Smt. Ratnamala W/O Prabhuswami ... vs Nil
2024 Latest Caselaw 27307 Kant

Karnataka High Court

Smt. Ratnamala W/O Prabhuswami ... vs Nil on 13 November, 2024

Author: H.T.Narendra Prasad

Bench: H.T.Narendra Prasad

                                                -1-
                                                       NC: 2024:KHC-D:16598-DB
                                                       MFA No. 101969 of 2023




                                 IN THE HIGH COURT OF KARNATAKA,
                                         DHARWAD BENCH
                            DATED THIS THE 13TH DAY OF NOVEMBER, 2024
                                             PRESENT
                          THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD
                                               AND
                             THE HON'BLE MR. JUSTICE VENKATESH NAIK T

                                M.F.A. NO.101969 OF 2023 (GW/WC)

                   BETWEEN:
                   SMT. RATNAMALA
                   W/O. PRABHUSWAMI PRABHUDEVARMATH,
                   AGE: 55 YEARS, OCC: HOUSEHOLD,
                   R/O. MARISHANTVEERA NAGAR,
                   KOPPAL, TQ AND DIST: KOPPAL-583231.
                                                                   ...APPELLANT
                   (BY SRI. B.C.JNANAYYA SWAMI, ADVOCATE)

                   AND:

                       NIL
                                                                 ...RESPONDENT

                         THIS MFA IS FILLED UNDER SECTION 8(5)(C) OF HINDU
                   MINORITY AND GUARDIANSHIP ACT, 1956 R/W SECTION 47(E) OF
Digitally signed
by MANJANNA E      THE GUARDIAN AND WARDS ACT 1890 PRAYING TO, AFTER CALLING
Location: HIGH
COURT OF
                   FOR THE RECORDS AND PROCEEDS OF THE CASE THIS HON'BLE
KARNATAKA
DHARWAD
                   COURT BE PLEASED TO SET ASIDE THE IMPUGNED JUDGMENT AND
BENCH              ORDER DATED 06.01.2022 PASSED BY THE LEARNED CIVIL JUGE
Date: 2024.11.14
10:55:09 +0530     AND JUDICIAL MAGISTRATE FIRST CLASS AT KOPPAL IN G AND W.C.
                   NO. 1/2022 AND FURTHER TO GRANT PERMISSION AS PRAYED FOR
                   IN THE PETITION IN G AND W.C. NO. 1/2022 BY ALLOWING THIS
                   APPEAL, IN THE INTEREST OF JUSTICE.

                        THIS APPEAL, COMING ON FOR ORDERS,          THIS    DAY,
                   JUDGMEMT WAS DELIVERED THEREIN AS UNDER:

                   CORAM:     THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD
                              AND
                              THE HON'BLE MR. JUSTICE VENKATESH NAIK T
                                -2-
                                        NC: 2024:KHC-D:16598-DB
                                        MFA No. 101969 of 2023




                         ORAL JUDGMENT

(PER: THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD)

Learned counsel for the appellant has filed a memo

seeking leave of this Court to withdraw the appeal with liberty

to approach appropriate legal forum.

Memo is taken on record.

The appeal is dismissed as withdrawn with liberty to

approach appropriate legal forum.

Sd/-

(H.T.NARENDRA PRASAD) JUDGE

Sd/-

(VENKATESH NAIK T) JUDGE

RSH / Ct:vh