Full Judgment Text
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NC: 2026:KHC:13688-DB
MFA No. 8930 of 2017
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 6 DAY OF MARCH, 2026
PRESENT
THE HON'BLE MR. JUSTICE JAYANT BANERJI
AND
THE HON'BLE MR. JUSTICE RAJESH RAI K
MISCELLANEOUS FIRST APPEAL NO. 8930 OF 2017 (FC)
BETWEEN:
SMT.LAVANYA,
W/O. SRI.N.JAYASHANKARA,
AGED ABOUT 25 YEARS,
RESIDING AT C/O. SRI.NATESH,
NO.440, IV CROSS, II MAIN,
II STAGE, BOGADI,
MYSORE-570 026.
…APPELLANT
(BY SRI. Y.V.PRAKASH ADVOCATE FOR
SRI.Y K NARAYANA SHARMA., ADVOCATE)
AND:
SRI.JAYASHANKARA,
AGED ABOUT 33 YEARS,
S/O LATE NARAYANA.M,
RESIDING AT IST CROSS,
BASAVANAGUDI BLOCK,
NANJANGUD TOWN-571 301.
…RESPONDENT
Digitally
signed by
KAVYA G
Location:
High Court
of Karnataka
THIS MFA IS FILED U/S 19(1) OF FC ACT, 1984. AGAINST
THE JUDGMENT AND DECREE DATED 01.07.2017 PASSED IN
MC NO.138/2014 ON THE FILE OF THE I ADDITIONAL PRL.
JUDGE, FAMILY COURT, MYSURU, ALLOWING THE PETITION
FIELD UNDER SECTION 13(1)(ia) OF HINDU MARRIAGE ACT.
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NC: 2026:KHC:13688-DB
MFA No. 8930 of 2017
HC-KAR
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 RAJESH RAI K
ORAL JUDGMENT
(PER: HON'BLE MR. JUSTICE JAYANT BANERJI)
A memo for withdrawal of the appeal is on record, in
which, it is stated that the appellant has settled her
dispute with the respondent and she has got remarried.
She therefore, does not intend to prosecute the appeal.
In view of the aforesaid memo, this appeal is
dismissed as withdrawn
.
Sd/-
(JAYANT BANERJI)
JUDGE
Sd/-
(RAJESH RAI K)
JUDGE
GH
List No.: 1 Sl No.: 15