Kusuma Naidu R vs Mahesh Babu
2023 Latest Caselaw 4666 Kant

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                                                 NC: 2023:KHC:25068-DB
                                                    MFA No.6740 of 2017




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                         DATED THIS THE 19TH 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.6740 OF 2017 (FC)
               BETWEEN:

               1.    KUSUMA NAIDU .R
                     W/O MAHESH BABU
                     AGED ABOUT 31 YEARS
Digitally
                     RESIDING AT: NO.245/3
signed by
RUPA V               3RD MAIN, GNR LAYOUT
                     MARAGONDANAHALLI VILLAGE
Location:            BIDARAHALLI HOBLI
High Court           BEHIND DIAMOND COLLEGE
of Karnataka
                     BANGALORE EAST TALUK
                     BANGALORE 560036.
                                                           ...APPELLANT
               (BY SRI. V.C. RAJU ADV., FOR
                  SMT. MANASA B. RAO, ADV.,)

               AND:

               1.    MAHESH BABU
                     S/O ADHINARAYANAPPA
                     AGED ABOUT 38 YEARS
                     RESIDING NO.5/130, 1ST CROSS
                     1ST MAIN, NAJAPPA LAYOUT
                     VIDYARANYAPURA, BANGALORE 5600097.
                                                          ...RESPONDENT
               (BY SMT. PREETI DAYANAND NAYAK, ADV.,)

                    THIS MFA IS FILED UNDER SECTION 19(1) OF THE
               FAMILY COURT ACT, 1984, READ WITH SECTION 28 OF THE
               HINDU MARRIAGE ACT, 1955, AGAINST THE JUDGMENT AND
               DECREE DATED 22.07.2017 PASSED IN M.C.NO.1421/2014 ON
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                                 NC: 2023:KHC:25068-DB
                                    MFA No.6740 of 2017




THE FILE OF THE II ADDITIONAL PRINCIPAL JUDGE, FAMILY
COURT, BENGALURU, ALLOWING THE PETITION FILED UNDER
SECTION 13(1)(ia) OF HINDU MARRIAGE ACT.

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

                     JUDGMENT

Mr.V.C.Raju, learned counsel for the appellant has

filed a memo seeking leave of this Court to withdraw the

appeal. The aforesaid memo is taken on record.

Accordingly, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

RV