Sri R S N Babu vs Smt R V Latha
2023 Latest Caselaw 1364 Kant

                                            -1-
                                                       MFA No. 7115 of 2016




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 16TH DAY OF FEBRUARY, 2023

                                        PRESENT
                          THE HON'BLE MR JUSTICE ALOK ARADHE
                                           AND
                     THE HON'BLE MR JUSTICE VIJAYKUMAR A PATIL
                              M.F.A. NO.7115 OF 2016 (MC)
                   BETWEEN:

                      SRI. R.S.N. BABU
                      AGED ABOUT 43 YEARS,
                      S/O R.S. SUBBA RAO
                      R/AT NANDI VILLAGE,
                      CHIKKABALLAPUR TALUK.
                      CHIKKABALLAPUR DISTRICT - 56201.

                                                               ...APPELLANT

                   (BY SRI. SOMANATH M, ADVOCATE)

                   AND:
Digitally signed
by GAYATHRI N         SMT. R.V. LATHA,
Location: HIGH
COURT OF              AGED ABOUT 35 YEARS,
KARNATAKA
                      W/O R.S.N. BABU,
                      C/O NAGARAJ,
                      R/AT PREMISES OF BEGURU KRISHNAPPA,
                      CHICKBALLAPUR ROAD,
                      NANDI, CHIKKABALLAPUR TALUK.
                      CHIKKABALLAPUR DISTRICT - 56201.


                                                             ...RESPONDENT

                   (BY SRI. RAVI KUMAR, ADVOCATE FOR
                       SRI. V.VINOD REDDY, ADVOCATE)
                               -2-
                                       MFA No. 7115 of 2016




      THIS MFA IS FILED UNDER SECTION 28 OF HINDU
MARRIAGE ACT, PRAYING TO a) SET ASIDE THE JUDGMENT
AND    DECREE        PASSED   IN    M.C.NO.57/2011   DATED
29-30.07.2016 ON THE FILE OF THE HON'BLE ADDITIONAL
SENIOR CIVIL JUDGE & JMFC AT CHICKBALLAPUR; b) KINDLY
ORDER FOR ALLOWING THE PETITION IN M.C.NO.57/2011 ON
THE FILE OF THE HON'BLE COURT OF ADDITIONAL SENIOR
CIVIL JUDGE & JMFC AT CHICKBALLAPUR, BY GRANTING A
DECREE OF DIVORCE BY DISSOLVING THE MARRIAGE OF THE
APPELLANT AND RESPONDENT SOLEMNIZED ON 26.04.2001 AT
VASAVI KALYANA MANTAPA, MULUBAGAL, KOLAR DISTRICT.

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


                         JUDGMENT

This appeal under Section 28 of the Hindu Marriage

Act, 1955, has been filed against the judgment dated

29.07.2016 passed in M.C.No.57/2011 by which the

petition filed by the appellant under Section 13 of the

Hindu Marriage Act, 1955, has been dismissed.

2. Learned counsel for the respondent submits that

parties have resolved the dispute between them and are

residing together.

MFA No. 7115 of 2016

3. Attention of this Court has been invited to the Memo

filed on behalf of the respondent. Memo is taken on

record. The dispute between the parties has been

settled amicably. Therefore, the appeal is disposed of.

Sd/-

JUDGE

Sd/-

JUDGE

NG CT: SV