Smt G A Sindhu vs Sri T K Raghavendra
2021 Latest Caselaw 3071 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 30TH DAY OF JULY, 2021

                         PRESENT

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

                            AND

       THE HON'BLE MR. JUSTICE P. KRISHNA BHAT

   MISCELLANEOUS FIRST APPEAL NO.8016 OF 2019 (FC)

BETWEEN:

Smt.G.A.Sindhu,
W/o Sri.T.K.Raghavendra,
D/o Sri.N.Arjuna,
Aged about 23 years,
R/at Gaddekannur Village,
Kasaba Hobli,
Kolar Taluk and District.
                                               ... Appellant

(By Sri. G. Papi Reddy, Advocate (Absent))

AND:

Sri.T.K.Raghavendra,
S/o T.N.Krishna Murthy,
Aged about 33 years,
R/at Thupalli Village,
J.Thimmasandra Panchayath,
Srinivasapura Taluk,
Kolar District.
                                             ... Respondent
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       This Miscellaneous First Appeal is filed under Section
19(1) of Family Courts Act, against the Judgment and Decree
dated 20.02.2019 passed in M.C.No.108/2017 on the file of
the Principal Judge, Family Court, Kolar, allowing the petition
filed under Section 9 of the Hindu Marriage Act.

      This Miscellaneous First Appeal coming on for Orders,
this day, Nagarathna J., delivered the following:

                      JUDGMENT

Office objections have not been removed for the

fourth time. There is no appearance on behalf of

appellant.

Appeal is dismissed for non-removal of the office

objections and for non-prosecution.

Sd/-

JUDGE

Sd/-

JUDGE HA/BH