Smt. Niveditha vs Sri.Ramanjinappa
2024 Latest Caselaw 6408 Kant

Karnataka High Court

Smt. Niveditha vs Sri.Ramanjinappa on 4 March, 2024

                                               -1-
                                                        NC: 2024:KHC:8896-DB
                                                          MFA No.1007/2023



                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                          DATED THIS THE 4TH DAY OF MARCH, 2024
                                           PRESENT
                           THE HON'BLE MRS JUSTICE K.S.MUDAGAL
                                              AND
                          THE HON'BLE MRS JUSTICE K.S. HEMALEKHA
                     MISCELLANEOUS FIRST APPEAL NO.1007/2023 (MC)
                   BETWEEN:

                   SMT.NIVEDITHA
                   W/O RAMANJINAPPA
                   D/O LATE S K SHIVAKUMAR
                   AGED ABOUT 31 YEARS
                   R/AT S.NAGENAHALLI VILLAGE
                   TUBUGERE HOBLI
                   DODDABALLAPURA TALUK
                   BANGALORE RURAL DISTRICT - 561 203            ...APPELLANT

                   (BY SRI.VASANTH RAJ, ADVOCATE)
                   AND:

                   SRI.RAMANJINAPPA
                   S/O KRISHNEGOWDA
                   AGED ABOUT 39 YEARS
Digitally signed   4TH CROSS ROAD
by PRABHU
KUMARA
                   SOMESHWARA LAYOUT, 1ST WARD
NAIKA              DODDABALLAPURA TALUK
Location: High
Court of           BANGALORE RURAL DISTRICT - 561 203           ...RESPONDENT
Karnataka
                         THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
                   SECTION 28(1) OF THE HINDU MARRIAGE ACT, PRAYING TO SET
                   ASIDE THE JUDGMENT AND DECREE DATED 30.09.2022 PASSED IN
                   MC NO.10152/2020 ON THE FILE OF THE IV ADDITIONAL DISTRICT
                   AND SESSIONS JUDGE, DODDABALLAPURA, BENGALURU RURAL
                   DISTRICT, ALLOWING THE PETITION FILED UNDER SECTION
                   13(1)(IA) AND (IB) OF HINDU MARRIAGE ACT, WITH COST OF
                   RS.10,00,000/- OF PERMANENT ALIMONY.

                        THIS APPEAL COMING ON FOR ORDERS          THIS   DAY,
                   K.S.MUDAGAL J., DELIVERED THE FOLLOWING:
                                           -2-
                                                    NC: 2024:KHC:8896-DB
                                                       MFA No.1007/2023



                                   JUDGMENT

Appellant is present before the Court. On enquiry, she

submits that she has two children who are pursuing their

studies and she needs maintenance amount immediately. She

further submits that respondent has insisted that, only if she

withdraws the appeal he pays her maintenance amount and he

had agreed to file memorandum of settlement in the

proceeding under Section 125 Cr.P.C pending before

Doddaballapura Court. Considering the same, she is permitted

to withdraw the appeal.

The appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

PKN