Sharmila W/O. Ramjan Ali Dudekula vs Ramjan Ali S/O. Vannursab Dudekula
2024 Latest Caselaw 638 Kant

Karnataka High Court

Sharmila W/O. Ramjan Ali Dudekula vs Ramjan Ali S/O. Vannursab Dudekula on 8 January, 2024

Author: S G Pandit

Bench: S G Pandit

                                                -1-
                                                           NC: 2024:KHC-D:343-DB
                                                       MFA No. 102925 of 2022




                      IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                           DATED THIS THE 8TH DAY OF JANUARY, 2024
                                             PRESENT
                              THE HON'BLE MR JUSTICE S G PANDIT
                                               AND
                              THE HON'BLE MR JUSTICE K V ARAVIND
                       MISCELLANEOUS FIRST APPEAL NO. 102925 OF 2022 (FC)
                   BETWEEN:
                       SMT. SHARMILA W/O. RAMJAN ALI DUDEKULA,
                       AGE. 34 YEARS, OCC. HOUSEHOLD WORK,
                       R/O.NO.18/775-P-12, SBI COLONY,
                       GUNTAKAL, ANDHRA PRADESH
                       PRESENTLY AT C/O.C.S.MEHABOOBBASHA
                       ADAMBI MANZIL, #9, AKASH PARK,
                       4TH CROSS, KUSUGAL ROAD,
                       KESHWAPUR, HUBBALLI,
                       DIST. DHARWAD-23.
                                                                     ...APPELLANT
                   (BY SRI. VIJAY S. CHINIWAR, ADVOCATE)

                   AND:
                       RAMJAN ALI S/O. VANNURSAB DUDEKULA
                       AGE. 37 YEARS, OCC. PRIVATE SERVICE
                       R/O.NO.18/775-P-12, SBI COLONY,
Digitally signed       GUNTAKAL, ANDHRA PRADESH
by
SHIVAKUMAR             AND
HIREMATH               SAI CASTLE, FLAT NO.205, HIG-214/215,
Date:
2024.01.09             6TH PHASE NEAR HDFC BANK
11:19:09 +0530
                       OPP.VIJAYSHRI TOWERS,
                       KUKAPALLY, HYDERABAD-72.
                                                                  ...RESPONDENT

                        THIS MFA IS FILED U/SEC. 19 OF THE FAMILY COURTS ACT
                   R/W ORDER 41 RULE 1 OF CPC., PRAYING TO, PASS JUDGMENT AND
                   DECREE BY SETTING ASIDE THE JUDGMENT AND DECREE OF
                   DISMISSAL PASSED IN O.S.NO.13/2017 DATED 20.06.2020 WITH
                   COSTS THROUGH IN THE INTEREST OF JUSTICE AND EQUITY.

                        THIS APPEAL, COMING ON FOR         ORDERS,   THIS   DAY,
                   S G PANDIT J., MADE THE FOLLOWING:
                             -2-
                                       NC: 2024:KHC-D:343-DB
                                   MFA No. 102925 of 2022




                          ORDER

Learned counsel Sri Vijay S.Chiniwar files a memo

dated 21.12.2023 praying to dismiss the appeal as not

pressed.

2. Memo is placed on record. Appeal is dismissed as

not pressed.

Sd/-

JUDGE

Sd/-

JUDGE

CLK