K. NAGARAJ Vs. G. SUDHA

JUDGEMENT

(1.) This appeal is filed by the appellant being aggrieved by the judgment and decree dated 27th November, 2013 passed in M.C. No. 162 of 2012 on the file of the learned Judge, Family Court at Davanagere, wherein the deceased appellant had filed the petition under Section 13(1) (i -a) and 13(1)(i -b) of the Hindu Marriage Act, 1955 for grant of decree of divorce, dissolving their marriage solemnised on 28 -6 -2009. The said petition filed by the deceased was dismissed. Being aggrieved by the judgment and decree passed by the learned Judge, Family Court, Davanagere, the deceased appellant has presented this appeal.

(2.) We have heard the learned Counsel appearing for the appellant and the learned Counsel appearing for the respondent.

(3.) Learned Counsel appearing for the respondent -Sri Prakash Patil (sic) has filed a Memo dated 1 -9 -2015 and submitted, in the light of the statements made in the Memo, the appeal filed by the appellant abates and the relief sought for does not survive for consideration.