Shri.Channaveerappa S/O Ramappa Pujar vs Smt.Saroja W/O Channaveerappa Pujar
2025 Latest Caselaw 3326 Kant

Karnataka High Court

Shri.Channaveerappa S/O Ramappa Pujar vs Smt.Saroja W/O Channaveerappa Pujar on 12 August, 2025

Author: S.Sunil Dutt Yadav

Bench: S.Sunil Dutt Yadav

                                               -1-
                                                            NC: 2025:KHC-D:10060-DB
                                                          MFA No. 103456 of 2019



                 HC-KAR



                    IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                           DATED THIS THE 12TH DAY OF AUGUST, 2025
                                            PRESENT
                          THE HON'BLE MR. JUSTICE S.SUNIL DUTT YADAV
                                              AND
                          THE HON'BLE MR. JUSTICE VIJAYKUMAR A.PATIL
                        MISCELLANEOUS FIRST APPEAL NO.103456 OF 2019 (FC)
                 BETWEEN:
                 SHRI CHANNAVEERAPPA S/O RAMAPPA PUJAR
                 AGE.60 YEARS, OCC. DRAWING TEACHER,
                 R/O HURALIKUPPI VILLAGE,
                 NOW RESIDING AT S.V. AND N.V. TODAD
                 GOVERNMENT HIGH SCHOOL,
                 HEDIGONDA, TQ. BYADGI, DIST. HAVER-581110.
                                                                    ...APPELLANT
                 (BY SRI. MAHESH WODEYAR, ADVOCATE)

                 AND:
                 SMT. SAROJA W/O CHANNAVEERAPPA PUJAR
                 (D/O VEERAPPA GONENNAVAR)
                 AGE. 50 YEARS,
                 OCC. TYPIST-COPYST (JUDICIAL DEPT)
                 R/O R.B. ODEYAR BUILDING,
                 VEVEKANAND NAGAR,
Digitally
                 NEAR KASHI VISHWANATH TEMPLE, GADAG-582101.
signed by
VINAYAKA B V
Location: High
                                                                  ...RESPONDENT
Court of
Karnataka,       (BY SRI. C.S. SHETTAR, ADVOCATE)
Dharwad
Bench

                      THIS MFA IS FILED UNDER SECTION 19(1) OF THE FAMILY
                 COURT ACT, AGAINST JUDGMENT AND DECREE DATED 20.08.2019,
                 PASSED IN MC NO.136/2017 ON THE FILE OF THE I ADDITIONAL
                 PRINCIPAL FAMILY COURT, GADAG, ALLOWING THE PETITION FILED
                 U/SEC. 9 OF THE HINDU MARRIAGE ACT, 1955 & ETC.

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

                 CORAM:     THE HON'BLE MR. JUSTICE S.SUNIL DUTT YADAV
                             AND
                             THE HON'BLE MR. JUSTICE VIJAYKUMAR A.PATIL
                                  -2-
                                                 NC: 2025:KHC-D:10060-DB
                                               MFA No. 103456 of 2019



 HC-KAR



                          ORAL ORDER

(PER: THE HON'BLE MR. JUSTICE S.SUNIL DUTT YADAV)

Learned counsel for the appellant has filed a memo which

reads as under:

"It is submitted that Appellant herein filed MC No.06/2024 before the Addl. Prl. Judge Family Court Gadag, against the Respondent U/s 13(1) (ia) & (ib) of the Hindu Marriage Act for the dissolution of Marriage between Appellant and Respondent solomonized on 13.04.2007. The said Petition came to allowed on 12.06.2024. The copy of the judgement annexed along with this memo for kind perusal.

Therefore, it is respectfully prayed that this Hon'ble Court may kindly be pleased to permit the Appellant to withdraw the above appeal since it will not survive for consideration, in the interest of Justice and equity".

In light of the same and submission made, the appeal is

dismissed as not pressed.

Pending applications, if any, are disposed off as not

surviving for consideration.

Sd/-

(S.SUNIL DUTT YADAV) JUDGE

Sd/-

(VIJAYKUMAR A.PATIL) JUDGE JTR CT:VP