Sri Sudhindra S vs Smt Aparna N
2023 Latest Caselaw 7169 Kant

                                             -1-
                                                     NC: 2023:KHC:36863-DB
                                                       MFA No. 201 of 2023




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                          DATED THIS THE 10TH DAY OF OCTOBER, 2023
                                           PRESENT
                            THE HON'BLE MR JUSTICE G.NARENDAR
                                             AND
                       THE HON'BLE MR JUSTICE VIJAYKUMAR A. PATIL
                    MISCELLANEOUS FIRST APPEAL NO. 201 OF 2023 (FC)


                   BETWEEN:

                   SRI SUDHINDRA S
Digitally signed   S/O LATE SHESHAPPA
by YAMUNA K L      AGED ABOUT 45 YEARS,
Location: High     R/A NO.15, 7TH CROSS,
Court of
Karnataka          NEW BANK COLONY,
                   NEW COCONUT GARDEN,
                   KONAKAKUNTE,
                   BENGALURU - 560052.
                                                              ...APPELLANT
                   (BY SRI. RANGANATHA S JOIS., ADVOCATE)


                   AND:

                   SMT APARNA N
                   W/O SUDHINDRA S
                   D/O PANDURANGARAO,
                   AGED ABOUT 44 YEARS,
                   R/A NO.690, A BLOCK,
                   3RD CROSS,
                   SAHAKARANAGAR,
                   BENGALURU - 560092.
                                                            ...RESPONDENT
                   (BY SMT. BHUSHANI KUMAR., ADVOCATE)
                                 -2-
                                           NC: 2023:KHC:36863-DB
                                            MFA No. 201 of 2023




     THIS MFA IS FILED U/S 19(1) OF FAMILY COURTS ACT
AGAINST THE JUDGMENT AND DECREE DATED 07.10.2021
PASSED IN MC NO.4144/2014 ON THE FILE OF THE I
ADDITIONAL PRL. JUDGE, FAMILY COURT, BENGALURU,
DISMISSING THE PETITION FILED UNDER SECTION 9 OF THE
HINDU MARRIAGE ACT.

     THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
G.NARENDAR J., DELIVERED THE FOLLOWING:


                          JUDGMENT

Learned counsel for the appellant has filed a memo dated

19.09.2023 seeking leave of this Court to withdraw the appeal.

2. The memo reads as under:

"MEMO FOR WITHDRAWAL

Undersigned counsel for the appellant in the above case, in view of the settlement has been arrived in M.C.No 5052/2023 before the 1st Addl. Family court at Bengaluru by way of Memorandum of settlement on 30.08.2023 before the BMC, and matter has been settled. Under these circumstances the appellant respectfully prays that this Hon'ble Court be pleased to permit me to withdrawn the above appeal in terms of the Memorandum of settlement. Therefore the Appellant respectfully prays that this Hon'ble Court may pleased to

NC: 2023:KHC:36863-DB MFA No. 201 of 2023

dismissed the above appeal as withdrawn, in the interest of justice and equity.

Sd/-

                                        Appellant

      Place: Bengaluru               Sd/-
      Date : 19.09.2023      Advocate for Appellant
                              (Ranganatha S Jois)"


      3.   The memo is taken on record.             Accordingly, the

appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

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