Sri Venkatesh vs Smt C Shobha
2024 Latest Caselaw 6540 Kant

Karnataka High Court

Sri Venkatesh vs Smt C Shobha on 5 March, 2024

                                                 -1-
                                                          NC: 2024:KHC:9258-DB
                                                           MFA No. 2747/2022




                       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 5TH 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.2747/2022 (MC)

                   BETWEEN:

                   SRI VENKATESH
                   S/O. NARAYANASHETTY
                   AGED ABOUT 39 YEARS,
                   R/O. BAGESHAPURA,
                   GANDSI HOBLI,
                   ARASIKERE TALUK - 573119.                      ... APPELLANT

                   (BY SRI HARISH N.R., ADVOCATE)

                   AND:

                   SMT. C. SHOBHA
                   W/O. VENKATESH
Digitally signed
by PRABHU          AGED ABOUT 30 YEARS,
KUMARA             R/O. CHITTANAHALLI HOSUR
NAIKA
                   GANDSI HOBLI,
Location: High
Court of           ARSIKERE TALUK - 573119.                     ... RESPONDENT
Karnataka
                   (BY SRI DAYANAND S. PATIL, ADVOCATE)

                         THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
                   SECTION 28(1) OF HINDU MARRIAGE ACT, AGAINST THE JUDGMENT
                   DATED 01.02.2022 PASSED IN M.C.NO.43/2016 ON THE FILE OF THE
                   SENIOR CIVIL JUDGE AND JMFC, ARSIKERE, DISMISSING THE
                   PETITION FILED UNDER SECTION 13 OF THE HINDU MARRIAGE ACT.

                        THIS MISCELLANEOUS FIRST APPEAL COMING ON          FOR
                   ORDERS, THIS DAY, K.S.MUDAGAL J., DELIVERED             THE
                   FOLLOWING:
                                -2-
                                         NC: 2024:KHC:9258-DB
                                             MFA No. 2747/2022




                          JUDGMENT

Learned counsel for the appellant and his counsel has

filed memo for withdrawal of the appeal along with the copy of

the order in M.C. No.10/2023 dated 02.08.2023 on the file of

the Senior Civil Judge and JMFC, Arsikere.

2. The said documents show that the parties got the

marriage dissolved by mutual consent in M.C. No.10/2023.

3. Recording the memo, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

MBM