Smt Aparna Ramesh vs Sri V Ramesh
2023 Latest Caselaw 1610 Kant

                                          -1-
                                                     MFA No.8938 of 2019




                     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.8938 OF 2019 (FC)
                BETWEEN:

Digitally       1.    SMT. APARNA RAMESH
signed by             W/O SRI V RAMESH
RUPA V                D/O N SUNDER RAJ
Location:             AGED ABOUT 39 YEARS
High Court of
Karnataka             R/AT NO.410, 6TH MAIN,
                      2ND BLOCK, HRBR LAYOUT,
                      KALYANA NAGARA, BENGALURU-560043.

                                                            ...APPELLANT
                (BY SRI. UMA SHANKAR M.N. ADV.,)
                AND:

                1.    SRI. V. RAMESH
                      S/O LATE G VENKATESH
                      AGED ABOUT 46 YEARS
                      R/AT NO110, NAGENDRA BLOCK
                      3RD MAIN, 2ND C CROSS
                      MYSURU BANK COLONY
                      BENGALURU-560050.

                                                           ...RESPONDENT
                (BY SRI. GANAPATHI BHAT VAJRALLI, ADV.,)

                     THIS MFA IS FILED U/S 19(1) OF FC ACT AGAINST THE
                JUDGMENT AND DECREE DATED 21.10.2019 PASSED IN MC
                NO.2142/2012 ON THE FILE OF THE II ADDITIONAL PRL.
                JUDGE, FAMILY COURT, BENGALURU, PARTLY ALLOWING
                          -2-
                                       MFA No.8938 of 2019




THE PETITION FILED UNDER SECTION 13(1)(ia)(ib) OF HINDU
MARRIAGE ACT.

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

                     JUDGMENT

Mr.Uma Shankar M.N., learned counsel for the

appellant submits that he does not intend to press the

appeal on account of subsequent events. The aforesaid

submission is placed on record.

Accordingly, the appeal is dismissed as not

pressed.

Sd/-

JUDGE

Sd/-

JUDGE

RV