Sunil S/O. Krishnappa Bandi vs Ranjita W/O Sunil Bandi
2022 Latest Caselaw 2200 Kant

        IN THE HIGH COURT OF KARNATAKA,
                 DHARWAD BENCH

      DATED THIS THE 10TH DAY OF FEBRUARY 2022

                      PRESENT

       THE HON'BLE MR. JUSTICE S.G. PANDIT

                      AND
THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE

             MFA NO.101420 OF 2014 (FC)

BETWEEN:

SUNIL S/O KRISHNAPPA BANDI
AGED ABOUT 40 YEARS, OCC:BUSINESS
S/O PRASHANT NAGAR, HUBLI.
                                          ...APPELLANT

(BY SRI. R.H.ANGADI, ADVOCATE)

AND

SMT. RANJITA W/O SUNIL BANDI.
AGED 35 YEARS, OCC:HOUSEHOLD WORK
R/O. C/O: MADEVI W/O KUPPANNA HORAPETI
NEAR KUPPI BHIMA TEMPLE
KASABALINGASAGUR, TQ: LINGASUGUR
DIST: RAICHUR.
                                      ...RESPONDENT

(BY SRI. H.MUDAKAPPA, ADVOCATE)

     THIS APPEAL IS FILED UNDER SECTION 19(1) OF THE
FAMILY COURT ACT PRAYING THIS HON'BLE COURT TO SET-
ASIDE THE JUDGMENT PASSED IN M.C. NO.315/2012
DATED: 29.04.2014 ON THE FILE OF THE PRINCIPAL FAMILY
JUDGE, HUBBALLI.
                              2



     THIS APPEAL COMING ON FOR FINAL HEARING, THIS
DAY, S.G. PANDIT J., PASSED THE FOLLOWING:

                          ORDER

At request of learned counsel for the appellant, date

was given as 10.02.2022. Today, there is no

representation either for the appellant or respondent.

The dismissal of petition for divorce filed under

Section 13 of the Hindu Marriage Act, is impugned in the

present appeal. It appears that the appellant is no more

interested in prosecuting the appeal. Hence, appeal is

dismissed for non-prosecution.

Sd/-

JUDGE

Sd/-

JUDGE am.