Murteppa S/O Ramappa Doddamani vs Smt. Lakshmibai Alias Lakshmi W/O ...
2024 Latest Caselaw 5004 Kant

Karnataka High Court

Murteppa S/O Ramappa Doddamani vs Smt. Lakshmibai Alias Lakshmi W/O ... on 19 February, 2024

Author: S G Pandit

Bench: S G Pandit

                                                        -1-
                                                          NC: 2024:KHC-D:3904-DB
                                                               MFA No. 100653 of 2021




                       IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                             DATED THIS THE 19TH DAY OF FEBRUARY, 2024

                                                  PRESENT
                                    THE HON'BLE MR JUSTICE S G PANDIT
                                                        AND
                                THE HON'BLE MR JUSTICE K V ARAVIND
                       MISCELLANEOUS FIRST APPEAL NO. 100653 OF 2021 (GW)

                      BETWEEN:

                      MURTEPPA S/O. RAMAPPA DODDAMANI,
                      AGE: 41 YEARS,
                      OCC: SERVING IN FORE BRIGADE,
                      R/O. MUDHOL, TALUK: MUDHOL,
                      DIST: BAGALKOTE-587313.
                                                                              ...APPELLANT
                      (BY SRI. PAVAN B. DODDATTI, ADVOCATE)

                      AND:

                      SMT. LAKSHMIBAI @ LAKSHMI,
                      W/O. MURTEPPA DODDAMANI,
                      AGE: 32 YEARS, OCC: PRIVATE WORK,
                      C/O. H.N.KARETIMMANNAVAR,
Digitally signed by
                      HARALAYYA NAGAR, RANEBENNUR,
CHANDRASHEKAR
LAXMAN
                      DIST: HAVERI-581115.
KATTIMANI                                                                 ...RESPONDENT
Date: 2024.02.20
17:36:26 +0530        (BY SRI. N. G. RASALKAR, ADVOCATE)

                           THIS MISCELLANEOUS FIRST APPEAL IS FILED U/S.47 OF
                      GUARDIANS AND WARDS ACT, PRAYING TO SET ASIDE THE
                      IMPUGNED JUDGMENT AND DECREE DATED 24/02/2021 PASSED BY
                      THE COURT OF THE PRL. SENIOR CIVIL JUDGE AND JMFC, MUDHOL,
                      IN G & W.C NO.24/2019, IN DISMISSING THE PETITON FILED
                      UNDER SECTION 6(A) OF MINORITY AND GUARDIANSHIP ACT, 1956
                      FOR CUSTODY OF MINOR DAUGHTER-RASHMI BORN ON 21/04/2013,
                      BY ALLOWING THIS APPEAL, IN THE INTEREST OF JUSTICE AND
                      EQUITY AND ETC.

                             THIS    APPEAL,   COMING    ON   FOR   ORDERS,   THIS   DAY,
                      S G PANDIT, J., MADE THE FOLLOWING:
                               -2-
                                   NC: 2024:KHC-D:3904-DB
                                        MFA No. 100653 of 2021




                             ORDER

Appellant is present before the Court who is identified

by his learned counsel. Learned counsel Sri Pavan B.Doddatti

filed memo seeking withdrawal of the appeal since the

parties have arrived at a settlement in MFA

No.100501/2021.

2. The submission of learned counsel is placed on

record. Appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

CLK