Smt.Vijaylaxmi W/O Ramesh Chavan vs Ramesh S/O Govind Chavan
2024 Latest Caselaw 4668 Kant

Karnataka High Court

Smt.Vijaylaxmi W/O Ramesh Chavan vs Ramesh S/O Govind Chavan on 15 February, 2024

Author: B.M.Shyam Prasad

Bench: B.M.Shyam Prasad

                                              -1-
                                                NC: 2024:KHC-K:1568-DB
                                                     MFA No. 201149 of 2019




                              IN THE HIGH COURT OF KARNATAKA,

                                      KALABURAGI BENCH

                          DATED THIS THE 15TH DAY OF FEBRUARY, 2024

                                           PRESENT

                          THE HON'BLE MR. JUSTICE B.M.SHYAM PRASAD
                                             AND
                      THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA

                          MISCL. FIRST APPEAL NO. 201149 OF 2019 (FC)

                   BETWEEN:

                       SMT.VIJAYLAXMI W/O RAMESH CHAVAN,
                       AGE: 43 YEARS, OCC: HIGH SCHOOL HEAD MASTER,
                       R/O HUCHESHWAR HIGH SCHOOL,
                       AT: POST KAMATAGUI, TQ: HUNGUND,
                       DIST: BAGALKOT-586103.
                                                             ...APPELLANT
                   (BY SRI. R. S. LAGALI, ADVOCATE)

                   AND:

                      RAMESH S/O GOVIND CHAVAN,
Digitally signed      AGE: 45 YEARS, OCC: ASST. DIRECTOR,
by RAMESH
MATHAPATI             SOCIAL WELFARE DEPARTMENT,
Location: HIGH        R/O. VENKATESH NAGAR,
COURT OF
KARNATAKA             VIJAYAPURA-586102.
                                                             ...RESPONDENT
                   (BY SRI. S.S.MAMADAPUR, ADVOCATE)

                        THIS MFA IS FILED UNDER SECTION 19(1) OF FAMILY
                   COURT ACT, PRAYING TO ALLOW THIS APPEAL AND SET ASIDE
                   THE JUDGMENT & DECREE DT: 15.03.2019 IN MATRIMONIAL
                   CASE NO.211/2018 PASSED BY THE HON'BLE I ADDL.
                   PRINCIPAL JUDGE FAMILY COURT, VIJAYAPURA THERE BY
                   DISMISS THE DIVORCE PETITION FILED BY THE RESPONDENT
                   U/S 13(1) (IA) (IB) OF HINDU MARRIAGE ACT SEEKING
                   DISSOLUTION OF MARRIAGE OF APPELLANT & RESPONDENT
                   DT: 15.05.2002.
                              -2-
                               NC: 2024:KHC-K:1568-DB
                                     MFA No. 201149 of 2019




     THIS APPEAL, COMING ON FOR ADMISSION, THIS DAY,
B.M.SHYAM PRASAD J., DELIVERED THE FOLLOWING:

                         JUDGMENT

The learned counsel for the appellant files a memo for

withdrawal of the appeal stating that the parties have settled

the dispute.

With the memo being taken on record, the appeal

stands dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

MSR

CT: CS