Sri Mallikarjuna Hugar vs Smt Latha Veeranna Lathur
2022 Latest Caselaw 7827 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 31ST DAY OF MAY 2022

                         PRESENT

       THE HON'BLE MR. JUSTICE ALOK ARADHE

                           AND

           THE HON'BLE MS.JUSTICE J.M. KHAZI

              M.F.A. NO.117 OF 2018 (FC)
BETWEEN:

SRI. MALLIKARJUNA HUGAR
SON OF LATE KALLAPPA HUGAR
AGED ABOUT 53 YEARS
RESIDING AT NO.15, 2ND CROSS
APC LAYOUT, NEAR LAKE SHOTE
GARDENS, THINDLU
VIDYARANYAPURAM
BANGALORE-560 097.
                                          ... APPELLANT
(BY MR. BALAKRISHNA A, ADV.,)

AND:

SMT. LATHA VEERANNA LATHUR
DAUGHTER OF SRI. VEERANNA
AGED ABOUT 44 YEARS
RESIDING AT NO.147, 21ST MAIN ROAD
7TH CROSS, J.P. NAGAR, 2ND PHASE
BANGALORE-560078.
                                          ... RESPONDENT
(RESPONDENT IS SERVED)
                           ---

     THIS MFA IS FILED U /S.19(1) OF THE FAMILY COURT ACT,
AGAINST THE JUDGMENT AND DECREE DATED:02.08.2017
PASSED ON MC NO.4791/2013 ON THE FILE OF THE 5TH
ADDITIONAL PRINCIPAL JUDGE, FAMILY COURT, BENGALURU,
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DISMISSING THE PETITION FILED U/S.13(1)(ia)(ib) OF HINDU
MARRIAGE ACT.

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

                            JUDGMENT

Mr.Balakrishna A., learned counsel for the appellant.

Learned counsel for the appellant has filed a memo

stating that the appellant has expired on 03.05.2021. The

aforesaid memo is taken on record.

2. In view of the aforesaid subsequent event, nothing

survives for adjudication in the appeal.

Accordingly, the appeal is disposed of.

Sd/-

JUDGE

Sd/-

JUDGE

RV