Sri. Rajashekar vs Stm. Kavita
2024 Latest Caselaw 1072 Kant

Karnataka High Court

Sri. Rajashekar vs Stm. Kavita on 11 January, 2024

Author: B.M.Shyam Prasad

Bench: B.M.Shyam Prasad

                                                -1-
                                                      NC: 2024:KHC-K:486-DB
                                                         MFA No.200263 of 2019




                                 IN THE HIGH COURT OF KARNATAKA,

                                        KALABURAGI BENCH

                             DATED THIS THE 11TH DAY OF JANUARY, 2024

                                             PRESENT

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

                          MISCL. FIRST APPEAL NO.200263 OF 2019 (FC-DIS)

                      BETWEEN:

                      SRI RAJASHEKAR
                      S/O BHIMANAGOUDA ALUR
                      AGE: 40 YEARS, OCC: TUTOR
                      R/O GOURI NIVAS
                      H.NO. LIG-23, JALANAGAR, VIJAYAPUR
                      NOW AT AURANGABAD
                      MAHARASHTRA STATE - 410 004.
                                                                  ...APPELLANT

                      (BY SRI S.S.MAMADAPUR, ADVOCATE)

                      AND:
Digitally signed by
SWETA KULKARNI
Location: High
Court Of Karnataka    SMT . KAVITA
                      W/O RAJASHEKHAR ALUR
                      AGE: 30 YEARS, OCC: HOUSEHOLD WORK
                      R/O C/O DAREPPA SHIVAPPA MENDEGAR
                      NEAR PANCHAMUKHI TEMPLE
                      VIVEK NAGAR EAST, VIJAYAPUR - 586 101.
                                                                ...RESPONDENT

                      (BY SRI SANGANABASAVA B. PATIL, ADVOCATE)

                           THIS MFA IS FILED UNDER SECTION 19(1) OF THE
                      FAMILY COURTS ACT, 1984 PRAYING TO ALLOW THE APPEAL
                      BY SETTING ASIDE THE JUDGMENT AND DECREE DATED
                      10.12.2018 PASSED IN M.C.NO.03/2016 BY THE LEARNED PRL.
                              -2-
                                   NC: 2024:KHC-K:486-DB
                                      MFA No.200263 of 2019




JUDGE FAMILY COURT VIJAYAPUR AND CONSEQUENTLY
ALLOW THE PETITION FILED BY THE APPELLANT, IN THE
INTEREST OF JUSTICE AND EQUITY.

     THIS APPEAL COMING ON FOR HEARING THIS DAY,
B.M.SHYAM PRASAD J., DELIVERED THE FOLLOWING:


                         JUDGMENT

It emerges from the documents placed on record that

during the pendency of this appeal, the appellant and the

respondent have filed a joint petition under Section 13(B) of

the Hindu Marriage, Act, 1956 in M.C.No.213/2022 on the

file of the Principal Judge, Family Court, Vijayapur which is

accepted and a decree is drawn dissolving the marriage.

In the light of the afore, the appeal does not survive

and stands disposed of accordingly.

Sd/-

JUDGE

Sd/-

JUDGE

SWK

Ct;Vk