P.VENKATESH Vs. VANI

JUDGEMENT

(1.) Sri V.S. Kalasurmath, learned counsel for the appellant in both the appeals files memo dtd. 6/7/2023 and prays for disposal of the above two appeals.

(2.) Memo dtd. 6/7/2023 discloses that the appellant/husband and respondent/wife filed MC No.230/2022 before the Principal Judge, Family Court at Ballari under Sec. 13B of the Hindu Marriage Act, 1956 (for short 'the Act') and the Family Court by judgment dtd. 7/6/2023 in MC.No.230/2022 allowed the petition and dissolved the marriage between the appellant and the respondent.

(3.) In view of the subsequent development and passing of the judgment under Sec. 13B of the Act, both the appeals would no more survive for consideration. Accordingly both the appeals stand disposed of.