Smt. Leena vs Sri. Harsha Kanadka
2023 Latest Caselaw 1333 Kant

Citation : 2023 Latest Caselaw 1333 Kant
Judgement Date : 15 February, 2023

Karnataka High Court

Smt. Leena vs Sri. Harsha Kanadka on 15 February, 2023

Bench: Alok Aradhe, Vijaykumar A Patil

                                          -1-
                                                     MFA No.6598 of 2021




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                       DATED THIS THE 15TH 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.6598 OF 2021 (MC)

               BETWEEN:
               1.    SRI. HARSHA KANADKA
                     S/O KANADKA APPAJI
                     AGED 40 YEARS
Digitally            R/AT MARGOUD VILLAGE AND POST
signed by            MADIKERI TQ, KODAGU DIST 571201.
RUPA V
Location:                                                   ...APPELLANT
High Court     (BY SRI. RAVIKUMAR M.C. ADV.,)
of Karnataka
               AND:
               1.    SMT. LEENA
                     W/O HARSH KANADKA
                     D/O MANDRIRA NANAIAH
                     AGED ABOUT 33 YEARS
                     R/AT KAGGODLU VILLAGE AND POST
                     MADIKERE TQ, KODAGU DIST 571201.

                                                          ...RESPONDENT
               (BY SRI. N. JAGADISH BALIGA, ADV.,)

                    THIS MFA IS FILED U/S. 28(1) OF HINDU MARRIAGE ACT,
               AGAINST THE JUDGMENT AND DECREE DT.05.01.2021
               PASSED IN MC NO.12/2015 ON THE FILE OF THE SENIOR
               CIVIL JUDGE, CJM, KODAGU, MADIKERI, DISMISSING THE
               PETITION FILED U/S.9 OF HINDU MARRIAGE ACT, 1955.

                   THIS APPEAL COMING ON FOR ADMISSION, THIS DAY,
               ALOK ARADHE J., DELIVERED THE FOLLOWING:
                              -2-
                                       MFA No.6598 of 2021




                      JUDGMENT

Learned counsel for the parties, while inviting the

attention of this Court to memo filed today, submit that

in view of subsequent events, the appeal has been

rendered infructuous. The aforesaid memo is taken on

record.

Accordingly, the appeal is dismissed as

infructuous.

Consequently, the pending interlocutory

application is also dismissed.

Sd/-

JUDGE

Sd/-