Sri. K. Manjunath vs Smt. Netravathi
2022 Latest Caselaw 11256 Kant

                                          M.F.A.No.3380/2015

                              1


 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 2ND DAY OF AUGUST 2022

                        :PRESENT:

       THE HON'BLE MRS. JUSTICE K.S.MUDAGAL

                             AND

        THE HON'BLE MR. JUSTICE S.RACHAIAH

 MISCELLANEOUS FIRST APPEAL No.3380/2015 (FC)
BETWEEN:

SRI K.MANJUNATH
S/O. SRI K.OMKARAPPA
AGED ABOUT 35 YEARS
R/AT D.NO.1971
MISSION HOSPITAL ROAD
MANDI MOHALLA
MYSORE-21                                       ...APPELLANT

(BY SRI K.MANJUNATH, ADVOCATE [ABSENT])

AND:

SMT.NETRAVATHI
W/O. K.MANJUNATH
AGED ABOUT 25 YEARS
R/AT B.V.K.GOWDA NEW EXTENSION
KIRANGURU VILLAGE
K.SHETTAHALLI HOBLI
SRIRANGAPATNA TALUK
MANDYA DISTRICT- 571 438                      ...RESPONDENT

(BY SRI RAJA.L., ADVOCATE)

     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 19(1) OF THE FAMILY COURT ACT, 1984 PRAYING TO
SET ASIDE THE JUDGMENT AND DECREE DATED 03.02.2015
PASSED BY THE PRINCIPAL JUDGE, FAMILY COURT, MYSORE IN
M.C.NO.504/2012.
                                              M.F.A.No.3380/2015

                              2


     THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
ORDERS THIS DAY, K.S.MUDAGAL J., DELIVERED THE FOLLOWING:

                         JUDGMENT

No representation for the appellant.

2. Appellant's Counsel retired for want of

instructions. The Court notice sent to the appellant to the

address furnished by himself in the petition and the appeal is

returned with endorsement 'insufficient address'.

3. It appears that the appellant is not interested in

prosecuting the matter. Therefore the appeal is dismissed for

non-prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

KSR