Citation : 2022 Latest Caselaw 11104 Kant
Judgement Date : 25 July, 2022
M.F.A. No.7451/2013
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.7451/2013 (MC)
BETWEEN:
SMT.C.M.HEMA
W/O K.SATISHA
AGED ABOUT 26 YEARS
R/AT NEAR VARTHAKARA BHAVANA
GANDHINAGARA
CHIKMAGALUR CITY - 577 101
PRESENTLY R/AT
C/O VISHWANATH
VIT CROSS, OPP:EMVEE SOLAR FACTORY
BESIDES KADAMBARI FARM
YELAHANKA, JALA HOBLI
BANGALORE NORTH TALUK
BANGALORE - 560 064 ...APPELLANT
(BY SMT.C.M.HEMA [ABSENT])
AND:
K.SATHISHA
S/O KRISHNE GOWDA
AGED ABOUT 31 YEARS
WORKING AT CABLE NET WORK
R/AT HOSAMANE EXTENSION
CHIKMAGALUR - 577 101
PRESENTLY R/AT
SHYLAJA NETWORK
AGRAHARA CIRCLE, KOTE
CHIKKAMAGALUR - 577 101 ...RESPONDENT
M.F.A. No.7451/2013
2
THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 28 OF THE HINDU MARRIAGE ACT, 1955 PRAYING TO
SET ASIDE THE JUDGMENT AND DECREE DATED 28.09.2012
PASSED BY THE ADDITIONAL SENIOR CIVIL JUDGE AND JMFC,
CHIKMAGALUR IN M.C.NO.116/2011 ALLOWING THE PETITION
FILED UNDER SECTION 13(1) OF HINDU MARRIAGE ACT, 1955
FOR DECREE OF DIVORCE.
THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
ORDERS THIS DAY, K.S.MUDAGAL J., DELIVERED THE
FOLLOWING:
JUDGMENT
Learned Counsel for the appellant has submitted memo
of retirement after issuing notice to the appellant. The said
notice is returned with endorsement that there is 'no such
person in the given address'. Therefore considering his
submission, learned Counsel for the appellant is permitted to
retire.
2. It appears that the appellant is not interested in
prosecuting the matter. Therefore the appeal is dismissed for
non-prosecution.
Sd/-
JUDGE
Sd/-
JUDGE KSR
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