Sri Beeraih Alias Hoasabeeraih vs Smt. Renukamma
2021 Latest Caselaw 6145 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.2463/2013 (MC)
BETWEEN:

SRI BEERAIH ALIAS HOASABEERAIH,
S/O SIDDAPPA, MAJOR,
R/O SHASTRI PALYA,
MADURE HOBLI,
POST: KANASWADI,
DODDABALLAPUR TALUK,
BANGALORE RURAL DISTRICT.
                                             ...APPELLANT
(BY SRI A. MAHABALESHWARA BHAT, ADVOCATE (ABSENT))

AND:
SMT. RENUKAMMA,
W/O BEERAIH @ HOSABEERAIH,
D/O G. SIDDAPPA, MAJOR,
R/O GANGAIYANAPALYA,
GOPALAPURA PANCHAYAT,
DASANAPURA HOBLI,
POST: RAILWAY GOLLAHALLI,
BANGALORE NORTH TALUK,
BANGALORE RURAL DISTRICT.
                                             ...RESPONDENT
(BY SRI N.H. PRASHANTH, ADVOCATE (ABSENT))
                                2




      THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 28(1) OF THE HINDU MARRIAGE ACT, AGAINST THE
JUDGMENT AND DECREE DATED 12.12.2012 PASSED IN
M.C.NO.15/2002 ON THE FILE OF THE SENIOR CIVIL JUDGE,
DODDABALLAPUR, DISMISSING THE PETITION U/S 12(1)(a) AND
13(1), 13(1a), (1b) OF HINDU MARRIAGE ACT, FOR NULLITY OF
MARRIAGE.

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


                       JUDGMENT

Case called out twice. Though the Appeal is of the year

2012, none appears for the parties. It appears that the

parties are not interested to proceed with the Appeal. Hence,

this Court has no other option but to dismiss the appeal.

The Miscellaneous First Appeal is dismissed for non

prosecution.

SD/-

JUDGE

SD/-

JUDGE kcm