M. Karibasappa vs Smt. Manjula
2023 Latest Caselaw 2040 Kant

                                               -1-
                                                       MFA No. 7034 of 2015




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 27TH DAY OF MARCH, 2023

                                             PRESENT
                           THE HON'BLE MR JUSTICE ALOK ARADHE
                                               AND
                     THE HON'BLE MR JUSTICE VIJAYKUMAR A. PATIL
                   MISCELLANEOUS FIRST APPEAL NO. 7034 OF 2015 (FC)

                   BETWEEN:

                   M. KARIBASAPPA
                   S/O MURIGEPPA,
                   AGED ABOUT 58 YEARS,
                   R/O #7/3, M.K.BUILDING,
                   MAHARAJPETH,
                   DAVANAGERE 1
                                                               ...APPELLANT
                   (BY SRI. VIJAYAKUMAR S C., ADVOCATE)

                   AND:
Digitally signed
by GAYATHRI
N                  SMT. MANJULA
Location: HIGH
COURT OF           W/O KARIBASAPPA,
KARNATAKA
                   AGED ABOUT 55 YEARS,
                   R/O # 7/4, M.K. BUILDING,
                   MAHARAJPETH, DAVANAGERE 01
                                                             ...RESPONDENT
                   (BY SRI. S B TOTOD, ADVOCATE)

                          THIS MFA IS FILED U/S 19(1) OF FAMILY COURT ACT
                   A/W SEC.28(1) OF THE HINDU MARRIAGE ACT, AGAINST THE
                   JUDGMENT AND DECREE DATED 29.07.2015 PASSED ON M.C
                   NO.52/2014 ON THE FILE OF THE JUDGE, FAMILY COURT,
                                 -2-
                                            MFA No. 7034 of 2015




DAVANGERE, DISMISSING THE PETITION FILED U/S 13(1)(i-
a)(i-b) OF THE HINDU MARRIAGE ACT.

      THIS APPEAL, COMING ON FOR HEARING, THIS DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:

                           JUDGMENT

Sri Vijaykumar S.C. learned counsel for the

appellant submits that appellant has expired and

therefore, he does not want to prosecute the appeal.

In view of the above submission the appeal is

dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

NG