Smt. Shreya vs A. Pavan Kandkur
2025 Latest Caselaw 5635 Kant

Karnataka High Court

Smt. Shreya vs A. Pavan Kandkur on 27 March, 2025

Author: K Natarajan

Bench: K Natarajan

                                               -1-
                                                        NC: 2025:KHC-K:1979-DB
                                                       MFA No. 202191 of 2024




                              IN THE HIGH COURT OF KARNATAKA

                                     KALABURAGI BENCH

                          DATED THIS THE 27TH DAY OF MARCH, 2025

                                             PRESENT
                           THE HON'BLE MR. JUSTICE K NATARAJAN
                                               AND
                       THE HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL


                       MISCL. FIRST APPEAL NO.202191 OF 2024 (FC)
                   BETWEEN:

                   SMT. SHREYA
                   W/O A. PAVAN KUMAR,
                   D/O. G. HANUMESH RAO,
                   AGED ABOUT 26 YEARS,
                   R/O H.NO. 7-2-75 (OLD),
                   7-2-86 (NEW),
                   GAJGARPET,
                   RAICHUR-584103.
                                                                  ...APPELLANT
                   (BY SRI. S.S. SAJJANSHETTY, AND
Digitally signed
by NIJAMUDDIN          SMT. SHIVALEELA S. S. ADVOCATES)
JAMKHANDI
Location: HIGH     AND:
COURT OF
KARNATAKA
                   A. PAVAN KANDKUR
                   S/O ASHOK KANDKUR,
                   AGED ABOUT 27 YEARS,
                   NO. R/O H.NO. 7-6-142,
                   K.H.B COLONY,
                   VASAVINAGAR,
                   RAICHUR-584103.
                                                                ...RESPONDENT

                   (BY SRI. RAVINDRA D. KATTIMANI, SRI. SHIVASHANKARAPPA
                   AND SRI. A. R. TARANATH, ADVOCATES)
                                       -2-
                                                NC: 2025:KHC-K:1979-DB
                                               MFA No. 202191 of 2024




     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 19(1) OF THE FAMILY COURTS ACT, PRAYING TO A)
CALL FOR THE ENTIRE RECORDS AND SET ASIDE THE
JUDGMENT AND DECREE BY THE PRL. JUDGE, FAMILY COURT
AT RAICHUR, IN M.C. PETITION 132 OF 2023 B) DIRECT THE
RESPONDENT TO PAY THE COSTS OF THIS PETITION

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

CORAM:            HON'BLE MR. JUSTICE K NATARAJAN
                  AND
                  HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL

                                 ORAL JUDGMENT

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

A memo is filed by learned counsel for the appellant

for withdrawing the appeal.

2. The said memo is taken on record.

3. The appeal is dismissed as withdrawn with

liberty to seek permanent alimony before appropriate

authority.

Sd/-

(K NATARAJAN) JUDGE

Sd/-

(VIJAYKUMAR A. PATIL) JUDGE NJ List No.: 1 Sl No.: 9 CT:SI