Naveen S/O Narsingrao Dama vs Sangeeta
2024 Latest Caselaw 11737 Kant

Karnataka High Court

Naveen S/O Narsingrao Dama vs Sangeeta on 28 May, 2024

                                                   -1-
                                                     NC: 2024:KHC-K:3337-DB
                                                         MFA No.202006 of 2017




                                IN THE HIGH COURT OF KARNATAKA,

                                        KALABURAGI BENCH

                              DATED THIS THE 28TH DAY OF MAY, 2024

                                             PRESENT

                             THE HON'BLE MR. JUSTICE ASHOK S. KINAGI
                                                AND
                              THE HON'BLE MR. JUSTICE RAJESH RAI K

                          MISCL. FIRST APPEAL NO.202006 OF 2017 (FC)

                      BETWEEN:

                      NAVEEN
                      S/O NARSINGRAO DAMA,
                      AGE: 33 YEARS,
                      OCC: TEACHER,
                      R/O: KAMALAPUR,
                      TQ: AND DIST : KALABURAGI.
                                                                   ...APPELLANT

                      (BY SRI ANANTH S.JAHAGIRDAR, ADVOCATE)

Digitally signed by   AND:
BASALINGAPPA
SHIVARAJ
DHUTTARGAON
                      SANGEETA
Location: High
Court Of Karnataka    W/O NAVEENKUMAR
                      D/O SHANKAR RAO SINDHE,
                      R/O KAMALAPUR,
                      TQ & DIST : KALABURAGI
                      NOW RESIDING AT
                      H.NO.18-3-537,
                      BEHIND NATIONAL P.U. COLLEGE,
                      ADARSH COLONY ROAD,
                      NEAR RAILWAY GATE, BIDAR - 585 401.
                                                                 ...RESPONDENT

                      (BY SRI RAVI B.PATIL, ADVOCATE)
                               -2-
                                NC: 2024:KHC-K:3337-DB
                                        MFA No.202006 of 2017




     THIS MFA IS FILED UNDER SECTION 19(1) OF THE
FAMILY COURT ACT, 1984, PRAYING TO, ALLOW THIS APPEAL
AND TO SET ASIDE THE JUDGMENT AND ORDER DATED
20.09.2017 PASSED IN M.C.NO.68/2015 BY THE DISTRICT
JUDGE FAMILY COURT, KALABURAGI IN THE INTEREST OF
JUSTICE AND EQUITY.

    THIS MFA COMING ON FOR FINAL HEARING THIS DAY,
ASHOK S. KINAGI J., DELIVERED THE FOLLOWING:

                          JUDGMENT

Learned counsel for the appellant filed a memo seeking

leave of the court to withdraw the appeal with liberty to file a

fresh petition.

2. Memo is placed on record.

3. Accordingly, the appeal is dismissed as withdrawn

with the aforesaid liberty.

Sd/-

JUDGE

Sd/-

JUDGE SKS