Mrs Neena Bhatnagar vs Mr Bhaskar Mani on 9 December, 2011

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Karnataka High Court

Mrs Neena Bhatnagar vs Mr Bhaskar Mani on 9 December, 2011

Bench: N.Kumar, H.S.Kempanna

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"We are ef egérziee the: in {fie Eégﬁi if ﬁe faci- eézézeiien ereseni in :%:ie ease; {he eemiiazei ef éhe painiiee, {he edméeeiees maéie be me eerfiiee :32; Ehe gem: ¢ee:ri:z'e:?:j'i£e:i in Cezzrig arzﬁ {gee egfe? ezegeée ey .n.'m~w«~ a§§eZ£a;3"::'3 C€3Z£!'éSé3§ fer seiiiemenég wizich ag::§»s2arg_ :0 $8 banafide, an& the sarzsiusien reached ﬁg on an everaii view sf {he ?"E?2$£€i€f'; it may necessarg is decai wiéh ihe rivai pieas urgeéilbyv ' §ar::Zes regarding {he scage af_S§c_;i{>r: i 343*. Act ﬁnd the Carrecéness or oi§i:3z**w;',se '{hé._éarE:ia%r..___ f ciecégion sf {his Cami in Szzresiziag 332:: {ﬁr ﬁe ' various High Cami decisV:<,;~--:f':§~V..br9u§VE:i_ :52» @525 %:'z§f€<:es~; in deiaiia Bewever, u;'_(§}.§:"€C-3:» reépgéﬁl E0 ii:/he iearned Jadges aééha :'e%%1d_»3:%°éc:f;_ decisiaﬁ in Sureshta Devi case; VA ::é:'iC:ir'§' :§b.$ér-"ziazviézzgs ihsrgin seem :0 _E:»e__ 223:3" require reC9n$i§§%%a§i%§;=:. izpféreﬁféaié' basé. In ihe said Case, {fie " u i V ~ ﬁieggfsré ihis C0212': married r.3spr§:fz c%r::2:2'&é'z*e§fz~«Q32 22,} 3.3968, 1""§'z/eg did :"2:3: ;:;;'.a;;,:_ :3§g%i2é:* §.E2s}984 azzwardsg Gr:

§j,E.§98fi :?:e_§%:.::,Si<}a;fz§: and avgfe ioggzher mmseé a .» fgjgevﬁiiiarz u?$5Z'€--:'.S_§_:§:ian E3-B sf She éstvfar $533338 by '' ;'r:::?::;:§2E_ <}<:>;':se,r::; The Gear: recarded siaigmenés sf u§L.§'Zt'§. §f{féi'%zé;"§; . Gr: §5;§¢E98§, {E28 wgfé fiéeci an "&ppE€C:;£:j:;{;=::% in {kg Cazzﬁ stating that her Qaiemeﬂi u' 'd§,:é_& "95;sZ.£9§5 was sjbzairzeiﬁ unéer §3*3'"€SS2£F'€ and x éfzrégii. SE25: pyayeé fa" wiéhdrawal cf 323:" csrzserzi x _b j?:>r {E26 pefiéiaiz ﬂied under S€€'§¥:GF?, E3-«B azaﬁ aisé prayed far d:1$msis*sa;E Q)' {he geiiiééerz, Thg §i.S{?'i€i Jzaﬁgss &is*mzTs§eé {E33 psiizien ﬁéeéé smgrier §€cs:iGn 235 ff if/:5 ziizrji". 5;": appezzéi, {E33 Cows' abserggd 5&2: £528 syausg 353320 figs gizjesr: C¢:??ES€f?E€ {Q a geiéiigng fer éizsarcé Gamma unilaisraiiy wi:?:d:*aw {Pie Canseni arﬂ sac}; wiifzdrawais hgszasezsezz wouéci rig:

take awézy {he guﬁsdiciien af ihe Céuri $0 She marriage by muzuai COYESQYEE, if {he c0n3_g;'f:.{ :"

