Mallesh vs Sadhana
2023 Latest Caselaw 4708 Kant

                                            -1-
                                                   NC: 2023:KHC-K:5586
                                                      RFA No. 200122 of 2023




                             IN THE HIGH COURT OF KARNATAKA,

                                    KALABURAGI BENCH

                           DATED THIS THE 20TH DAY OF JULY, 2023

                                          BEFORE
                       THE HON'BLE MR. JUSTICE N.S.SANJAY GOWDA


                          REGULAR FIRST APPEAL NO. 200122 OF 2023
                   BETWEEN:

                   MALLESH
                   S/O VEERSHETTY GANPOOR
                   AGE: 36 YEARS OCC: POLITICIAN
                   R/O H.NO.16-1-45, IRAPPA GNAPOOR
                   NIVAS BEHIND GUMPA ALLAMPRABHU
                   BIDAR.
                                                                ...APPELLANT
                   (BY SRI MANURE ASHOK KUMAR, ADVOCATE)

                   AND:

                   SMT.SADHANA W/O MALLESH GANPOOR
                   AGE: 42 YEARS OCC: HOUSEHOLD
Digitally signed
                   R/O NOW AT C/O SHANKUNTALA HULSOORE
by SACHIN
Location: HIGH
                   NEAR DCC BANK
COURT OF
KARNATAKA          OPP. OLD POST OFFICE
                   BIDAR.
                                                              ...RESPONDENT

                        THIS RFA IS FILED U/S. 96 OF CPC BY PRAYING TO IN
                   O.S.NO.06/2022 ON THE FILE OF PRL. FAMILY COURT AT
                   BIDAR AND ALLOW THE APPEAL BY SETTING ASIDE THE
                   JUDGMENT AND DECREE DATED 26.06.2023 AND DISMISS THE
                   SUIT OF THE PLAINTIFF.

                       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
                               -2-
                                    NC: 2023:KHC-K:5586
                                      RFA No. 200122 of 2023




                          JUDGMENT

1. The memo is filed seeking for conversion of this

appeal from Regular First Appeal to Miscellaneous First

Appeal.

2. The memo is accepted and the learned counsel is

permitted to convert this appeal by filing an appropriate

memorandum of appeal.

3. For the stastical purpose, this appeal stands disposed

of.

Sd/-

JUDGE

MSR