Sri. V. Suresh Babu S/O Eranna vs Smt. Umadevi W/O Suresh Babu
2022 Latest Caselaw 206 Kant

       IN THE HIGH COURT OF KARNATAKA
               DHARWAD BENCH

  DATED THIS THE 5TH DAY OF JANUARY, 2022

                     BEFORE

THE HON'BLE MR.JUSTICE S.VISHWAJITH SHETTY

            R.P.F.C. No.100099/2017

BETWEEN:

SRI.V.SURESH BABU, S/O. ERANNA,
AGE: 27 YEARS, OCC: MASON (BAILDAR)
(WRONGLY SHOWN AS CIVIL CONTRACTOR
BY THE RESPONDENT HEREIN)
R/O KHB COLONY, RAMANAGAR,
H.B.HALLI, DIST:BALLARI.
                                      ...PETITIONER

(BY SRI. T. HANUMAREDDY, ADVOCATE)

AND:

SMT. UMADEVI,
W/O. SURESH BABU,
AGE: 22 YEARS, OCC: HOUSE WIFE,
R/O NEAR WATER TANK,
OLD BAKA BAZAR,
MILLERPET, BALLARI,
                                     ...RESPONDENT
(BY SRI. B. C. JNANAYYASWAMI, ADVOCATE)
                         ---

     THIS RPFC IS FILED UNDER SECTION 19(4) OF THE
FAMILY COURT ACT, AGAINST THE JUDGMENT AND
ORDER DTD: 29.04.2016 PASSED IN CRL.MISC.
NO.09/2016, ON THE FILE OF THE PRINCIPAL JUDGE,
FAMILY COURT, BALLARI, PARTLY ALLOWING THE
PETITION FILED UNDER SEC. 125 OF CR.P.C.
                          2




     THIS PETITION COMING ON FOR ADMISSION THIS
DAY, THE COURT MADE THE FOLLOWING:

                      ORDER

Learned counsel for the petitioner has filed

a memo stating that, since the parties to the

petition have now obtained a decree of mutual

divorce in Misc. Case No.09/2016, the Revision

Petition has been rendered infructuous.

The memo is taken on record.

Petition is dismissed as having rendered

infructuous.

Sd/-

JUDGE

gab