Laxmi @ Laxmidevi W/O. Rakesh Yadav vs Rakesh S/O Shivalingappa Yadav
2024 Latest Caselaw 25806 Kant

Karnataka High Court

Laxmi @ Laxmidevi W/O. Rakesh Yadav vs Rakesh S/O Shivalingappa Yadav on 30 October, 2024

Author: H.T.Narendra Prasad

Bench: H.T.Narendra Prasad

                                                 -1-
                                                       NC: 2024:KHC-D:16086-DB
                                                       MFA No. 100572 of 2023




                                IN THE HIGH COURT OF KARNATAKA,

                                         DHARWAD BENCH

                            DATED THIS THE 30TH DAY OF OCTOBER, 2024

                                             PRESENT
                          THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD
                                                AND
                            THE HON'BLE MR. JUSTICE VENKATESH NAIK T
                     MISCELLANEOUS FIRST APPEAL NO. 100572 OF 2023 (FC)

                   BETWEEN:

                   LAXMI @ LAXMIDEVI W/O. RAKESH YADAV,
                   AGE. 28 YEARS, OCC. HOUSE WIFE,
                   R/O.WARD NO.3, GANGAPARMESHWARI COLONY,
                   HOSALLI (HULAGI), TQ. KOPPAL, DIST. KOPPAL.
                                                                   ...APPELLANT
                   (BY SRI. M. M. PATIL, ADVOCATE)

                   AND:

                   RAKESH S/O. SHIVALINGAPPA YADAV,
                   AGED ABOUT 34 YEARS, OCC. PRIVATE WORK (SERVICE),
                   R/O.SHIVALINGAPPA YADAV, RETD. PRINCIPAL H.NO.1,
                   SANJAY GANDHI NAGAR, NEAR KUMARSWAMI TEMPLE,
Digitally signed
by JAGADISH T
                   CANTONMENT, BALLARI.
R
Location: High     NOW RESIDING AT. RAKESH S. YADAVA,
Court of
Karnataka,         3RD FLOOR, PLOT NO.60/4, ANJANADRI,
Dharwad Bench
                   ROYAL NEST, NEAR KSRTC PARK, KSRTC COLONY,
                   CHIKKASANDRA, BENGALURU-560001.
                                                                 ...RESPONDENT

                        THIS MFA IS FILED U/S.19(1) OF THE FAMILY COURT ACT
                   1984, PRAYING TO ALLOW THIS APPEAL AND SET ASIDE THE
                   JUDGMENT AND ORDER PASSED BY THE PRL. JUDGE FAMILY COURT
                   KOPPAL IN M.C. NO.18/2020 DATED 23.12.2020 TO THE EXTENT OF
                   THE PERMANENT ALIMONY AND CONSEQUENTLY ALLOW THE APPEAL
                   AND ENHANCE THE PERMANENT ALIMONY IN THE INTEREST OF
                   JUSTICE AND EQUITY.
                        THIS APPEAL, COMING ON FOR ORDERS,          THIS   DAY,
                   JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                                -2-
                                       NC: 2024:KHC-D:16086-DB
                                       MFA No. 100572 of 2023




CORAM:     THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD
            AND
            THE HON'BLE MR. JUSTICE VENKATESH NAIK T


                         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 petition.

Memo is taken on record. The above appeal is

dismissed as withdrawn.

Sd/-

(H.T.NARENDRA PRASAD) JUDGE

Sd/-

(VENKATESH NAIK T) JUDGE

SMM/ct-an