C. Kannan vs K. Malliga
2023 Latest Caselaw 7421 Kant

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                                                   NC: 2023:KHC:38582
                                                  RFA No. 872 of 2023




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 31ST DAY OF OCTOBER, 2023

                                     BEFORE
                   THE HON'BLE MR JUSTICE S.R.KRISHNA KUMAR
                  REGULAR FIRST APPEAL NO. 872 OF 2023 (RES)


            BETWEEN:

                  C. KANNAN,
                  SON OF CHINNAPAIAN,
                  AGED ABOUT 67 YEARS,
                  RESIDING AT NO.636,
                  14TH 'A' MAIN ROAD,
                  1ST STAGE, GOKULA, MATTIKERE,
                  BENGALURU - 560 072.
                                                         ...APPELLANT
            (BY SRI. NAVEEN PATEL, ADVOCATE)
            AND:

            1.    K. MALLIGA,
Digitally         DIVORCED WIFE OF C. KANNAN,
signed by         AGED ABOUT 60 YEARS,
VANDANA S
                  RESIDING AT NO.61,
Location:
HIGH              2ND CROSS, SOMMANNA GARDEN,
COURT OF
KARNATAKA         VIDYARANYAPURA,
                  BENGALURU - 560 097.

            2.    ACCOUNTS OFFICER,
                  DEPARTMENT OF BSNL,
                  OFFICE AT 2ND FLOOR,
                  TELEPHONE HOUSE,
                  RAJABHAVANA ROAD,
                  BENGALURU - 560 001.
                                                      ...RESPONDENTS
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                                              NC: 2023:KHC:38582
                                             RFA No. 872 of 2023




      THIS RFA IS FILED UNDER SEC. 96 R/W ORDER 41 RULE
1 OF CPC, AGAINST THE JUDGMENT AND DECREE DATED
21.10.2022 PASSED IN OS NO.133/2015 ON THE FILE OF THE
III   ADDITIONAL       PRINCIPAL    JUDGE,   FAMILY     COURT    AT
BANGALORE        PARTLY      DECREEING       THE        SUIT    FOR
MAINTENANCE.

      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:


                            JUDGMENT

The learned counsel for the appellant has made a

submission seeking conversion of the present appeal into

Miscellaneous First Appeal. His submission is placed on

record.

2. Registry is directed to convert this regular first

appeal into miscellaneous first appeal and post before the

Hon'ble Division Bench having roster.

3. Registry is also directed to permit learned

counsel for the appellant to carry out necessary

corrections in the appeal papers to enable conversion of

the same into miscellaneous first appeal.

NC: 2023:KHC:38582 RFA No. 872 of 2023

4. This regular first appeal stands disposed of for

statistical purpose.

Sd/-

JUDGE

MH/-