S. Sudhakar Reddy S/O S. ... vs Smt. Lithika @ Nikitha W/O ...
2023 Latest Caselaw 4462 Kant

                                                        -1-
                                                          NC: 2023:KHC-D:7231-DB
                                                                MFA No. 100821 of 2018




                            IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                                    DATED THIS THE 14TH DAY OF JULY, 2023

                                                    PRESENT
                                      THE HON'BLE MR JUSTICE S G PANDIT
                                                       AND
                                  THE HON'BLE MR JUSTICE VIJAYKUMAR A.PATIL
                          MISCELLANEOUS FIRST APPEAL NO. 100821 OF 2018 (FC)

                           BETWEEN:

                           S. SUDHAKAR REDDY
                           S/O S. VENKATARAMA REDDY,
                           AGE:34 YEARS, OCC:SOFTWARE ENGINEER,
                           R/O:KARUR VILLAGE,
                           PRESENTLY RESIDING AT,
                           2ND CROSS, 1ST MAIN,
                           BASAVESHWAR NAGAR,
                           TQ AND DIST:BALLARI-583101.
                                                                            ...APPELLANT

                           (BY SMT./MS. PRIYANKA NAIK AND SRI GIRISH V.BHAT, ADV.)

SHIVAKUMAR
HIREMATH
                           AND:

Digitally signed by
SHIVAKUMAR
HIREMATH
Location: High Court of
Karnataka, Dharwad
                           SMT. LITHIKA @ NIKITHA W/O. S.SUDHAKAR REDDY,
Date: 2023.07.19
11:14:24 +0530             AGE:27 YEARS, OCC:HOUSE WIFE
                           R/O RAYA PALLI VILLAGE URAVAKONDA
                           TQ: ANANTHAPURA,
                           STATE: ANDRA PRADESH,
                           PRESENTLY RESIDING AT KOLUR CROSS,
                           TQ AND DIST:BALLARI-583101.
                                                                           ...RESPONDENT

                           (BY SRI Y. LAKSHMIKANT REDDY, ADVOCATE)
                                 -2-
                                  NC: 2023:KHC-D:7231-DB
                                           MFA No. 100821 of 2018




      MICELLANEOUS FIRST APPEAL FILED UNDER SECTION 19(1)
OF THE FAMILY COURTS ACT 1984, PRAYING TO SET ASIDE THE
JUDGMENT AND DECREE PASSED BY THE LEARNED PRINCIPAL
JUDGE   FAMILY   COURT, BALLARI       IN   M.C.    NO.70/2016 DATED
29.11.2017. DISMISSING THE PETITION FILED BY THE APPELLANT
SEEKING DISSOLUTION OF MARRIAGE FILED UNDER SECTION
13(I)(IA) AND (IB) OF THE HINDU MARRIAGE ACT AND DISSOLVE
THE   MARRIAGE   OF    THE   APPELLANT     WITH     THE    RESPONDENT
SOLEMNIZED ON 2.02.2015 AT BALLARI.


      THIS   APPEAL,   COMING    ON    FOR    ORDERS,       THIS   DAY,
S G PANDIT, J., DELIVERED THE FOLLOWING:


                             JUDGMENT

Smt. Priyanka Nayak, learned counsel appearing for

Sri Girish V. Bhat, learned counsel for the appellant files

memo dated 14.07.2023 stating that subsequently

appellant and the respondent filed M.C.No.08/2022 on the

file of Principal Judge, Family Court, Ballari, and the same

was allowed by judgment dated 01.04.2022. Hence it is

submitted that the present appeal would no more survive

for consideration.

NC: 2023:KHC-D:7231-DB MFA No. 100821 of 2018

2. Placing the memo and submission of learned counsel

for the appellant on record, the instant appeal stands

disposed of as having become infructuous.

Sd/-

JUDGE

Sd/-

JUDGE

NG