Smt. V Yashoda Bai vs Sri Shivaji Rao
2021 Latest Caselaw 5706 Kant

    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 7TH 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.8631/2012 (FC)

BETWEEN:

SMT. V. YASHODA BAI,
W/O SHIVAJI RAO,
AGED ABOUT 40 YEARS,
R/T SURGICAL CLINICAL ROAD,
BHUVANESHWARINAGAR, 5TH MAIN,
HESARAGHATTA MAIN ROAD,
BANGALORE-560057.                       ...APPELLANT

(BY SRI N. JAIPRAKASH RAO, ADVOCATE (ABSENT))

AND:

SRI SHIVAJI RAO,
S/O NARASOJI RAO,
AGED ABOUT 53 YEARS,
R/AT NO.G1/10, P & T QUARTERS,
KAVALBYRASANDRA, R.T.NAGAR,
BANGALORE-560032.                       ...RESPONDENT

(BY SMT. JAMUNA BAI, ADVOCATE)
                            ....
                                     2




     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 19(1)(4) OF THE FAMILY COURTS ACT AGAINST THE
IMPUGNED JUDGMENT AND DECREE, DATED 20.04.2012 PASSED
IN M.C.NO.514/2010 BY THE FILE OF THE V ADDITIONAL
PRINCIPAL JUDGE, FAMILY COURT, BANGALORE, ALLOWING THE
PETITION FILED UNDER SECTION 13(1)(i-a)(i-b) OF THE HINDU
MARRIAGE ACT, FOR DIVORCE.

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

                            JUDGMENT

The case is called twice.

2. Though the learned Counsel for the respondent is present,

none appears for the appellant or there is any representation. We

have no other option except to dismiss the appeal.

3. Accordingly, miscellaneous first appeal is dismissed for

default.

SD/-

Judge

SD/-

Judge

Nsu/-