Shri.Dundappa S/O Laxman Navi vs Smt.Roopa @ Geeta W/O Dundappa ...
2022 Latest Caselaw 5213 Kant

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          IN THE HIGH COURT OF KARNATAKA
                   DHARWAD BENCH

       DATED THIS THE 22ND DAY OF MARCH, 2022

                      PRESENT
  THE HON'BLE MR.JUSTICE S. SUNIL DUTT YADAV
                        AND
    THE HON'BLE MRS.JUSTICE K.S. HEMALEKHA
             M.F.A. No. 103458/2018 (MC)

BETWEEN:

SHRI.DUNDAPPA S/O LAXMAN NAVI,
AGE: 26 YEARS, OCC: AGRICULTURE,
R/O: ITANAL, TQ: RAIBAG,
DIST: BELAGAVI, PIN CODE: 591235.
                                         ....APPELLANT
(BY SRI.SANJAY S KATAGERI, ADVOCATE)

AND:

SMT.ROOPA @ GEETA W/O DUNDAPPA NAVI,
AGE: 23 YEARS, OCC: HOUSEHOLD WORK,
R/O: ITANAL, TQ: RAIBAG,
NOW RESIDING AT C/O PANDU BASAPPA NAVI,
HANUMAN NAGAR, NAGANUR, TQ: GOKAK,
DIST: BELAGAVI, PIN CODE: 591224.
                                     ....RESPONDENT
(BY SRI.SRINIVAS B NAIK, ADVOCATE)

     THIS APPEAL IS FILED UNDER SECTION 28 (1) OF THE
HINDU MARRIAGE ACT, 1955, AGAINST THE JUDGMENT AND
DECREE DATED 30.06.2018, PASSED IN MATRIMONIAL CASE
No.47/2015 ON THE FILE OF THE SENIOR CIVIL JUDGE,
RAIBAG, DISMISSNING THE PETITION FILED UNDER
SECTION 13(1)(a) OF THE HINDU MARRIAGE ACT, 1955.
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     THIS APPEAL COMING ON FOR ORDERS THIS DAY, ,
S.SUNIL DUTT YADAV., DELIVERED THE FOLLOWING:

                          ORDER

In light of the marriage of the parties having been

dissolved by virtue of judgment and decree dated

28.09.2021 passed in MC No. 68/2020, the present

proceedings have been rendered infructuous.

Accordingly, I.A.No.1/2022 filed seeking withdrawal

of appeal is allowed and the appeal is dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

AC