS
                BLOOMFIELD GARDENS
Digitally       RAMACHANDRAPURA
signed by       VIDYARANYAPURA POST
GAYATHRI N      BENGALURU - 560 097
Location:                                              ...APPELLANT
HIGH
COURT OF     (BY SRI. HAREESH BHANDARY T, ADVOCATE)
KARNATAKA
             AND:

                SRI. G.SURESH KUMAR
                S/O GOPALAKRISHNAN
                MAJOR
                R/O 36/16, KUMARAN NAGAR
                1ST CROSS ROAD
                ABHIRAMI KOIL STREET
                CHENNAI - 600 082
                             -2-
                                     MFA No. 6750 of 2016




                                            ...RESPONDENT

(BY SRI. AJAY KUMAR M, ADVOCATE FOR
    SRI. G.SUKUMARAN, ADVOCATE)

    THIS MFA IS FILED UNDER SECTION 19(1) OF FAMILY
COURTS ACT, PRAYING TO SET ASIDE THE ORDER AND
DECREE DATED 25.08.2016 MADE IN M.C.NO.3387/2012 BY
THE COURT OF THE III ADDL. PRINCIPAL JUDGE, FAMILY
COURT, BENGALURU AND ALLOW THE APPEAL.

     THIS APPEAL, COMING ON FOR HEARING, THIS DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:


                         JUDGMENT

None for the appellant.

2. This appeal under Section 19(1) of the Family Courts

Act 1984, has been filed against the judgment dated

25.08.2016 in M.C.No.3387/2012 passed by the Family

Court, Bangalore, by which the petition filed by the

respondent under Section 13 (1) (ia) (ib) of the Hindu

Marriage Act, 1955, has been allowed.

3. Learned counsel for the respondent while referring to

order dated 13.12.2022 passed in C.C.C.No.1113/2019

has submitted that the dispute between the parties has

been amicably settled.

MFA No. 6750 of 2016

4. The aforesaid submission is placed on record.

Accordingly the appeal is disposed of.

Sd/-

JUDGE

Sd/-

JUDGE

NG

CT:SV