CHIKKAMUNIYAPPA Vs. RAMANARASAMMA ALIAS SUMITHRAMMA

JUDGEMENT

(1.) Though this appeal has come up for orders regarding compliance of office objections, the matter is taken up for disposal with the consent of learned Counsel for the appellant.

(2.) This is an appeal purported to be Under Section 19 of the Family Courts Act, 1984 [for short 'the Act'] by a person who was not a party before the family court and who claimed status of wife even during the subsistence of the marriage between one Chikkamuniyappa and Smt. Ramanarasamma @ Sumithramma who it appears were married on 22.3.1992 and as their marriage had not worked to the mutual satisfaction, had presented a petition before the family court Under Section 13B of the Hindu Marriage Act on 26.10.2004.

(3.) It appears there were several developments between the parties even during the pendency of the petition before the family court and some collateral proceedings had taken place between the parties in a partition suit said to have been filed by the wife in O.S. No. 852 of 2003 on the file of the Bangalore Rural Court