Citation : 2021 Latest Caselaw 308 Kant
Judgement Date : 6 January, 2021
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 6TH DAY OF JANUARY, 2021
PRESENT
THE HON'BLE MRS. JUSTICE B.V. NAGARATHNA
AND
THE HON'BLE MRS.JUSTICE M.G.UMA
MISCELLANEOUS FIRST APPEAL NO.2336 OF 2016 (FC)
BETWEEN:
SRI.M.MANJUNATH
SON OF MUNAIAH
AGE:38 YEARS
RESIDING AT GUTTAHALLI VILLAGE
KARAMANGALA POST
KASABA HOBLI
TALUK: BANGARPET
DISTRICT:KOLAR.
... APPELLANT
(BY SRI:VEERANNA G.TIGADI, ADVOCATE (ABSENT))
AND:
KUMARI RENUKAMMA
DAUGHTER OF NARAYANAPPA
AGED: 33 YEARS
I FLOOR, GUTTAHALLI VILLAGE
KARAMANGALA POST
KASABA HOBLI
TALUK BANGARPET
DISTRICT:KOLAR.
... RESPONDENT
(BY SRI:UDHAYA KUMAR G., ADVOCATE(VC))
2
THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 28(1) OF HINDU MARRIAGE ACT, AGAINST THE
JUDGMENT AND DECREE DATED 29.02.2016 PASSED ON M.C.
NO.35 OF 2003 ON THE FILE OF THE ADDITIONAL SENIOR
CIVIL JUDGE, AND JMFC, K.G.F. DISMISSING THE PETITION
FILED UNDER SECTION 12 OF THE HINDU MARRIAGE ACT.
THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
ADMISSION THIS DAY, NAGARATHNA, J., DELIVERED THE
FOLLOWING:
JUDGMENT
This appeal has been listed on several dates. On
24.09.2020, there was no representation on behalf of both
the sides. Once again, the position remained the same on
05.10.2020. There was no representation on behalf of
both the sides. Hence, the matter was listed on
12.10.2020. On 12.11.2020, there was no representation
on behalf of the appellant. In the interest of justice, the
matter was ordered to be listed on 23.11.2020.
Thereafter, the matter was listed on other dates. Today,
the matter has been called out twice. Once again, there is
no representation on behalf of the appellant.
2. In the circumstances, it appears that the
appellant is not interested in prosecuting this appeal. The
appeal is hence dismissed for non prosecution.
Sd/-
JUDGE
Sd/-
JUDGE
*bgn/-
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