Basavaraj S/O Shivaputrappa ... vs Arpita W/O Basavaraj Hanji
2022 Latest Caselaw 3622 Kant

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           IN THE HIGH COURT OF KARNATAKA
                    DHARWAD BENCH

       DATED THIS THE 03RD DAY OF MARCH, 2022

                      PRESENT
    THE HON'BLE MR.JUSTICE S. SUNIL DUTT YADAV
                        AND
       THE HON'BLE MRS.JUSTICE K.S. HEMALEKHA
             MFA No.101501 OF 2014 (FC)

BETWEEN:

SRI. BASAVARAJ S/O SHIVAPUTRAPPA HANJI
AGE:44 YEARS, OCC:BUSINESS,
R/O C/O GURUSIDDAPPA ITAGI,
H.NO.4083/1, ANNAPURNA FLOUR MILL,
NEAR KALIKA DEVI TEMPL,
JALGAR GALLI, BELGAUM.
                                          ....APPELLANT
(BY SRI. SRINAND A PACHCHAPURE, ADVOCATE)

AND:

SMT. ARPITA W/O BASAVARAJ HANJI
AGE:37 YEARS, OCC:HOUSEHOLD WORK,
R/O MUGERI NIVAS, HAVELI, CURTI,
PONDA, GOA.
                                         ....RESPONDENT
(BY SMT. GEETA K.M., ADVOCATE)

     THIS APPEAL IS FILED UNDER SECTION 19(1) OF THE
FAMILY COURT ACT, PRAYING THIS HON'BLE COURT TO CALL
FOR THE LCR AND ALLOW THE APPEAL BY SETTING ASIDE
THE IMPUGNED JUDGMENT AND DECREE DATED 3.5.2014
PASSED BY THE JUDGE, FAMILY COURT, BELGAUM IN MC
NO.95/2012 AND GRANT ANY OTHER RELIEF AS DEEMED FIT
IN THE INTEREST OF JUSTICE.
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     THIS APPEAL COMING ON FOR FINAL HEARING THIS
DAY, S.SUNIL DUTT YADAV J., PASSED THE FOLLOWING:

                         ORDER

Learned counsel for the appellant submits that the

appellant has expired.

The said submission is placed on record.

In view of death of the appellant-husband, the

present appeal stands dismissed as abated.

Pending applications, if any, do not survive for

consideration and accordingly, they are disposed of.

SD JUDGE

SD JUDGE

AC