Mahesh Beragud vs Sunita W/O Mahesh Beragud
2025 Latest Caselaw 8693 Kant

Karnataka High Court

Mahesh Beragud vs Sunita W/O Mahesh Beragud on 22 September, 2025

Author: S.Sunil Dutt Yadav

Bench: S.Sunil Dutt Yadav

                                               -1-
                                                     NC: 2025:KHC-D:12836-DB
                                                     MFA No. 105040 of 2023


                 HC-KAR



                  IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
                   DATED THIS THE 22ND 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. 105040 OF 2023 (FC)
                 BETWEEN:
                 MAHESH BERAGUD
                 AGE. 40 YEARS, OCC. BUSINESS,
                 R/O. #18, BEHIND SHUBHA BHUMI APARTMENT,
                 LINGARAJ NAGARA HUBLI, NEAR SAMUDAI BHAVAN,
                 HUBLI-580031.
                                                                   ...APPELLANT
                 (BY SRI. KUSHAL V. BOLMAL, ADVOCATE)

                 AND:
                 SUNITA W/O MAHESH BERAGUD
                 D/O HANUMANTAPPA BHAJANTRI
                 3RD WARD, NEAR HULIGAMMA TEMPLE,
                 BUDUGUMPA-583229, TALUK. KARATAGI, DIST. KOPPAL.
                                                               ...RESPONDENT
                 (BY SRI. K.B. SHIVAKUMAR AND
                 SRI. SANTOSH BIRANAGI, ADVOCATES)
Digitally
signed by
VINAYAKA B V          THIS MFA IS FILED U/S. 19(1) OF THE FAMILY COURT ACT,
Location: High
Court of
Karnataka,
                 AGAINST THE JUDGMENT AND DECREE DATED 21.09.2023, PASSED
Dharwad
Bench            IN MATRIMONIAL CASE NO.24/2023 ON THE FILE OF THE I
                 ADDITIONAL   PRINCIPAL  JUDGE,   FAMILY   COURT     HUBBALLI,
                 DISMISSING THE PETITION FILED U/SEC. 13 (1) (ia) (ib) OF THE
                 HINDU MARRIAGE ACT & 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:12836-DB
                                             MFA No. 105040 of 2023


 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.

Memo reads as under;

"MEMO FOR WITHDRAWAL The petitioner herein has filed the present petition challenging the order dated 23.09.2023 in MC-24/2023 passed by the Judge Family Court, HUBBALLI. Meanwhile, the intervention of the elder has led to the compromise and the petitioner and respondent have filed in MC 382/2025 filed for mutual consent concluded on 25.07.2025. Wherein the petitioner has paid Rs.19,00,000/- as permanent alimony, Thus being the fact, the petitioner is not willing to continue the present petition and intends to withdraw the same as not pressed.

Hence, the petition be dismissed as withdrawn."

In view of the said memo, appeal is dismissed as

withdrawn.

Sd/-

(S.SUNIL DUTT YADAV) JUDGE

Sd/-

(VIJAYKUMAR A.PATIL) JUDGE