Sri.Manjunath S/O Timmanna Hulmani vs Smt.Laxmi W/O Manjunath Hulamani
2025 Latest Caselaw 8589 Kant

Karnataka High Court

Sri.Manjunath S/O Timmanna Hulmani vs Smt.Laxmi W/O Manjunath Hulamani on 18 September, 2025

Author: S.Sunil Dutt Yadav

Bench: S.Sunil Dutt Yadav

                                               -1-
                                                     NC: 2025:KHC-D:12386-DB
                                                     MFA No. 100665 of 2019


                 HC-KAR



                  IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
                   DATED THIS THE 18TH DAY OF SEPTEMBER, 2025
                                       PRESENT
                   THE HON'BLE MR. JUSTICE S.SUNIL DUTT YADAV
                                         AND
                   THE HON'BLE MR. JUSTICE VIJAYKUMAR A.PATIL
                 MISCELLANEOUS FIRST APPEAL NO.100665 OF 2019 (MC)
                 BETWEEN:
                 SRI. MANJUNATH S/O TIMMANNA HULAMANI
                 AGE: 36 YEARS, OCC: ELECTRICIAN,
                 R/O:SHIVALLI, TQ: DHARWAD.
                                                                    ...APPELLANT
                 (BY SMT. SUNITHA P. KALASOOR, ADVOCATE)

                 AND:
                 SMT. LAXMI W/O MANJUNATH HULAMANI
                 AGE: 27 YEARS, OCC: HOUSEHOLD,
                 R/O: SHIVALLI, TQ: DHARWAD.
                 NOW AT C/O: NAGAPPA GURAPPA BANDIWADDAR,
                 BANDIWADDAR GALLI, WARD NO.3, MUCHOL.
                                                                   ...RESPONDENT
                 (BY SRI. MRUTYUNJAY TATA BANGI, ADVOCATE)
                      THIS MFA IS FILED U/S.28(1) OF THE HINDU MARRIAGE ACT,
Digitally
                 1955, AGAINST THE JUDGMENT AND DECREE DATED 19.12.2018,
signed by
VINAYAKA B V
Location: High
                 PASSED IN MATRIMONIAL CASE NO.36/2016 ON THE FILE OF THE
Court of
Karnataka,
Dharwad
                 ADDITIONAL SENIOR CIVIL JUDGE AND JUDICIAL MAGISTRATE FIRST
Bench
                 CLASS, MUDHOL, ALLOWING THE PETITION FILED U/SEC. 13 AND 25
                 OF THE HINDU MARRIAGE ACT, 1955 & ETC.

                     THIS   MFA   COMING   ON   FOR      ORDERS,    THIS   DAY,
                 ORDER WAS MADE 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:12386-DB
                                          MFA No. 100665 of 2019


 HC-KAR




                            ORAL ORDER

(PER: THE HON'BLE MR. JUSTICE VIJAYKUMAR A.PATIL)

Learned counsel for the appellant has filed a memo seeking

leave of the Court to withdraw the appeal. The memo reads as under:

It is submitted that the above mentioned case already settled and appellant does not want to precipitate the matter so that the appeal become infructuous. Appellant has signed this memo. Hence, it is kindly prayed this Hon'ble Court be pleased to dismiss the matter as not pressed in the interest of justice and equity.

In view of the said memo, the appeal stands dismissed as

withdrawn.

Sd/-

(S.SUNIL DUTT YADAV) JUDGE

Sd/-

(VIJAYKUMAR A.PATIL) JUDGE JTR CT:VP