Sri N P Chethan Rudra Shetru vs Smt M Sujatha
2024 Latest Caselaw 15650 Kant

Karnataka High Court

Sri N P Chethan Rudra Shetru vs Smt M Sujatha on 3 July, 2024

                                              -1-
                                                            NC: 2024:KHC:24968-DB
                                                               MFA No.5741/2018




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 3RD DAY OF JULY, 2024

                                           PRESENT

                           THE HON'BLE MRS JUSTICE K.S.MUDAGAL
                                              AND
                       THE HON'BLE MR JUSTICE VIJAYKUMAR A. PATIL
                     MISCELLANEOUS FIRST APPEAL No.5741/2018 (MC)

                   BETWEEN:
                   SRI N.P.CHETHAN RUDRA SHETRU
                   S/O PALAKSHAMURTHY
                   AGED ABOUT 32 YEARS
                   AGRICULTURIST
                   R/AT GUDDADANERALAKERE VILLAGE
                   MATHODU HOBLI, HOSADURGA TALUK
                   CHITRADURGA DISTRICT- 577 598                   ...APPELLANT

                   (BY SRI H.V.MANJUNATHA, ADVOCATE)

                   AND:

                   SMT.M.SUJATHA
                   W/O N.P.CHETHAN RUDRA SHETRU
                   & D/O MALLIKARJUNAPPA
                   AGED ABOUT 30 YEARS
Digitally signed
by A K             HOUSEHOLD WORK
CHANDRIKA          R/AT CHIKKA SIDDAVVANAHALLY VILLAGE
Location: High     BURUJANAROPPA POST, HIRIYURU TALUK
Court of
Karnataka          CHITRADURGA DISTRICT-577 598                  ...RESPONDENT

                   (BY SRI GOPALAKRISHNA MURTHY C, ADVOCATE)

                         THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
                   SECTION 28(1) OF HINDU MARRIAGE ACT, 1955 PRAYING TO SET
                   ASIDE THE JUDGMENT AND DECREE DATED 24.02.2018 PASSED BY
                   THE SENIOR CIVIL JUDGE AND J.M.F.C., HOSADURGA IN
                   M.C.NO.23/2016 DISMISSING THE PETITION FILED UNDER SECTION
                   13(1)(i)(a) OF THE HINDU MARRIAGE ACT,1955.

                        THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
                   HEARING, THIS DAY, K.S.MUDAGAL J., DELIVERED THE FOLLOWING:
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                                           NC: 2024:KHC:24968-DB
                                              MFA No.5741/2018




                         JUDGMENT

Learned Counsel for the appellant submits memo for

withdrawal of the appeal. Memo bears the signature of the

appellant as well. Recording the memo, the appeal is dismissed

as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

KSR