Smt Rukiya vs Sri Mohammed Irshad
2022 Latest Caselaw 2800 Kant

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 18TH 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.6382/2016 (GW/WC)

BETWEEN :

SMT.RUKIYA
W/O LATE K.M.IBRAHIM,
AGED ABOUT 37 YEARS,
R/AT NEAR ILYAS MASJID,
KALKATTA HOUSE,
MANJANADI VILLAGE,
MANGALATHI POST,
MANGALURU TALUK,
MANGALURU-575001.                             ...APPELLANT

             (BY SRI KAMALUDDIN, ADV. - ABSENT.)

AND :

1.      SRI MOHAMMED IRSHAD
        S/O LATE K.M.IBRAHIM, MAJOR,
        R/AT NEAR ILYAS MASJID,
        KALKATTA HOUSE,
        MANJANADI VILLAGE,
        MANGALATHI POST,
        MANGALURU TALUK,
        MANGALORE-575001.

2.      SRI MOHAMMED THUFAIL
        S/O LATE K.M.IBRAHIM, MAJOR,
        R/AT NEAR ILYAS MASJID,
        KALKATTA HOUSE,
                         -2-

     MANJANADI VILLAGE,
     MANGALATHI POST,
     MANGALURU TALUK,
     MANGALORE-575001.

     (CAUSE TITLE AMENDED VIDE
     COURT ORDER DATED 17.02.2020)        ...RESPONDENTS

                   (R-1 & R-2 SERVED.)

      THIS M.F.A. IS FILED UNDER SECTION 47(a) OF
GUARDIAN AND WARDS ACT AGAINST THE ORDER DATED
27.07.2016 PASSED IN G & W.C.NO.70/2015 ON THE FILE OF
THE PRINCIPAL SENIOR CIVIL JUDGE, C.J., MANGALURU, D.K.,
DISMISSING THE PETITION FILED UNDER SECTIONS 7, 8 AND
10 OF GUARDIANS AND WARDS ACT.

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

                    JUDGMENT

As could be seen from the order sheet, the

appellant's counsel remained absent on previous

occasions also. It appears the appellant is not serious to

prosecute the appeal. The appeal stands dismissed for

non prosecution.

Sd/-

JUDGE

Sd/-

JUDGE nd