Smt. Gunjan Jain vs Mr. Sushil Jain
2022 Latest Caselaw 11393 Kant

                                       M.F.A.No.8461/2014
                              1



 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 16TH 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.8461/2014 (FC)
BETWEEN:
SMT.GUNJAN JAIN
W/O. MR.SUSHIL JAIN
AGED ABOUT 37 YEARS
R/AT NO.5/4, SRI GANESH
LODI KHAN STREET
T.NAGAR, CHENNAI- 17                         ...APPELLANT
(SMT.GUNJAN JAIN, [ABSENT])

AND:

MR.SUSHIL JAIN
S/O. SRI PRAKASH CHAND JAIN
AGED ABOUT 42 YEARS
R/AT NO.50, 1ST FLOOR
APPU RAO ROAD, 6TH MAIN
NEAR UMA TALKIES, CHAMARAJAPET
BANGALORE- 560 018                          ...RESPONDENT

(BY SRI K.B.THIPPESWAMY, ADVOCATE)

     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 19(1) OF THE HINDU MARRIAGE ACT, 1955 PRAYING TO
SET ASIDE THE JUDGMENT AND DECREE DATED 27.11.2014
PASSED BY THE I ADDITIONAL PRINCIPAL JUDGE, FAMILY COURT,
BANGALORE IN M.C.NO.3228/2008.

     THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
ORDERS THIS    DAY,  K.S.MUDAGAL  J., DELIVERED THE
FOLLOWING:
                                            M.F.A.No.8461/2014
                              2



                        JUDGMENT

Learned Counsel for the appellant submits that postal

acknowledgement so far is not returned.

2. Learned Counsel for the appellant has filed memo

of retirement along with postal tracking history. As per postal

tracking report, retirement notice is served on the appellant.

Therefore the appellant's Counsel is permitted to retire for

want of instructions.

3. It appears that the appellant is not interested in

prosecuting the matter. Therefore the appeal is dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

KSR