Qiherwzse free. E: was found ma: €he.V--:2:pf2eZZa:§é«_ éwgfeﬁ gave Ezer éonsemf {Q :he;:ﬁéii'€£o:1_ ::2{€I:a;:i:" c?;12,,v{"' "

farce, fraud 3:' amdue inﬂuenéss C:£?Ti&(SQ '3f{e.. Leas; "

baund by 320;: CGIESQFZEE 1"?9:é:.j;ss;:é'-£E"z§::i gagﬁié' ég;g3.j;3r cansédgration befare {big :z>T§'ieéEE2ﬂé3;" a party :9 a §}€{i§§O{?:"jQF d§E;"G??C'éj:"';?}$?"'..??2Iii1é;?;E"{3G3E§€fZi under SGCEEOTZ E355» ggrziiaieraéiy withdraw the cansetaﬁ ai;;h;é€%ié:~;V..'jv:I1V'é cerzsent araae givéffyi1'§. i?'T€U%}C{Z§f.>i%;: V_;;;:{é:%:9pu:ed that {he c9z?,§le§*'z.f:__ as weeiiffram the d<:::__e __Qf;§.§i%a;;é'V.:_(gf :Z's¢jr§Aii:*L:ft under Sectisn E31 B, E: prescribed under 5e é::'<)"z1_ 23 Gr: ihe abave gremisezg, éhe CE;'i£§iCé§V§L{€'S§?C£??'Z :;?{:;§ wheiher the Carzserzé given ;;?s¢!::,§.§Z bé zérgiiaﬁéréiéigz uréihﬁraassza Tha gueséian as 30 ;;a:V?":€'i%f:er 5: §'ar:y' :9 ajeiné' appéicaiiarz ﬂied under

--.SeC:z'é:;r5;' sf {he A53: gar; wiéhdraw She wagers:

:;?.f:;é..§*£z*:":e-51:21:': prwidea under Sgciian 13» A féfie ﬁg: did net' arise far Cgnsidefaéisﬁ, 3:"

12:23: in 3153258 :25 £55, Seen 3:}, the Cam":

AA ..§§§:§de:"ed €316 iarge? agaggsiian as: $9 zzizhsﬁzer 5: is 6333:: is 9:26 @" iihe §}c:z*i*£e3 3: any iime iii? a degree af éémrse is passgsi :@ wiiftgiraw the ianssné gissgsz is; {£13 peéiiigza in csszgiderzjng' {he éarger $533358, e::Qrj"§:'§:z'n§ 22:62:53 af zifzg fiigiii asszms were aaivefied £9 and firagiégg ﬁgs C925: heid :*§V::z§: i'§"£23 mzzéuaﬁ 3§ eerzsen: efzeuid eeniinue iii: ihe elieeree aieeree eaeseei, E22 ifze iigfzé ef ihe eéiear imeoré eff"

iazzgucgge emgﬂeyeei in Seeeiee E3352} sf ﬂie '7' appears £336: in G, jeizzi' eeéiiion defy ﬁieréi 'f;;rie1'.e:'.. Seetien; E3852} ef {he ACE, z?z«:éi:;eVr:§;_;,?¢' Ejzoiiqr saeuiﬁ be meaée sir merzéhe ezfier :

ef the greiiéien aneé :20: Za€e:<.:Vhan"

peiiiien is neé Le-ithéreizen meezriiimeee efra 5:213? wards, {he perieeé q§.§nterreg;;:}ge 9:5? :0 §8"n°e1€ths wee izztenéed ﬁe "e;§;>;§%::;n::;,: :23 the parties ﬁe heme a seeeﬁzd §iie;L:gE'é::"vVe:}i:§_*ehange the mind. if if Se:_de§*:e.~i,:;i€h$ﬁ'--ffieeeiter Eimii Q?" 38 mentfzgy 5.13 §';e¥}:: {grader Seeééen ff} B5': geeﬁiiﬁe eeifadjueiieated by {he ;»§;:mg:;4:.;~;::3Ve(22 Qf {Pie Act. If aeﬁeefs to 'riﬂe ef {his Cour: :0 {he ejfeeé' ee%*_.{'3en: sheuéd eenfirsue {$251 the éfgéiesree eieereeie leejzeseci even if the eeajéien is no:

