Mr. Anil Deepak vs Mrs. Sahana Manorama
2022 Latest Caselaw 11961 Kant

                                        M.F.A.No.6243/2015
                               1


    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 19TH 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.6243/2015 (FC)

BETWEEN:

MR. ANIL DEEPAK
S/O LATE AUSTIN DENIS SOUZA
AGED ABOUT 44 YEARS
R/AT MISSION COMPOUND
BOKKAPATNA, MANGALORE TALUK
D.K. DISTRICT - 575 007
                                              ...APPELLANT
(BY SRI YADAVA K., ADVOCATE)

AND:

MRS. SAHANA MANORAMA
D/O JOHN MANOHAR HERMAN
AGEDE ABOUT 35 YEARS
R/AT JAI HIND BUILDING
MARNAMI KATTE
MANGALORE TALUK
D.K. DISTRICT - 575 003.
                                            ...RESPONDENT
(BY SRI GIRIDHAR H., ADVOCATE)

      THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 19(1) OF THE FAMILY COURTS ACT, AGAINST THE
JUDGEMENT AND DECREE DATED 02.05.2015 PASSED IN
M.C.NO.182/2014 ON THE FILE OF THE PRINCIPAL JUDGE, FAMILY
COURT, DAKSHINA KANNADA, MANGALORE, ALLOWING THE
PETITION FILED U/SEC 10(1) (x) OF THE DIVORCE ACT.
                                            M.F.A.No.6243/2015
                              2



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


                           JUDGMENT

Learned HCGP submits report of police, Barke Police

Station, Mangaluru, along with death certificate of appellant.

The said record shows that the appellant died on 15.12.2018.

2. Therefore, the appeal is abated and disposed of

accordingly.

Sd/-

JUDGE

Sd/-

JUDGE

Bss.