S.M. LAKKANNA Vs. SRI. R. RAVI @ KARIGOWDA

JUDGEMENT

(1.) THIS appeal arises out of the judgment dated 18th April 2009 passed in G and W.C.No. 2/2007, by the Civil Judge (Sr.Dn) and JMFC, at Turuvekere, allowing the petition filed under Section 7(b) of the Guardians and Wards Act, 1980. Learned counsel appearing for the appellant, Shri. V.F. Kumbar, has filed a memo dated 18th February 2011, stating that, the minor - Kirankumar has attained the age of majority during the pendency of this appeal and therefore, the direction of the Trial Court to deliver the custody of the ward has become unenforceable. To substantiate the said submission, he has produced the SSLC marks card issued by the Karnataka Secondary Education Examination Board, to show that the ward Kirankumar has attained the age of majority and also the copy of the order passed in the Criminal Revision Petition No. 560/2008 disposed of on 17th August 2009. Therefore, he submits that, recording the statements made in the memo, the appeal may be disposed of, as having become infructuous.

(2.) PLACING the statements made in the memo dated 18th February 2011 and also the submission of the learned counsel for appellant, as stated supra, on record, the appeal filed by appellant stands disposed of as having become infructuous. Ordered accordingly.