ii'v:§.§<:{ir:3.;er: bLg?7e'i'2eV ef {he pezriies within zfze §e:zo& V' " »ej°v§_8=r%f:e'.%€i?2s§ appears :9 be fee zeiﬁe and (ieee {ESE "' .._V§e§ie'é9z'_E_E;; zeiéh Seeiierz 338$} ef {he ﬁeég ii is zzrmeeessary is deeéeie {his eexed z;§~s;£e? £52 ﬁzie ease, eirzee we have eeaehed she AA peneéusierz er: éfze jeei~e:éue;:'1'oe herein. '§'?':e VV " '5€CEl§§.€:.?%!?; Er: Sureskéa Effievz', ease mag reegeire reeensidercziéen in an eeereeﬁaée ease; We Zeaee if {?:e?'ef' 9 Aféer feferiéeg is bet}: 'éeege eaeeeg :*eeemEjg; {he Seer: in ihe €3€1S€ ef HETESEE §?§;%'E'?%§;%§A% E9158. B§;E?A ﬁeex 313;

Bmmgeag repeyseﬁ 2:: £13 2%}: SC 253:? has '~h§$:§'~Va.s uncisr;

"Z I. These ebservaiisns :'Gj'":E:i§ &_C;:3uzf'i €9.35 ofAs?':e:>§c Harm {supra} ce:zz§§;%;c:sé1§§I«§'*~é<:2:'é;€;f::i1fe:*;f%.é::iA%(§' ~..,, :T A be ratia decided far 5255 p.::rpg3ses;" is E0 ihe facts: 0f aha: Case. in G'¢',L';?'V'ié'f,f%'V"Z.=f)('I!!"€£SV,;" 2'}:é* Trﬁizizﬁviaid eiown by this Courﬁirz {i2;:<:"'::e,'i§;?: E:1:f _ Sure s5?:éa £3931' {supra} saga: holds :zzs§~;'e:a:,'--.% " f

22. In the casg Qf Sanjay Pahariya magvfzj/sis;Qgso/«2Gé;22;,, _f(2"Qo9,: 23 sec 338], a.,§.3:;%e:~:3r';a;_%zf7%i;;§7iéaxgméafjﬁségres of this Cant; whiie ap;7f€::::é':3.g {%:~ c¢ --z'»§iE§%:2~-- Z§i§d CE-iswrz in the case af SL:,5'esF:§ét'£3£:§yi {éé;;5n::};«V.?_§.as iaicén ihe $5913:

37: '£'3'*r._éV Bench aiecisian 0f {bis Ccmgri E<':;p<}:;%3E':a3§f Hurra {his Cam': did ma: expriess 'z:?{i§;"__I2i&V3i} 'c0n€ra.*'y ice {he mews sf {his 1 ' "C<?£U"€ irz-Széfesfzééz ﬂew: We endorse the views igiksgz by ":E?af.$._.:i'§5Gur€ £3: Sureshzia Besi :33 we _ fiéd éégai an :9: gmper aanszzuciian sf {ha §;@:%§siQ"::..in Seciiarzs E3~S{E,% and 538(2), there is f:if;ei2 ;§=.:::;2g:=e2 of éiaaabéing the visws {siren in Sut;?T$:%z§:: 3635:: fr: fag: €518 cieszisierz E,T;>??.i€?': was :_<~<-:*:1ci<:f:--"€é ﬁg {he {:39 leameéi Jadgeg {if {his ..Ccgz,£2*: in ﬁshoig Hazrra; has :52 be ireazed :9 Es caiiaés' feadereci if: 5&6 faqéiss af Ehéi éase azzé ii is @336 deg? 33;; {E18 ofgsgrzsaiéans sf {he {earned JLid§€$ 5:2 ihaé 565$.

