Abhijit S/O Mahadev Kabade vs Smt.Veena W/O Abhijit Kabade
2022 Latest Caselaw 129 Kant

         IN THE HIGH COURT OF KARNATAKA,
                  DHARWAD BENCH

       DATED THIS THE 4TH DAY OF JANUARY 2022

                       PRESENT

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

                         AND

THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE

               MFA No.103347/2016 (FC)

BETWEEN:

ABHIJIT S/O MAHADEV KABADE,
AGED ABOUT 34 YEARS,
OCC: PRIVATE SERVICE,
R/O: H.NO.102,
GANDHIWADA, GADAG ROAD,
HUBBALLI.-580020
                                           ...APPELLANT
(BY SRI.SIDDAPPA S SAJJAN, ADVOCATE)

AND

SMT.VEENA W/O ABHIJIT KABADE,
AGED ABOUT 36 YEARS,
OCC: PRIVATE SERVICE,
R/O: H.NO.38,
CHALUKYA NAGAR,
GANDHIWADA, GADAG ROAD,
HUBBALLI.-580020
                                         ...RESPONDENT
(BY SRI.S.S.NIRANJAN, ADVOCATE)

     THIS APPEALS IS FILED UNDER SECTION 19(1) OF THE
FAMILY COURT ACT, 1984 AGAINST THE JUDGMENT AND
DECREE DATED 26.02.2016 PASSED IN MATRIMONIAL CASE
NO.135/2012 ON THE FILE OF THE PRINCIPAL JUDGE, FAMILY
                                   2



COURT, HUBBALLI, DISMISSING THE PETITION FILED UNDER
SECTION 13(1)(iA)(iB) OF THE HINDU MARRIAGE ACT.


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

                             ORDER

Learned counsel for the appellant, Sri.Siddappa S

Sajjan submits that the appellant has taken back all the

papers along with no-objection vakalath in the year 2018

itself.

The appellant has not made any alternate

arrangement. It seems that the appellant has no interest

in prosecuting the above appeal. Hence, the appeal stands

dismissed for non-prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

sh