Smt Renuka vs Sri C Raju
2021 Latest Caselaw 3233 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 25TH DAY OF AUGUST, 2021

                      PRESENT

    THE HON'BLE MRS. JUSTICE B. V. NAGARATHNA

                          AND

       THE HON'BLE MR. JUSTICE P. KRISHNA BHAT

MISCELLANEOUS FIRST APPEAL NO.2198/2012 (FC)


BETWEEN:

SMT RENUKA
W/o. C. RAJU
AGED 46 YEARS
R/AT HOSABOODANUR
MANDYA TALUK
MANDYA DISTRICT-571 405.
                                       ... APPELLANT

(BY SRI. HARIPRASAD, M.B., ADVOCATE THROUGH V.C.)

AND:

SRI C RAJU
S/O CHIKKA VEERAPPA
AGED 49 YEARS
R/AT NO. 1446, 8TH MAIN
23RD CROSS, "B" BLOCK,
SHANKARANAGARA,
BANGALORE-560 092.
                                     ... RESPONDENT

(BY SRI. KEMPARAJU, ADVOCATE THROUGH V.C.)
                                2




     THIS M.F.A IS FILED UNDER SECTION 19 OF FAMILY
COURTS ACT, AGAINST THE JUDGEMENT AND DECREE
DATED 23.11.2011 PASSED IN MC NO.1985/2010 ON THE
FILE OF III ADDITIONAL PRINCIPAL JUDGE, FAMILY
COURT, BANGALORE, ALLOWING THE PETITION FILED U/S
13(1)(b) OF HINDU MARRIAGE ACT, FOR DISSOLUTION
OF MARRIAGE.

     THIS M.F.A. COMING ON FOR ORDERS, THIS
DAY,    NAGARATHNA     J.,  DELIVERED   THE
FOLLOWING:

                        JUDGMENT

Sri. M.B.Hariprasad, learned counsel for the

appellant submitted that the appellant who is the wife of

the respondent has assailed the judgment and decree

dated 23.11.2011 passed in M.C.No.1985/2010 by the III

Addl. Principal Judge, Family Court, Bengaluru being

aggrieved by the grant of dissolution of marriage by a

decree of divorce.

2. Learned counsel for the appellant further

submitted that the appellant has died and hence, the

appeal has abated.

3. Submission of the learned counsel for the

appellant is placed on record.

In the circumstances, the appeal is dismissed as

abated.

Sd/-

JUDGE

Sd/-

JUDGE SSD CT-HR