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Anitha Dorine D Costa vs S K Paul Kumar
2022 Latest Caselaw 655 Kant

Citation : 2022 Latest Caselaw 655 Kant
Judgement Date : 13 January, 2022

Karnataka High Court
Anitha Dorine D Costa vs S K Paul Kumar on 13 January, 2022
Bench: S.Sujatha, Ravi V Hosmani
                         1




        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.2936/2013 (FC)

BETWEEN:

ANITHA DORINE D' COSTA,
W/O. S.K. PAUL KUMAR,
AGED ABOUT 45 YEARS,
R/O. NO.154/9, 1ST A MAIN,
KORAMANGALA 8TH BLOCK,
BANGALORE - 560 095.
                                     ...APPELLANT

[BY SMT. PRAMILA NESARGI, SR. COUNSEL
 A/W SRI. HEMANTH KUMAR D., ADVOCATE)

AND:

1.     S.K. PAUL KUMAR,
       S/O. LATE S.P. KIRITAPPA,
       AGED ABOUT 49 YEARS,
       R/O. 154/5A, 1ST FLOOR,
       NEHRU ROAD, KAMMANAHALLI,
       BANGALORE - 560 084.

2.     SMT. INDIRAMMA,
       W/O. S.K. PAUL KUMAR,
       MAJOR, R/O. 154/5A,
       1ST FLOOR, NEHRU ROAD,
                           2




     KAMMANAHALLI,
     BANGALORE - 560 084.

                                    ...RESPONDENTS

    THIS MFA IS FILED UNDER SECTION 19(1) OF
FAMILY COURTS ACT AGAINST THE JUDGMENT
AND DECREE DATED 02.01.2013 PASSED IN
M.C.NO.1256/2011 ON THE FILE OF THE V
ADDITIONAL PRINCIPAL JUDGE, FAMILY COURT,
BANGALORE, PARTLY ALLOWING THE PETITION
FILED U/S 10(1)(i) and (x) OF THE DIVORCE ACT,
FOR DISSOLUTION OF MARRIAGE.

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

                  JUDGMENT

This court vide order dated 28.08.2019 has

granted finally a week's time to take steps, observing

that the appeal shall stand dismissed on failure of

the appellant to comply with the said order. It is also

noticed that the appeal is of the year 2013 and no

steps have been taken to serve notice to respondents

no.1 and 2.

Despite the said order, no steps have been

taken to serve the notice to respondents no.1 and 2.

In the circumstances, this court has no other option

except to dismiss the appeal. Hence, appeal stands

dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

BVK

 
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