H.G. Maruthi Rao vs Smt. C. Nagarathnamma
2022 Latest Caselaw 643 Kant

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       IN THE HIGH COURT OF KARNATAKA AT
                   BENGALURU

  DATED THIS THE 13TH DAY OF JANUARY, 2022

                    PRESENT

   THE HON'BLE MRS. JUSTICE S. SUJATHA
                  AND

 THE HON'BLE MR. JUSTICE RAVI V. HOSMANI

             M.F.A. No.5217/2016 (MC)

BETWEEN:

H.G. MARUTHI RAO,
AGED ABOUT 34 YEARS,
S/O. SRI GANGOJI RAO,
R/AT 2ND CROSS, SRINAGARA,
NEAR K.M.F. FACTORY,
RAILWAY STATION ROAD,
GUBBI TOWN, GUBBI TALUK.
                                    ...APPELLANT

[BY SRI. SRIPAL J. SANHVI, ADVOCATE (PRESENT);
V/O. DATED 13.01.2022 SRI. SRIPAL J. SANGVI,
ADVOCATE IS PERMITTED TO RETIRE;
SRI. H.G. MARUTHI RAO, IS ABSENT.)

AND:

SMT. C. NAGARATHNAMMA,
W/O. H.G. MARUTHI RAO,
D/O. SRI. CHIKKANAGAIAH,
AGED ABOUT 28 YEARS,
R/AT NO.350/2, ALANAHALLY,
SIDDARTHNAGAR POST,
T. NARASIPURA MAIN ROAD,
MYSORE TALUK, MYSORE - 570 011.
                              ...RESPONDENT
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     THIS MFA IS FILED UNDER SECTION 28(1) OF
HINDU MARRIAGE ACT AGAINST THE JUDGMENT
AND DECREE DATED 23.04.2016 PASSED IN
M.C.NO.16/2013 ON THE FILE OF THE SENIOR
CIVIL JUDGE, GUBBI, DISMISSING THE PETITION
FILED U/S 13(i)(ib) OF THE HINDU MARRIAGE ACT,
FOR DISSOLUTION OF MARRIAGE.

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

                   JUDGMENT

Office objections are over-ruled.

Memo filed by the learned counsel for the

appellant to retire from the case is placed on record.

None appears for the appellant.

Since no arrangement is made by the appellant

to prosecute the case, appeal stands dismissed for

non-prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

BVK