Smt S Kavitha vs Sri V Srinivasan
2022 Latest Caselaw 9286 Kant

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   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 21ST 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.7922 OF 2013 (FC)
BETWEEN:

SMT. S. KAVITHA
AGED ABOUT 23 YEARS
W/O V. SRINIVASAN
D/O M. DHAMODARAN
RESIDING AT NO. 3/11
ANNANAGAR 7TH CROSS
ANNANAGAR EAST
VELLORE 632001.
                                        ... APPELLANT
(BY MR. K. GOVINDARAJ, ADV., FOR
    MR. P. NEHRU, ADV.,)

AND:

SRI. V. SRINIVASAN
S/O G. VEERA RAJA
AGED ABOUT 35 YEARS
RESIDING AT NO.9, 2ND CROSS
CHINCHUGUTTA MAIN ROAD
SHIVA SHAKTHI NAGAR
KONANKUNTE POST, J.P NAGAR
BANGALORE-560078.
                                      ... RESPONDENT

(BY MR. L.R. LAKSHMINARAYANA SHETTY, ADV., (ABSENT))
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     THIS MFA IS FILED U/S 19(1) OF FAMILY COURTS
AGAINST THE JUDGMENT AND DECREE DATED:8.8.2013
PASSED IN M.C NO.1330/2009 ON THE FILE OF THE 5TH
ADDITIONAL   PRINCIPAL   JUDGE,    FAMILY  COURT,
BANGALORE, ALLOWING THE PETITION FILED U/S 13(1)(ia)
OF THE HINDU MARRIAGE ACT.

     THIS M.F.A. COMING ON FOR FINAL HEARING, THIS
DAY, ALOK ARADHE J., DELIVERED THE FOLLOWING:



                      JUDGMENT

This appeal arises from order dated 08.08.2013

passed by the Family Court, by which a decree of

divorce has been granted and the marriage performed

between the parties on 29.07.2011 has been dissolved

by a decree of divorce.

2. When the matter was taken up today, learned

counsel for the appellant submitted that the

respondent has remarried during the pendency of this

appeal and that the appellant does not want to

prosecute this appeal. He further submits that he be

granted the liberty to take recourse to such remedy as

may be available in law to the appellant with regard

to return of ornaments or claim damages.

In view of the aforesaid submission, the

appellant is granted the liberty to take recourse to the

remedy as may be available to him in law with regard

to his grievance pertaining to the return of ornaments

or claim damages.

Sd/-

JUDGE

Sd/-

JUDGE SS