Smt Manjula vs Sri Santhosh K S
2024 Latest Caselaw 3711 Kant

Karnataka High Court

Smt Manjula vs Sri Santhosh K S on 7 February, 2024

Author: H.B.Prabhakara Sastry

Bench: H.B.Prabhakara Sastry

                                       -1-
                                                NC: 2024:KHC:5140-DB
                                                MFA No. 8637 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. 8637 OF 2022 (FC)

             BETWEEN:

             SMT. MANJULA
             W/O SANTOSH K.S.,
             D/O LATE. CHANDRASHEKAR,
             AGED ABOUT 38 YEARS,
             R/A 1207/A, 3RD CROSS,
             GANGE ROAD, G AND H BLOCK,
             KUVEMPUNAGAR,
             MYSURU-570 023.
                                                       ...APPELLANT

             (BY SRI. BASAVARAJ SHIVAPPA., ADVOCATE)
             AND:
Digitally
signed by
SHAKAMBARI   SRI. SANTHOSH K.S.
Location:
HIGH COURT   S/O. K.N. SHIVASHANKAR,
OF
KARNATAKA    AGED ABOUT 42 YEARS,
             R/AT. DOOR NO.303,
             3RD CROSS, KHB COLONY,
             KUVEMPUNAGAR,
             MYSURU-570 023.
                                                       ...RESPONDENT

                 THIS MISCELLANEOUS FIRST APPEAL IS FILED U/S 19(1)
             OF FAMILY COURTS ACT AGAINST THE JUDGMENT AND
             DECREE DATED 27.10.2022 PASSED IN MC NO.638/2021 ON
             THE FILE OF THE PRL. JUDGE, FAMILY COURT, MYSURU,
                             -2-
                                    NC: 2024:KHC:5140-DB
                                    MFA No. 8637 of 2022




DISMISSING THE PETITION FILED UNDER SECTION 13(1)(i-
a)(i-b) OF THE HINDU MARRIAGE ACT.

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

Heard the submission of the learned counsel for the

appellant who is appearing through video conference on

the memo filed by him seeking withdrawal of this appeal

as settled between the parties.

2. In view of the memo and the supporting

submission, the appeal stands dismissed as not pressed.

Sd/-

JUDGE

Sd/-

JUDGE

PSJ