Sri M E Lokesha vs Smt Gowthami K
2024 Latest Caselaw 3710 Kant

Karnataka High Court

Sri M E Lokesha vs Smt Gowthami K on 7 February, 2024

Author: H.B.Prabhakara Sastry

Bench: H.B.Prabhakara Sastry

                                       -1-
                                                NC: 2024:KHC:5139-DB
                                                  MFA No. 37 of 2022




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                    DATED THIS THE 7TH 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. 37 OF 2022 (MC)

             BETWEEN:
             SRI. M.E. LOKESHA
             S/O ERANNAGOWDA N.G.,
             AGED ABOUT 36 YEARS,
             RESIDING AT NO.1407,
             NEAR NAGAPRIYA SCHOOL,
             ANDANAIAH EXTENSION,
             KUNIGAL-5.
                                                     ...APPELLANT
             (BY SRI. HARSHA M., ADVOCATE)
             AND:
             SMT. GOWTHAMI K
             W/O LOKESHA M.E,
Digitally
signed by    D/O D.J.KRISHNEGOWDA,
SHAKAMBARI
Location:
             AGED ABOUT 27 YEARS,
HIGH COURT   RESIDING AT CHIKKAKEPAIAH ROAD,
OF
KARNATAKA    OPPOSITE Y.K.RAMAIAH,
             HOUSE, K.R.S. AGRAHARA,
             KUNIGAL TOWN.
                                                     ...RESPONDENT

                  THIS MISCELLANEOUS FIRST APPEAL IS FILED U/S 28(1)
             OF HINDU MARRIAGE ACT AGAINST THE JUDGMENT AND
             DECREE DATED 04.10.2021 PASSED IN MC NO.25/2019 ON
             THE FILE OF THE SENIOR CIVIL JUDGE AND JMFC, KUNIGAL,
             DISMISSING THE PETITION FILED UNDER SECTION 9 OF THE
             HINDU MARRIAGE ACT, 1955.
                             -2-
                                       NC: 2024:KHC:5139-DB
                                         MFA No. 37 of 2022




     THIS MISCELLANEOUS FIRST APPEAL, COMING ON FOR
ORDERS, THIS DAY, DR.H.B.PRABHAKARA SASTRY J., MADE
THE FOLLOWING:
                          ORDER

Learned counsel for the appellant who is physically

present files a memo seeking withdrawal of this appeal as

not pressed.

2. He further submits that the matter has been

settled amicably between the parties. As such, the

appellant is not interested in prosecuting the appeal.

In the light of the memo and the supporting

submission, the appeal is dismissed as not pressed.

Sd/-

JUDGE

Sd/-

JUDGE

PSJ