Umeshwari vs Rajesh
2022 Latest Caselaw 12526 Kant

Citation : 2022 Latest Caselaw 12526 Kant
Judgement Date : 17 October, 2022

Karnataka High Court

Umeshwari vs Rajesh on 17 October, 2022

Bench: Alok Aradhe, S Vishwajith Shetty

                               1



 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 17TH DAY OF OCTOBER 2022

                        PRESENT

        THE HON'BLE MR. JUSTICE ALOK ARADHE

                              AND

  THE HON'BLE MR.JUSTICE S. VISHWAJITH SHETTY

             M.F.A. NO.3447 OF 2017 (FC)


BETWEEN:

UMESHWARI
W/O RAJESH
AGED ABOUT 42 YEARS
R/O 3RD CROSS
NEAR KERE KODAMMA TEMPLE ROAD
HOSAMANE,
BHADRAVATHI 577301
SHIVAMOGGA DISTRICT.
                                      ... APPELLANT
(BY MR. P.N. HARISH, ADV.,)


AND:

RAJESH
S/O R. MANI
AGED ABOUT 42 YEARS
R/O SHANKAR MUTT ROAD
SESHADRIPURAM
SHIVAMOGGA 577201.
                                    ... RESPONDENT
(RESPONDENT SERVED)
                              ---
                                2



       THIS MFA IS FILED UNDER SECTION 19(1) OF FAMILY
COURT ACT,1984, AGAINST THE JUDGEMENT AND DECREE
DATED 20.02.2017 PASSED IN M.C.NO.152/2014 ON THE
FILE    OF   THE   PRINCIPAL       JUDGE,   FAMILY   COURT,
SHIVAMOGGA, DECREEING THE PETITION FILED UNDER
SECTION 9 OF THE HINDU MARRIAGE ACT, 1955.


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


                         JUDGMENT

Mr.P.N.Harish, learned counsel for the appellant.

Heard on the question of admission.

Appeal is admitted for hearing.

This appeal arises out of judgment and decree

dated 28.02.2017 passed by the Family Court by

which the petition under Section 9 of the Hindu

Marriage Act, 1955, filed by the respondent has been

allowed.

2. Learned counsel for the appellant submits

that subsequently a joint petition was filed seeking

dissolution of marriage which has been allowed.

3. In view of aforesaid subsequent event, nothing