Shri Srirangaraju vs Smt Usha
2024 Latest Caselaw 5733 Kant

Karnataka High Court

Shri Srirangaraju vs Smt Usha on 23 February, 2024

Author: H.B.Prabhakara Sastry

Bench: H.B.Prabhakara Sastry

                                       -1-
                                               NC: 2024:KHC:7710-DB
                                              MFA No. 1601 of 2017




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                 DATED THIS THE 23RD 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. 1601 OF 2017 (FC)

             BETWEEN:

             SHRI. SRIRANGARAJU,
             AGED ABOUT 54 YEARS,
             S/O. LATE RANGAIAH,
             R/AT. NO.2918, "SHANTHALA",
             13TH MAIN, D BLOCK,
             II STAGE, RAJAJINAGAR,
             BANGALORE-560 010.
                                                      ...APPELLANT

             (BY SMT. SHILPA S., ADVOCATE FOR
             SRI. RAMA RAMACHANDRA IYER., ADVOCATE)

Digitally    AND:
signed by
SHAKAMBARI
Location:    SMT. USHA
HIGH COURT   AGED ABOUT 38 YEARS,
OF
KARNATAKA    D/O NOT KNOWN TO THE APPELLANT
             R/AT NO.520/8,
             35TH MAIN ROAD,
             S.A.S. ROAD, SARAKKI GARDEN,
             J.P.NAGAR, 6TH PHASE,
             BANGALORE-560 078.
                                                      ...RESPONDENT
             (BY SRI. GOPAL YADAV FOR
             SRI. ROSHAN M. C., ADVOCATE)
                               -2-
                                       NC: 2024:KHC:7710-DB
                                      MFA No. 1601 of 2017




     THIS MISCELLANEOUS FIRST APPEAL IS FILED U/S 19(1)
OF FAMILY COURTS ACT, AGAINST THE JUDGMENT AND
DECREE DATED: 16.11.2016 PASSED IN M.C.NO.355/2007 ON
THE FILE OF THE V ADDITIONAL PRINCIPAL JUDGE, FAMILY
COURT, BENGALURU, DISMISSING THE PETITION FILED U/S
13(1)(ia) OF HINDU MARRIAGE ACT AND ALLOWING THE
COUNTER CLAIM OF RESPONDENT THEREIN FILED U/S 23-A
R/W SEC.11 OF HINDU MARRIAGE ACT.

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




                          ORDER

Learned counsel from both side present

physically.

2. The respondent has no objection to allow the

memo dated 22.02.2024 filed by the appellant seeking

withdrawal of this matter as settled between the parties

out of the Court.

NC: 2024:KHC:7710-DB

3. In view of the memo and supporting

submissions, the appeal stands dismissed as not pressed.

Consequently, IAs. if any, do not survive for consideration.

Sd/-

JUDGE

Sd/-

JUDGE

PSJ