Smt. Malini vs Sri. Ganesh Kotary
2023 Latest Caselaw 1862 Kant

                                      -1-
                                                MFA No. 186 of 2023




             IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                 DATED THIS THE 14TH DAY OF MARCH, 2023

                                   PRESENT
                    THE HON'BLE MR JUSTICE ALOK ARADHE
                                      AND
               THE HON'BLE MR JUSTICE VIJAYKUMAR A. PATIL
                         M.F.A.NO.186 OF 2023 (MC)
             BETWEEN:

                SMT. MALINI
                D/O LATE K DATTANANDA
                AGE 28 YEARS,
                OCC: PRIVATE SERVICE AS SALES EXECUTIVE
                R/AT: NO.4/186, GIRIJA SADANA
                KODI ROAD, HANGALORE VILLAGE,
                KUNDAPURA TALUK
                UDUPI DISTRICT - 576 217


                                                       ...APPELLANT

Digitally
             (BY SMT. LAKSHMI DEVI K, ADVOCATE FOR
signed by        SRI. PRASANNA V R, ADVOCATE)
GAYATHRI N
Location:
HIGH COURT   AND:
OF
KARNATAKA
                SRI. GANESH KOTARY
                S/O KODURU KRISHNA KOTARY
                AGED ABOUT 43 YEARS,
                OCC: BUSINESS
                R/AT HOTEL RAGHAVENDRA
                OPP: BUS-STAND, SAHAD NAGARA,
                RANGAREDDI DISTRICT
                TELANGANA - 569 216


                                                     ...RESPONDENT
                              -2-
                                        MFA No. 186 of 2023




     THIS MFA IS FILED UNDER SECTION 28(1) OF HINDU
MARRIAGE ACT, PRAYING TO SET ASIDE THE JUDGMENT AND
DECREE DATED 07.12.2022 IN M.C.NO.64/2018 PASSED BY
THE LEARNED SENIOR CIVIL JUDGE, KUNDAPURA AND PASS
CONSEQUENTIAL ORDERS BY ALLOWING THIS APPEAL WITH
COSTS THROUGHOUT IN THE ENDS OF JUSTICE.

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

Learned counsel for appellant has filed memo seeking

leave of this Court to withdraw the appeal, as the dispute

between the parties has been amicably resolved.

The aforesaid memo is taken on record.

Accordingly, appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

RR