Sri Gali Sridhar vs Smt Suchitra
2021 Latest Caselaw 2842 Kant

                        -: 1 :-

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 16TH 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.4277/2018 (FC)

BETWEEN:

SRI. GALI SRIDHAR
S/O. VEERA VENKATA RAO,
AGED ABOUT 41 YEARS,
R/AT NO.82, 1ST FLOOR,
6TH B CROSS, CHINNAPPANAHALLI,
MARATHHALLI COLONY,
BANGALORE NORTH,
BANGALORE - 560 037.                       ... APPELLANT

(BY SRI. NAGABHUSHANA S., ADVOCATE (ABSENT))

AND:

SMT. SUCHITRA
W/O. SRI. GALI SRIDHAR,
D/O. SRI. M. NAGESHWAR RAO,
AGED ABOUT 33 YEARS,
R/AT NO.2-2-647/37,
CENTRAL EXCISE LAYOUT,
BAGH AMBERPET,
HYDERABAD - 37.                           ... RESPONDENT

                         *****

      THIS MFA IS FILED UNDER SECTION 19(1) OF FAMILY
COURTS ACT, AGAINST THE JUDGMENT AND DECREE DATED
06.01.2018 PASSED IN M.C.NO.3985/2014 ON THE FILE OF THE
PRINCIPAL JUDGE, FAMILY COURT, BENGALURU, DISMISSING
THE PETITION FILED UNDER SECTION 13(1)(ia) OF THE HINDU
MARRIAGE ACT, 1955 AS NOT MAINTAINABLE.

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

                     JUDGMENT

Though the matter is called out twice, there is no

representation on behalf of the appellant.

2. The appeal was filed on 29/05/2018. Office

objections have not been removed for the fourth time.

Hence, the appeal is dismissed for non-removal of

office objections and for non-prosecution.

Sd/-

JUDGE

Sd/-

JUDGE S*