Sri Riyaz Ahamed Khan vs Smt Salma Baanu
2022 Latest Caselaw 10652 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 11TH DAY OF JULY, 2022

                        PRESENT

        THE HON'BLE MR. JUSTICE B. VEERAPPA

                             AND

       THE HON'BLE Mrs. JUSTICE K.S. HEMALEKHA

   MISCELLANEOUS FIRST APPEAL No.260/2014 (FC)


BETWEEN:

SRI RIYAZ AHAMED KHAN,
S/O AJIZ KHAN,
AGED ABOUT 28 YEARS,
COOLIE, D.NO.554, II MAIN,
3RD CORSS, SJM NAGAR,
DAVANAGERE - 577 006.
                                          ...APPELLANT
(BY SRI SHRIDHAR N. HEGDE, ADVOCATE)

AND:

SMT. SALMA BAANU,
W/O RIYAZ AHAMED KHAN,
AGED ABOUT 25 YEARS,
D.NO.150, 2ND MAIN,
3RD CROSS, SJM NAGAR,
DAVANAGERE - 577 006.
                                         ...RESPONDENT
(BY SRI N.M. SHIVANAGOUDAR, ADVOCATE)

     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 19(1) OF THE FAMILY COURTS ACT, AGAINST THE
JUDGMENT AND DECREE DATED:09.10.2013 PASSED IN
O.S.NO.17/2011 ON THE FILE OF THE JUDGE, FAMILY COURT,
                             -2-


DAVANAGERE, DISMISSING THE SUIT FILED U/S 7 RULE 1 OF
CPC, R/W SEC.26 FOR DECREE OF DIVORCE.

     THESE MISCELLANEOUS FIRST APPEAL COMING ON FOR
HEARING THIS DAY, B.VEERAPPA J., DELIVERED THE
FOLLOWING:


                      JUDGMENT

The present appeal is filed by the husband whose

petition in O.S.No.17/2011 before the trial Court seeking

divorce was dismissed directing him to pay Rs.10,000/- to

the defendant/wife.

2. None appears for both the parties. Hence,

there is no option than to dismiss the appeal.

3. The appeal is dismissed for non-

prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

S*