Nanjundeshwara. S. R vs Smt. Suwarna
2024 Latest Caselaw 12377 Kant

Karnataka High Court

Nanjundeshwara. S. R vs Smt. Suwarna on 4 June, 2024

Author: K.Somashekar

Bench: K.Somashekar

                                          -1-
                                                 NC: 2024:KHC:18988-DB
                                                 MFA No. 8516 of 2023




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 4TH DAY OF JUNE, 2024

                                       PRESENT
                       THE HON'BLE MR JUSTICE K.SOMASHEKAR
                                          AND
                   THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA
                MISCELLANEOUS FIRST APPEAL NO. 8516 OF 2023 (FC)


                BETWEEN:
                   NANJUNDESHWARA. S. R.
                   SON OF RAJGOPAL
                   AGED ABOUT 45 YEARS
                   R/AT NO 29, 6TH CROSS
                   OPPOSITE J P PARK
                   VIJAYANAGAR PIPE LINE
                   BENGALURU - 560 040.
                                                          ...APPELLANT

Digitally       (BY SRI. J PRAKASH - ADVOCATE)
signed by
SUMATHY         AND:
KANNAN
Location:
High Court of      SMT. SUWARNA
Karnataka
                   W/O NANJUNDESHWARA
                   D/O LATE K N PARAMESHWAR
                   AGED ABOUT 39 YEARS
                   R/AT NO 7/5, MAGADI MAIN ROAD
                   C BLOCK, 6TH BLOCK RAJAJINAGAR
                   BENGALURU - 560 023
                   WORKING AT INNOVATIVE ACADEMY
                   NO 45 1ST FLOOR, 17TH CROSS ROAD
                   M C LAYOUT, VIJAYANAGAR
                   BANGALORE - 560 040.
                                                        ...RESPONDENT
                    THIS MFA FILED UNDER SECTION 19(1) OF THE FAMILY
                COURT ACT PRAYING TO ALLOW THIS APPEAL BY SETTING
                                 -2-
                                        NC: 2024:KHC:18988-DB
                                            MFA No. 8516 of 2023




ASIDE THE JUDGMENT AND DECREE DATED 05.09.2023
PASSED IN M.C.NO.2103/2019 ON THE FILE OF THE
I-ADDITIONAL PRL.JUDGE, FAMILY COURT, BENGALURU AND
CONSEQUENTLY DISMISS THE PETITION VIZ., M C
NO.2103/2019.

     THIS MFA, COMING ON FOR ORDERS, THIS                    DAY,
K. SOMASHEKAR .J., DELIVERED THE FOLLOWING:


                           JUDGMENT

Learned counsel Sri J.Prakash for the appellant is

present before the Court physically.

2. This appeal is preferred by the appellant

challenging the judgment and decree rendered by the

Court below in MC.No.2103/2019 dated 05.09.2023. In

the operative portion of the order, the petition filed under

Section 13(1)(i-a) of the Hindu Marriage Act, 1955 was

allowed. The marriage solemnized between the petitioner

and respondent on 09.12.2001 at Karthik Kalyana

Mantapa, Gavipura, Bengaluru was dissolved by granting

decree of divorce.

3. Learned counsel for the appellant press into

service for consideration of memo for withdrawal of the

NC: 2024:KHC:18988-DB

appeal. The memo is taken on record. Consequently, the

appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

DKB