Sri V. Nandakumar vs Smt. M. Indumathi
2022 Latest Caselaw 11964 Kant

                                      M.F.A.No.7899/2013

                               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.7899/2013 (MC)
BETWEEN:

SRI V. NANDAKUMAR
S/O. VAIDYALINGAM
AGED ABOUT 45 YEARS
R/AT NO.25, 5TH MAIN
7TH CROSS, SAPTHAGIRI
KRISHNAPPA BLOCK
GANGANAGAR EXTENSION
BANGALORE- 560 032                          ...APPELLANT

(BY SRI NAGAIAH, ADVOCATE)

AND:

SMT.M.INDUMATHI
D/O. V.MUNISWAMY
AGED ABOUT 35 YEARS
R/AT NO.838, 3RD CROSS
SWARNANAGAR
ROBERTSONPET POST
KGF, KOLAR DISTRICT- 563 115               ...RESPONDENT

(BY SRI D.A.SHIVAKUMAR, ADVOCATE)

     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 28(1) OF THE HINDU MARRIAGE ACT, 1955 PRAYING TO
SET ASIDE THE JUDGMENT AND DECREE DATED 13.08.2013
PASSED BY THE PRINCIPAL SENIOR CIVIL JUDGE, K.G.F. IN
M.C.NO.31/2010.
                                                     M.F.A.No.7899/2013

                                     2

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

                              JUDGMENT

Registry has placed the memo submitted by learned

Counsel for the appellant reporting death of the appellant. As

per the said record, the appellant died on 18.01.2022.

Therefore the appeal stood abated and disposed of

accordingly.

2. Learned Counsel for the respondent submits

I.A.Nos.1 & 2 of 2022 for release of the amount in deposit.

Registry shall release the amount in deposit to the

respondent as prayed for. I.A.Nos.1 & 2 of 2022 are disposed

of accordingly.

Sd/-

JUDGE

Sd/-

JUDGE

KSR