Smt Sarwamangala Hiremath vs Sri Gagan Hiremath
2023 Latest Caselaw 1485 Kant

                                                 -1-
                                                       MFA No.2989 of 2016




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                           DATED THIS THE 21ST DAY OF FEBRUARY 2023
                                            PRESENT
                             THE HON'BLE MR. JUSTICE ALOK ARADHE
                                                 AND
                          THE HON'BLE MR. JUSTICE VIJAYKUMAR A PATIL
                        MISCELLANEOUS FIRST APPEAL NO.2989 OF 2016 (FC)
                   BETWEEN:
                   1.    SMT. SARWAMANGALA HIREMATH
                         W/O SRI. GAGAN HIREMATH
Digitally signed
                         D/O DR. SHIVLINGAYYA G. HIREMATH
by RUPA V                AGED 33 YEARS
Location: High           RESIDING AT HORIZON HOSPITAL
Court of                 NAGARBHAVI ROAD
Karnataka                VIJAYANAGAR, BANGALORE-560040.

                                                              ...APPELLANT
                   (BY SRI. C. PRAKASH, ADV.,)
                   AND:

                   1.    SRI. GAGAN HIREMATH
                         S/O GANGADHAR F. HIREMATH
                         AGED 36 YEARS
                         R/AT NO.L-109, SECTOR XL
                         9TH B MAIN HAL
                         3RD STAGE, JEEVANBHIMANAGAR
                         BANGALORE-560075.

                                                            ...RESPONDENT
                   (BY SMT. L. MANJULA, ADV.,)

                        THIS MFA IS FILED U/S.19(1) OF THE FAMILY COURT
                   ACT,   AGAINST     THE   JUDGMENT      AND    DECREE
                   DATED:29.02.2016 PASSED ON MC NO.2035/10 ON THE FILE
                   OF THE 2ND ADDITIONAL PRINCIPAL JUDGE, FAMILY COURT,
                           -2-
                                    MFA No.2989 of 2016




BENGALURU, ALLOWING THE PETITION FILED U/S.13(1)(ia) OF
THE HINDU MARRIAGE ACT.

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

                     JUDGMENT

Mr.C.Prakash, learned counsel for the appellant

has filed a memo seeking leave of this Court to withdraw

the appeal. The aforesaid memo is taken on record.

Accordingly, the appeal is dismissed as withdrawn.

Consequently, pending interlocutory application is

also dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

RV