Smt P Pallavi vs Sri Venkatesh S
2023 Latest Caselaw 4104 Kant

                                            -1-
                                                  NC: 2023:KHC:23244-DB
                                                       MFA No. 3028 of 2021




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 6TH DAY OF JULY, 2023

                                         PRESENT
                          THE HON'BLE MR JUSTICE ALOK ARADHE
                                            AND
                     THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
                   MISCELLANEOUS FIRST APPEAL NO. 3028 OF 2021 (FC)
                   BETWEEN:
                   SMT P PALLAVI,
                   W/O S VENKATESH,
                   AGED ABOUT 35 YEARS,
                   R/AT NO.49 3RD CROSS
                   EASWARI NAGAR BANASHANKARI II STAGE,
                   BENGALURU - 560 070.
                                                               ...APPELLANT
                   (BY SRI R HARINATH, ADVOCATE)
                   AND:
                   SRI VENKATESH S,
                   S/O LATE SRINIVAS GOWDA,
                   AGED ABOUT 41 YEARS,
Digitally signed
by BELUR           R/AT NO.1368 2ND CROSS,
RANGADHAMA
NANDINI            IS MAIN DODDAMMA LAYOUT,
Location: HIGH     MANORAYANAPALYA, R T NAGAR POST,
COURT OF
KARNATAKA          BENGALURU-560 032.
                                                             ...RESPONDENT
                        THIS MFA IS FILED U/S 19(1) OF FAMILY COURTS ACT
                   AGAINST THE JUDGMENT AND DECREE DATED 17.03.2021
                   PASSED IN MC NO. 4408/2014 ON THE FILE OF THE III
                   ADDITIONAL PRL. JUDGE, FAMILY COURT, BENGALURU,
                   DISMISSING THE PETITION FILED UNDER SECTION 9 OF THE
                   HINDU MARRIAGE ACT.

                       THIS APPEAL COMING ON FOR ORDERS THIS DAY, ALOK
                   ARADHE J., DELIVERED THE FOLLOWING:
                               -2-
                                    NC: 2023:KHC:23244-DB
                                         MFA No. 3028 of 2021




                         JUDGMENT

Admittedly, during the pendency of the appeal the

respondent has expired. Therefore, this appeal which is filed

against the judgment by which petition filed under Section 9 of

the Hindu Marriage Act, 1955 has been dismissed, does not

survive for consideration. Accordingly, the appeal is dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

BRN