Shri Suresh S/O Mansaram Ramteke vs Smt. Pramila W/O Suresh Ramteke
2021 Latest Caselaw 1055 Bom

 238.FCA 6.16.odt                                    1

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                        NAGPUR BENCH : NAGPUR.


                               Family Court Appeal No.6/2016

                                       Suresh M.Ramteke
                                              Vs.
                                  Smt. Pramila Suresh Ramteke

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 Office Notes, Office Memoranda of                             Court's or Judge's Order
 Coram, appearances, Court's Orders
 or directions and Registrar's order

               Shri Yogesh Mandpe, Advocate for appellant.

                   CORAM :-         A.S.CHANDURKAR AND N.B.SURYAWANSHI, JJ.

DATED :- JANUARY 15, 2021.

Shri Y.B.Mandpe, learned counsel for the appellant submits that the appellant has expired. The record indicates that the appellant-husband approached the Family Court by filing petition for divorce on the grounds of cruelty and desertion. By the impugned judgment the said proceedings came to be dismissed.

In view of death of the appellant the cause of action for pursuing the present proceedings would not survive. Hence Family Court Appeal No.06/2016 is disposed of as abated. No costs.

                                   JUDGE                                   JUDGE


 Andurkar..