Mrs Varija vs Mr Vishwanatha
2021 Latest Caselaw 3072 Kant

                               1


 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.7261 OF 2019 (FC)

BETWEEN:

Mrs.Varija,
W/o Mr.Vishwanatha,
D/o Mr.Haiappa Kanchan,
Aged about 35 years,
R/at Door No.11-193,
Malali Site, Kukkatte Post,
Mugeru, Mangaluru,
D.K. District - 575 006.
                                             ... Appellant
(By Sri. Ananda, Advocate (Absent))

AND:

Mr.Vishwanatha,
S/o Mr.Narayana Sapalya,
Aged about 40 years,
R/at No.Sunnakallu House,
Boliyaru Post,
Mangaluru Taluku,
D.K. District - 575 006.
                                           ... Respondent
(By Sri.Rajashekar S., Advocate for C/R)
                               2




      This Miscellaneous First Appeal is filed under Section
19(1) of Family Courts Act read with under Section 28(1) of
Hindu Marriage Act, 1955, against the Judgment and Decree
dated 27.06.2019 passed in M.C.No.377 of 2016 on the file
of the I Additional Prl. Judge, Family Court, D.K., Mangaluru,
allowing the petition filed under Section 13(1)(i-a) of 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