Shivabasappa S/O Gadigeppa Nigadi vs Smt. Shobha W/O Sivbasappa Nigadi
2024 Latest Caselaw 12525 Kant

Karnataka High Court

Shivabasappa S/O Gadigeppa Nigadi vs Smt. Shobha W/O Sivbasappa Nigadi on 5 June, 2024

Author: S G Pandit

Bench: S G Pandit

                                               -1-
                                                 NC: 2024:KHC-D:7440-DB
                                                      MFA No. 103844 of 2017




                      IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                             DATED THIS THE 5TH DAY OF JUNE, 2024
                                            PRESENT
                              THE HON'BLE MR JUSTICE S G PANDIT
                                              AND
                             THE HON'BLE MR JUSTICE G BASAVARAJA
                      MISCELLANEOUS FIRST APPEAL NO.103844 OF 2017 (FC-DIV)
                      BETWEEN:

                      SHIVABASAPPA S/O. GADIGEPPA NIGADI,
                      AGED ABOUT: 42 YEARS, OCC: SERVICE,
                      R/O: C/O: KAREPPA DYAMAPPA BENGERI
                      MANSUR PLOT ONI, MANAGUNDI ROAD,
                      TQ AND DIST: DHARWAD-580001.
                                                                -    APPELLANT
                      (BY SRI GIRISH S.HIREMATH, ADVOCATE)

                      AND:

                      SMT. SHOBHA W/O. SIVBASAPPA NIGADI,
                      AGED ABOUT: 32 YEARS, OCC: HOUSEHOLD,
                      R/O: C/O: NEELAVVA W/O. BASAPPA CHINAGI
                      JIDDI ONI, AMARGOL, TQ: HUBBALLI,
                      DIST: DHARWAD-580001.
Digitally signed by
VINAYAKA B V                                               -        RESPONDENT
Location: HIGH
COURT OF
KARNATAKA                  THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
                      SECTION 19(1) OF THE FAMILY COURT ACT 1984, AGAINST
                      THE JUDGMENT AND DECREE DATED 27.07.2017, PASSED IN
                      MATRIMONIAL CASE NO.181/2015 ON THE FILE OF THE
                      PRINCIPAL JUDGE, FAMILY COURT, DHARWAD, DISMISSING
                      THE PETITION FILED UNDER SECTION 13(1) (1A)(1B) THE
                      HINDU MARRIAGE ACT 1955 & ETC.

                           THIS MISCELLANEOUS FIRST APPEAL, COMING ON FOR
                      ORDERS, THIS DAY, S G PANDIT, J., PASSED THE
                      FOLLOWING:
                                 -2-
                                  NC: 2024:KHC-D:7440-DB
                                      MFA No. 103844 of 2017




                           ORDER

Appellant's counsel files memo dated 05.06.2024 seeking

leave to withdraw the appeal.

Memo is placed on record.

Appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE BVV