Smt. Divya N vs Divakar M
2024 Latest Caselaw 5900 Kant

Karnataka High Court

Smt. Divya N vs Divakar M on 27 February, 2024

                                               -1-
                                                         NC: 2024:KHC:7969-DB
                                                           MFA No.8406/2019



                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                          DATED THIS THE 27TH DAY OF FEBRUARY, 2024
                                            PRESENT
                            THE HON'BLE MRS JUSTICE K.S.MUDAGAL
                                               AND
                           THE HON'BLE MRS JUSTICE K.S. HEMALEKHA
                        MISCELLANEOUS FIRST APPEAL NO.8406/2019 (MC)

                   BETWEEN:

                   SMT. DIVYA N
                   W/O M. DIVAKAR
                   D/O NARAYANAPPA
                   AGED ABOUT 25 YEARS
                   R/AT GUDDADAHALLI VILLAGE
                   HESARAGHATTA HOBLI
                   BENGALURU NORTH TALUK
                   BENGALURU -560 088                            ...APPELLANT
                   (BY SRI.GOPALAKRISHNAMURTHY C, ADVOCATE)
                   AND:

                   1.    DIVAKAR M
                         S/O MUNIYALLAPPA
                         AGED ABOUT 33 YEARS
Digitally signed         AGRICULTURIST
by PRABHU                R/AT PAKEGOWDARAPALYA VILLAGE
KUMARA
NAIKA                    KASAGHATTA PANCHAYATH
Location: High           HESARAGHATTA HOBLI
Court of                 BENGALURU NORTH TALUK
Karnataka                BENGALURU - 560 090

                   2.    KIRAN M @ KIRU
                         S/O ANJINAPPA.K
                         AGED ABOUT 25 YEARS
                         R/AT NO.465/7, 1ST WARD
                         MADANAYAKANAHALLI VILLAGE
                         DASANPURA HOBLI
                         NELAMANGALA - 562 123
                         BENGALURU DISTRICT                   ... RESPONDENTS
                   (BY SRI. NARASIMHA MURTHY K, ADVOCATE FOR R1;
                    NOTICE TO R2 IS DISPENSED WITH V/C/O DTD:21.11.2019)
                                -2-
                                          NC: 2024:KHC:7969-DB
                                            MFA No.8406/2019



      THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 28(1) OF HINDU MARRIAGE ACT, PRYING TO SET ASIDE
THE JUDGMENT AND DECREE DATED 09/08/2019, PASSED IN MC
NO.32/2016 ON THE FILE OF THE I-ADDITIONAL SENIOR CIVIL
JUDGE, BENGALURU RURAL DISTRICT, BENGALURU, ALLOWING THE
PETITION FILED UNDER SECTION 13(1) (I-A) OF THE HINDU
MARRIAGE ACT.

     THIS APPEAL COMING ON FOR HEARING,              THIS   DAY,
K.S.MUDAGAL.J, DELIVERED THE FOLLOWING:

                           JUDGMENT

Appellant and her Counsel are present before the Court.

Learned Counsel for the appellant submits memo for

withdrawal of the appeal. The appellant submits that she is

voluntarily withdrawing the appeal. Recording the memo, the

appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

PKN