Smt H K Geetha @ Gheethamma vs Sri B Ramesh Aditya
2022 Latest Caselaw 11103 Kant

                                      M.F.A No.4548/2013

                               1

    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 25TH DAY OF JULY 2022

                       :PRESENT:

        THE HON'BLE MRS. JUSTICE K.S.MUDAGAL

                          AND

           THE HON'BLE MR. JUSTICE S.RACHAIAH

 MISCELLANEOUS FIRST APPEAL NO.4548/2013 (FC)

BETWEEN:

SMT.H.K.GEETHA @ GHEETHAMMA
AGED ABOUT 38 YEARS
W/O SRI B.RAMESH ADITYA
R/AT NO.85, 3RD MAIN ROAD
2ND STAGE, BAPUJI NAGARA
BANGALORE - 560 026                         ...APPELLANT

(BY SMT.H.K.GEETHA [ABSENT])

AND:

SRI B.RAMESH ADITYA
AGED ABOUT 40 YEARS
S/O LATE BALLARAPPA
R/AT NO.1958, 2ND MAIN
40TH CROSS, JAYANAGARA 4TH BLOCK
BANGALORE - 560 069                        ...RESPONDENT

(RESPONDENT SERVED AND UNREPRESENTED)

      THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 19(1) OF FAMILY COURTS ACT, PRAYING TO SET ASIDE
THE JUDGMENT AND DECREE DATED 25.03.2013 PASSED BY THE
ADDITIONAL PRINCIPAL JUDGE, FAMILY COURT IV, BANGALORE
IN M.C.NO.1501/2011.
                                           M.F.A No.4548/2013

                             2

     THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
ORDERS THIS DAY, K.S.MUDAGAL J., DELIVERED THE
FOLLOWING:

                        JUDGMENT

None appears for the appellant.

2. The records show that the appellant was earlier

represented by one M.Thimmarayaswamy, learned Advocate.

He retired for want of instructions. This Court on 10.08.2018

accepted his retirement. Since then she is unrepresented.

3. It appears that the appellant is not interested in

prosecuting the appeal. Therefore the appeal is dismissed for

non-prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

KSR