Smt M Pushpa vs M Shivaswamy
2023 Latest Caselaw 1864 Kant

                                       -1-
                                                MFA No. 3266 of 2015




             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.3266 OF 2015 (FC)
             BETWEEN:

                SMT M PUSHPA
                AGED ABOUT 55 YERS
                W/O M SHIVASWAMY
                R/AT NO.927, M I G
                2ND MAIN ROAD
                VIVEKANANDANAGAR
                MYSORE - 570 023
                                                        ...APPELLANT
             (BY SRI. SHIVANAND, ADVOCATE FOR
                 SRI. P NATARAJU, ADVOCATE)

Digitally    AND:
signed by
GAYATHRI N
Location:
HIGH            M SHIVASWAMY
COURT OF        AGED ABOUT 65 YEARS
KARNATAKA
                S/O LATE MADAPPA
                R/AT KALLUMUTT
                MUDUKUTHORE VILLAGE
                T BETTAHALLI POST
                TALAKADU HOBLI
                T NARASIPURA TALUK
                MYSORE - 571 122
                                                      ...RESPONDENT
             (BY SRI. M.V.HIREMATH, ADVOCATE)
                              -2-
                                       MFA No. 3266 of 2015




      THIS MFA IS FILED UNDER SECTION 19(1) OF FAMILY
COURT ACT, PRAYING TO MODIFY THE JUDGMENT AND
DECREE PASSED BY THE LEARNED PRINCIPAL JUDGE, FAMILY
COURT AT MYSORE IN O.S.NO.19/2010 DATED 12.01.2015
AND ENHANCE THE MAINTENANCE AMOUNT FROM A
Rs.3,000/- P.M. TO Rs.5,000/- P.M. AND ALSO GRANT
MAINTENANCE FROM THE DATE OF FILING OF THE SUIT BY
ALLOWING THIS APPEAL IN THE INTEREST OF JUSTICE AND
EQUITY.

    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.

The aforesaid memo is taken on record.

Accordingly, appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

RR