Chandrika vs Mahesh
2024 Latest Caselaw 28011 Kant

Karnataka High Court

Chandrika vs Mahesh on 22 November, 2024

Author: M.G.S.Kamal

Bench: M.G.S.Kamal

                                                 -1-
                                                             NC: 2024:KHC-K:8724
                                                        RPFC No. 200109 of 2024




                                IN THE HIGH COURT OF KARNATAKA,

                                        KALABURAGI BENCH

                          DATED THIS THE 22ND DAY OF NOVEMBER, 2024

                                               BEFORE
                               THE HON'BLE MR. JUSTICE M.G.S.KAMAL
                             REV.PET FAMILY COURT NO. 200109 OF 2024
                      BETWEEN:

                      SMT. CHANDRIKA D/O SHIVAKUMAR SHERIKAR
                      W/O MAHESH SURWAR,
                      AGE: 32 YEARS, OCC: JOB IN PRIVATE COMPANY,
                      R/O. H.NO. 1865/1, NEW JEWARGI ROAD,
                      NEAR HANUMAN TEMPLE,
                      NGO COLONY, KALABURAGI-585102.

                                                                    ...PETITIONER

                      (BY SRI H. M. PATEL, AND SRI I. H. PATEL, ADVOCATES)

                      AND:

                      MAHESH
Digitally signed by
SHIVALEELA            S/O REVANASIDDAPPA B. SURWAR,
DATTATRAYA            AGE: 35 YEARS, OCC: PRIVATE SERVICE,
UDAGI
Location: HIGH
                      R/O. H.NO. 2-909/69/23, SEDAM ROAD,
COURT OF              NEAR KHB COMPLEX, LAXMI NIVAS,
KARNATAKA             SWASTIK NAGAR, CHINDA LAYOUT,
                      KALABURAGI-585105.

                                                                  ...RESPONDENT

                           THIS RPFC IS FILED UNDER SECTION 19 OF FAMILY
                      COURT ACT PRAYING TO ALLOW THE PETITION AND SET
                      ASIDE THE JUDGMENT AND DECREE PASSED BY THE
                      ADDITIONAL PRINCIPAL JUDGE FAMILY COURT, KALABURAGI
                      IN M.C.NO.250/2023 DTD.05-07-2024, DISMISS THE PETITION
                      FILED BY THE RESPONDENT UNDER SECTION 13(1) (I-A) OF
                      HINDU MARRIAGE ACT 1955.
                               -2-
                                          NC: 2024:KHC-K:8724
                                      RPFC No. 200109 of 2024




    THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:

CORAM: HON'BLE MR. JUSTICE M.G.S.KAMAL

                         ORAL ORDER

(PER: HON'BLE MR. JUSTICE M.G.S.KAMAL)

Learned counsel for the petitioner seeks permission

to withdraw the petition and to file appropriate petition.

2. Permitted.

3. Petition is dismissed as withdrawn with liberty

as prayed for.

4. Registry is directed to return the certified copy

of the order, enabling the petitioner to file a fresh petition.

Sd/-

(M.G.S.KAMAL) JUDGE

RL

CT:PK