Smt. L.S. Arpitha vs Sri. Chiranjeevi
2024 Latest Caselaw 6659 Kant

Karnataka High Court

Smt. L.S. Arpitha vs Sri. Chiranjeevi on 6 March, 2024

Author: S Sunil Dutt Yadav

Bench: S Sunil Dutt Yadav

                                              -1-
                                                      NC: 2024:KHC:9300
                                                       CP No.389 of 2023




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                          DATED THIS THE 6TH DAY OF MARCH, 2024
                                             BEFORE
                        THE HON'BLE MR. JUSTICE S SUNIL DUTT YADAV
                              CIVIL PETITION NO.389 OF 2023
                   BETWEEN:

                   1.    SMT. L.S. ARPITHA
                         W/O CHIRANJEEVI
                         AGED ABOUT 28 YEARS
                         R/A LOKASARA VILLAGE
                         KOTHATTI HOBLI
                         MANDYA TALUK AND DISTRICT-571401.

                                                             ...PETITIONER
Digitally signed
by VIJAYA P        (BY SRI. RAJA L, ADV.,)
Location: HIGH
COURT OF           AND:
KARNATAKA
                   1.    SRI. CHIRANJEEVI
                         S/O GANGADHARA
                         AGED ABOUT 35 YEARS
                         R/O SANTHESHIVARA VILLAGE
                         NUGGEHALLI HOBLI
                         CHANNARAYAPATNA TALUK
                         HASSAN DISTRICT-573225.
                                                         ...RESPONDENT
                   (BY SRI. VIJAY B.N.H. ADV.,)


                        THIS CIVIL PETITION IS FILED UNDER SEC.XXIV OF
                   CPC,   PRAYING     TO   TRANSFER     THE   PETITION
                   M.C.NO.56/2023 PENDING ON THE FILE OF THE HONBLE
                   SENIOR CIVIL JUDGE AND JMFC AT CHANNARAYAPATNA
                   TO PRL. SENIOR CIVIL JUDGE AND JMFC, MANDYA TO
                                -2-
                                               NC: 2024:KHC:9300
                                                CP No.389 of 2023




PROCEED ACCORDING TO LAW, IN THE INTEREST OF
JUSTICE.


     THIS PETITION, COMING ON FOR ADMISSION, THIS
DAY, THE COURT MADE THE FOLLOWING:

                              ORDER

Learned counsel for the respondent has filed a memo

enclosing the judgment and decree passed in M.C.No.

56/2023 wherein the petition filed by respondent -husband

seeking dissolution of marriage has been allowed.

In light of the same, relief sought for in this petition

does not survive for consideration. Accordingly, the

petition is dismissed as having become infructuous.

Sd/-

JUDGE

VP