Smt A N Shwetha Kumari vs Sri M V Chandrashekar
2022 Latest Caselaw 1707 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

   DATED THIS THE 03RD DAY OF FEBRUARY, 2022

                     PRESENT

       THE HON'BLE MRS.JUSTICE S.SUJATHA

                         AND

   THE HON'BLE MR. JUSTICE RAVI V. HOSMANI

              M.F.A.No.8306/2015 (FC)

BETWEEN:

SMT. A.N.SHWETHA KUMARI
W/O M.V.CHANDRASHEKAR
AGED 30 YEARS
PRESENTLY RESIDING AT
NO.1, VIJAYANAGARA EXTENTION
1ST STAGE, BELUR ROAD
HASSAN-573 201.
                                          ...APPELLANT

[BY SRI. RUDRESH G.V., AND
    SRI. VELMURUGAN S., ADVOCATES (ABSENT)]

AND:

SRI. M.V.CHANDRASHEKAR
S/O SRI. VISHWARUPA
AGED ABOUT 33 YEARS
R/A NO.87, MAIN ROAD
RAJIV GANDHI NAGAR
MAGADI ROAD
BANGALORE-560 091.
                                        ...RESPONDENT

[BY SRI. M.MAHESH, ADVOCATE FOR R1 (ABSENT)]


    THIS MFA IS FILED UNDER SECTION 19(1) OF THE
FAMILY COURTS ACT, AGAINST THE JUDGMENT AND
DECREE DATED 08.07.2015 PASSED IN M.C.NO.2274/2014
ON THE FILE OF THE PRINCIPAL JUDGE, FAMILY COURT,
                             2




BANGALORE, ALLOWING THE PETITION FILED U/S 9 OF THE
HINDU MARRIAGE ACT.


     THIS APPEAL COMING ON FOR ADMISSION, THIS
DAY, S. SUJATHA J., DELIVERED THE FOLLOWING:


                       JUDGMENT

None appears.

2. As could be seen from the order sheet, there

is no representation on both sides on several dates of

hearing.

3. It appears that the parties are not interested

to prosecute the appeal. Hence, appeal stands dismissed

for non-prosecution.

In view of the dismissal of the main appeal, all the

pending applications stand disposed of accordingly.

Sd/-

JUDGE

Sd/-

JUDGE

BVK