Smt Lakshmi N H vs Sri Venkatesh D.G
2023 Latest Caselaw 4042 Kant

                                             -1-
                                                   NC: 2023:KHC:23044-DB
                                                      MFA No.6228 of 2019




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                         DATED THIS THE 5TH DAY OF JULY, 2023
                                         PRESENT
                         THE HON'BLE MR. JUSTICE ALOK ARADHE
                                             AND
                    THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
                    MISCELLANEOUS FIRST APPEAL NO.6228 OF 2019 (MC)
               BETWEEN:

               1.    SMT. LAKSHMI N.H.
                     W/O VENKATESH D.G.
                     AGED ABOUT 30 YEARS
Digitally
signed by            R/AT NAVILUKURIKE VILLAGE
RUPA V               C N DURGA HOBLI
Location:            KORATAGERE TALUK
High Court           TUMKUR DISTRICT-572129.
of Karnataka                                                 ...APPELLANT
               (BY SRI. SRINIVAS N, ADV.,)
               AND:

               1.    SRI. VENKATESH D.G.
                     S/O GOVINDAIAH
                     AGED ABOUT 35 YEARS
                     R/AT CHIKKADODDAVADI VILLAGE
                     KOLALA HOBLI, KORATAGERE TALUK
                     TUMKUR DISTRICT-572129.
                                                           ...RESPONDENT

                    THIS MFA IS FILED UNDER SECTION 28(1) OF HINDU
               MARRIAGE ACT, AGAINST THE JUDGMENT AND DECREE
               DATED 26.04.2019 PASSED IN M.C.NO.102/2017 ON THE FILE
               OF THE ADDITIONAL SENIOR CIVIL JUDGE AND JMFC,
               MADHUGIRI, ALLOWING THE PETITION FILED UNDER SECTION
               9 OF THE HINDU MARRIAGE ACT.

                   THIS APPEAL COMING ON FOR ORDERS, THIS DAY,
               ALOK ARADHE J., DELIVERED THE FOLLOWING:
                           -2-
                                 NC: 2023:KHC:23044-DB
                                    MFA No.6228 of 2019




                     JUDGMENT

Mr.Srinivas N., learned counsel for the appellant

seeks leave of this Court to withdraw the appeal. The

aforesaid submission is placed on record.

Accordingly, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

RV