Anupama N.M vs Krishna B.A
2022 Latest Caselaw 11304 Kant

                                    M.F.A.No.4729/2015

                           1


 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 8TH 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.4729/2015 (MC)

BETWEEN:

ANUPAMA N.M.
D/O MAHESHAPPA M
AGED ABOUT 37 YEARS
R/O. DOOR NO.139
ABBALAGERE POST
SAVALANGA ROAD
SHIVAMOGGA TALUK
SHIVAMOGGA - 577 448                      ...APPELLANT

(BY SMT.VIDYULATHA, ADVOCATE)

AND:

KRISHNA B.A.
S/O ANANTHACHAR
AGED ABOUT 37 YEARS
LECTURER
GOVERNMENT JUNIOR COLLEGE
PANCHANAHALLI, KADUR TALUK
CHIKMAGALUR DISTRICT - 570 001          ...RESPONDENT


     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 28 OF THE HINDU MARRIAGE ACT, 1955 PRAYING TO
SET ASIDE THE JUDGMENT AND DECREE DATED 05.04.2014
PASSED BY THE SENIOR CIVIL JUDGE & JMFC, SAGAR IN
M.C.NO.22/2013.
                                           M.F.A.No.4729/2015

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

                       JUDGMENT

Learned Counsel for the appellant submits second set

of memo. The records produced by her show that the notice

sent to the appellant returned with postal acknowledgement

'party dead'. Under the circumstance, the appeal abates and

disposed of accordingly. In view of disposal of the appeal,

pending IAs stood disposed of.

Sd/-

JUDGE

Sd/-

JUDGE

KSR