1. This appeal by the appellant/wife is directed against the impugned judgment and decree dated 15/07/2010, passed in MC No. 1871/2007, by the Principal judge, Family Court, Bangalore, wherein, the petition filed by the respondent/husband U/s. 13(1) (1b) of Hindu Marriage Act has been allowed, the petition filed under Section 13(1)(ia) of Hindu Marriage Act has been rejected and the marriage of the respondent/husband with appellant/wife solemnized on 3.4.2005 was dissolved with immediate effect by decree of divorce.
2. Heard learned counsel appearing for appellant and learned counsel appearing for respondent.
3. Learned counsel appearing for respondent on instruction submitted that, after the judgment and decree of divorce, respondent/husband got married, now he is having two children and therefore, due to efflux of time, the prayer sought by the appellant in this appeal does not survive for consideration and hence, this appeal may be disposed of.
4. In reply, learned counsel appearing for appellant submitted that, placing the above submission made by learned counsel appearing for respondent on record, this appeal may be disposed of, reserving liberty to the appellant to redress her grievance before the appropriate Legal Forum in accordance with law, seeking maintenance.
5. The submission made by learned counsel appearing for both the parties, as stated supra, is placed on record.
6. The instant appeal filed by the appellant is disposed of, reserving liberty to the appellant to redress her grievance before the appropriate Legal Forum, in accordance with law seeking maintenance.
7. In view of disposal of main matter, the relief sought by the appellant in I.A No. 2/2014 does not survive for consideration. Hence, it is disposed of as having become intructuous.