Sri. Yathish vs Smt. Anusha Shyam M
2025 Latest Caselaw 5726 Kant

Karnataka High Court

Sri. Yathish vs Smt. Anusha Shyam M on 18 August, 2025

                                           -1-
                                                   NC: 2025:KHC:31899-DB
                                                   MFA No. 1060 of 2025


                HC-KAR




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 18TH DAY OF AUGUST, 2025

                                        PRESENT
                         THE HON'BLE MR. JUSTICE JAYANT BANERJI
                                          AND
                         THE HON'BLE MR. JUSTICE UMESH M ADIGA
                MISCELLANEOUS FIRST APPEAL NO. 1060 OF 2025 (MC)

                BETWEEN:

                SRI.YATHISH,
                S/O KESHAVA NAIK,
                AGED ABOUT 38 YEARS,
                R/AT SRI DEVI PROTECH,
                OPP: GURU VAIKUNTA BALIGA COLLEGE,
                KUNJIBETTU, UDUPI DISTRICT-576 102,
                PRESENTLY R/AT PENTASTAR BUILDING FLOOR,
                HANUMAN GARAGE, UDUPI DIST-576 101.
                                                            ...APPELLANT
                (BY SRI. SAMEER S N., ADVOCATE)

                AND:
Digitally
signed by K G   SMT.ANUSHA SHYAM.M,
RENUKAMBA
                W/O YATHISH, D/O MANJUNATHA.V,
Location:
HIGH COURT      AGED ABOUT 33 YEARS,
OF              R/AT PANDURANGA HOUSE,
KARNATAKA
                NEAR PATHRAO HOSPITAL,
                VIDYANAGARA, DARBE POST,
                PUTTUR TALUK, D.K. DISTRICT-574 202.
                                                           ...RESPONDENT
                (BY SRI.NIRMALA K., ADVOCATE)

                     THIS MFA IS FILED U/S 28(1) OF HINDU MARRIAGE ACT,
                PRAYING TO SET ASIDE THE JUDGMENT AND DECREE DATED
                                    -2-
                                            NC: 2025:KHC:31899-DB
                                            MFA No. 1060 of 2025


 HC-KAR




21.02.2024 PASSED IN M.C.NO.32/2023 ON THE FILE OF THE
ADDITIONAL SENIOR CIVIL JUDGE AND JMFC, PUTTUR D.K.
AND ETC.

    THIS APPEAL, COMING ON FOR ADMISSION, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM:         HON'BLE MR. JUSTICE JAYANT BANERJI
               AND
               HON'BLE MR. JUSTICE UMESH M ADIGA


                              ORAL JUDGMENT

(PER: HON'BLE MR. JUSTICE JAYANT BANERJI)

Learned counsel for the appellant has moved a memo

before this Court seeking to withdraw the appeal with liberty to

pursue the remedy available under Order IX Rule 13 of Code of

Civil Procedure, 1908 before the trial Court.

This appeal is accordingly dismissed as withdrawn with

liberty as prayed for.

All pending I.As. shall stand disposed of.

Sd/-

(JAYANT BANERJI) JUDGE

Sd/-

(UMESH M ADIGA) JUDGE