Pooja W/O Vilas Gote vs Vilas S/O Kashinath Gote
2024 Latest Caselaw 15198 Kant

Karnataka High Court

Pooja W/O Vilas Gote vs Vilas S/O Kashinath Gote on 1 July, 2024

                                                -1-
                                                  NC: 2024:KHC-K:4441-DB
                                                          MFA No. 202165 of 2023




                                 IN THE HIGH COURT OF KARNATAKA,

                                        KALABURAGI BENCH

                               DATED THIS THE 1ST DAY OF JULY, 2024

                                             PRESENT

                             THE HON'BLE MR. JUSTICE ASHOK S. KINAGI
                                                AND
                               THE HON'BLE MR. JUSTICE RAJESH RAI K

                          MISCL. FIRST APPEAL NO.202165 OF 2023 (FC)

                      BETWEEN:

                      SMT. POOJA
                      W/O VILAS GOTE,
                      AGE: 29 YEARS,
                      OCC: HOUSEHOLD WORK,
                      R/O: NEAR HOTEL MADHUVAN INTERNATIONAL,
                      STATION ROAD,
                      VIJAYAPUR - 586 101.
                                                                     ...APPELLANT

                      (BY SRI S.V.DESHMUKH, ADVOCATE)
Digitally signed by
BASALINGAPPA
SHIVARAJ              AND:
DHUTTARGAON
Location: HIGH
COURT OF
KARNATAKA             VILAS
                      S/O KASHINATH GOTE,
                      AGE: 30 YEARS,
                      OCC: MECHANICAL ENGINEER,
                      R/O: NIMBARAGI VILLAGE,
                      TQ: AND DIST: SOLAPURA - 431 065.
                                                                  ...RESPONDENT

                      (BY SRI SANGANABASAVA B. PATIL, ADVOCATE)

                             THIS MFA IS FILED UNDER SECTION 19(1) OF THE
                      FAMILY COURTS ACT READ WITH ORDER 41 RULE 1 OF CPC,
                                -2-
                                 NC: 2024:KHC-K:4441-DB
                                     MFA No. 202165 of 2023




PRAYING TO ALLOW THIS APPEAL BY SETTING ASIDE THE
JUDGMENT AND DECREE DATED 10.03.2023 PASSED BY THE I
ADDITIONAL PRINCIPAL JUDGE FAMILY COURT, VIJAYAPUR,
AT:VIJAYAPUR IN M.C.NO.300/2021, IN THE INTEREST OF
JUSTICE AND EQUITY.


     THIS MFA COMING ON FOR ADMISSION THIS DAY,
ASHOK S. KINAGI J., DELIVERED THE FOLLOWING:


                         JUDGMENT

Learned counsel Sri Sanganabasava B. Patil accepts

notice for respondent.

2. Appellant and respondent are physically

present, they are identified by their respective counsel.

3. Appellant filed a memo for withdrawal of the

appeal stating that the appellant does not press the matter

as the matter is settled out of the Court and both the

appellant and respondent have agreed to lead happy

marital life. Hence, the appeal may be dismissed as

withdrawn.

4. The memo is placed on record.

NC: 2024:KHC-K:4441-DB

5. In view of the memo, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

BL