Basavaraj S/O. Shivaputrappa Nagralli vs Rekha W/O. Basavaraj Nagralli
2025 Latest Caselaw 8891 Kant

Karnataka High Court

Basavaraj S/O. Shivaputrappa Nagralli vs Rekha W/O. Basavaraj Nagralli on 26 September, 2025

Author: S.Sunil Dutt Yadav

Bench: S.Sunil Dutt Yadav

                                                     -1-
                                                             NC: 2025:KHC-D:13465-DB
                                                             MFA No. 102413 of 2025


                   HC-KAR



                    IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
                     DATED THIS THE 26TH 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. 102413 OF 2025 (FC)
                   BETWEEN:
                   BASAVARAJ S/O. SHIVAPUTRAPPA NAGRALLI
                   AGE. 49 YEARS, OCC. PRIVATE WORK,
                   R/O. MULEKOPPA, TQ. YALABURGA, DIST. KOPPAL 583236.
                                                                     ...APPELLANT
                   (BY SRI. SANTOSH B. MALLIGAWAD, ADVOCATE)
                   AND:
                   REKHA W/O. BASAVARAJ NAGRALLI
                   AGE. 48 YEARS, OCC. HOUSE HOLD,
                   R/O. GANDHINAGAR, DHARWAD 580001.
                                                                           ...RESPONDENT


                          THIS MFA IS FILED U/S.19(1) OF THE FAMILY COURT ACT,
                   PRAYING TO SET ASIDE JUDGMENT DATED 28.01.2025 PASSED IN MC
Digitally signed
by VINAYAKA B
V
Location: High
                   NO.226/2022 PASSED BY PRINCIPAL JUDGE FAMILY COURT DHARWAD
Court of
Karnataka,
Dharwad Bench      & 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:13465-DB
                                         MFA No. 102413 of 2025


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:

"In the above top noted appeal, the parties are settled in Lok-Adalat. Hence, the appeal may be disposed as withdrawn in the interest of justice."

In view of the aforesaid memo, the appeal is dismissed

as withdrawn.

Pending applications, if any, are disposed off as not

surviving for consideration.

Sd/-

(S.SUNIL DUTT YADAV) JUDGE

Sd/-

(VIJAYKUMAR A.PATIL) JUDGE

JTR CT:VP