Smt Vishal N @ Leela vs Parappa R @ Lingaraju
2023 Latest Caselaw 3703 Kant

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                                                 NC: 2023:KHC:22055
                                                      CP No. 46 of 2022




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 26TH DAY OF JUNE, 2023

                                     BEFORE
              THE HON'BLE MR JUSTICE SACHIN SHANKAR MAGADUM
                           CIVIL PETITION NO.46 OF 2022
             BETWEEN:

                 SMT VISHAL N @ LEELA
                 W/O PARAPPA R @ LINGARAJU
                 AGED ABOUT 24 YEARS
                 HOUSE WIFE
                 R/AT NEAR KOLLAPURADHAMMA TEMPLE
                 SRIRAMPURA VILLAGE AND HOBLI
                 HOSADURGA TALUK
                 CHITRADURGA DISTRICT-577 527


                                                           ...PETITIONER
             (BY SRI. MANJUNATH N D, ADVOCATE)

             AND:
Digitally
signed by        PARAPPA R @ LINGARAJU
CHAITHRA A       S/O RAMANNA
Location:        AGED ABOUT 32 YEARS
HIGH COURT
OF               R/AT VIJAYARAGHAVENDRA
KARNATAKA        3RD MAIN ROAD, 2ND CROSS
                 BEHIND VIDYAVAHINI COLLEGE
                 KUVEMPUNAGAR, 2ND BLOCK
                 TUMKUR TOWN

                                                          ...RESPONDENT
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                                         NC: 2023:KHC:22055
                                                  CP No. 46 of 2022




     THIS CIVIL PETITION IS FILED UNDER SEC.24 OF CPC,
PRAYING TO TRANSFER THE PETITION BEARING M.C.NO.21/2020
ON THE FILE OF THE LEARNED PRL. JUDGE, FAMILY COURT AT
TUMKUR TO THE LEARNED PRL. CIVIL JUDGE AND JMFC AT
HOSADURGA IN THE INTEREST OF JUSTICE AND EQUITY.                 [




     THIS CIVIL PETITION, COMING ON FOR ADMISSION, THIS

DAY, THE COURT MADE THE FOLLOWING:

                              ORDER

The captioned civil petition is filed by the

petitioner - wife seeking transfer of divorce proceedings

pending in M.C.No.21/2020 on the file of the Principal

Judge, Family Court, Tumkuru.

2. Today, there is no representation by the

petitioner - wife.

3. This matter is listed for non-compliance of

office objections for 6th time.

4. This Court has verified status of the

proceedings pending in M.C.No.21/2020 on the file of the

Principal Judge, Family Court, Tumkuru. On verification, it

NC: 2023:KHC:22055 CP No. 46 of 2022

is forthcoming that the divorce proceedings pending in

M.C.No.21/2020 is allowed by judgment and decree dated

24.02.2021. Hence, this petition has become infructuous.

Therefore, this petition is dismissed as having

become infructuous.

Sd/-

JUDGE

NBM