Sri Harsha Kumar vs Smt Rupa
2023 Latest Caselaw 1605 Kant

                                              -1-
                                                         MFA No.2425 of 2018
                                                     C/W MFA No.2426 of 2018




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                           DATED THIS THE 27TH 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.2425 OF 2018 (MC)
                                             C/W
                        MISCELLANEOUS FIRST APPEAL NO.2426 OF 2018 (MC)

                   IN MFA NO.2425/2018
                   BETWEEN:

                   1.    SRI. HARSHA KUMAR
                         S/O L.N. MUNIYAPPA
                         AGED ABOUT 38 YEARS
Digitally signed         RESIDING AT BEHIND FOREST OFFICE
by RUPA V                OPPOSITE TO CHRIST METHODIST CHURCH
Location: High           V.V.EXTENSION, HOSAKOTE
Court of
Karnataka                BENGALURU RARAL DISTRICT-562114.
                                                                ...APPELLANT
                   (BY SMT. M.R. MAMATHA, ADV.,)
                   AND:

                   1.    SMT. RUPA
                         W/O HARSHA KUMAR
                         C/O AUTO VENKATACHALA
                         AGED ABOUT 37 YEARS
                         RESIDING AT MASTHAMMA TEMPLE STREET
                         SHIVAPURA, MADDUR TALUK
                         MANDYA DISTRICT.
                                                           ...RESPONDENT
                   (BY SRI. R.B. SADASHIVAPPA, ADV.,)

                        THIS MFA IS FILED UNDER SECTION 28(1) OF HINDU
                   MARRIAGE ACT AGAINST THE JUDGMENT AND ORDER DATED
                   31.01.2018 PASSED IN M.C.NO.05/2008 ON THE FILE OF THE I
                            -2-
                                     MFA No.2425 of 2018
                                 C/W MFA No.2426 of 2018




PRL. SENIOR CIVIL JUDGE, BENGALURU RURAL DISTRICT,
BENGALURU, ALLOWING THE PETITION FILED BY THE
RESPONDENT AND THEREIN DIRECTING THE APPELLANT TO
CONTINUE THE MATRIMONIAL LIFE WITH RESPONDENT/WIFE
THEREIN.

IN MFA NO.2426 OF 2018
BETWEEN:

1.    SRI. HARSHA KUMAR
      S/O L N MUNIYAPPA
      AGED ABOUT 38 YEARS
      R/AT BEHIND FOREST OFFICE
      OPPOSITE TO CHRIST METHODIST CHURCH
      VV EXTENSION, HOSAKOTE
      BENGALURU RURAL DISTRICT-562114.
                                            ...APPELLANT
(BY SMT. M.R. MAMATHA, ADV.,)

AND

1 . SMT. RUPA
    W/O HARSHA KUMAR
    C/O AUTO VENKATACHALA
    AGED ABOUT 37 YEARS
    R/AT MASTHAMMA TEMPLE STREET
    SHIVAPURA, MADDUR TALUK
    MANDYA DISTRICT-571428.
                                            RESPONDENT
(BY SRI. R.B. SADASHIVAPPA, ADV.,)

     THIS MFA IS FILED UNDER SECION 28(1) OF HINDU
MARRIAGE ACT AGAINST THE JUDGMENT AND DECREE
DATED 31.01.2018 PASSED IN M.C.NO.05/2008 ON THE FILE
OF THE PRL. SENIOR CIVIL JUDGE, BENGALURU RURAL
DISTRICT, BENGALURU, DISMISSING THE PETITION FILED
UNDER SECTION 13(1)(ia) OF HINDU MARRIAGE ACT FOR
DISSOLUTION OF MARRIAGE.

    THESE APPEALS COMING ON FOR HEARING, THIS DAY
ALOK ARADHE J., DELIVERED THE FOLLOWING:
                            -3-
                                     MFA No.2425 of 2018
                                 C/W MFA No.2426 of 2018




                       JUDGMENT

Parties along with their counsel are present.

These appeals have been filed against common

judgment dated 31.01.2018 passed in M.C.No.5/2008

and M.C.No.10/2008.

Learned counsel for the parties have filed a joint

memo stating that the dispute between the parties have

been amicably resolved and they are living together.

The aforesaid memo is taken on record.

The appeals are dismissed as withdrawn.

In view of dismissal of the appeal, pending

interlocutory applications are disposed of.

Sd/-

JUDGE

Sd/-

JUDGE

SS