Smt Rashmi S vs Sri B Vasanth Kumar
2023 Latest Caselaw 2095 Kant

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                                                     MFA No. 5410 of 2022




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 30TH 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. 5410 OF 2022 (FC)
                 BETWEEN:

                    SMT RASHMI S
                    W/O B.VASANTH KUMAR
                    D/O SHIVANNA
                    AGED ABOUT 24 YEARS
                    R/AT 25, 4TH CROSS
                    KURUBARAHALLI NAZARBAD MOHALLA
                    MYSURU - 635 302
                                                             ...APPELLANT
                 (BY SRI. GIRIDHAR S.V., ADVOCATE)

Digitally        AND:
signed by
MADHURI S           SRI B.VASANTH KUMAR
Location: High      S/O BASAVARAJU
Court of            AGED ABOUT 30 YEARS
Karnataka
                    R/AT 975, BEHIND SAIBABA TEMPLE
                    8TH CROSS, E AND F BLOCK,
                    RAMAKRISHNA NAGAR
                    MYSURU
                                                           ...RESPONDENT

                      THIS MFA IS FILED UNDER SECTION 19(1) FAMILY
                 COURT ACT, READ WITH SECTION 28 OF THE HINDU
                 MARRIAGE ACT, 1955 PRAYING TO SET ASIDE THE JUDGMENT
                 AND DECREE DT.31.03.2022 PASSED IN M.C NO.506/2020 ON
                 THE FILE OF THE PRL. JUDGE, FAMILY COURT, MYSURU, AND
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                                       MFA No. 5410 of 2022




CONSEQUENTLY GRANT A DECREE FOR RESTITUTION OF
CONJUGAL RIGHTS; PASS AN ORDER AS TO COSTS OF THE
PRESENT APPEAL AND PASS SUCH OTHER ORDER/S AS THIS
HON'BLE  COURT   DEEMS   FIT    TO   GRANT   IN   THE
CIRCUMSTANCES OF THE CASE, 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 the appellant has filed a memo

seeking leave of this Court to withdraw the appeal.

The memo is taken on record.

In the result appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

RR