Syed Arif vs Heena Parveen S N
2024 Latest Caselaw 22151 Kant

Karnataka High Court

Syed Arif vs Heena Parveen S N on 2 September, 2024

                                                  -1-
                                                           NC: 2024:KHC:35551-DB
                                                              MFA No.3158/2022
                                                          C/W MFA No.3199/2022


                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 2ND DAY OF SEPTEMBER, 2024

                                                PRESENT
                            THE HON'BLE MRS JUSTICE K.S.MUDAGAL
                                                  AND
                          THE HON'BLE MR JUSTICE VENKATESH NAIK T
                     MISCELLANEOUS FIRST APPEAL NO.3158/2022 (FC)
                                         C/W
                     MISCELLANEOUS FIRST APPEAL NO.3199/2022(FC)
                   BETWEEN:

                   SYED ARIF
                   S/O SYED ABID
                   AGED ABOUT 35 YEARS
                   R/O NEAR ANSAR MASJID
                   II STAGE, DR. R.L.M. NAGAR
                   SHIVAMOGGA - 577 201                         ...APPELLANT
                                                                 (COMMON)

                   (BY SRI P N HARISH, ADVOCATE)

                   AND:


Digitally signed
                   HEENA PARVEEN S N
by PRABHU          W/O SYED ARIF
KUMARA
NAIKA              AGED ABOUT 31 YEARS
Location: High     R/O S. NOORULLA, 6TH CROSS
Court of
Karnataka          BASAVANAGUDI
                   SHIVAMOGGA - 577 201                         ...RESPONDENT
                                                                  (COMMON)
                   (BY SRI.KRISHNA MURTHY N, ADVOCATE)
                     IN M.F.A.NO.3199/2022)

                         M.F.A. NO.3158/2022 IS FILED UNDER SECTION 19(1) OF
                   FAMILY COURT ACT, PRAYING TO SET ASIDE THE JUDGMENT AND
                   DECREE DATED 18.01.2022 PASSED IN O.S.NO.12/2019 ON THE
                   FILE OF THE PRINCIPAL JUDGE, FAMILY COURT, SHIVAMOGGA.
                               -2-
                                        NC: 2024:KHC:35551-DB
                                           MFA No.3158/2022
                                       C/W MFA No.3199/2022


      M.F.A. NO.3199/2022 IS FILED UNDER SECTION 19(1) OF
FAMILY COURT ACT, PRAYING TO SET ASIDE THE JUDGMENT AND
DECREE DATED 18.01.2022 PASSED IN O.S.NO.08/2019 ON THE
FILE OF THE PRINCIPAL JUDGE, FAMILY COURT, SHIVAMOGGA.

     THESE APPEALS, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:


CORAM:      HON'BLE MRS JUSTICE K.S.MUDAGAL
            AND
            HON'BLE MR JUSTICE VENKATESH NAIK T


                        ORAL JUDGMENT

(PER: HON'BLE MRS JUSTICE K.S.MUDAGAL)

Learned Counsel for appellant submits memo reporting

that the parties have settled the matter out of the Court and

these two appeals do not survive for further consideration.

Recording the memo, appeals are dismissed.

Sd/-

(K.S.MUDAGAL) JUDGE

Sd/-

(VENKATESH NAIK T) JUDGE

PKN