Smt Divya S G vs Sri Shivapratap U V
2023 Latest Caselaw 6602 Kant

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                                                    NC: 2023:KHC:33837-DB
                                                       MFA No.3873 of 2019




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                         DATED THIS THE 19TH DAY OF SEPTEMBER, 2023
                                           PRESENT
                             THE HON'BLE MR. JUSTICE G.NARENDAR
                                              AND
                         THE HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL
                    MISCELLANEOUS FIRST APPEAL NO.3873 OF 2019 (FC)
                   BETWEEN:

                   1.    SMT. DIVYA S.G.
                         W/O DR. SHIVAPRATAP S.G.
                         R/AT. 819/B, SHANKARAPPA LAYOUT
                         K.R. EXTENSION, TIPTUR
                         TUMKUR DISTRICT-572201.
                                                                ...APPELLANT
Digitally signed
by RUPA V          (BY SMT. ASHWINI G, ADV., FOR
                        SRI. K.V. NARASIMHAN, ADV.,)
Location:
HIGH COURT
OF                 AND:
KARNATAKA
                   1.    SRI. SHIVAPRATAP U.V.
                         SRI VISHWESWARAIAH
                         AGED 41 YEARS
                         R/AT. NO.179/3, AKERE GRAMA
                         KASABA HOBLI, K.R. NAGARA TALUK
                         MYSORE DISTRICT-571602.
                                                              ...RESPONDENT
                   (BY SMT. MELANIE SEBASTIAN, ADV.,)


                        THIS MFA IS FILED UNDER SECTION 19(1) OF THE
                   FAMILY COURTS ACT, AGAINST THE JUDGMENT AND DECREE
                   DATED 05.04.2019 PASSED ON MC.NO.1916/2015 ON THE
                   FILE` OF THE VI ADDITIONAL PRL. JUDGE, FAMILY COURT,
                   BENGALURU, PARTLY ALLOWING THE PETITION FILED UNDER
                   SECTION 13(1)(ia) & (iii) OF THE HINDU MARRIAGE ACT.
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                                    NC: 2023:KHC:33837-DB
                                       MFA No.3873 of 2019




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

                         JUDGMENT

Smt.Melanie Sebastian, learned counsel has filed

vakalath on behalf of respondent.

Smt.Ashwini G, learned counsel for the appellant has

filed a memo. The said memo reads as under:

"The matter has been settled before Mediation Centre, Bengaluru, in terms of Agreement under Section 89 of CPC., R/W Rules 24 and 25 of Karnataka Civil Procedure (mediation) Rules 2005. Hence it is respectfully prayed that this Hon'ble Court be pleased to allow this appellant to withdraw the appeal as not press, in the interest of justice and equity."

2. The settlement agreement entered into between

the parties before the Mediation Centre is placed on

record.

Accordingly, the appeal is dismissed as withdrawn.

NC: 2023:KHC:33837-DB MFA No.3873 of 2019

3. In view of the dismissal of the appeal, the pending

interlocutory applications do not survive for consideration

and are dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

RV