42, fﬁanse 55;' {he C@LéflS€§f$?" 532.5 §aréie::2 argueé fer recansééieraizbn sf the razéa in Sagrggfzia B523:

42. 'iéxisz are sf £15 view 55:3,: 5: is 9:15;; as": :"§2;e ganiinaeﬁ ﬂibiiéiﬁﬁ €§ns€:2:E* Qf ihé gjariies xmz Q 12 decree fer ciivarss Li??,§€§' Seaéiars 23-8 Qf E523 gaid Ac: can §:2e ﬁassed ﬁg; éhe Gear: 5;"

;3e:i::an; jar dizsarce is nezﬁfémzaiig w§i?;&r::2L::;?i; and is keg): gisndirzg ihgn an {he daze u,>Pz€:'i. Effie Saar: g:*a:/2:3 the decree, if/as C::>uz': hag '5;;'- L. smiuzarg aéiigaiiarz :9 heQ:t....:f_fee ;ée::z9?:ié§ _':z'<;>5"" V' ascertain their canseni. From {ha aiaserzce {:35 ' 0216? 9f the pariies fer fuse £5; EP;f%"e;é*' cEéc;;35',~ _iif;éV Cesar: CCéI?:I"§9i presume his,!'E'ae:i_€é';:sen: as been dame ﬁg {E18 Eéafféed _E':iZf?1§§::v:§ <i§'f1v;::°:f';,?::V:?ig';=.e§>;V in the instant CGLSQ QE'E{i"~«§3§S§3€Cia§ig ?:E'2'=ii§3 féici Siéuaiiom digcusged abeve;-. ' ~ 5 43» In 3:1: aziew oraly :E<:! ':;3;gf;:ei.:§, serzseni 9f the pariies w§'2iC?_>." gf:2%is»' €513 {icsuri the juzisdiéiéan Ea pa,sVs_a-éeC__res j'?3"';<&ia€:;r<§e under Sectisn 23333} S;} inbcaseg"z,:::<ie;"'S;:»:':i<>n E313, mu€;:aE_'VC9;*;;;.2m' 93' :E%,e"par€ié:s is" jurisciicéianai fac€.__. *1"P;gf €'3s::;:;:r*f'u2f2.§Eé:é--»;Qe:z;§si:*;§; iiis decree under Sec::53n--:}:??»B %;ea;:§d§ "be"'s-502,52 and Circurrzspeci _}?.efOré'~._:':i --i:zf:>,__f 'Z?%€.,W6;%iSE€?7£C€ sf such jE£3'2:Séi£?;f,Q!l€l£3.' «g?:zc't.~. The Scar: has :0 be 'sat:'sj';:?a§ a§f;z:>_L:: .Zf§"§€'~,V_€X{S'€E??%C€ af nmmai serzseni Eaetasieen' _ ifzé', gjaféies on same iarzgibie I?Z£ii'€Z'§:Z.'§.S 'ugfizcfz .di:;:=m@r:s:ra&§g disgiase such . _VCorzs:é'z"::_,V "

V = 'V V ' '«.E'5.';%i0:?:er 2/::9:*'&s; if {fig secamd snaiiars :13 me:

