Smt S Mamatha vs Sri Nagarajachar
2021 Latest Caselaw 5708 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.7513/2012 (FC)
BETWEEN:

SMT. S. MAMATHA,
W/O P. NAGARAJACHAR,
D/O N. G. SUBRAMANYA ACHAR,
AGED ABOUT 36 YEARS,
RESIDNG AT NO.152-A, 6TH CROSS,
7TH MAIN ROAD, YELAHANKA,
NEW TOWN, GKVK POST,
BANGALORE-560065.                           ...APPELLANT

(BY MS. SHEETAL SONI, ADVOCATE (ABSENT))

AND:

SRI NAGARAJACHAR,
S/O PUTTACHAR,
AGED ABOUT 43 YEARS,
RESIDING AT OPP. TO CARMEL SCHOOL,
BEHIND NEW BUS STAND,
DEVANAHALLI,
BANGALORE RURAL DISTRICT-562100.           ...RESPONDENT

(BY SRI T.K. SURESHA, ADVOCATE (ABSENT))
                                    2




     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 19(1) OF FAMILY COURT ACT READ WITH SECTION 28 OF
HINDU MARRIAGE ACT, AGAINST THE IMPUGNED JUDGMENT AND
DECREE DATED 8.3.2012 PASSED IN M.C.NO.2653/2010 BY THE II
ADDITIONAL PRINCIPAL JUDGE, FAMILY COURT, BANGALORE,
ALLOWING THE PETITION UNDER SECTION 13(1)(ib) & REJECTING
THE PETITION UNDER SECTION-13(1)(i-a) OF THE HINDU
MARRIAGE ACT, 1955.

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


                             JUDGMENT

Case called twice.

2. Though the matter is of the year 2012, none appears

for both parties. As such, we have no other option except to

dismiss the appeal.

3. Accordingly, miscellaneous first appeal is dismissed for

default.

SD/-

Judge

SD/-

Judge

Nsu/-