Karnataka High Court
Smt T R Sandhyarani vs Sri N Narasimhaiah on 19 July, 2016
Author: Vineet Kothari
Bench: Vineet Kothari
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 19TH DAY OF JULY, 2016
BEFORE
THE HON'BLE Dr.JUSTICE VINEET KOTHARI
CIVIL PETITION No.41 OF 2015
BETWEEN
SMT.T R SANDHYARANI
W/O N NARASIMHAIAH
D/O R RANGAPPA
AGED 40 YEARS
RESIDING AT 1ST CROSS
LAKSHMISHANAGAR
HOUSING BOARD COLONY
NEAR DEVATHA STORE, B H ROAD
KADUR TOWN-577 548
CHIKMAGALUR DISTRICT .
...PETITIONER
(BY SRI R RAMACHANDRAIAH, ADV. FOR
SRI M B CHANDRA CHOODA, ADV.)
AND
SRI N NARASIMHAIAH
S/O T C NARASIMHAIAH
AGED 44 YEARS
R/AT NO.TF-2, MANGALORE
V.V. HOUSING QUARTERS
MANGALA GANGOTHRI-574 199
KONAJE, MANGALOORU
...RESPONDENT
(BY SRI MALATHESH, ADV. FOR
SRI P P HEGDE, ADV.)
THIS CIVIL PETITION IS FILED UNDER SECTION 24 of
CPC, PRAYING TO ORDER FOR TRANSFER OF MC NO. 26/2015
PENDING ON THE FILE OF FAMILY JUDGE COURT AT
Date of order: 19.07.2016 in CP No.41/2015
Smt.T.R.Sandhyarani vs.
Sri.N.Narasimhaiah
2/2
MANGALOORU TO THE PRINCIPAL FAMILY JUDGE AT
CHIKMAGALOORU, FOR DISPOSAL IN ACCORDANCE WITH LAW.
THIS PETITION COMING ON FOR ADMISSION THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
Mr.R Ramachandraiah, Adv. for Mr.M.B.Chandra Chooda, Adv. for Petitioner. Mr.Malathesh, Adv. for Mr.P.P.Hegde, Adv. for Respondent.
Since, the M.C.No.26/2015 (T.R.Sandhyarani vs. N.Narasimhaiah) filed under Section 13 of the Hindu Marriage Act, 1955, has already been decided by the Court below on 28.06.2016, the present civil petition seeking transfer of the proceedings from Mangaluru to Chikkamagaluru has become infructuous. Therefore, the present civil petition is dismissed as having become infructuous.
Sd/-
JUDGE mv