Mrs Rekha Paras Doshi vs Paras Kantilal Doshi
2022 Latest Caselaw 4939 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 16TH 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.6520 OF 2013 (FC)
BETWEEN:

MRS. REKHA PARAS DOSHI
AGED MAJOR
W/O PARAS KANTHILAL DOSHI
RESIDING AT C-3, V FLOOR
SILVER PARK APARTMENTS
NO.24, THANIKACHALAM ROAD
T NAGAR, CHENNAI-600108.
                                            ... APPELLANT
(BY MS. PARVATHY R. NAIR, ADV., FOR
    MR. UDITA RAMESH, ADV.,)

AND:

PARAS KANTILAL DOSHI
AGED MAJOR
S/O LATE KANTILAL KUVERJI DOSHI
RESIDING AT SADASHIV NAGAR
BELGAUM-590001.
                                       ... RESPONDENT
(BY MR. MANJUNATHA B, ADV.,)
                           ---

     THIS MFA IS FILED U/S 19(1) OF FAMILY COURTS ACT
AGAINST THE JUDGMENT AND DECREE DATED:3.6.2013 PASSED
IN M.C. NO.949/2010 ON THE FILE OF THE 5TH ADDITIONAL
PRINCIPAL JUDGE, FAMILY COURT, BANGALORE, ALLOWING THE
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PETITION FILED U/SEC 13(1-A)(ii) OF HINDU MARRIAGE ACT FOR
DISSOLUTION OF MARRIAGE.

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

                           JUDGMENT

Miss Parvathy R.Nair, learned counsel for the appellant.

Mr.Manjunatha B., learned counsel for the respondent.

Learned counsel for the appellant submits that the

appeal has been rendered infructuous. The aforesaid

statement is taken on record.

Accordingly, the appeal is dismissed as infructuous.

Sd/-

JUDGE

Sd/-

JUDGE

RV