Smt D L Latha vs Sri Ramalingaiah
2023 Latest Caselaw 1275 Kant

                                                 -1-
                                                         MFA No. 8467 of 2016




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                           DATED THIS THE 13TH DAY OF FEBRUARY 2023
                                               PRESENT
                             THE HON'BLE MR. JUSTICE ALOK ARADHE
                                                 AND
                          THE HON'BLE MR. JUSTICE VIJAYKUMAR A PATIL
                        MISCELLANEOUS FIRST APPEAL NO.8467 OF 2016 (MC)
                   BETWEEN:
                   1.    SMT. D.L. LATHA
                         D/O LINGAIAH
                         (POLITICAL LEADER)
                         AGED ABOUT 41 YEARS
                         HEAD MASTER
                         MY ACETATE HIGH SCHOOL
                         R/AT NO.1909, 4TH CROSS
                         SUBHASH NAGAR, MANDYA.
Digitally signed
by RUPA V
Location: High                                                   ...APPELLANT
Court of           (BY SRI. VARADHA BABU H.L. ADV., FOR
Karnataka
                       SRI. SIDDAMALLAPPA P.M. ADV.,)

                   AND:
                   1.    SRI. RAMALINGAIAH
                         S/O HELAVEGOWDA
                         AGED ABOUT 51 YEARS
                         TEMPORARY EMPLOYEE
                         ITI COLLEGE, KESTHUR
                         ATHAGUR HOBLI, MADDUR TALUK
                         MANDYA DISTRICT.

                                                               ...RESPONDENT
                   (BY SRI. RAJU C.N. ADV.,)

                        THIS MFA IS FILED U/S.28(1) OF THE HINDU MARRIAGE
                   ACT,   AGAINST      THE   JUDGMENT       AND   DECREE
                   DATED:19.09.2016 PASSED ON MC NO.52/13 ON THE FILE OF
                   THE SENIOR CIVIL JUDGE, MADDUR, ALLOWING THE
                            -2-
                                      MFA No. 8467 of 2016




PETITION FILED U/S.9 OF HINDU MARRIAGE ACT FOR
RESTITUTION OF CONJUGAL RIGHTS.

    THIS APPEAL COMING ON FOR ADMISSION, THIS DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:

                       JUDGMENT

Mr.Varadha Babu H.L., learned counsel for the

appellant.

Mr.Raju C.N., learned counsel for the respondent.

Learned counsel for the parties jointly submit that

in view of subsequent events, nothing survives for

adjudication in this appeal. The aforesaid submission is

placed on record.

Accordingly, the appeal is disposed of.

Consequently, the pending interlocutory

application is also disposed of.

Sd/-

JUDGE

Sd/-

JUDGE RV