Smt Suhasini R vs Sri Bharath N
2023 Latest Caselaw 1516 Kant

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                                                      MFA No.628 of 2023




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                      DATED THIS THE 22ND 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.628 OF 2023 (FC)
               BETWEEN:
Digitally
signed by
RUPA V         1.   SMT. SUHASINI .R
Location:           W/O BHARATH N
High Court          D/O K. RAMANUJAM
of Karnataka        AGED 33 YEARS.

               2.   MISS. AADHYA
                    D/O BHARATH N
                    AGED 6 YEARS
                    MINOR REP. BY FIST PETITOER
                    AS HER MOTHER AND NATURAL GUARIDAN.

                    BOTH ARE R/AT NO.3406
                    5TH CROSS, GAYATHRI NAGARA
                    SRIRAMAPURA POST
                    BENGALURU 560021.

                                                           ...APPELLANTS
               (BY SRI. RAJENDRA K.R. ADV.,)
               AND:

               1.   SRI. BHARATH .N
                    S/O NARASHIMANN
                    AGED 40 YEARS
                    R/AT NO 306, HARIPRIYA
                    5TH MAIN, 9TH CROSS, JAYANAGARA
                    NEAR SANKETHI HOTEL
                    MYSURU 570014.

                                                          ...RESPONDENT
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                                       MFA No.628 of 2023




     THIS MFA IS FILED UNDER SECTION 19(4) OF THE
FAMILY COURTS ACT, AGAINST THE JUDGMENT AND DECREE
DATED 12.09.2022 PASSED IN CRL.MISC.NO.103/2020 ON THE
FILE OF THE II ADDITIONAL PRINCIPAL JUDGE, FAMILY
COURT, AT BENGALURU, PARTLY ALLOWING THE PETITION
FILED U/S.125 OF Cr.P.C. FOR MAINTENANCE.

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

                      JUDGMENT

Mr.Rajendra K.R., 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Accordingly, the appeal is dismissed as withdrawn.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