C D SHEKAR Vs. JAYA KIRAN

JUDGEMENT

(1.) Petition is filed under Articles 226 and 227 of the Constitution of India. There are two petitioners. They are stated to be spouses. Petitioner No.1 is Mr.C.D.Shekar, 73 years and Petitioner No.2 Sudhashekar, W/o C.D.Shekar, 72 years. Both are stated to be the parents of one Charles Kiran Shekar. The marriage between the said Charles Kiran Shekar and respondent-Jaya Kiran was performed according to Christian rights at St. Marks Cathedral, M.G.Road, Bengaluru. It was also registered in the office of Registrar of Marriages under the provisions of Indian Christian Marriage Act , 2005. A baby girl was born on 06.07.2006 and that was named Trishyaa C.K.

(2.) Due to matrimonial difference and aggravation of the same a matrimonial case is pending in G and WC No.109/2019. It is also stated that petitioners son had filed M.C.No.664/2011 seeking divorce however the same was dismissed on 26.07.2013 and later the present case is filed by the petitioners.

(3.) It is stated that petitioner No.1 is in advance age and he is suffering with serious ailment including Parkinson's disease and now he is terminally ill. Learned counsel submits that he is almost in his death bed.