Karnataka High Court
Sri Anthony Nithin Lobo Shenoy vs Smt Asha Maria Rego on 15 September, 2018
Author: A.S. Bopanna
Bench: A.S. Bopanna
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 15TH DAY OF SEPTEMBER 2018
PRESENT
THE HON'BLE MR.JUSTICE A.S. BOPANNA
AND
THE HON'BLE MR.JUSTICE SREENIVAS HARISH KUMAR
M.F.A.NO.346 OF 2016 (FC)
BETWEEN:
Sri. Anthony Nithin Lobo Shenoy,
S/o Lesly Lobo,
Aged 32 years,
Residing at Duple Apartment,
Flat No.202, Bejai,
Mangaluru-4.
... Appellant
(By Sri. Sanath Kumar A, Advocate)
AND:
Smt.Asha Maria Rego,
Aged 27 years,
W/o Anthony Nithin Lobo Shenoy,
D/o Avitus Paul Rego,
Residing at Anto Nivas,
House No.20-50/1,
Church Compound,
Kulshekar Post,
Mangaluru-575 005.
... Respondent
(By Sri. P.P.Hegde, Advocate)
2
This MFA is filed under Section 19(1) of Family Court
Act against the judgment and decree dated 01.10.2015
passed in M.C.No.49/2015 on the file of the Principal
Judge, Family Court, Dakshina Kannada, Mangaluru,
allowing the petition filed under Section 10(1) (vii) and (x) of
the Divorce Act.
This MFA coming on for Orders, this day,
A.S.BOPANNA J., delivered the following:
JUDGMENT
Learned counsel for the appellant has filed a memo dated 15.09.2018.
In terms of the memo, appeal is disposed of as not pressed.
In that view, the applications also stands disposed of as not necessary.
Sd/-
JUDGE Sd/-
JUDGE Mds/-