K P Gopal vs Ashwini K
2023 Latest Caselaw 1052 Kant

                                            -1-
                                                     MFA No.4835 of 2021




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                        DATED THIS THE 18TH DAY OF JANUARY 2023
                                         PRESENT
                          THE HON'BLE MR. JUSTICE ALOK ARADHE
                                            AND
                      THE HON'BLE MR. JUSTICE S. VISHWAJITH SHETTY
                     MISCELLANEOUS FIRST APPEAL NO.4835 OF 2021 (FC)
                BETWEEN:

                1.    K.P. GOPAL
                      S/O LATE PERUMAL
                      AGED 35 YEARS
                      R/AT NO.234/5, 4TH CROSS, C BLOCK
                      CHAMUNDESHWARI MAIN ROAD, J P NAGAR
Digitally             LAST STOP, MYSURU SOUTH, MYSURU.
signed by
RUPA V                                                      ...APPELLANT
Location:
High Court of   (BY SRI. AMSHITH HEGDE H S, ADV.,)
Karnataka
                AND:

                1.    ASHWINI K
                      W/O GOPLA K P
                      AGED 30 YEARS
                      R/AT NO.25/C, 6TH CROSS
                      RAJENDRANAGARA, MYSURU.

                                                          ...RESPONDENT
                (BY SRI. B.S. NAGARAJ, ADV.,)

                     THIS MFA IS FILED U/S 19(1) OF FAMILY COURTS ACT
                AGAINST THE JUDGMENT AND DECREE DATED 02.01.2021
                PASSED IN MC NO.784/2019 ON THE FILE OF THE II
                ADDITIONAL PRL. JUDGE, FAMILY COURT, MYSURU,
                ALLOWING THE PETITION FILED UNDER SECTION 9 OF THE
                HINDU MARRIAGE ACT, 1955.
                            -2-
                                       MFA No.4835 of 2021




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

                        JUDGMENT

Mr.Amshith Hegde H.S., learned counsel for the

appellant submits that the dispute between the parties

has been amicably resolved. He therefore does not want

to press this appeal.

In view of aforesaid submission, the appeal is

disposed of.

Consequently, the pending interlocutory

application is also disposed of.

Sd/-

JUDGE

Sd/-

JUDGE RV