Lohitkuamr S/O Sangappa vs Sumangala @ Latha W/O Lohit Kumar
2021 Latest Caselaw 3418 Kant

           IN THE HIGH COURT OF KARNATAKA
                  KALABURAGI BENCH

   DATED THIS THE 27TH DAY OF SEPTEMBER 2021

                           : PRESENT :

THE HON'BLE Dr. JUSTICE H.B.PRABHAKARA SASTRY

                                AND

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

              M.F.A.No.200088 OF 2015 (FC)

BETWEEN:

       Lohithkumar
       S/o. Sangappa
       Age: 52 yrs, occ: Employee,
       R/o. RTPS, KPC, Shaktinagar,
       Raichur.
                                                          .. Appellant
 (By Sri Shivanand Patil, Advocate )

AND:

Sumangala @ Latha
W/o. Lohithkumar
Age: 40 years, occ: Household
R/o. H.No.7-2-114, Gajgarpet,
Raichur. 584 101.
                                                       .. Respondent
(By Sri.Veeranagouda Malipatil, Advocate)

                                *****
       This M.F.A. is filed under Section 19(1) of the Family Courts
Act, praying to call for the records and hear the parties and allow the
appeal and set aside the judgment and order dated 20-12-2014 in
M.C.No.56/2013 on the file of the Principal Judge, Family Court,
Raichur, and allow the petition for grant of decree of divorce
                                                 MFA.No.200088/2015
                                2


dissolving the marriage of the petitioner and the respondent in the
interest of justice and equity.

      This M.F.A. coming on for Hearing through Physical
Hearing/Video Conference this day, Dr.H.B.Prabhakara Sastry, J.,
made the following:

                           ORDER

None appear in this matter either physically or through

Video Conference. In spite of granting several and sufficient

opportunities, none of the parties have evinced any interest in

proceeding further in this matter. The appeal is of the year

2015, as such, one of the old appeals of this nature pending in

this Court. No reasons are forthcoming for the non-appearance

of the learned counsels from both side.

2. In view of the above, the appeal stands dismissed for

non-prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

BMV*