Shri. Mahesh Patil vs Smt. Jyoti @ Bhagyashree
2024 Latest Caselaw 3117 Kant

Karnataka High Court

Shri. Mahesh Patil vs Smt. Jyoti @ Bhagyashree on 1 February, 2024

Author: S G Pandit

Bench: S G Pandit

                                                  -1-
                                                    NC: 2024:KHC-D:2300-DB
                                                           MFA No. 100548 of 2016




                       IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                             DATED THIS THE 1ST DAY OF FEBRUARY, 2024

                                               PRESENT
                                THE HON'BLE MR JUSTICE S G PANDIT
                                                  AND
                               THE HON'BLE MR JUSTICE K V ARAVIND
                        MISCELLANEOUS FIRST APPEAL NO. 100548 OF 2016 (FC)

                      BETWEEN:

                      SHRI. MAHESH PATIL,
                      S/O. NARAYANARAO PATIL,
                      AGE: 43 YEARS, OCC: PRESENTLY NIL,
                      R/O. C/O. ARUN NARAYANARAO PATIL,
                      PLOT NO.5, SHIVAJI COLONY,
                      TILAKWADI, BELAGAVI.
                                                                       ...APPELLANT
                      (BY SRI. T. HANUMAREDDY, ADVOCATE)

                      AND:

                      SMT. JYOTI @ BHAGYASHREE,
                      W/O. MAHESH PATIL,
                      AGE: 37 YEARS, OCC: PRIVATE SERVICE,
                      R/O. C/O. SRI. BHAURAO YALLAPPA KURADE,
Digitally signed by
CHANDRASHEKAR         "RUKMINI NIWAS" PLOT NO.80,
LAXMAN
KATTIMANI             VIIth CROSS, IIND MAIN,
Date: 2024.02.07      KHANDEKAR BUILDING,
11:43:56 +0530
                      BEHIND AMBEDKAR BHAVAN,
                      SADASHIV NAGAR, BELAGAVI.
                                                                     ...RESPONDENT
                      (BY SRI. SHREEVATSA S. HEGDE, ADVOCATE)

                           THIS MFA IS FILED U/S.19(1) OF THE FAMILY COURTS ACT,
                      PRAYING TO CALL FOR RECORDS ON THE FILE OF LEARNED JUDGE,
                      FAMILY COURT, BELAGAVI AT BELAGAVI IN M.C. NO.131/2013
                      DATED 01/12/2015 AND ALLOW THE APPEAL AND SET-ASIDE THE
                      JUDGMENT IN M.C. NO.131/2013 DATED 01.12.2015 ON THE FILE
                      OF LEARNED JUDGE, FAMILY COURT BELAGAVI AND GRANT THE
                      DECREE OF DIVORCE.
                               -2-
                                NC: 2024:KHC-D:2300-DB
                                     MFA No. 100548 of 2016




    THIS APPEAL, COMING ON FOR PRELIMINARY HEARING IN 'B'
GROUP, THIS DAY, S G PANDIT, J., MADE THE FOLLOWING:


                           ORDER

Memo dated 01.02.2024 is filed by learned counsel for

appellant informing the death of appellant.

2. In view of the death of appellant, appeal would no

more survive and accordingly, stands dismissed as abated.

Sd/-

JUDGE

Sd/-

JUDGE

CLK