Smt. K Varsha Subramani Raju vs Sri K K Kiran Bhagat
2021 Latest Caselaw 6140 Kant

       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 14TH 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.8612/2019 (FC)

BETWEEN:

SMT. K. VARSHA SUBRAMANI RAJU,
WIFE OF K. K. KIRAN BHAGAT,
AGED ABOUT 29 YEARS,
R/O 1815, 3RD CROSS, 3RD STAGE,
PRAKASH NAGAR, BANGALORE-560 010.
                                              ...APPELLANT
(BY SRI CHANNABASAPPA S. N., ADVOCATE (ABSENT))

AND:

SRI K. K. KIRAN BHAGAT,
S/O K. K. BHAGAT,
AGED ABOUT 30 YEARS,
R/O 78-146-A,
KRISHNA NAGAR,
KURNOOL, ANDHRA PRADESH.
                                             ...RESPONDENT
(BY SRI PADMANABHA MAHALE, SENIOR COUNSEL
A/W SRI SRINIVASA T. P., ADVOCATE FOR C/R)
                                2




     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 19(1) OF THE FAMILY COURTS ACT, AGAINST THE
JUDGEMENT AND DECREE DATED 20.08.2019 PASSED IN M.C.NO.
4722/2018 ON THE FILE OF THE VI ADDITIONAL PRINCIPAL
JUDGE, FAMILY COURT, BENGALURU, ALLOWING THE PETITION
FILED UNDER SECTION 13(1)(ia) AND (ib) OF THE HINDU
MARRIAGE ACT, 1955.

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


                         JUDGMENT

On 09.11.2021, since none appeared for the appellant,

the matter was adjourned. Again on 23.11.2021, the matter

was adjourned by two weeks. On 07.12.2021, none appeared

for the appellant and therefore, the matter was adjourned with

a condition that, on the next date if the appellant is not

represented, the appeal would be dismissed for default.

2. Today, the matter is called out twice. None appeared for

the appellant. It appears that neither the appellant nor her

counsel is interested in proceeding with the Appeal, though it

is filed in the year 2019.

3. In view of the above, we have no other option but to

dismiss the Appeal. Accordingly, the Miscellaneous First

Appeal is dismissed for non prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

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