Sri R Babu vs Miss Vanishree
2021 Latest Caselaw 6146 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.10529/2012 (FC)

BETWEEN:

SRI R. BABU,
AGED ABOUT 31 YEARS,
SON OF SRI RAMASWAMY,
RESIDING AT NATIONAL DAIRY,
RESEARCH INSTITUTE COMPUS,
ADUGODI, BANGALORE 560030.
                                             ...APPELLANT
(BY SRI R. B. PRAKASH, ADVOCATE (ABSENT))

AND:

MISS VANISHREE,
AGED ABOUT 30 YEARS,
D/O APPAJI GOWDA,
RESIDING AT NO.3,
'D' BLOCK, SHANKARAPPA BUILDING,
HUSKUR GATE, ELECTRONIC CITY POST,
BANGALORE 560 068.
                                            ...RESPONDENT
(BY SRI M. K. VENKATARAMANA, ADVOCATE)
                                2




     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 19(1) OF THE FAMILY COURTS ACT, AGAINST THE
JUDGMENT AND DECREE DATED 17.07.2012 PASSED IN
M.C.NO.1607/2010 ON THE FILE OF THE PRINCIPAL JUDGE, FAMILY
COURT, BENGALURU, DISMISSING THE PETITION FILED UNDER
SECTION 12(1)(c) OF THE HINDU MARRIAGE ACT.

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

                       JUDGMENT

Case called out twice. None appears for the appellant,

though the Appeal is of the year 2012. It appears that neither

appellant nor his counsel is 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