Smt Drakshayani W/O Ajit Madar vs Shri Ajit S/O Irappa Madar
2024 Latest Caselaw 19308 Kant

Karnataka High Court

Smt Drakshayani W/O Ajit Madar vs Shri Ajit S/O Irappa Madar on 1 August, 2024

Author: Krishna S.Dixit

Bench: Krishna S.Dixit

                                                   -1-
                                                             NC: 2024:KHC-D:10828-DB
                                                            MFA No. 101059 of 2024




                                  IN THE HIGH COURT OF KARNATAKA,

                                           DHARWAD BENCH

                               DATED THIS THE 1ST DAY OF AUGUST, 2024

                                                PRESENT
                               THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT
                                                  AND
                             THE HON'BLE MR. JUSTICE VIJAYKUMAR A.PATIL

                        MISCELLANEOUS FIRST APPEAL NO. 101059 OF 2024 (FC)


                      BETWEEN:

                      SMT. DRAKSHAYANI W/O. AJIT MADAR,
                      AGE 30 YEARS, OCC. HOUSE WIFE,
                      R/O. RAMPUR SITE SAVADATTI,
                      TQ. SAVADATTI, DIST. BELAGAVI.

                                                                        ...APPELLANT
                      (BY SRI. MAHANTESH S. HIREMATH, ADVOCATE)

                      AND:

                      SHRI AJIT S/O. IRAPPA MADAR,
                      AGE 32 YEARS, OCC. PRT SERVICE,
                      R/O. ANGOL, TAL AND DIST. BELAGAVI.
Digitally signed by
JAGADISH T R
Location: High                                                        ...RESPONDENT
Court of
Karnataka
Dharwad Bench              THIS MFA IS FILED U/SEC.19(1) OF HINDU MARRIAGE ACT,
                      PRAYING TO ALLOW THE APPEAL AND CALL FOR RECORDS AND SET
                      ASIDE THE IMPUGN JUDGMENT PASSED IN M.C. NO.569/2022,
                      DATED ON 15.12.2022, ON THE FILING OF PRL. JUDGE FAMILY
                      COURT BELAGAVI.

                           THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, ORDER
                      WAS PASSED THEREIN AS UNDER:

                      CORAM:    THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT
                                 AND
                                 THE HON'BLE MR. JUSTICE VIJAYKUMAR A.PATIL
                               -2-
                                        NC: 2024:KHC-D:10828-DB
                                      MFA No. 101059 of 2024




                         ORAL ORDER

(PER: THE HON'BLE MR. JUSTICE VIJAYKUMAR A.PATIL)

Learned counsel for the appellant files a memo seeking

leave to withdraw the appeal with liberty to pursue the remedy

before appropriate forum.

Memo is placed on record. Appeal stands dismissed as

withdrawn reserving liberty to the appellant to pursue her

remedy as available in law.

Sd/-

(KRISHNA S.DIXIT) JUDGE

Sd/-

(VIJAYKUMAR A.PATIL) JUDGE

JTR/ct-an