Sri.Mallikarjun S/O Ramachandra ... vs Smt.Jyoti @ Laxmi W/O Mallikarjun ...
2022 Latest Caselaw 11138 Kant

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                                   MFA No. 103457 of 2019


IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

       DATED THIS THE 26TH DAY OF JULY, 2022

                        PRESENT
           THE HON'BLE MR JUSTICE S G PANDIT
                          AND
  THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
              MFA NO. 103457 OF 2019 (MC)
BETWEEN:

    MALLIKARJUN S/O RAMACHANDRA HOSAPETI,
    AGED ABOUT 31 YEARS, OCC: AGRICULTURE,
    R/O MUGALKHOD VILLAGE,
    TQ RAIBAG, DIST: BELAGAVI

                                                  ...APPELLANT
(BY SRI.SUNIL KHOT, ADV. FOR
RAMACHANDRA MALI.,ADVOCATE)

AND:

    SMT.JYOTI @ LAXMI W/O MALLIKARJUN HOSAPETI,
    KUMARI LAXMI D/O MAHADEV KADALAGI
    AGED ABOUT 27 YEARS, OCC: AGRICULTURE,
    R/O NEAR SATISH SUGARS, YADWAD ROAD,
    KALLOLLI, POST KALLOLLI,
    TQ: GOKAK, DIST: BELAGAVI-590001

                                             ...RESPONDENT

      THIS MFA IS FILED UNDER SECTION 28 OF THE HINDU
MARRIAGE    ACT,  PRAYING   TO  CALL   FOR   RECRODS   IN
M.C.NO.30/2018 ON THE FILE OF THE SENIOR CIVIL JUDGE AND
JMFC RAIBAG AND SET ASIDE THE JUDGMENT AND DECREE DATED
06.07.2019 MADE IN THE ABOVE M.C.NO.30/2018 PASSED BY THE
SENIOR CIVIL JUDGE AND JMFC RAIBAG AS THE SAME BEING
ILLEGAL, ERRONEOUS AND NOT SUSTAINABLE IN LAW AND
CONSEQUENTLY ALLOW THE M.C.NO.30/2018 AS PRAYED FOR
THEREIN.
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                                   MFA No. 103457 of 2019


      THIS APPEAL COMING ON FOR ORDERS THIS DAY, S.G.
PANDI J., MADE THE FOLLOWING:

                          ORDER

Learned counsel for appellant files a memo dated

26.07.2022 stating that matter does not survive for

consideration since matter is settled before the elders of

the family and village.

Memo is placed on record.

In view of the memo, petition is disposed of as

withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

HMB