Suresh M. Basavantpur vs Smt.Sumithra
2022 Latest Caselaw 11285 Kant

                                      M.F.A.No.3683/2014

                              1


 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 4TH DAY OF AUGUST 2022

                       :PRESENT:

        THE HON'BLE MRS. JUSTICE K.S.MUDAGAL

                          AND

         THE HON'BLE MR. JUSTICE S.RACHAIAH

 MISCELLANEOUS FIRST APPEAL NO.3683/2014(FC)
BETWEEN:

SURESH M BASAVANTPUR
S/O MALLAPPA
AGED ABOUT 29 YEARS
R/O NARASIMRAJAPURA
MUSIC TEACHER
M.H.P.S.NARASIMRAJAPURA
NARASIMRAJAPURA TALUK
CHIKMAGALUR DISTRUCT - 577 101              ...APPELLANT

(BY SRI AZRA J DUNDGE, ADVOCATE FOR
    SRI.VIGHNESHWAR S SHASTRI, ADVOCATE)

AND:

SMT.SUMITHRA
W/O SURESH M BASAVANTPUR
AGED ABOUT 22 YEARS
R/O KUNTOGI VILLAGE
JAMMALDINNI POST
MUDDEBIHALA TALUK
BIJAPURA DISTRICT - 583 201                ...RESPONDENT

(BY SRI.RANJAN KUMAR K, ADVOCATE)

       THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 19(1)   OF THE FAMILY COURT ACT, PRAYING TO SET
ASIDE THE JUDGMENT AND DECREE DATED 02.04.2014 PASSED
                                                    M.F.A.No.3683/2014

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IN MC NO.63/2013(21/12) ON THE FILE OF THE PRINCIPAL
JUDGE, FAMILY COURT CHIKMAGALUR.


       THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
HEARING       THIS     DAY,   K.S.MUDAGAL    J.,     DELIVERED      THE
FOLLOWING:


                              JUDGMENT

Learned Counsel for the respondent submits memo

with certified copies of order sheet and judgment in

M.C.No.171/2021 on the file of the Prl. Judge, Family Court,

Chikkamagaluru.

2. Aggrieved by the rejection of his petition for

divorce on the ground of cruelty, the husband has preferred

the above appeal. The records submitted today show that

after the impugned order and judgment dated 02.04.2014

the parties have filed another petition before the Family

Court, Chikkamagaluru in M.C.No.171/2021 seeking for

dissolution of marriage by mutual consent.

3. The records submitted today further show that

the said petition came to be allowed on 05.01.2022 and the

marriage of the parties was dissolved by the said decree.

M.F.A.No.3683/2014

Therefore this appeal has become infructuous and disposed of

accordingly.

Sd/-

JUDGE

Sd/-

JUDGE PKN