Mrs Rekha Hegde vs Mr Guruprasad M N Hegde
2024 Latest Caselaw 12223 Kant

Karnataka High Court

Mrs Rekha Hegde vs Mr Guruprasad M N Hegde on 3 June, 2024

Author: K.Somashekar

Bench: K.Somashekar

                                                  -1-
                                                        NC: 2024:KHC:18715-DB
                                                        MFA No. 1797 of 2024




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 3RD DAY OF JUNE, 2024

                                             PRESENT
                             THE HON'BLE MR JUSTICE K.SOMASHEKAR
                                                  AND
                         THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA
                      MISCELLANEOUS FIRST APPEAL NO. 1797 OF 2024 (MC)

                      BETWEEN:

                      MRS. REKHA HEGDE
                      AGED ABOUT 37 YEARS,
                      W/O. GURUPRASAD M. N. HEGDE,
                      PRESENTLY RESIDING AT IDDYA HOUSE,
                      ODILNALA VILLAGE,
                      BELTHANGADY TALUK.
                                                                 ...APPELLANT
                      (BY SMT. AKSHATHA SHETTY K., ADVOCATE)

                      AND:

                      MR. GURUPRASAD M. N. HEGDE
                      AGED ABOUT 47 YEARS,
Digitally signed by
VALLI MARIMUTHU
                      S/O. LATE M. NAGESH HEGDE,
Location: HIGH
COURT OF
                      PRESENTLY R/AT BLK 105 A
KARNATAKA             EDGEFILEDPLAINS # 05-21
                      SINGAPORE - 821 105

                      PERMANENT ADDRESS
                      R/AT B -302, CASA GRANDE,
                      ATTAWAR, MANGALORE.
                                                               ...RESPONDENT
                           THIS MFA FILED U/S 28(1) OF HINDU MARRIAGE ACT
                      AGAINST THE JUDGMENT AND DECREE DATED 16.11.2023
                      PASSED ON I.A.NO.XI/2023 IN MC NO. 91/2022 ON THE FILE
                      OF THE SENIOR CIVIL JUDGE AND JMFC, BELTHANGADY,
                      ALLOWING THE I.A.NO.XI FILED UNDER SECTION 24 OF
                      HINDU MARRIAGE ACT.
                                    -2-
                                              NC: 2024:KHC:18715-DB
                                              MFA No. 1797 of 2024




     THIS   APPEAL,  COMING  ON   FOR      ORDERS,
THIS   DAY, DR. CHILLAKUR SUMALATHA, J., DELIVERED
THE FOLLOWING:
                                 JUDGMENT

Learned counsel Smt.Akshatha Shetty.K, for the appellant

submits that as the appeal is not maintainable, she would like

to withdraw the appeal. She submits that the memo to that

effect is also filed.

2. Having considered the submission thus made,

permission is accorded for withdrawal.

3. Acceding to the request, liberty is granted to move

appropriate application, subject to availability of remedy to that

effect.

Accordingly, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

NS