Mr M Kumar vs Mrs Nethravathi
2023 Latest Caselaw 3484 Kant

                                             -1-
                                                   NC: 2023:KHC:21036-DB
                                                      MFA No.4223 of 2020




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                         DATED THIS THE 19TH DAY OF JUNE, 2023
                                        PRESENT
                         THE HON'BLE MR. JUSTICE ALOK ARADHE
                                             AND
                    THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
                    MISCELLANEOUS FIRST APPEAL NO.4223 OF 2020 (FC)
               BETWEEN:

               1.    MR. M. KUMAR
                     AGED ABOUT 41 YEARS
Digitally            S/O MR. MANI
signed by            R/AT NO.2, 20TH CROSS
RUPA V               KILLARI ROAD, (15TH CROSS,
Location:            R.T. STREET), BANGALORE 560 053.
High Court                                                   ...APPELLANT
of Karnataka
               (BY SRI. MAHESH B.J. ADV.,)
               AND:

               1.    MRS. NETHRAVATHI
                     AGED ABOUT 39 YEARS
                     D/O MR. SHIVASHANAKRAN
                     W/O SRI M. KUMAR
                     RESIDENT OF NO. 230/1061
                     PATTELAMMA LAYOUT
                     KADUGODI, BENGALURU 560 067.
                                                           ...RESPONDENT

                    THIS MFA IS FILED UNDER SECTION 19(1) OF FAMILY
               COURTS ACT AGAINST THE JUDGMENT AND DECREE DATED
               24.10.2019 PASSED IN MC.NO.2602/2015 ON THE FILE OF THE
               I ADDITIONAL PRL. JUDGE, FAMILY COURT, BENGALURU,
               DISMISSING THE PETITION FILED UNDER SECTION 13(1)(i-b)
               OF HINDU MARRIAGE ACT, 1955.

                   THIS APPEAL COMING ON FOR ORDERS, THIS DAY,
               ALOK ARADHE J., DELIVERED THE FOLLOWING:
                          -2-
                                NC: 2023:KHC:21036-DB
                                   MFA No.4223 of 2020




                     JUDGMENT

A memo has been filed seeking leave of this Court

to withdraw the appeal. The aforesaid memo is taken

on record.

Accordingly, the appeal is dismissed as withdrawn.

Consequently, pending interlocutory application is

also dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

RV