"~;%:::;:za:f€é {jg-giéihizz {FEE perigéi sf E8 rz/sgnéfzsg {hen the éiiami §s";3;,§§% fjagmcé to gasg Q §e'3C§'€€ ef €ii§}C%§'£'€ ﬁe mzzmai V '<:.a;>ns€;2t Bgsiégg, jmm 53:9 iangucggg 9}" {E13 Sgeiiaza weéi as {fee sezzieé {am ii is dear £3155: 53:26 0f {he g:ar§;ie3 Hzgzg wiifziiraw 532%'? scsnseﬁz a: gag izimg Eejare She gzsségzg Qf iiﬁg &ea:°:ee, 3&3 mgsé :im;)c2:*:'ani rgqzziremersi far as gm:/z:V Sf a dimrcg $3; E3 muizgai €G§'i3€?"i§ is frag: cansani af 233:}: Egize garzies, In -géher Li}G?"€5S$ Lmiess ihere is Q, es::2pEe::é."'* agreemen: between Esusﬁanii and wzfe jar digsoiutian Qf {he mmficige and uzzéesg {ﬁe '7' V somgaieieiy saiisfiesdg it carzrzéi grant a Vfér ._ éizsarce by maéiuaé consent. Gi?:Véz:iv':s'8,_ 2:}; <3:;,:'_ éiiezsz, V' ihe exprgsséan 'dimrce by mz,::::&:§«c9éf§seni'[T:22é:;.§.:;i 339 eziase. "

10. From the af§:$sai@_.. §ﬁ*@§i$%Qn éi"f:3as.:..f§a::d the decisiens sf the Apex it is {July the mutual censeni (3? :55 "ihe Ccsurt ihe jurisdiction fgr Sscﬁsn 335 of the A<:'£_._. E3"'B§ muiuai cansem Qf {ha fact; '§':1e Section $aEeg0:icaiiy?"';3£3;:$s E,§_13;i.3; ggéiééian fay dissoiujtian sf maryiage by a d;e§5;fée~§§ «jii}e%:-i<<{§_:*:ra3;y bé presemeé :9 tbs Dismici Cam':

'§?:,.:é'«§:a;::'§--s§ {Q the mazriags tggeiher. '§§1e:refor$§ bath €;hé~--3,3é;:'*3.é§$'?;é;--._t;h:;é'::13J':"%a§e shszﬁé §§"'€iS€§'i€ ithe peéiﬁasz fgr <jissa11i*i;f;9§";_s3fémarriagé, 'Yhe 333$ peééiian shaaéﬁ assay {he " §':;§;3z1::%w4%:i;:g fécig:

V' ihay are marriaé b€f€}I'€ 91* after {he C€3§IiEI£Et:i§.£€'§'§;§1f}'E Sf 'éhs Marfzéage Laws {ﬁmenﬁznegié ﬁat? E9???

E4 is} $3163? hava beer; Eixzéztzg s&§3j*a.§eEy fer a, pﬁriégé 93 'V'. year GI' mare, _ :3} they have :19': Eéﬁﬁﬁ abie ts: 1iz?sﬁ.J"L§g%:§:$:°.,_ 3.~i:6':::3 "V '- u _ V 51} they have mutuaiiy agrétzém A' :

