Smt. P. Prathibha vs B P Puttaraju
2023 Latest Caselaw 1969 Kant

                                          -1-
                                                       MFA No. 2021 of 2017




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 23RD 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.2021 OF 2017 (FC)
              BETWEEN:

                  SMT. P. PRATHIBHA
                  D/O PARVATHA MALLAIAH,
                  W/O B.P.PUTTARAJU,
                  30 YEARS,
                  R/AT NO.573, MARUTHI NILAYA,
                  H M S SCHOOL ROAD, TUDA LAYOUT,
                  SIRA GATE, TUMKURU - 572 106

                  NOW WORKING AS ASST. TEACHER,
                  GOVT. HIGH SCHOOL, BRAMHASANDRA,
                  KALLAMBELLA HOBLI, SIRA TALUK,
                  TUMKUR DISTRICT.
Digitally signed                                               ...APPELLANT
by VALLI M
                 (BY SRI. S T BIKKANNAVAR, ADVOCATE)
Location: High
Court of
Karnataka        AND:

                  B P PUTTARAJU
                  S/O PUTTANARASAPPA,
                  37 YEARS,
                  R/AT BADAKANAHALLI VILLAGE,
                  PURAVAR HOBLI, MADHUGIRI TALUK,
                  TUMKUR DISTRICT - 572 175

                  NOW WORKING AS
                  ASST. PROFESSOR IN COMMERCE
                              -2-
                                        MFA No. 2021 of 2017




     GOVT FIRST GRADE COLLEGE,
     MADHUGIRI
                                               ...RESPONDENT
(BY SRI. SRINIVAS BHAT, ADVOCATE)

     THIS MFA IS FILED UNDER SECTION 19(1) OF THE
FAMILY COURT'S ACT, 1984 PRAYING TO a) THE IMPUGNED
JUDGMENT & DECREE DATED 31.01.2017 PASSED BY PRL.
JUDGE, FAMILY COURT, TUMAKURU IN M.C.NO.31/2015,
DISSOLVING    THE   MARRIAGE    OF   APPELLANT     AND
RESPONDENT, ANNEXURE - A MAY KINDLY BE SET ASIDE WITH
A LIBERTY TO FILE SEPARATE CASE UNDER SECTION 9 OF
HINDU MARRIAGE ACT, IN THE INTEREST OF JUSTICE; b) ANY
OTHER ORDERS IN THE INTEREST OF JUSTICE MAY KINDLY BE
PASSED, FOR WHICH ACT OF GRACE AND FAVOUR, THIS
APPELLANT AS BOUNDEN IN DUTY SHALL EVER PRAY.

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

Mr.S.T.Bikkannavar, learned counsel for appellant has

filed a memo seeking leave of this Court to withdraw the

appeal. The aforesaid memo is taken on record.

In the result, appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

RR