Smt B K Gayathri vs Sri S C Krishnappa
2023 Latest Caselaw 1939 Kant

                                          -1-
                                                      MFA No. 5891 of 2016




             IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                  DATED THIS THE 20TH DAY OF MARCH, 2023

                                        PRESENT
                     THE HON'BLE MR JUSTICE ALOK ARADHE
                                          AND
               THE HON'BLE MR JUSTICE VIJAYKUMAR A. PATIL
             MISCELLANEOUS FIRST APPEAL NO. 5891 OF 2016 (FC)

             BETWEEN:
             SMT. B. K. GAYATHRI
             W/O S.C.KRISHNAPPA
             AGED ABOUT 58 YEARS
             NO.18, MIG, MARUTHI TEMPLE ROAD,
             GANGOTHRI LAYOUT,
             MYSURU-570 009.
                                                                  ...APPELLANT
             (BY SMT. SHAHIDA KHANAM. J., ADV.)

             AND:
Digitally
signed by    SRI S C KRISHNAPPA
GAYATHRI N   S/O LATE CHANDRASHEKARIAH
Location:
HIGH         AGED ABOUT 65 YEARS
COURT OF     NO.101, LIG 3RD STAGE,
KARNATAKA
             KUVEMPU NAGAR
             MYSURU-570023
                                                              ...RESPONDENT
             (BY SRI. M J ALVA, ADV.)

                    THIS MFA IS FILED U/S 19(1) OF FAMILY COURTS ACT,
             AGAINST THE JUDGMENT AND DECREE DATED:27.04.2016
             PASSED    IN   O.S.NO.60/2008      ON   THE   FILE   OF   THE   II
             ADDITIONAL PRINCIPAL JUDGE, FAMILY COURT, BENGALURU,
                               -2-
                                        MFA No. 5891 of 2016




DECREEING THE SUIT FILED U/S 18 OF THE HINDU ADOPTION
AND MAINTENANCE ACT R/W SEC.26 AND ORDER 7 RULE 1 OF
CPC.

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


                         JUDGMENT

Learned counsel for the appellant has moved a memo

seeking leave of the Court to withdraw the appeal.

The aforesaid memo is placed on record.

In the result the appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

NG CT:DMN