Smt Bhavya J vs Sri B Sathish Kumar
2023 Latest Caselaw 688 Kant

                                              -1-
                                                        MFA No. 5050 of 2019




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                         DATED THIS THE 10TH 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. 5050 OF 2019 (MC)
                 BETWEEN:
                 SMT. BHAVYA J
                 D/O SRI U. JAYARAM MOORTHY
                 W/O B. SATISH KUMAR
                 AGED ABOUT 27 YEARS
                 RESIDING AT B-101, SAI MITHRA
                 MEADOWS, 1ST A CROSS
                 KAGGADASAPRUA MAIN ROAD
                 SRI C V RAMAN NAGAR
                 BANGALORE - 560 093.
                                                                 ...APPELLANT
                 (BY SRI SHIRISH KRISHNA., ADV.)
Digitally
signed by B A
KRISHNA          AND:
KUMAR
Location: High   SRI B. SATHISH KUMAR
Court of
Karnataka        S/O SRI BALACHANDRA
                 RESIDING AT NO.3/74
                 JAGIR AMMA PALYAM
                 SALEM - 636 302.
                                                               ...RESPONDENT
                 ( SERVED )
                       THIS MFA IS FILED U/S.19 (1) OF THE FAMILY COURTS ACT,
                 PRAYING AGAINST THE JUDGMENT AND DECREE DT.11.12.2017
                 PASSED ON MC NO.765/2016 ON THE FILE OF THE VI ADDITIONAL
                 PRL. JUDGE, FAMILY COURT, BENGALURU, ALLOWING THE
                 PETITIONER-WIFE U/S.13(1)(ia) OF THE HINDU MARRIAGE ACT AND
                 ALSO ALLOWING THE RESP. TO VISITH CHILD ONCE IN A MONTH ON
                 WEEKLY SUNDAY BETWEEN 2 P.M & 5 PM. AT PLACE DECIDED BY
                 THE PATIES.


                     THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, ALOK
                 ARADHE J., DELIVERED THE FOLLOWING:
                               -2-
                                         MFA No. 5050 of 2019




                         JUDGMENT

Learned counsel for the appellant has filed a memo

seeking leave of this Court to withdraw the appeal.

2. The aforesaid memo is taken on record.

3. The appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

NMS