L Devaraj Urs vs T K Chandraprabha
2022 Latest Caselaw 8315 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 7TH DAY OF JUNE, 2022

                          PRESENT

           THE HON'BLE MR. JUSTICE ALOK ARADHE

                               AND
             THE HON'BLE MS.JUSTICE J.M.KHAZI

               M.F.A.NO.6978 OF 2017 (FC)
BETWEEN:

L DEVARAJ URS
AGED ABOUT 37 YEARS,
S/O LATE SRI LINGARAJE URS,
R/A NO.1314, 25TH MAIN ROAD,
9TH BLOCK, JAYANAGAR,
BENGALURU - 560 069
                                             ... APPELLANT
(BY SRI. SARAVANA S, ADVOCATE)

AND:

T K CHANDRAPRABHA
@ CHETHANA,
AGED MAJOR,
W/O L DEVARAJ URS,
R/A NO.85/A, BETTADATHUNG,
PERIYAPATNA,
MYSORE - 571 107
                                                ...RESPONDENT
(BY SRI. BALAKRISHNA SHASTRY, ADVOCATE)

      THIS MFA IS FILED UNDER SECTION 19(1) OF FAMILY COURTS
ACT PRAYING TO SET ASIDE THE JUDGMENT AND DECREE DATED
05.07.2017 IN M.C.NO.486/2014, ON THE FILE OF 1ST ADDL. FAMILY
COURT AT MYSORE, PASSED IN THE SUBJECT MATTER; PASS SUCH
OTHER ORDERS AS MAY BE DEEMED APPROPRIATE UNDER THE
CIRCUMSTNCES OF THE CASE, IN THE ENDS OF JUSTICE.

     THIS MFA    COMING    ON   FOR   ORDERS      THIS     DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:
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                         JUDGMENT

Mr.Saravana. S, learned counsel for appellant.

Mr.G.Balakrishna Shastry, learned counsel for

respondent.

Learned counsel for appellant submits that the dispute

between the parties has been amicably resolved and they are

residing together.

In view of the subsequent event which has taken place

during the pendency of the appeal, the appellant does not

want to prosecute this appeal. Accordingly, the appeal is

disposed of.

In view of disposal of appeal, pending applications does

not survive for consideration. Accordingly, all pending

applications are also disposed of.

Sd/-

JUDGE

Sd/-

JUDGE

RR