Smt T C Sumathi vs Smt Suvarnamma
2021 Latest Caselaw 1859 Kant

                          -1-



IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 31ST DAY OF MARCH, 2021

                       PRESENT

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

                         AND

           THE HON'BLE MS. JUSTICE J.M.KHAZI

  MISCELLANEOUS FIRST APPEAL NO.7577 OF 2015
                  (GW/WC)


BETWEEN:

       SMT. T.C. SUMATHI,
       W/O LATE G.PRASHANTH,
       AGED ABOUT 34 YEARS,
       R/AT UJWAL PLAY HOME, NO.39,
       1ST CROSS, 1ST MAIN,
       KEMPEGOWDA LAYOUT,
       CHENNAMMANAKERE ACHUKATTU,
       OPP. TO SHANKARNAG PLAY GROUND,
       BSK 2ND STAGE,
       BANGALORE - 560 050.

       PRESENTLY
       W/O Mr. SUDEEP KUMAR,
       R/AT #1044, 13TH MAIN,
       RAGHAVENDRA BLOCK,
       SRINAGAR,
       BANGALORE - 560 050
                                           ... APPELLANT

       (BY SRI. RAJESWARA P.N. ADVOCATE)

AND:

   SMT. SUVARNAMMA,
   W/O LATE V. GOVINDASWAMY,
                              -2-


    AGED ABOUT 65 YEARS,
    R/AT NO.115,
    GANGA STREET, KSRTC LAYOUT,
    CHIKKALLASANDRA,
    BANGALORE - 560 061.

                                             ... RESPONDENT

(BY SMT. SHUBHA S, ADVOCATE)


     THIS MISCELLANEOUS FIRST APPEAL IS FILED
UNDER SECTION 47(a) OF THE GUARDIAN WARDS ACT,
AGAINST    THE  JUDGMENT    AND    DECREE   DATED:
27.08.2015 PASSED IN G & WC.NO.273/2011 ON THE FILE
OF THE III ADDITIONAL PRINCIPAL JUDGE, FAMILY
COURT, BANGALORE, DISMISSING THE PETITION FILED
U/S 6 & 7 OF THE GUARDIAN AND WARDS ACT FOR
CUSTODY OF MINOR CHILD.

     THIS MISCELLANEOUS FIRST APPEAL COMING ON
FOR   ADMISSION,   THIS   DAY,  NAGARATHNA,J.,
DELIVERED THE FOLLOWING:

                       JUDGMENT

Learned counsel for the appellant submits that he

has not received any instructions from the appellant and

further letters written by him to the appellant are also

unserved.

2. In the circumstances, it is noted that

respondent's counsel has no instructions in the matter.

3. Hence, appeal is dismissed for non-

prosecution.

Consequently I.A.2/2015 stands dismissed for non-

prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

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