Sarvamangala vs Ranjit S/O Sharnappa Bankur
2024 Latest Caselaw 11736 Kant

Karnataka High Court

Sarvamangala vs Ranjit S/O Sharnappa Bankur on 28 May, 2024

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                                                  NC: 2024:KHC-K:3335-DB
                                                        MFA No.200911 of 2017




                                IN THE HIGH COURT OF KARNATAKA,

                                        KALABURAGI BENCH

                              DATED THIS THE 28TH DAY OF MAY, 2024

                                             PRESENT

                             THE HON'BLE MR. JUSTICE ASHOK S. KINAGI
                                                AND
                              THE HON'BLE MR. JUSTICE RAJESH RAI K

                          MISCL. FIRST APPEAL NO. 200911 OF 2017 (MC)



                      BETWEEN:

                      SARVAMANGALA
                      W/O RANJIT RANKUR,
                      AGED ABOUT 33 YEARS,
                      OCC: TEACHER
                      R/O REVANSIDDESHAWAR COLONY,
                      HUMNABAD ROAD,
                      T.V. STATION RING ROAD,
                      KALABURAGI.
                      NOW AT BALATH-K,
Digitally signed by
BASALINGAPPA          TQ: AURAD-B, DIST: BIDAR - 585 401.
SHIVARAJ
DHUTTARGAON
                                                                  ...APPELLANT
Location: High
Court Of Karnataka
                      (BY SRI RAVI B.PATIL, ADVOCATE)

                      AND:

                      RANJIT
                      S/O SHARNAPPA BANKUR,
                      AGED ABOUT 35 YEARS,
                      OCC: DISCHARGED ARMY SERVANT,
                      R/O H.NO.16/43
                      REVANSIDDESHAWAR COLONY,
                      HUMNABAD ROAD,
                      T.V. STATION RING ROAD,
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                               NC: 2024:KHC-K:3335-DB
                                        MFA No.200911 of 2017




KALABURAGI - 102

                                                ...RESPONDENT

(BY SRI K.A. KALBURGI, ADVOCATE)


        THIS MFA IS FILED UNDER SECTION 28 OF HINDU

MARRIAGE ACT, 1955, PRAYING TO:

        A) CALL FOR RECORDS IN M.C.NO.68/2015 ON THE FILE

OF SENIOR CIVIL JUDGE AND J.M.F.C AT AURAD-B.

        B) TO SET ASIDE THE JUDGMENT AND DECREE IN M.C.

NO.68/2015 DATED:17-04-2017 ON THE FILE OF SENIOR

CIVIL     JUDGE     AND      J.M.F.C.     AT   AURAD-B   AND

CONSEQUENTIALLY      ALLOW   THE   PETITION     GRANTING    A

DECREE FOR DISSOLUTION OF MARRIAGE AS PRAYED IN THE

PETITION BEFORE THE COURT BELOW.

        C) PASS AN ORDER AS TO COSTS OF THIS APPEAL, AND

ANY OTHER ORDER AS THIS HON'BLE COURT DEEMS FIT IN

THE CIRCUMSTANCES OF THE CASE IN THE INTEREST OF

JUSTICE AND EQUITY.


        THIS MFA COMING ON FOR HEARING THIS DAY, ASHOK

S.KINAGI J., DELIVERED THE FOLLOWING:
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                               NC: 2024:KHC-K:3335-DB
                                    MFA No.200911 of 2017




                        JUDGMENT

Learned counsel for the appellant submits that after

filing of this appeal, the appellant and respondent have

filed M.C.No.285/2018 before the Family Court, Kalaburagi

and the said petition came to be allowed vide judgment

dated 12.10.2018, in view of the same nothing survives

for consideration in this appeal.

2. Submission is placed on record.

3. Accordingly, the appeal is dismissed as having

become infructuous.

Sd/-

JUDGE

Sd/-

JUDGE

SKS