Sri S K Jayaram vs Smt C Vasantha
2023 Latest Caselaw 2199 Kant

                                           -1-
                                                     MFA No.890 of 2020




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                         DATED THIS THE 12TH DAY OF APRIL 2023
                                        PRESENT
                         THE HON'BLE MR. JUSTICE ALOK ARADHE
                                           AND
                      THE HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL
                    MISCELLANEOUS FIRST APPEAL NO.890 OF 2020 (FC)
               BETWEEN:

Digitally      1.   SRI. S.K. JAYARAM
signed by           S/O SRI. KRISHNAPPA S.A.
RUPA V              AGED ABOUT 53 YEARS
Location:           R/A NO.59, 3RD MAIN, 5TH CROSS
High Court          ANANDAGIRI BLOCK, HEBBAL
of Karnataka        BENGALURU-560024.
                                                             ...APPELLANT
               (BY SRI. NATARAJA B.S. ADV.,)
               AND:

               1.   SMT. C. VASANTHA
                    W/O C.K. JAYARAM
                    D/O D. CHIDAMBARAM
                    AGED ABOUT 37 YEARS
                    R/A NO.382, 11TH CROSS, K.S.B. COLONY
                    GIRINAGAR, BENGALURU-560095.

                                                            ...RESPONDENT


                    THIS MFA IS FILED UNDER SECTION 19(1) OF FAMILY
               COURT ACT, AGAINST THE JUDGMENT AND DECREE DATED
               09.09.2019 PASSED IN M.C.NO.4299/2013 ON THE FILE OF
               THE C/c III ADDITIONAL PRINCIPAL JUDGE, FAMILY COURT,
               BENGALURU,       ALLOWING THE PETITION FILED UNDER
               SECTION 13(1)(ia) OF THE HINDU MARRIAGE ACT.

                   THIS APPEAL COMING ON FOR ORDERS, THIS DAY,
               ALOK ARADHE J., DELIVERED THE FOLLOWING:
                            -2-
                                    MFA No.890 of 2020




                     JUDGMENT

In view of peremptory order dated 03.11.2022,

appeal stands dismissed.

Consequently, pending interlocutory application is

also dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

RV