Renuka D/O Ganapat Chavan vs Sachin S/O Maruti Gaikwad
2024 Latest Caselaw 3956 Kant

Karnataka High Court

Renuka D/O Ganapat Chavan vs Sachin S/O Maruti Gaikwad on 8 February, 2024

Author: B.M.Shyam Prasad

Bench: B.M.Shyam Prasad

                                            -1-
                                                 NC: 2024:KHC-K:1369-DB
                                                     MFA No.200805 of 2021




                              IN THE HIGH COURT OF KARNATAKA,

                                    KALABURAGI BENCH

                         DATED THIS THE 8TH DAY OF FEBRUARY, 2024

                                         PRESENT

                        THE HON'BLE MR. JUSTICE B.M.SHYAM PRASAD
                                            AND
                      THE HON'BLE DR. JUSTICE CHILLAKUR SUMALATHA

                        MISCL. FIRST APPEAL NO.200805 OF 2021 (MC)

                   BETWEEN:

                   RENUKA
                   D/O GANAPAT CHAVAN
                   AND W/O SACHIN GAIKWAD
                   AGE 22 YEARS
                   OCC: HOUSEHOLD
                   R/O VILLAGE YAGAPUR
                   TQ: CHITTAPUR DIST: KALABURAGI
                   AT PRESENT RESIDING AT
                   C/O VIJAYLAXMI W/O DASHARATH
                   H.NO.11-616, WADAR GALLI
                   BRAHMAPUR, KALABURAGI.
Digitally signed                                              ...APPELLANT
by SWETA
KULKARNI           (BY SRI GURUBASAVA C.NAYAK FOR
Location: HIGH
COURT OF               SRI RAMCHANDRA K., ADVOCATES)
KARNATAKA          AND:

                   SACHIN S/O MARUTI GAIKWAD
                   AGE 24 YEARS
                   OCC: BUSINESS
                   R/O ROOM NO.276 AGW
                   GEETA NAGAR ZOPADPATTI
                   I.B. DR.HOMI BABAB ROAD
                   NAVI NAGAR KOLABA
                   MUMBAI
                   MAHARASTRA STATE - 400 005.
                                                            ...RESPONDENT
                   (RESPONDENT - SACHIN - SERVED)
                                      -2-
                                       NC: 2024:KHC-K:1369-DB
                                               MFA No.200805 of 2021




     THIS MFA IS FILED UNDER SECTION 19(1) OF FAMILY
COURT ACT, PRAYING TO SET ASIDE THE JUDGMENT PASSED
BY THE PRINCIPAL JUDGE, FAMILY COURT AT KALABURAGI,
IN M.C. NO.164/2019 DATED 06.04.2021 BY DISMISSING THE
PETITION FILED BY THE APPELLANT, AND CONSEQUENTLY
ALLOW PETITION IN M.C.NO.164/2019 IN THE INTEREST OF
JUSTICE.
     THIS APPEAL COMING ON FOR ORDERS THIS DAY,
B.M.SHYAM PRASAD J., DELIVERED THE FOLLOWING:

                               JUDGMENT

This appeal is filed calling in question the judgment

and decree dated 06.04.2021 in M.C.No.164/2019 on the

file of the Principal Judge, Family Court, Kalaburagi, and a

memo dated 22.12.2023 is filed for withdrawal. In

continuation of the memo, Sri Gurubasava C. Nayak, the

learned counsel for the appellant, submits that the parties

have filed petition for dissolution of marriage by mutual

consent, and such petition is allowed.

In the light of the afore, the appeal is dismissed as

having become infructuous.

Sd/-

JUDGE

Sd/-

JUDGE BL List No.: 1 Sl No.: 2 Ct;Vk