Smt. Sumithra vs Sri Siddesh @ Revannasiddesh
2022 Latest Caselaw 10165 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 1ST DAY OF JULY 2022

                      PRESENT
     THE HON'BLE MR.JUSTICE ALOK ARADHE

                         AND

         THE HON'BLE MS.JUSTICE J.M.KHAZI

             M.F.A.NO.2180 OF 2014 (FC)

 BETWEEN:

 SMT. SUMITHRA
 WIFE OF REVANNA SIDDESH
 42 YEARS,
 RESIDING AT NO. 100,
 4TH CROSS,
 CHIKKASWAMY LAYOUT
 BANGALORE - 560 078
                                    ... APPELLANT
 (BY SMT. SUMITHRA, ADVOCATE - ABSENT)

 AND:

 SRI SIDDESH @ REVANNASIDDESH
 SON OF LATE KEMPAIAH
 45 YEARS
 6TH PHASE, J P NAGAR
 BANGALORE - 560078
                                  ... RESPONDENT
 (BY SRI. S.VASANTH MADHAV, ADVOCATE - ABSENT)

        THIS MFA IS FILED U/S 19(1) OF FAMILY COURTS
 ACT PRAYING TO SET ASDIE THE ORDER DATED
 24.04.2013 PASSED BY THE PRINCIPAL JUDGE, FAMILY
 COURT, BANGALORE, IN M.C NO.3679/2011, IN THE
 INTERESTS OF JUSTICE AND EQUITY.
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    THIS MFA COMING ON FOR ORDERS, THIS DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:

                     JUDGMENT

Despite service of Court notice, none have

appeared on behalf of the appellant.

2. On 20.03.2020, also none had

appeared on behalf of the appellant and therefore,

this Court had directed issuance of Court notice

to the appellant on 20.03.2020.

3. However, despite service of Court

notice for appearance, none have appeared on

behalf of the appellant today. It appears that

appellant is not interested in prosecuting the

appeal. Accordingly, the appeal is dismissed for

want of prosecution.

Sd/-

JUDGE

Sd/-

JUDGE Mds/-