shauid be éissahred, 1:: the abgencs @f ihese géfééffaanis pe7*gi.£i{§:2, the $913.1'? gets :10 ju:°§$€ii{:{§0f§'%_Q §;%;'sS e§L:*I;j$<:V1'*::":§_3 far dﬁfefcea 11¢ After ih§;'--pures§:-z1'£a:'€%:€{n~V Sz:b»Se::Ui0n {2} Qf fa: ihﬁ Cam'? :9 pass 3 Ifiagfiageé The Cami: gets }urisdi<:t?;V§)r: €Qf_"diYOfC€ 0311:; after the expiry of six msﬁihs pzssemiatiszz Gf libs gaiitisne iéfier @113 _exp§:j,:' o'fs§€:' Eﬁomhs and hefam ths sxpiry af é:'gh:é'&1}1E~=i:fs.a:;.%:hs, tiéé' Cent': has $9 §a$s a éecme fer é§Z.s1s<i*;1:;'::§s.:§1«._ @'3" gaarriage. it is 53336:: ﬁg eiihey sf {E33 gariies ay bet}: *-33$ par';n:%:ST ta wiihdraw éhe §«:3':i"::i@n in $26 méargﬁmea if "'r__':§:§ §€:iz§§v;;>:é is :13': vxiihdsawrzﬁ {ha gasgigg G5 a dazsrse far * §:itg2'<,:::"f_<:é.5 is :19": gutsaaaticg 'S23 Cauzé sghaii 3163.3 {ﬁe garéass ».a:f:_<'?§ aim? makiﬁg sash enguizjg as it éhiﬁks fit Esgaéﬁéng Size 'A " ~~ av§r:*::€:2i:$ 3:35: éhg geéiéiﬁz 3:26: 9:213? aféar bsing gaﬁsfied £3133; £1536 33%/€§'§:§€i'1'{§ 323%: gag, pass 22 éeifress of drivarse deciaréng' §' 1 15 thfs marﬁage ﬁg he §f':8S§§'i2'ﬁﬁ Wiih effeitt irern {he iiai-;:--"a:--':f éh€ é€Cf€f: "Size enquiry yaferreﬁ {Q maﬁa? Sub~S€g:_i'{{§i'égéyggf SSCEIQEE 13~B is regaréing truziéiﬁziness 95 £1';%_ " mask ii: the jam: petiiion, if tha geiitisrg is ns:s'i'?'§/rgthdiéixxﬁ within {he §}€Fi8€j stip1::}aE€§§ If wi£hd:} :'a;:§%%1'§._V 1:135 quesiiezi sf hesidizzg 3:33? enqt;L§':§{%rega"1°<ii:;gV irfgzﬁhfiiirxéss 9f " the avermeﬁis in the geiégigrz 1§<«3--::3A€iiL--§:{;~§}LA.ari$é; ' vifhsiiperied Gf intsrregnum of six to iniezzdﬁd :0 give time and 0pp0§§1;:§ii§?_ :0 égegend thsughi and change Within. the cuter Emit sf duiy filed under Section L:%%3~£ag:§%%'a;m:§% shaﬂ be aﬁjudicaisé by the Court as }'3§f£1i_'§§§L{§ij,'d V'1;%'§C:§3i".:.S'3:C'{ié3}": E3~B{2} sf {E16 As: Tbs _._$a;':,§ §,j:§jilCi§,C3EiCgfi=.§€}?§{}3.i:v'.§ asiafia 9&1}: :0 {E26 imthfuiness Cf '=i'tE.%e"ayfergrgezgigén {Ins §§{%§§{3E1. ii is (£113; <3': the Cﬁﬁﬁﬁﬁﬁﬁ zrimiiiaé (:VV{}ﬁ$_€:1§:;C%'§' 'ahs parties iihai a ésersa fer' éivsrce iiﬂdﬁf V VV _S§ci::i<§:: Ev-39:3; 'ééf the ;%ct can best {gassed by the C913': 15 {Em '*péi§'£i:__;:: fix" céévazcés is me? fgrmaiiy wiihérawza 3115:? is Eiepft an $16 day vshsn ihs Cant: gragie ﬁgs dscrés, ihzfz . _""€e:::3r't has the siamtayg eﬁigfgiiezé is 21:33: {he §3,r:ies :9 D? &SC€§"{?;§i:i1 133$ §::,1i;%:§L:§§;e;~3s {if 1316 avsrmsms in {ha §eE:i;§€3::' Thzgs éiengazaé §€*:§E§GIi {fan he w:ihé;?awL:: siiher by égéh '£125 1 s *5 .

