Sri.Bheemaraya S/O Lachamappa Totad vs Stm. Rekha W/O Shrati W/O Bheemaraya ...
2025 Latest Caselaw 1794 Kant

Karnataka High Court

Sri.Bheemaraya S/O Lachamappa Totad vs Stm. Rekha W/O Shrati W/O Bheemaraya ... on 29 July, 2025

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                                -1-
                                                        NC: 2025:KHC-K:4254-DB
                                                       MFA No. 202527 of 2018


                      HC-KAR




                                 IN THE HIGH COURT OF KARNATAKA,

                                        KALABURAGI BENCH

                               DATED THIS THE 29TH DAY OF JULY, 2025

                                             PRESENT
                               THE HON'BLE MR. JUSTICE H.P.SANDESH
                                               AND
                                THE HON'BLE MR. JUSTICE T.M.NADAF


                        MISCL. FIRST APPEAL NO. 202527 OF 2018 (FC-DIS)
                      BETWEEN:

                      SRI.BHEEMARAYA
                      S/O. LACHAMAPPA TOTAD
                      AGED ABOUT 35 YEARS, OCC: AGRICULTURE,
                      R/O. HEGADIHAL, TQ. & DIST. VIJAYAPURA.
                                                                  ...APPELLANT

                      (BY SRI. ARUNKUMAR AMARGUNDAPPA, ADVOCATE)

                      AND:
Digitally signed by
BASALINGAPPA          SMT. REKHA @ SHRATI
SHIVARAJ              W/O. BHEEMARAYA TOTAD
DHUTTARGAON
Location: HIGH        AGED ABOUT 24 YEARS,
COURT OF              OCC: PRIVATE TEACHER,
KARNATAKA
                      C/O. SANJEEV S/O BHEEMAPPA GUNJANNAVAR,
                      POST: PADAGANUR,
                      TQ. SINDAGI, DIST. VIJAYAPURA-586103.
                                                                ...RESPONDENT

                           THIS MFA IS FILED U/S. 19(1) OF FAMILY COURT ACT,
                      PRAYING TO ALLOW THIS APPEAL AND SET ASIDE THE
                      JUDGMENT AND DECREE DATED 02.11.2018 PASSED IN
                      M.C.NO.193/2015, ON THE FILE OF THE PRL. JUDGE, FAMILY
                      COURT AT VIJAYAPURA AND TO PASS ANY OTHER
                      APPROPRIATE ORDERS, IN THE INTEREST OF JUSTICE
                                  -2-
                                           NC: 2025:KHC-K:4254-DB
                                          MFA No. 202527 of 2018


HC-KAR




    THIS APPEAL IS COMING ON FOR HEARING, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:     HON'BLE MR. JUSTICE H.P.SANDESH
           AND
           HON'BLE MR. JUSTICE T.M.NADAF


                         ORAL JUDGMENT

(PER: HON'BLE MR. JUSTICE H.P.SANDESH)

Learned counsel for the appellant submits that

respondent is no more.

2. In view of the death of the respondent, the appeal

abates. Since the proceedings is matrimonial dispute.

3. Hence, the appeal is dismissed as abated.

Sd/-

(H.P.SANDESH) JUDGE

Sd/-

(T.M.NADAF) JUDGE

THM

JLR