Sri B S Jagadeesh vs Smt D S Suma
2024 Latest Caselaw 945 Kant

Karnataka High Court

Sri B S Jagadeesh vs Smt D S Suma on 10 January, 2024

Author: H.B.Prabhakara Sastry

Bench: H.B.Prabhakara Sastry

                                        -1-
                                                 NC: 2024:KHC:1290-DB
                                                MFA No. 6367 of 2016




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                    DATED THIS THE 10TH DAY OF JANUARY, 2024
                                      PRESENT

              THE HON'BLE DR. JUSTICE H.B.PRABHAKARA SASTRY

                                        AND

              THE HON'BLE MR JUSTICE RAMACHANDRA D. HUDDAR

             MISCELLANEOUS FIRST APPEAL NO. 6367 OF 2016 (MC)

             BETWEEN:

             SRI. B.S. JAGADEESH,
             S/O LATE T.C. SIDDALINGAPPA
             AGED ABOUT 54 YEARS
             D NO.B.3/92, KOLADA BEEDHI,
             SRIRANGAPATNA-571 438,
             MANDYA DISTRICT.
                                                      ...APPELLANT
             (BY SRI. VIRUPAKSHAIAH P.H., ADVOCATE)
             AND:

             SMT. D.S. SUMA
             D/O D.V. SADASHIVAIAH,
Digitally    AGED ABOUT 42 YEARS,
signed by
SHAKAMBARI   #1122, 5TH MAIN,
Location:
HIGH COURT   VIVEKANANDANAGARA,
OF
KARNATAKA    MYSURU-570 023.
                                                      ...RESPONDENT

             (BY SRI. HANUMANTHA REDDY Y.S., ADVOCATE)
                  THIS MISCELLANEOUS FIRST APPEAL IS FILED U/S 19(1)
             OF THE FAMILY COURT ACT AGAINST THE JUDGMENT AND
             DECREE DATED:18.7.2016 PASSED IN M.C NO.81/2012 ON
             THE FILE OF THE PRINCIPAL JUDGE, FAMILY COURT, MYSURU,
             REJECTING THE PETITION FILED U/S 13(1)(ib) OF HINDU
             MARRIAGE ACT.
                             -2-
                                       NC: 2024:KHC:1290-DB
                                      MFA No. 6367 of 2016




     THIS MISCELLANEOUS FIRST APPEAL, COMING ON FOR
HEARING, THIS DAY, DR.H.B.PRABHAKARA SASTRY J.,
DELIVERED THE FOLLOWING:

                          ORDER

Learned counsel for the appellant has filed a memo

stating that the sole appellant passed away on 20.8.2021,

as such, the present appeal having become infructuous,

be dismissed. During his submission, he has also pointed

out that, none of the legal representatives of the appellant

are interested to continue the appeal, as such, the appeal

has to be dismissed as having become infructuous.

3. In view of the memo and supporting submission,

the Appeal is dismissed as having become infructuous.

Sd/-

JUDGE

Sd/-

JUDGE

Sk/-