Sri Shailesh Kumar B M vs Smt Smitha
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Karnataka High Court

Sri Shailesh Kumar B M vs Smt Smitha on 28 October, 2024

Author: K.Somashekar

Bench: K.Somashekar

                                     -1-
                                             NC: 2024:KHC:43369-DB
                                              MFA No. 1495 of 2020




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                 DATED THIS THE 28TH DAY OF OCTOBER, 2024

                                  PRESENT
                  THE HON'BLE MR JUSTICE K.SOMASHEKAR
                                    AND
                    THE HON'BLE MR JUSTICE RAJESH RAI K
             MISCELLANEOUS FIRST APPEAL NO. 1495 OF 2020 (FC)
            BETWEEN:
               SRI SHAILESH KUMAR B M
               AGED ABOUT 42 YEARS
               S/O. KAMALAKSHA B M
               R/AT SHAILU NIVAS
               NEAR PRASAD WOOD INDUSTRIES
               JODUMARGA, BANTWAL
               D.K DISTRICT-574219.
Digitally                                            ...APPELLANT
signed by
SUMATHY        (BY MS. RACHITHA RAJSHEKAR - ADVOCATE FOR SRI.
KANNAN         VENKATESH SOMAREDDI - ADVOCATE)
Location: High AND:
Court of
Karnataka          SMT SMITHA
                   AGED ABOUT 32 years
                   D/O. M SADASHIVA
                   R/AT BANGALEGUDDE ROAD
                   KINNIKAMBLA POST
                   GURUPURA KAIKAMBA
                   MOOLOORU VILLAGE
                   MANGALURU, D.K DISTRICT-574153.
                                                   ...RESPONDENT
               (BY SRI. PRASANNA V R - ADVOCATE)
                 THIS MFA FILED UNDER SECTION 19(1) OF FAMILY
            COURT ACT, PRAYING TO SET ASIDE THE QUANTUM OF
            MAINTENANCE OF RS.30,00,000/- FIXED BY THE COURT OF
            PRINCIPAL   JUDGE   FAMILY  COURT,   D.K.,  DISTRICT,
            MANGALORE     IN  JUDGMENT    DATED   18.11.2019   IN
            M.C.NO.413/2016.
                                -2-
                                         NC: 2024:KHC:43369-DB
                                          MFA No. 1495 of 2020




      THIS MFA, COMING ON FOR HEARING, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:    HON'BLE MR JUSTICE K.SOMASHEKAR
          AND
          HON'BLE MR JUSTICE RAJESH RAI K


                      ORAL JUDGMENT

(PER: HON'BLE MR JUSTICE K.SOMASHEKAR)

This appeal is directed against the judgment and decree

of divorce rendered by the Trial Court in M.C.No.413/2016

dated 18.11.2019.

2. The appellant / husband, is present before Court

physically. His presence is recorded.

3. In the meanwhile of recording the status in this appeal,

learned counsel for the appellant files a memo seeking to

withdraw this appeal stating that the dispute between the

appellant and the respondent is settled and the same would be

reported before the Trial Court in maintenance proceedings.

Hence, it is stated that the appellant does not intend to proceed

further in this appeal against the respondent / wife.

NC: 2024:KHC:43369-DB

4. Therefore, the memo is taken on record and the appeal

is dismissed as withdrawn.

5. The application I.A.No.1/2019 seeking stay, is disposed

of as a consequence.

Sd/-

(K.SOMASHEKAR) JUDGE

Sd/-

(RAJESH RAI K) JUDGE

KS