Sri G Govardhanaraju vs Smt R Leelavathi
2024 Latest Caselaw 3140 Kant

Karnataka High Court

Sri G Govardhanaraju vs Smt R Leelavathi on 1 February, 2024

Author: H.B.Prabhakara Sastry

Bench: H.B.Prabhakara Sastry

                                              -1-
                                                        NC: 2024:KHC:4359-DB
                                                        MFA No. 9767 of 2017




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                           DATED THIS THE 1ST DAY OF FEBRUARY, 2024
                                            PRESENT
                        THE HON'BLE DR. JUSTICE H.B.PRABHAKARA SASTRY
                                              AND
                        THE HON'BLE MR JUSTICE RAMACHANDRA D. HUDDAR
                   MISCELLANEOUS FIRST APPEAL NO. 9767 OF 2017 (FC)


                   BETWEEN:

                   1.    SRI G GOVARDHANARAJU
                         S/O. LATE. G VENKATARAJU,
                         AGED ABOUT 51 YEARS,
                         R/AT: 26, 2ND MAIN,
                         MAHAJANA LAYOUT,
                         VIJAYANAGAR 2ND STAGE,
                         HEBBAL, LAKSHMIKANTHANAGARA,
                         MYSROE 570017.

                         PRESENSTLY WORKING AT RAILWAY BOARD,
                         NEW DELHI AS INSPECTOR OF CO ORDINATION,
                         MINISTRY OF STATE FOR RAILWAYS,
Digitally signed
by BANGALORE
MADHAVACHAR
VEENA
                         DELHI
Location: High
Court of
Karnataka



                                                                ...APPELLANT
                   (BY  SRI.     NAGARALE    SANTOSH     SUBHASHCHANDRA.,
                   ADVOCATE)

                   AND:

                   1.    SMT R LEELAVATHI
                         ESTRANGED
                         W/O. SRI. G. GOVARDHANARAJU,
                             -2-
                                      NC: 2024:KHC:4359-DB
                                      MFA No. 9767 of 2017




    R/AT: 26, 2ND MAIN,
    MAHAJANA LAYOUT,
    VIJAYANAGAR 2ND STAGE,
    HEBBAL,
    LAKSHMIKANTHANAGARA,
    MYSROE 570017.

    WORKING AS OFFICE SUPERINTENDENT,
    IN SENIOR DIVISIONAL ELECTRICAL ENGINEERS
    OFFICE, DIVISIONAL RAILWAY MANAGER OFFICE
    BUILDING, SOUTH WESTERN RAILWAY, MYSORE

                                             ...RESPONDENT
     THIS MISCELLANEOUS FIRST APPEAL IS FILED U/SEC.
19(1) OF THE FAMILY COURT ACT, 1984, AGAINST THE
JUDGMENT AND AWARD DATED 14/08/2017, PASSED IN MC
NO.508/2012, ON THE FILE OF THE PRINCIPAL JUDGE, FAMILY
COURT, MYSURU, DISMISSING THE PETITION U/SEC.13(1)(i-a)
OF HINDU MARRIAGE ACT.


    THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
ORDERS      THROUGH      PHYSICAL    HEARING/VIDEO
CONFERENCING, THIS DAY, RAMACHANDRA D. HUDDAR, J.,
MADE THE FOLLOWING:


                         ORDER

Learned counsel for appellant is physically present.

2. Learned counsel for the appellant files a memo

seeking withdrawal of this appeal as not pressed.

NC: 2024:KHC:4359-DB

3. Along with the memo, a certified copy of the

orders passed by the I Additional Principal Judge, Family

Court at Mysuru in M.C.No.1199/2023 dated 20.12.2023 is

produced to show that joint petition was filed by the

appellant is allowed and the marriage between the

appellant and the respondent is dissolved as per the

orders passed by the Family Court.

In view of the contents of the memo and supporting

submission, this appeal is dismissed as not pressed.

Sd/-

JUDGE

Sd/-

JUDGE

BVK