Karnataka High Court
Smt.Vedanti W/O Rohit Barshi vs Sri Rhohit S/O Jayaraj Barshi on 4 December, 2017
Author: Rathnakala
Bench: Rathnakala
1
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 4TH DAY OF DECEMBER 2017
PRESENT
THE HON'BLE MRS. JUSTICE RATHNAKALA
AND
THE HON'BLE MR. JUSTICE N.K.SUDHINDRARAO
MFA NO.201295/2016 (F.C)
Between:
Smt. Vedanti W/o Rohit Barshi,
Age: 27 years, Occ: Household work,
R/o: C/o: B-10 Praid estate,
Aashar estate, Opp. Upanagar Naka,
Nashik-6
Maharashtra State.
... Appellant
(By Sri Shivashankar H.Manur, Advocate)
And:
Sri Rhohit S/o Jayaraj Barshi,
Age: 29 years, Occ: Nil,
R/o: J.M.Road, Opp. Darbar House,
Gujjar Galli, Vijaypur-586101.
... Respondent
(By Sri.Sanganabasava. B.Patil, Advocate)
2
This Miscellaneous First Appeal is filed under
Section 28(1) of Hindu Marriage Act, 1955, R/w Sec.19(1)
of Family Courts Act, 1984, praying (a) Call for records
pertaining to the judgment and order dated 14.09.2015
passed by the Judge, Family Court, Vijaypur, in
M.C.No.153/2015, (b) Set-aside the judgment and order
dated 14.09.2015 passed by the Judge, Family Court,
Vijaypur, in M.C.No.153/2015.
This appeal coming on for orders this day,
RATHNAKALA J., delivered the following:
JUDGMENT
The learned counsel for the appellant has filed a memo dated 28.11.2017, which reads thus :-
"Memo Regd. Not Pressed Herein, the appellant most respectfully submits as under:
That the appellant and respondent have settled their dispute before the Trial Court as such the above appeal does not survive for consideration. As such the appellant is seeking not press of the above appeal.
Wherefore, it is prayed that the Hon'ble Court may kindly be pleased to dismiss the 3 above appeal as not press, in the interest of justice and equity".
In the light of the above, the appeal is dismissed as not pressed.
No costs.
Sd/-
JUDGE Sd/-
JUDGE sn/SMP