Sri V Srinivasan vs Smt S N Vedavalli
2022 Latest Caselaw 3797 Kant

                             1



 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 5TH 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.3401 OF 2017 (MC)

BETWEEN:

SRI. V. SRINIVASAN
S/O VENKATAPPA
AGED ABOUT 57 YEARS
R/O POTTAPALLI VILLAGE
PARANDAHALLI POST, BANGARPETE
KOLAR DIST-563114.
                                         ... APPELLANT
(BY MR. VEERANNA G. TIGADI, ADV.,)

AND:

SMT. S.N. VEDAVALLI
W/O SRINIVASAN
AGED ABOUT 52 YEARS
R/AT SANTHE GATE
BANGARPETE TALUK
KOLAR DISTRICT-563114.
                                        ... RESPONDENT
                           ---

     THIS MFA IS FILED UNDER SECTION 28(1) OF HINDU
MARRIAGE ACT 1955, AGAINST THE ORDER DATED 25.03.2017
PASSED IN M.C.NO.49/2013 ON THE FILE OF THE SENIOR CIVIL
JUDGE AND PRINCIPAL JMFC K.G.F., ALLOWING PETITION FILED
UNDER SECTION 9 OF HINDU MARRIAGE ACT 1955.
                                 2




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

                          JUDGMENT

Mr.Veeranna G.Tigadi, learned counsel for the

appellant.

In view of peremptory order dated 11.09.2018, appeal

is dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

RV