M.R. Lokesha vs Smt. Vasantha
2022 Latest Caselaw 12747 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 2ND DAY OF NOVEMBER 2022

                       PRESENT

        THE HON'BLE MR. JUSTICE ALOK ARADHE

                         AND

  THE HON'BLE MR.JUSTICE S. VISHWAJITH SHETTY

             M.F.A. NO.9009 OF 2015 (FC)
BETWEEN:

M.R. LOKESHA
AGED ABOUT 40 YEARS
S/O RAJAPPA M.N.
R/AT. MUNDRE VILLAGE
AMRUTHAPURA HOBLI, TARIKERE TALUK
CHIKKAMAGALURU DIST-577101.
                                         ... APPELLANT
(BY MR. T.P. VIVEKANANDA, ADV.,)

AND:

SMT. VASANTHA
W/O LOKESHA
AGED ABOUT 32 YEARS
R/AT. KOTE EXTENTION
SUBBANAYAKANA BEEDI
CHIKKAMAGALURU DIST-577101.
                                       ... RESPONDENT
(BY MR. GIRISH B. BALADARE, ADV.,)
                          ---
      THIS M.F.A. IS FILED U/S 19(1) OF FAMILY COURT
ACT, AGAINST THE JUDGMENT AND DECREE DATED
8.9.2015 PASSED IN M.C. NO.29/2014 ON THE FILE OF THE
PRINCIPAL JUDGE, FAMILY COURT, AT CHIKKAMAGALURU,
DISMISSING THE PETITION FILED U/S 13(1)(i-a)(i-b) OF THE
HINDU MARRIAGE ACT.
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     THIS M.F.A. COMING ON FOR FINAL HEARING, THIS
DAY, ALOK ARADHE J., DELIVERED THE FOLLOWING:

                           JUDGMENT

Mr.T.P.Vivekananda, learned counsel for the

appellant.

Mr.Girish B.Baladare, learned counsel for the

respondent.

This appeal under Section 19(1) of the Family

Courts Act, 1984, has been filed against judgment

and decree dated 08.09.2015 passed in

M.C.No.29/2014 by which the Family Court has

dismissed the petition filed by the appellant seeking

dissolution of marriage.

2. Learned counsel for the respondent submits

that during the pendency of this appeal before this

Court, the dispute between the parties has been

amicably settled as petition under Section 13B of the

Hindu Marriage Act, 1955 has been allowed. The

aforesaid submission is taken on record.

Accordingly, the appeal is disposed of.

Sd/-

JUDGE

Sd/-

JUDGE

RV