Smt. Prabhavathi vs Sri C Krishnappa
2023 Latest Caselaw 8964 Kant

Karnataka High Court

Smt. Prabhavathi vs Sri C Krishnappa on 29 November, 2023

                                              -1-
                                                       NC: 2023:KHC:43124-DB
                                                          MFA No. 1303/2023




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                          DATED THIS THE 29TH DAY OF NOVEMBER, 2023
                                           PRESENT
                            THE HON'BLE MRS JUSTICE K.S.MUDAGAL
                                              AND
                             THE HON'BLE MR JUSTICE K V ARAVIND
                     MISCELLANEOUS FIRST APPEAL NO.1303/2023 (FC)


                   BETWEEN:

                   SMT. PRABHAVATHI
                   W/O C KRISHNAPPA
                   AGED ABOUT 36 YEARS
                   R/AT KONAGHATTA VILLAGE
                   KASABA HOBLI
                   DODDABALLAPURA TALUK
                   BENGALURU RURAL DIST-561203                  ...APPELLANT

                   (BY SMT.S.K.NAGARATHNA, ADVOCATE)
                   AND:

                   SRI C KRISHNAPPA
                   S/O LATE CHINNAPPA
Digitally signed   AGED ABOUT 46 YEARS
by PRABHU          R/AT NO.50, SSA ROAD
KUMARA
NAIKA              4TH MAIN, HEBBAL
Location: High     BENGALURU - 560 024                         ...RESPONDENT
Court of
Karnataka
                        THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
                   SECTION 19(1) OF FAMILY COURTS ACT, PRAYING TO SET ASIDE
                   THE JUDGMENT AND DECREE DATED 02.09.2022 PASSED IN MC
                   NO.6058/2019 ON THE FILE OF THE I ADDITIONAL PRL. JUDGE,
                   FAMILY COURT, BENGALURU, ALLOWING THE PETITION FILED U/S.9
                   OF HINDU MARRIAGE ACT, 1955.

                       THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
                   ORDERS THIS DAY, K.S.MUDAGAL J., DELIVERED THE FOLLOWING:
                               -2-
                                       NC: 2023:KHC:43124-DB
                                         MFA No. 1303/2023




                          JUDGMENT

Learned Counsel for the appellant submits memo for

withdrawal of the appeal. Recording the same, the appeal is

dismissed as withdrawn.

Pending IAs stood disposed of.

Sd/-

JUDGE

Sd/-

JUDGE

PKN