Jahirahmmad S/O Babasab Mulgund vs Anis Fatima W/O Jahirahmmad ...
2022 Latest Caselaw 1388 Kant

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           IN THE HIGH COURT OF KARNATAKA
                   DHARWAD BENCH

       DATED THIS THE 4TH DAY OF OCTOBER, 2016

                         PRESENT

   THE HON'BLE MR.JUSTICE ASHOK B.HINCHIGERI

                           AND

     THE HON'BLE MR. JUSTICE P.S.DINESH KUMAR

                 M.F.A.No.100779/2016 (FC)

BETWEEN:

SRI JAHIRAHMMAD S/O BABASAB MULGUND,
AGE:35 YEARS, OCC. PRIVATE WORK,
R/O KURATIPET, BETAGERI,
GADAG.                                   ...APPELLANT

[BY SHRI JAGADISH PATIL, ADVOCATE (ABSENT)]

AND:

SMT.ANIS FATIMA W/O JAHIRAHMMAD MULGUND,
AGE:33 YEARS, OCC. HOUSEHOLD,
R/O KURATTIPET, BETAGERI,
DIST. GADAG.                         ...RESPONDENT

      THIS MFA IS FILED U/S.19(1) OF THE FAMILY COURTS ACT,
AGAINST THE JUDGEMENT AND DECREE DATED:13.01.2016, PASSED IN
OS NO.24/2013 ON THE FILE OF THE PRINCIPAL JUDGE FAMILY COURT
GADAG, DECREEING THE SUIT FILED FOR RESTITUTION OF CONJUGAL
RIGHTS.

     THIS APPEAL COMING ON FOR ORDERS, THIS DAY, ASHOK
B.HINCHIGERI, J., DELIVERED THE FOLLOWING:
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                           JUDGMENT

The matter is listed for non-compliance with office objections

for the fourth time. All the office objections are not complied with.

The appeal is dismissed for non-compliance of office objections and

also for default.

Sd/-

JUDGE

Sd/-

JUDGE

Jm/-