R. K. BABU PRASAD Vs. UMA MAHESHWARI

JUDGEMENT

(1.) Learned counsel for the appellant submitted that the appellant-husband has filed this appeal assailing the quantum of permanent alimony awarded to the respondent-wife by the judgment and decree dtd. 30/6/2016 passed in M.C. No. 2832/2009 by the III Addl. Principal Judge, Family Court, Bengaluru.

(2.) Learned counsel for the appellant further submitted that in view of the out of court settlement arrived at between the parties, the appellant does not wish to prosecute this appeal any further. Hence, the appeal may be dismissed as not pressed and withdrawn.

(3.) Submission of the learned counsel for the appellant is placed on record.