Shri Rajesh F Kabnur vs Smt Sudha
2022 Latest Caselaw 11620 Kant

                                        M.F.A. No.2011/2014

                            1

    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 6TH DAY OF SEPTEMBER 2022

                        PRESENT

        THE HON'BLE MRS. JUSTICE K.S.MUDAGAL

                           AND

           THE HON'BLE MR. JUSTICE S.RACHAIAH

 MISCELLANEOUS FIRST APPEAL NO.2011/2014(FC)

BETWEEN:

SHRI RAJESH F KABNUR
S/O SRI.F.T.KABNUR
AGED ABOUT 34 YEARS
OCC: AUTOMOBILE ENGINEER
GANGOTHRI PARK SOCIETY
NEAR AHEMADABAD-MEHSANA HIGH WAY
PALANUPUR, BANASKANTH DISTRICT
GUJARATH STATE - 385 001
AT PRESENT NO.2378/3, 1ST FLOOR
9TH MAIN, MCC A BLOCK,
DAVANAGERE- 577 002                         ...APPELLANT

(BY SRI.HARSHA B, ADVOCATE FOR
    SRI.G.A.PREMKUMAR, ADVOCATE)

AND:

SMT.SUDHA
W/O RAJESH F KABNUR
D/O SRI.B.S.PRABAKAR
AGED ABOUT 31 YEARS
BANK EMPLOYEE, BANK OF BARODA
D NO.2532, S.S.BADAVANE 'B' BLOCK
DAVANAGERE - 577 004                        ...RESPONDENT

(BY SRI.HARSHA VARDHANA, ADVOCATE FOR
    SMT.GEETHA DEVI M P, ADVOCATE)
                                          M.F.A. No.2011/2014

                             2

     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 19(1) OF THE FAMILY COURTS ACT 1984 PRAYING TO
SET ASIDE THE JUDGMENT AND DECREE DATED 09.01.2014
PASSED    BY    THE  FAMILY   COURT,  DAVANAGERE    IN
M.C.NO.92/2012.

      THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
hearing THIS DAY, K.S.MUDAGAL J., DELIVERED THE
FOLLOWING:

                       JUDGMENT

Learned counsel for the appellant files memo reporting

that the appellant died on 16.09.2021.

Learned counsel for the respondent also concedes to

the said position. Therefore, the appeal already stood

abated. The appeal is dismissed as abated.

Sd/-

JUDGE

Sd/-

JUDGE Akc