Sri Umesh Thantri vs Smt Arathi
2022 Latest Caselaw 654 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.5804/2014 (FC)

BETWEEN:

SRI. UMESH THANTRI,
LATE KRISHNA THANTRI,
AGED ABOUT 59 YEARS,
RESIDING AT THANTRI LANE,
P.O. ASHOK NAGAR,
KOTTARA, MANGALORE TALUK,
D.K. DISTRICT - 575 006.
                                    ...APPELLANT

[BY SRI. SHANKAR S. BHAT, ADVOCATE)

AND:

SMT. ARATHI,
AGED ABOUT 40 YEARS,
W/O. UMESH THANTRI,
RESIDING AT FLAT NO.101,
1ST FLOOR, KASTURI MANSION,
SHIVUBAG, KADRI,
MANGALORE TALUK,
D.K. DISTRICT - 575 003.
                                  ...RESPONDENT
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    THIS MFA IS FILED UNDER SECTION 19(1) OF
FAMILY COURTS ACT AGAINST THE JUDGMENT
AND DECREE DATED 31.05.2014 PASSED IN
M.C.NO.251/2012 ON THE FILE OF THE PRINCIPAL
JUDGE, FAMILY COURT, DAKSHINA KANNADA,
MANGALORE, ALLOWING THE PETITION FILED
UNDER SECTION 13(1)(i-a) OF THE HINDU
MARRIAGE ACT.

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

                      JUDGMENT

This appeal is filed by the appellant challenging

the order dated 31.05.2014 passed in

M.C.No.251/2012 on the file of the Family Court,

D.K. District, Mangaluru. Despite sufficient

opportunity provided to take steps for service of

notice on respondent and passing an order on

06.02.2021 observing that "Finally a week's time is

granted to take steps to the respondent, failing which,

the appeal shall stand dismissed", no steps have been

taken.

Learned counsel for the appellant yet further

seeks time.

Request is rejected.

Hence, appeal stands dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

BVK