E6 §ar'{3i€S :31" by 3:13; @126 0? the? pa.:'%;§€$ :0 the :':€3f£S€1"£'£ §e .::§i§c:)z:¢ In sihef words, it $3.11 $36 uiéiiaisraiiy wi'a§1é:'a:a»*:1 '§3§€é:'§--€I":§f".g;§ {he parties is {ha p€E£,%')E@Ba 95106 the cansarzi .:'§s5'*w§.:1§1§i§'f:1:%L?i: " by aither gf ihg parties ﬁe ihe p€tiﬁ.'6§1.,f§hf§ é§{3L1;§ﬁ its jurisdiction :0 pass a dscree far §iixfé'1*ce::%§;:1dsf':his. p§0'?i;i§i{'§i':; Otherwise, Em? aggression *div<§rgf€....b}; Izéutugai é;;}n§§$'::=:7..x*a%@uid"V V be Qtieseﬁ There sh<:>uEd'__E.:>& C0;f1_s.¥s§f:€._Q:;VLAt§1§'ﬁzﬁﬁﬁ petiéien, which is €X7"id€E}€ESﬁ by cf this pmvisien jeintiy by the pa:§;§§s said sansent sheuid be the decrees, Evan if t}v;1§:__Vc;A>i:s§1:#§:.; date of the passing cf ihe decrcézs £131" d:é§si>1f;1:io't:._ $5 marziagei, the Seurt is under giatutsry Qbfiigafisifa $3 enquiry is find {:2}: whether __. '§:h€ grééfifiiis §:1é§'§1%i:evv:'1€€i: under Ssciicmg 3383} {sf {E16 Act '~._€$:A1?$2:.s: :i§. é:<fz.§y 9:: {E23 Csurt 'bairzg gaiésféeﬁ 33391:: '$16 aiisiéhégéév' znsﬁéiﬁzzed; u.:3é&:' Secéign E3»-Bf 1} 0f '£26 £3: aizd §;§;1év{i?§nse::: giver; by {ha §ar:i€§ at $112 $1126 af H ' '.44"§,§&<$f%t;:§:17g"' {he peiiiien cgméizzueg 9:1 "SE16 éafie sf ihe agqaziryg T:§:e 1<:::,--:::: Caz': p;as3 3, deems 59:" diveme *8}; mama} {3GI1:S€ET{. : _ '§%§*'c%*e§9re; Egifzﬁ 53931:}; Csniémylaiasd urzdxef <S:,:b~S§t*:i@:1 {2} D? Wei' 3€C'%iOZi $38 is :13': E3 {ma éui 2=:3§':e:§:€:* 'aha §8;E"i:? Wii:f%:éra:Vi:"1g £328 CG§§S€I1§ was gaséifisd Er: W"§}§'§{iif';3'i&'§:1g 'gm 3 E 1?

CGI1S€1'1'{ 23:" vazhséhsr 8:22:23: 3 §art§; is biaekmaiiing party :33 wézeihay gas}: a ﬁarty aféief ggiiiﬁg 2e2f§ai:1. at thﬁ: time sf G3" afieé' presenting ';s.£::§':§.{_;§: §{;3?i:g.'_E;7.aé};: V at: gush premiseicsnsent. '§hese"1««asf2éi:':s :?c.3_.Af::1Qf_ :3 €'«.§i~:~<é. subjesi: matitﬁr sf enquiry 11f1§.€g.§"~.SsLib"5?:vC£§f3_E}"f{2}":._S§~~S{fC§1§Qﬁ"~ V 3:38 as assﬁtendsd by {E16 Eearr:¢_dVvVf:'<2_:1'&s:,$}e§ {Sf '$213 gvétiiiener. 32 Therefsra we a--r1j§£ asmmitied by 'aha Family for siivercs for mutuai CGﬁS%v%%i€'§::§i%.'V%ﬁ€ {ref 'ihs: §a:*i§€:~3 ':0 {ha marr1ag:f:V :7:é;£§ '.fE:é:'sﬂ¥.r:§hdra2a?n the cansena ihus daﬁrixizﬁg' ﬁg jurisdiciion to gags a decres fez' Vt§E*§{'G Z'{2€ Ef}y .§iC3:%.é€'E'Ei. PiCCGI'd§ﬁg1§?} ihiis appeai is .v..dismi::£se&I' PS0 c0'i;sé:s.v_ , §£;@ 353$?

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Karnataka High Court

Mrs Neena Bhatnagar vs Mr Bhaskar Mani on 9 December, 2011

Bench: N.Kumar, H.S.Kempanna