PRASHANTH KADUR S/O K.M. VEERABADRAIAH R/BY GPA HOLDER K.M. REUKA S/O LATE B.K.S. MARUIASIDDAPPA Vs. SHILPA UPPINI W/O PRASHANTH KADUR

JUDGEMENT

(1.) APPELLANT 's petition filed to seek divorce under Section 13 (1)(ia), (ib), (1)(iii) of the Hindu Marriage Act has been rejected by the court below on the ground of maintainability.

(2.) MC No. 2040/08 was instituted by the appellant to dissolve the marriage solemnized between him and the respondent through his PA Holder Mr. K.M. Renuka. Family Court has dismissed the petition on 29.3.2010 on the ground that Power of Attorney given by the appellant herein is not to present any divorce petition and the GPA was executed by the appellant for some other purpose. Challenging the same, present appeal is filed.

(3.) GRANTING such liberty, this appeal is dismissed as withdrawn.