Sri R. Gangaraju vs Smt. M. Shashikala
2021 Latest Caselaw 2747 Kant

                        -: 1 :-

   IN THE HIGH COURT OF KARNATAKA, BENGALURU

          DATED THIS THE 09TH DAY OF JULY, 2021

                        PRESENT

        THE HON'BLE MRS. JUSTICE B.V.NAGARATHNA

                          AND

   THE HON'BLE MR. JUSTICE HANCHATE SANJEEVKUMAR

                M.F.A. No.557/2014 (FC)

BETWEEN:

SRI R. GANGARAJU
S/O. RAJANNA,
AGED ABOUT 26 YEARS
R/AT NO.47, 3RD CROSS,
3RD MAIN, CHOWDESHWARI NAGAR,
BANGALORE - 58.                             ... APPELLANT

(BY SRI T. SHESHAGIRI RAO, ADVOCATE)

AND:

SMT. M. SHASHIKALA
W/O. R. GANGARAJU
AGED ABOUT 29 YEARS
R/AT NO.7, 3RD CROSS,
MAHADEVAPPA COMPLEX,
MUNISHWARA BLOCK,
BANGALORE - 86.                           ... RESPONDENT

                         *****

       THIS MFA IS FILED UNDER SECTION 19(1) OF FAMILY
COURTS ACT, AGAINST THE JUDGMENT AND DECREE DATED
09.10.2013 PASSED IN M.C.NO.3245/2009 ON THE FILE OF THE
I ADDITIONAL PRINCIPAL JUDGE, FAMILY COURT, BANGALORE,
ALLOWING THE PETITION FILED UNDER SECTION 13(1)(i-a)
AND (i-b) OF HINDU MARRIAGE ACT.


       THIS APPEAL COMING ON FOR ORDERS THIS DAY,
NAGARATHNA J., DELIVERED THE FOLLOWING:
                        -: 2 :-


                     JUDGMENT

Pursuant to orders dated 10/01/2020 and

14/02/2020, steps have not been taken to serve the

respondent by way of substituted service. Hence, the

appeal stands dismissed.

Sd/-

JUDGE

Sd/-

JUDGE S*