Karnataka High Court
V Venkatesh vs Padmavathi on 9 January, 2009
Bench: K.L.Manjunath, B.V.Nagarathna
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JUDGMENT AND DEGREE DATEB: 29.3.2306 PASSED IN
M.(,2.?~iC}. QN "THE FELE; OF' 'THE JUDGE, FAMELY
COURT, MYSORE, D§SMISSING 'THE PE"I'I'f'ION FILED
statei::ié1':i§;M« 2iia§f_ie__ %:;§§g"'.t11e respondent is unproved, the
apf.aei£an€':is afgii'Eéérty to recafl this arder. {£18.13 l(i--a}, {i«(:) OF' H.£NL3U MA§<'RiA{.}!:} f§(.Z'l"__ FUR }:}ISSC'LUT§{)N 'C3? MARREAGE. I This Appeal conamg on for OI"'d€tI"S Manjunath J, delivered the foliowing:
an n ;:ma;~,z:._§;§;;£w'%%. é Leaxfied counsel Ibr 1;i;r::_. re$Vg'1r)v%i#:Je§t'3;tT.'_i';tf§z3.t: L. aft€:r filing of this ap;:>ea1, ' gijieci and th€i3:'€f{)I'€, he c0nten%£%§:'- beconm infructuous sirme £hev'a;3f>cj].ia;£fi§ ciivt:)rc€: of the 111a1*riage appeiiant amd resporident - ' if the W6 cannot consiciex' the appggfi fer divértfié accerdingly, this appeai is diSII}i$'G¢Ci iiéming become hfiructuaus. 1:" the .4» A Sdfa Iudgé g, Sd/-:_-}___ Iudge Spit