Shri. Purushotham Rao. K vs Smt. Jayanthi H. L
2022 Latest Caselaw 12669 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 28TH DAY OF OCTOBER 2022

                       PRESENT

        THE HON'BLE MR. JUSTICE ALOK ARADHE

                         AND

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

                  R.P. NO.598 OF 2022

BETWEEN:

SHRI. PURUSHOTHAM RAO .K
S O SHRI. KRISHNOJI RAO .R
AGED ABOUT 48 YEARS
R/AT PLOT NO.202
IMPERIAL CROWN APARTMENT
5TH CROSS, 4TH MAIN ROAD
TATANAGAR, BENGALURU-560092.
                                     ... PETITIONER

(BY MR. NAIK SHAMIR ANANTH, ADV.,)

AND:

SMT. JAYANTHI H.L.
W/O SHRI. PURUSHOTHAM RAO K
AGED ABOUT 43 YEARS
R/AT NO.332, MANJUNATHA NILAYA
KATARIPALYA, KOLAR-563101.
                                         ... RESPONDENT
                         ---

       THIS REVIEW PETITION IS FILED UNDER ORDER 47
RULE 1 R/W SECTION 114 OF CPC, PRAYING TO REVIEW
THE JUDGMENT DATED 13/06/2022 PASSED BY THE
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DIVISION BENCH OF THIS COURT AND SET ASIDE THE
ORDER DATED 13/06/2022 WITH RESPECT TO I.A.NO.2
FILED BY THE RESPONDENT / APPELLANT IN THE INTEREST
OF JUSTICE AND EQUITY.


     THIS R.P. COMING ON FOR ORDERS, THIS DAY,
ALOK ARADHE J., MADE THE FOLLOWING:


                          ORDER

Heard learned counsel for the petitioner.

This petition has been filed seeking review of the

judgment dated 13.06.2022 passed by this court in

MFA No.6090/2013 by which the appeal filed by the

wife has been dismissed affirming the judgment and

decree passed by the Family Court seeking dissolution

of marriage.

In our considered opinion, the petitioner cannot

be said to be aggrieved person by the aforesaid

judgment and decree as the decree of dissolution of

marriage passed in his favour has been affirmed by

this court.

The review petition filed by the petitioner is

misconceived and is dismissed.

Sd/-

JUDGE

Sd/-

JUDGE SS