Smt R Menaka (Seema) vs Sri N Suresh
2021 Latest Caselaw 6986 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

  DATED THIS THE 21ST 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.1348/2015 (FC)

BETWEEN:

SMT. R MENAKA (SEEMA)
W/O N SURESH
D/O LATE S RANGANATH
AGED ABOUT 32 YEARS
R/AT NO.2, 2ND CROSS
KILARI ROAD
BANGALORE - 560053.
                                     ...APPELLANT

(BY SMT. PRAMILA NESARGI, SENIOR COUNSEL ALONG
WITH SRI S.G MUNISWAMY GOWDA, ADVOCATE)

AND:

SRI N SURESH
S/O LATE P NARAYANAPPA
AGED ABOUT 36 YEARS
R/AT NO.11,
'PRAFULLA'
PATTANAGERE MAIN ROAD
JAYANNA LAYOUT
                          -2-


RAJARAJESHWARINAGAR
BANGALORE.
                                       ...RESPONDENT
                         ***

     THIS MISCELLANEOUS FIRST APPEAL IS FILED
UNDER SECTION 19(1) OF FAMILY COURTS ACT, AGAINST
THE JUDGMENT AND DECREE DATED 02.01.2015 PASSED
IN M.C.NO.2075/2011 ON THE FILE OF THE III
ADDITIONAL    PRINCIPAL    JUDGE,  FAMILY    COURT,
BANGALORE, ALLOWING THE PETITION FILED UNDER
SECTION 13(1)(ia) OF THE HINDU MARRIAGE ACT.

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

Inspite of sufficient time being granted by this

Court, learned counsel for the appellant had not taken

steps against the respondent. Again, on 06.12.2021,

this Court finally granted a week's time to take

necessary steps.

Learned Senior Counsel for the appellant submits

that the appellant did not respond inspite of making

several efforts.

In view of the above, the appeal stands

dismissed for default for not taking steps.

Sd/-

JUDGE

Sd/-

JUDGE

MBM CT.GD