Pundalik vs Bhagyashree
2024 Latest Caselaw 15876 Kant

Karnataka High Court

Pundalik vs Bhagyashree on 4 July, 2024

                                            -1-
                                                   NC: 2024:KHC-K:4589
                                                    RFA No. 200082 of 2024




                              IN THE HIGH COURT OF KARNATAKA

                                    KALABURAGI BENCH

                            DATED THIS THE 4TH DAY OF JULY, 2024

                                          BEFORE

                          THE HON'BLE Mrs JUSTICE K S HEMALEKHA

                          REGULAR FIRST APPEAL NO.200082 OF 2024

                   BETWEEN:

                   PUNDALIK
                   S/O GUNDAPPA UDABADL
                   AGE: 61 YEARS, OCC: RETIRED TEACHER,
                   R/O. KALAMANDARAGI, TQ. KAMALAPUR,
                   DIST: KALABURAGI.

                                                              ...APPELLANT
                   (BY SRI RAVINDRA INJALIKAR, ADVOCATE)

                   AND:

                   BHAGYASHREE
                   D/O PUNDLIK UDABAL
Digitally signed
by SWETA           AGE: 26 YEARS, OCC: STUDENT,
KULKARNI
                   R/O. KALAMANDARAGI, TQ. KAMALAPUR,
Location: HIGH
COURT OF           DIST: KALABURAGI.
KARNATAKA

                                                            ...RESPONDENT

                        THIS RFA IS FILED U/S 19 FAMILY COURT ACT 1984,
                   PRAYING TO ALLOW THE APPEAL BY SETTING ASIDE THE
                   JUDGMENT AND DECREE DATED: 11.12.2023 PASSED IN O.S.
                   NO.4/2022 ON THE FILE OF ADDL. FAMILY COURT JUDGE
                   INCHARGE    PRL.  FAMILY   COURT    KALABURAGI  AND
                   CONSEQUENTLY DISMISS THE SUIT OF THE PLAINTIFF WITH
                   COST THROUGHOUT.
                             -2-
                                  NC: 2024:KHC-K:4589
                                    RFA No. 200082 of 2024




    THIS APPEAL COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                         JUDGMENT

Appellant's counsel files a memo seeking withdrawal

of the appeal.

Memo is taken on record. The appeal is dismissed

as withdrawn.

Sd/-

JUDGE

SWK

CT: VD