Mrs Deepa Set vs Mr Vijayendra Set
2024 Latest Caselaw 4839 Kant

Karnataka High Court

Mrs Deepa Set vs Mr Vijayendra Set on 16 February, 2024

Author: H.B.Prabhakara Sastry

Bench: H.B.Prabhakara Sastry

                                       -1-
                                                NC: 2024:KHC:6674-DB
                                                MFA No. 6151 of 2019




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                 DATED THIS THE 16TH 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. 6151 OF 2019 (FC)

             BETWEEN:

             MRS. DEEPA SET
             D/O SHAKUNTAKA RAIKAR,
             AGED ABOUT 35 YEARS,
             R/A CHAITANYA NAGAR,
             NEAR MAHAGANAPATHI TEMPLE
             AKSHAYA PARK
             HUBLI-30.
                                                     ...APPELLANT
             (BY SRI. PRABHU L., ADVOCATE)
             AND:

             MR VIJAYENDRA SET
Digitally    S/O LATE LAKSHMINAYANA SET
signed by
SHAKAMBARI   AGED ABOUT 40 YEARS
Location:    R/A GHS CROSS ROAD
HIGH COURT
OF
KARNATAKA
             MANGALURU-575 001.
                                                     ...RESPONDENT

                  THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
             SECTION 19(1) OF FAMILY COURT ACT, AGAINST THE
             JUDGMENT AND DECREE DATED 26.04.2019 PASSED IN
             M.C.NO. 62/2016 ON THE FILE OF THE PRINCIPAL JUDGE,
             FAMILY   COURT,   DAKSHINA    KANNADA,    MANGALURU,
             ALLOWING THE PETITION FILED UNDER SECTION 13(1)(i-a) OF
             THE HINDU MARRIAGE ACT.
                              -2-
                                        NC: 2024:KHC:6674-DB
                                       MFA No. 6151 of 2019




     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 has filed a memo

seeking withdrawal of this appeal on instructions of the

appellant.

2. Keeping in view the memo filed and the supporting

submission, this appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

PSJ