Smt M M Pushpavathi @ G M Sumithramma vs Panchaksharaiah
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Karnataka High Court

Smt M M Pushpavathi @ G M Sumithramma vs Panchaksharaiah on 10 November, 2025

                                           -1-
                                                   NC: 2025:KHC:45487-DB
                                                   MFA No. 8010 of 2017


                HC-KAR




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                     DATED THIS THE 10TH DAY OF NOVEMBER, 2025
                                        PRESENT
                         THE HON'BLE MR. JUSTICE JAYANT BANERJI
                                          AND
                          THE HON'BLE MR. JUSTICE K. V. ARAVIND
                MISCELLANEOUS FIRST APPEAL NO. 8010 OF 2017 (FC)


               BETWEEN:

               SMT M.M.PUSHPAVATHI
               @ G.M.SUMITHRAMMA,
               W/O PANCHAKASHARAIAH,
               AGE ABOUT 35 YEARS,
               R/O C/O BAKKESHWARAIAH,
               GUMMANUR VILLAGE, GUDALU POST,
               ANAGODU HOBLI, DAVANAGERE TALUK,
               DAVANAGERE DISTRICT.
                                                            ...APPELLANT


Digitally signed (BY SRI.UMESHA MURTHY.J.M ADVOCATE (ABSENT))
by K G
RENUKAMBA
Location: HIGH AND:
COURT OF
KARNATAKA
                 1. PANCHAKSHARAIAH,
                     S/O LATE SHIVARUDRAIAH,
                     AGED ABOUT 48 YEARS,
                     R/O DOOR NO 794, B-BLOCK,
                     S.P.S.NAGARA, DAVANAGERE.

               2.    THE COMMISSIONER
                     AND MEMBER SECRETARY,
                     NAGARA ASHRAYA SAMITHI,
                                 -2-
                                          NC: 2025:KHC:45487-DB
                                           MFA No. 8010 of 2017


HC-KAR




       CITY CORPORATION,
       DAVANAGERE.
                                                  ...RESPONDENTS
(RESPONDENT NO.1 SERVED UNREPRESENTED,
   SRI.S.MAHESH ADVOCATE FOR R2)

        THIS MFA IS FILED UNDER SECTION 19(1) OF FAMILY
COURT ACT, 1984, AGAINST THE JUDGMENT AND DECREE
DATED 31.08.2017 PASSED IN O.S.NO.25 OF 2014 ON THE
FILE     OF    THE   JUDGE,    FAMILY    COURT,    DAVANAGERE,
DISMISSING THE SUIT FOR DECLARATION.
        THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM:        HON'BLE MR. JUSTICE JAYANT BANERJI
              and
              HON'BLE MR. JUSTICE K. V. ARAVIND

                        ORAL JUDGMENT

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

There is a joint memo filed by both the parties on record,

in which it is stated that the parties have settled the dispute

amicably and the appellant-wife has joined the house of the

respondent and both are residing in the suit schedule property

peacefully and therefore the appeal be dismissed as withdrawn.

NC: 2025:KHC:45487-DB

HC-KAR

2. No one has appeared on behalf of either of the

parties when the matter is called out.

The appeal is therefore dismissed.

Sd/-

(JAYANT BANERJI) JUDGE

Sd/-

(K. V. ARAVIND) JUDGE

BVK