S Murali vs Smt A R Pushpalatha
2022 Latest Caselaw 1708 Kant

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 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.655 /2015 (FC)

BETWEEN:

S.MURALI
S/O G.S.SRINIVAS
AGED ABOUT 45 YEARS
R/AT D.NO.13, 2ND MAIN, 5TH BLOCK
KUMARA PARK WEST
BANGALORE-560 020.
                                            ...APPELLANT
[BY SRI. RAMAKRISHNA M., ADVOCATE (ABSENT)]

AND:

SMT.A.R.PUSHPALATHA
W/O S.MURALI
AGED ABOUT 43 YEARS
R/AT NO.544, 5TH CROSS
T.K.LAYOUT, MYSORE-570 009.
PRESENTLY R/AT NO.528
4TH CROSS, JANATHANAGAR
T.K.LAYOUT, MYSORE-570 009.
                                          ...RESPONDENT

    THIS MFA IS FILED UNDER SECTION 19(1) OF THE
FAMILY COURTS ACT, AGAINST THE JUDGMENT AND
DECREE DATED 03.11.2014 PASSED IN M.C.NO.424/2009
ON THE FILE OF THE JUDGE, ADDITIONAL FAMILY COURT,
MYSORE, DISMISSING THE PETITION FILES U/S 13(1)(ib) OF
HINDU MARRIAGE ACT.

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

Despite providing sufficient opportunity to the

appellant, no steps have been taken. The order dated

14.12.2021 reads thus:

" In the interest of justice, finally one week time is granted to take necessary steps, failing which, post the matter for dismissal."

2. Today the matter was called twice. Even in the

second round, there is no representation. No compliance

is made.

Appeal stands dismissed for non-prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

Psg*