Sri Bhukya Prasad vs Smt Chandra Kala Bai
2023 Latest Caselaw 1279 Kant

                                                -1-
                                                         MFA No. 3578 of 2018




                        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.3578 OF 2018 (FC)
                   BETWEEN:
                   1.    SRI. BHUKYA PRASAD
                         S/O LATE B. RAMA NAICK
                         AGED ABOUT 47 YEARS
                         WORKIGN AS SENIOR SECTION ENGINEER/
                         TRIMMING SHOP CENTRAL, ASHOKPURAM
Digitally signed         SOUTH WESTERN RAILWAYS, MYSORE-570008.
by RUPA V
Location: High
Court of                                                         ...APPELLANT
Karnataka
                   (BY SMT. VEENA H.T. ADV.,)
                   AND:
                   1.    SMT. CHANDRA KALA BAI
                         W/O BHUKYA PRASAD
                         AGED ABOUT 40 YEARS
                         RESIDING AT 50/13
                         SANDAL WOOD OIL FACTORY COLONY
                         SRIGANDHANAGAR, MANATHAVADI ROAD
                         OPP. NIE BLOCK, MYSORE-570008.

                         ALSO RESIDING AT:
                         GOREYURU VILLAGE
                         ANAGALLI DODDI GRAMA POST
                         HANUR HOBLI
                         CHAMARAJANAGAR DISTRICT-571439.

                                                               ...RESPONDENT
                   (BY SMT. RAJARAJESHWARI T.S. ADV.,)
                             -2-
                                      MFA No. 3578 of 2018




     THIS MFA IS FILED U/S.19(1) OF THE FAMILY COURTS
ACT, AGAINST THE JUDGMENT AND DECREE DT.22.11.2017
PASSED ON MC NO.592/2013 ON THE FILE OF THE PRINCIPAL
JUDGE, FAMILY COURT, MYSURU, DISMISSING THE PETITION
FILED U/S.13(1)(i-a) and (i-b) OF HINDU MARRIAGE ACT.

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

                       JUDGMENT

Smt.Veena H.T., learned counsel for the appellant

submits that the marriage between the parties has been

dissolved by a decree passed with consent of the parties.

In view of the aforesaid submission, nothing

survives for adjudication in this appeal.

Accordingly, the appeal is disposed of.

Consequently, the pending interlocutory

application, if any, is also disposed of.

Sd/-

JUDGE

Sd/-

JUDGE RV