Sri Srinivas Tirumalai ... vs Smt. Smitha D Yajaman
2021 Latest Caselaw 5605 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

  DATED THIS THE 06TH DAY OF DECEMBER, 2021

                     PRESENT

       THE HON'BLE MR. JUSTICE B. VEERAPPA

                       AND

    THE HON'BLE Mrs. JUSTICE K.S. HEMALEKHA

 MISCELLANEOUS FIRST APPEAL No.2005/2016 (FC)

BETWEEN:

SRI SRINIVAS TIRUMALAI PARTHASARTHY
S/O TIRUMALAI ANANTHACHAR PARTHASARATHY
AGED ABOUT 33 YEARS
R/AT NO. 43, VEERANA GARDEN
HENNUR BANDE, HENNUR VILLAGE
BANGALORE - 560043.
                                    ...APPELLANT
(BY SRI KIRAN S ROZARIO, ADVOCATE)

AND:

SMT. SMITHA D YAJAMAN
AGED ABOUT 35 YEARS
W/O SRI SRINIVAS T.P
D/O Y.R DHARMAVEER
 'NANCY NILAYA' HOUSE NO.724, 5TH MAIN ROAD
2ND CROSS, HBR LAYOUT, 2ND STAGE
KAMMANAHALLI, BANGALORE - 560084

WORKING AT: FIBER AND FABRICS
INTERNATIONAL PVT. LTD.
NO.21, E-1, 2ND PHASE
1, INDUSTRIAL AREA, PEENYA
BANGALORE - 560058.
                                      ...RESPONDENT
                                -2-

                       ****
     THIS MISCELLANEOUS FIRST APPEAL IS FILED
UNDER SECTION 19(1) OF FAMILY COURT ACT AGAINST
THE JUDGMENT AND AWARD DATED 19.01.2016 PASSED
IN MISC.NO.49/2015 ON THE FILE OF THE III ADDITIONAL
PRINCIPAL   JUDGE,   FAMILY    COURT,     BENGALURU,
DISMISSING THE PETITION FILED UNDER ORDER 9, RULE
4, READ WITH SECTION 141 OF CPC.

     THIS MISCELLANEOUS FIRST APPEAL COMING ON
FOR ORDERS THIS DAY, B.VEERAPPA J., DELIVERED THE
FOLLOWING:

                         JUDGMENT

None appears for the appellant.

Inspite of the specific order passed by this Court

on 11.02.2020, steps have not been taken against the

respondent, nor any representation on behalf of the

appellant.

In view of the above, the appeal stands

dismissed for default for not taking steps.

Sd/-

JUDGE

Sd/-

JUDGE

PN CT.GD