Hassen Taj vs Mohammed Akram Pasha
2022 Latest Caselaw 11434 Kant

                                        M.F.A.No.1847/2015
                           1



 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 17TH 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.1847/2015 (FC)
BETWEEN:
HASSEN TAJ
W/O. MOHAMMED AKRAM PASHA
D/O. IMAM SAB
AGED ABOUT 36 YEARS
EDIGA MOHALLA
NANJANGUD TOWN- 571 301
MYSURU DISTRICT                               ...APPELLANT
(BY SRI P.MAHESHA, ADVOCATE [ABSENT])

AND:

MOHAMMED AKRAM PASHA
S/O. ABDUL WAJID
AGED ABOUT 53 YEARS
R/AT NO.89, K.K.NAGAR
MULTI CRAFT COMPLEX
BMC NAGAR, METAGALLI
MYSURU- 570 001                             ...RESPONDENT

(BY SRI C.M.JAGADEESH, ADVOCATE [ABSENT])

     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 19 OF THE FAMILY COURTS ACT PRAYING TO SET ASIDE
THE JUDGMENT AND DECREE DATED 07.02.2015 PASSED BY THE
JUDGE, ADDITIONAL FAMILY COURT, MYSURU IN O.S.NO.5/2011.

     THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
HEARING THIS DAY, K.S.MUDAGAL J., DELIVERED THE
FOLLOWING:
                                           M.F.A.No.1847/2015
                             2



                        JUDGMENT

None appears for the appellant. On the previous

hearing date, submission was made to the effect that the

appellant passed away and death certificate will be produced.

But no such death certificate is produced. Under the

circumstances, the appeal is dismissed for non-prosecution

Sd/-

JUDGE

Sd/-

JUDGE

KSR