Sri Pundi Mahesh vs Smt Nayana @ Kavitha
2023 Latest Caselaw 1487 Kant

                                           -1-
                                                       MFA No.577 of 2015




                      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.577 OF 2015 (FC)
                 BETWEEN:
                 1.   SRI. PUNDI MAHESH
                      AGED ABOUT 32 YEARS
                      S/O B. MALLIKARJUNAPPA
Digitally             OCCUPATION: COOLIE
signed by
RUPA V                B S CHANNABASAPPA & SONS CLOTH STORES
Location: High        DAVANAGERE.
Court of                                                  ...APPELLANT
Karnataka
                 (BY SRI. HAREESH BHANDARY T, ADV.,)
                 AND:
                 1.   SMT. NAYANA @ KAVITHA
                      W/O P. MAHESH
                      AGED ABOUT 25 YEARS
                      HINDI TEACHER, ANMOL VIDYALAYA
                      SHIRMAGONDANAHALLI
                      DAVANAGERE TALUK-577202.

                      ANOTHER ADDRESS:

                      SMT. NAYANA @ KAVITHA
                      D/O VEERANNA
                      NEAR BENCHIKATTE
                      NEAR DEVANAGARI ESTATE
                      HALE KUNDUVADA
                      DAVANAGERE TALUK.

                                                           ...RESPONDENT
                 (RESPONDENT SERVED)
                            -2-
                                      MFA No.577 of 2015




     THIS MFA IS FILED U/S 19(1) OF THE FAMILY COURT
ACT    AGAINST     THE    JUDGMENT         AND     DECREE
DATED:20.12.2014 PASSED IN M.C NO.60/2013 ON THE FILE
OF THE JUDGE, FAMILY COURT, DAVANGERE, DISMISSING
THE PETITION FILED U/SEC 13(1)(i-a) AND (i-b) OF THE HINDU
MARRIAGE ACT.

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

                      JUDGMENT

Mr.Hareesh Bhandary T, 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Accordingly, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

RV