B N Vijaykumar Bedre vs Roopashree
2022 Latest Caselaw 3524 Kant

                               1



     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 2ND DAY OF MARCH, 2022

                            PRESENT

          THE HON'BLE MR. JUSTICE ALOK ARADHE

                             AND

       THE HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY

                   M.F.A.No.4049/2017

BETWEEN:

B.N.Vijaykumar Bedre,
S/o B.S.Nagarajarao Bedre,
Aged about 49 years,
R/o Hosamane Extension,
Main Road,
Shivamogga City - 577 201.            ... APPELLANT

(By Sri P.N.Harish, Adv.)

AND:

1.     Roopashree,
       W/o B.N.Vijaykumar Bedre,
       Aged about 43 years,
       R/at A.V.Vittal,
       D.No.1968/24-25,
       1st Main, 'B' Block,
       S.S.Layout,
       Davanagere - 577001.

Ward No.1 :      Chi. Jayanth V.Bedre,
                 S/o B.N.Vijaykumar Bedre,
                 Aged about 17 years.
                 Now in the custody of
                 Respondent no.1.
                            2



Ward No.2 :      Chi. Adithya V.Bedre,
                 S/o B.N.Vijaykumar Bedre,
                 Aged about 15 years,
                 Now in the custody of
                 Respondent no.1.      ... RESPONDENTS

(By Sri A.Hanumanthappa, Adv. for R-1)



     This Miscellaneous First Appeal is filed under
Section 47(a) of the Guardians and Wards Act, against
the judgment and award dated 10.04.2017 passed on
G&WC No.9/2013 on the file of the Principal Judge,
Family Court, Shivamogga, dismissing the petition filed
under Section 7 of the Guardians and Wards Act.


     This appeal coming on for Admission, this day,
Alok Aradhe J., delivered the following:


                      JUDGMENT

1. Sri P.N.Harish, learned Counsel for the appellant

submits that on account of the subsequent events, the

controversy involved in this appeal does not survive for

consideration.

2. In view of the aforesaid submission, this appeal is

dismissed as infructuous.

Sd/-

JUDGE

Sd/-

JUDGE

KK