Sri. N Basavaraja S/O Ningappa vs Smt. T Haripriya Aliyas Priyanaka W/O N ...
2024 Latest Caselaw 27398 Kant

Karnataka High Court

Sri. N Basavaraja S/O Ningappa vs Smt. T Haripriya Aliyas Priyanaka W/O N ... on 14 November, 2024

Author: H.T.Narendra Prasad

Bench: H.T.Narendra Prasad

                                                -1-
                                                       NC: 2024:KHC-D:16676-DB
                                                       MFA No. 101263 of 2024




                                IN THE HIGH COURT OF KARNATAKA,
                                         DHARWAD BENCH
                            DATED THIS THE 14TH DAY OF NOVEMBER, 2024
                                             PRESENT
                          THE HON'BLE MR JUSTICE H.T.NARENDRA PRASAD
                                               AND
                            THE HON'BLE MR JUSTICE VENKATESH NAIK T
                     MISCELLANEOUS FIRST APPEAL NO. 101263 OF 2024 (FC)

                   BETWEEN:

                   SRI. N. BASAVARAJA S/O. NINGAPPA
                   AGE. 44 YEARS, OCC. WORKING AS TEACHER
                   GOVERNMENT PRIMARY SCHOOL,
                   APPAIAHNAHALLI VILLAGE,
                   TQ. KUDLIGI, DIST. BALLARI,
                   R/O. HOSADADAGURU VILLAGE-577535,
                   TQ. MOLAKALMURU, DIST. CHITRADURGA.
                                                                   ...APPELLANT
                   (BY SRI. SRINAND A.PACHHAPURE AND
                       SRI. RAJENDRA R.PATIL, ADVOCATES)

                   AND:

                   SMT. T. HARIPRIYA @ PRIYANAKA
Digitally signed   W/O. N. BASAVARAJA D/O. A.K.THIPPANNA,
by MANJANNA E      AGE. 40 YEARS, R/O. NEAR SAIBABA TEMPLE,
Location: HIGH     BEHIND MG PETROL BUNK, VISHAL NAGAR,
COURT OF
KARNATAKA          BALLARI-583101.
DHARWAD                                                          ...RESPONDENT
BENCH
Date: 2024.11.16
11:10:39 +0530           THIS MFA IS FILED U/S.19(1) OF THE FAMILY COURT ACT
                   1984, AGAINST THE JUDGEMENT AND DECREE DATED 18.12.2023,
                   PASSED IN MATRIMONIAL CASE NO.210/2019 ON THE FILE OF THE
                   PRINCIPAL JUDGE FAMILY COURT, BALLARI, BY ALLOWING THIS
                   APPEAL IN THE INTEREST OF JUSTICE AND EQUITY.

                        THIS APPEAL, COMING ON FOR ORDERS,          THIS   DAY,
                   JUDGMENT 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:16676-DB
                                        MFA No. 101263 of 2024




                         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.

Memo is taken on record.

Appeal is dismissed as withdrawn.

Sd/-

(H.T.NARENDRA PRASAD) JUDGE

Sd/-

(VENKATESH NAIK T) JUDGE

RSH / Ct:vh