Chandrashekhar S/O. Basanagouda Patil ... vs Hemavati W/O. Chandrashekhar Patil ...
2024 Latest Caselaw 6289 Kant

Karnataka High Court

Chandrashekhar S/O. Basanagouda Patil ... vs Hemavati W/O. Chandrashekhar Patil ... on 1 March, 2024

                                                   -1-
                                                           NC: 2024:KHC-D:4761
                                                            RFA No. 100029 of 2024




                           IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                                 DATED THIS THE 1ST DAY OF MARCH, 2024

                                                 BEFORE

                                    THE HON'BLE MRS JUSTICE M.G.UMA

                                 REGULAR FIRST APPEAL NO.100029/2024

                      BETWEEN:

                      1.   CHANDRASHEKHAR
                           S/O. BASANAGOUDA PATIL @ GOUDAR,
                           AGE: 50 YEARS, OCC: AGRICULTURE,
                           R/O: ACHANUR, TQ AND DIST: BAGALKOT.
                                                                       ...PETITIONER
                      (BY SRI PRAKASH N. HOSAMANE, ADVOCATE)

                      AND:

                      1.   HEMAVATI
                           W/O. CHANDRASHEKHAR PATIL @ GOUDAR,
                           AGE: 48 YEARS, OCC: HOUSEHOLD,
                           R/O: HOUSE NO.LIC - 308,
                           ADARSHNAGAR, ASHRAMA ROAD,
                           VIAJAYAPUR, TQ: DIST: VIAJAYPUR.
                                                                     ...RESPONDENT

         Digitally           THIS RFA IS FILED UNDER SECTION 96 OF CIVIL PROCEDURE
         signed by
         MANJANNA
MANJANNA E
E        Date:
         2024.03.04
                      CODE, PRAYING TO SET ASIDE THE JUDGMENT AND DECREE
         11:31:35
         +0530
                      PASSED BY THE COURT OF PRINCIPAL JUDGE FAMILY COURT
                      BAGALKOTE      IN   O.S.NO.16/2019     (OLD   O.S.NO.53/2002
                      RENUMBERED AS O.S.NO.341/2017) DATED 27.11.2022 THERE BY
                      DISMISS THE SUIT OF THE PLAINTIFF IN THE INTEREST OF JUSTICE
                      AND EQUITY.


                             THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                      COURT DELIVERED THE FOLLOWING:
                                -2-
                                     NC: 2024:KHC-D:4761
                                      RFA No. 100029 of 2024




                           JUDGMENT

1. Learned counsel for the appellant has filed a

memo seeking permission to convert the Regular First

Appeal into Miscellaneous First Appeal, since the impugned

judgment is passed by the Family Court.

2. Memo is placed on record.

3. Learned counsel for the appellant is permitted

to convert Regular First Appeal into Miscellaneous First

Appeal.

4. For statistical purpose, Regular First Appeal is

disposed off.

SD/-

JUDGE

AC/CT-ASC