Sri A G Rajagopala vs Smt S M Pushpalatha
2024 Latest Caselaw 12811 Kant

Karnataka High Court

Sri A G Rajagopala vs Smt S M Pushpalatha on 7 June, 2024

                                             -1-
                                                        NC: 2024:KHC:19845-DB
                                                          MFA No.7899/2019




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                           DATED THIS THE 7TH DAY OF JUNE, 2024
                                          PRESENT
                          THE HON'BLE MRS. JUSTICE K.S.MUDAGAL
                                             AND
                       THE HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL
                    MISCELLANEOUS FIRST APPEAL NO.7899/2019 (MC)


                BETWEEN:

                SRI. A.G. RAJAGOPALA
                S/O A.V. GANGADHARAPPA
                AGED ABOUT 36 YEARS
                WORKING AS TEACHER AT LPS G. KALLAHALLI
                NANAVINA KERE HOBLI, TIPTUR TALUK
Digitally       AND RESIDING AT ACHARPALYA
signed by K S
RENUKAMBA       EACHANURU POST, KASABA HOBLI
Location:       HOSADURGA TALUK-577527.
High Court of
Karnataka
                                                                  ...APPELLANT
                (BY SRI. VINAY SHREYAS K.V. ADV., FOR
                    SRI. RAMESH P. KULKARNI, ADV.,)

                AND:

                SMT. S.M. PUSHPALATHA
                MAHALINGAPPA
                AGED ABOUT 34 YEARS
                WORKING AS JUNIOR WOMEN HEALTH ASSISTANT
                PHC HALKURKE AND R/AT SRIRAMPUR HOBLI
                HOSADURGA TALUK-577527.
                                                                ...RESPONDENT
                (RESPONDENT SERVED)


                     THIS MFA IS FILED U/S 28(1) OF HINDU MARRIAGE ACT,
                AGAINST THE JUDGMENT AND DECREE DATED 27.04.2019 PASSED
                IN MC NO.55/2017 ON THE FILE OF THE SENIOR CIVIL JUDGE AND
                JMFC, HOSADURGA, DISMISSING THE PETITION FILED UNDER
                SECTION 13(1) (i)(a)(b) OF HINDU MARRIAGE ACT, 1955.
                              -2-
                                      NC: 2024:KHC:19845-DB
                                         MFA No.7899/2019




     THIS APPEAL, COMING ON FOR ORDERS,           THIS   DAY,
K.S.MUDAGAL J., DELIVERED THE FOLLOWING:

                        JUDGMENT

Learned counsel for the appellant submits memo for

dismissal of the appeal on the ground that the parties have

settled the dispute.

Recording the memo, appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

BSR