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Sri.Prabhugouda S/O ... vs Smt.Renuka W/O Prabhugouda ...
2023 Latest Caselaw 337 Kant

Citation : 2023 Latest Caselaw 337 Kant
Judgement Date : 5 January, 2023

Karnataka High Court
Sri.Prabhugouda S/O ... vs Smt.Renuka W/O Prabhugouda ... on 5 January, 2023
Bench: K.Somashekar, Umesh M Adiga
                                                -1-

                                                      MFA No. 101242 of 2019




                               IN THE HIGH COURT OF KARNATAKA,
                                        DHARWAD BENCH

                          DATED THIS THE 5TH DAY OF JANUARY, 2023

                                            PRESENT

                             THE HON'BLE MR JUSTICE K.SOMASHEKAR

                                               AND

                             THE HON'BLE MR JUSTICE UMESH M ADIGA

                                  MFA NO. 101242 OF 2019 (FC)

                      BETWEEN:

                      SRI. PRABHUGOUDA
                      S/O BASAVANGOUDA TOLANAVAR,
                      AGE 39 YEARS, OCC: SALES REPRESENTATIVE,
                      R/AT ADARAGUNCHI, TQ: HUBBALLI,
                      DIST: DHARWAD.
                                                                  ... APPELLANT
                      (BY SMT. DEEPA DODDATTI FOR
                           SRI. MRUTYUNJAY TATA BANGI, ADVOCATE)

                      AND:

                      SMT.RENUKA
                      W/O PRABHUGOUDA TOLANAVAR,
                      AGE 30 YEARS, OCC: HOUSE WIFE,
                      R/AT MALLSAMUDRA, TQ: & DIST: GADAG.
                                                                 ... RESPONDENT
                      (BY SRI. K L PAWAR, ADVOCATE)
         Digitally
         signed by

VISHAL
         VISHAL
         NINGAPPA
                           THIS MFA IS FILED U/S.19(1) OF THE FAMILY COURT
NINGAPPA PATTIHAL
PATTIHAL Date:        ACT, AGAINST THE JUDGEMENT AND DECREE DATED
         2023.01.07
         11:03:56 -   25.02.2019, PASSED IN MATRIMONIAL CASE NO.157/2018 ON
         0800
                      THE FILE OF THE PRINCIPAL JUDGE FAMILY COURT, GADAG,
                      ALLOWING THE PETITION FILED U/SEC. 13(1)(ia) OF THE
                      HINDU MARRIAGE ACT.
                                -2-

                                        MFA No. 101242 of 2019




     THIS APPEAL COMING ON FOR ORDERS, THIS DAY,
K. SOMASHEKAR, J., DELIVERED THE FOLLOWING:


                           JUDGMENT

1. Learned counsel Smt. Deepa Doddatti

representing the learned counsel Shri Mrutyunjay Tata

Bangi, who is on record is present before the Court

physically.

2. Before the Family Court, matrimonial

proceedings was initiated in between the petitioner,

Renuka W/o. Prabhugouda Tolanavar against the

respondent, Prabhugouda S/o. Basavangouda Tolanavar,

the same came to be disposed off on 25th February 2019.

3. In this appeal, the learned counsel for the

appellant has filed a memo dated 02.01.202 for reporting

the death of the sole respondent. Along with the said

memo, the death extract of Renuka Veeruaxagouda

Madnur, who died on 05.05.2020, issued by the competent

authority is enclosed.

MFA No. 101242 of 2019

4. The memo is placed on record. In view of the

death of the sole respondent, the appeal stands disposed

off.

Sd/-

JUDGE

Sd/-

JUDGE Vnp*

 
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