Abdul Quayum vs Billkar Khatton
2024 Latest Caselaw 1074 Kant

Karnataka High Court

Abdul Quayum vs Billkar Khatton on 11 January, 2024

Author: B.M.Shyam Prasad

Bench: B.M.Shyam Prasad

                                                 -1-
                                                       NC: 2024:KHC-K:464-DB
                                                          MFA No.201599 of 2019




                                 IN THE HIGH COURT OF KARNATAKA,

                                         KALABURAGI BENCH

                             DATED THIS THE 11TH DAY OF JANUARY, 2024

                                              PRESENT

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

                             MISCL. FIRST APPEAL NO. 201599 OF 2019 (FC)

                      BETWEEN:

                      ABDUL QUAYUM
                      S/O ABDUL KHADER
                      AGED ABOUT 31 YEARS
                      OCC: CIVIL ENGINEER
                      RESIDING AT JAGJIVAN RAM CIRCLE
                      GUD-SHEED ROAD
                      STATION AREA, RAICHUR - 584 101.

                                                                   ...APPELLANT

                      (BY SRI ABDUL MUQHTADIR, ADVOCATE)
Digitally signed by
SWETA KULKARNI        AND:
Location: HIGH
COURT OF
KARNATAKA
                      BILLKAR KHATTON
                      W/O ABDUL QUAYUM
                      AGED ABOUT 28 YEARS
                      OCC: LLB STUDENT
                      RESIDING AT H.NO.1-11-1128/406
                      KULSUMBI COLONY, RAICHUR - 584 101.

                                                                 ...RESPONDENT

                      (NOTICE SERVED)
                              -2-
                                   NC: 2024:KHC-K:464-DB
                                      MFA No.201599 of 2019




     THIS MFA IS FILED UNDER SECTION 19(1) OF THE

FAMILY    COURT   ACT,1984   PRAYING       TO   CALL   FOR   THE

RECORDS AND SET ASIDE THE JUDGMENT AND DECREE

DATED 15.11.2018 PASSED IN O.S.NO.20/2018 ON THE FILE

OF THE HON'BLE PRL. JUDGE FAMILY COURT AT RAICHUR OR

ISSUE     ANY   OTHER   DIRECTION     IN    THE    FACTS     AND

CIRCUMSTANCES OF THE ABOVE CASE AS THIS HON'BLE

COURT DEEMS FIT, IN THE INTEREST OF JUSTICE AND

EQUITY.


     THIS APPEAL COMING ON FOR ORDERS THIS DAY,

B.M.SHYAM PRASAD J., DELIVERED THE FOLLOWING:

                        JUDGMENT

A submission was made on 18.12.2023 on behalf of

the appellant that a memo would be filed for withdrawal of

the appeal. The learned counsel for the appellant has filed

such memo, and it is stated that during the pendency of this

appeal which is against the judgment and decree restraining

the appellant from entering into second matrimony, the

appellant and the respondent have filed another suit in

O.S.No.14/2020, and such suit has culminated in a

NC: 2024:KHC-K:464-DB

compromise on 13.10.2020 resulting in dissolution of

marriage.

In the light of the above compromise, the appeal

stands dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

BL

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