C L Ranganatha Kumar vs Priyanka
2022 Latest Caselaw 11145 Kant

                                         M.F.A.No.1760/2013

                           1

   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 26TH 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.1760/2013 (MC)

BETWEEN:

C.L.RANGANATHA KUMAR
S/O C.P.LAKSHMINARAYANA JOIS
AGED ABOUT 31 YEARS
ASSISTANT PUROHIT
R/O DHARMASHALA ROAD
CHITRADURGA - 577 501                          ...APPELLANT

(BY SRI.C.L.RANGANATHA KUMAR (ABSENT))

AND:

PRIYANKA
W/O C.L.RANGANATHA KUMAR
D/O NARAYANAMURTHY KULAKARNI
AGED ABOUT 23 YEARS
NEAR CHIDAMBARA MAHAKSHETRA
KENGERI, MURUGODA
SAVADATTI TALUK
BELGAUM DISTRICT - 591119                    ...RESPONDENT

      THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 28(1) OF HINDU MARRIAGE ACT, SET ASIDE THE
JUDGMENT AND DECREE DATED 29.09.2012 PASSED IN
M.C.NO.75/2010 ON THE FILE OF THE 1ST ADDITIONAL SENIOR
CIVIL JUDGE, CHITRADURGA, DISMISSING THE PETITION FILED
UNDER SECTION 13(1) (A) (F) OF HINDU MARRIAGE ACT, 1955
SEEKING THE RELIEF OF DIVORCE.
                                                    M.F.A.No.1760/2013

                                    2

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

                           JUDGMENT

Despite service of Court notice, the appellant has not

appeared to represent the matter. It appears that the

appellant is not interested in prosecuting the matter.

Therefore the appeal is dismissed for non-prosecution.

Sd/-

JUDGE

Sd/-

JUDGE PKN