Manjula W/O S R Sureshkumar vs R Sureshkumar S/O Late Ramaiah
2022 Latest Caselaw 7950 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 1ST DAY OF JUNE 2022

                         PRESENT

       THE HON'BLE MR. JUSTICE ALOK ARADHE

                           AND

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

              M.F.A. NO.750 OF 2015 (MC)
BETWEEN:

MANJULA W/O S.R. SURESHKUMAR
D/O BILLAIAH
AGED ABOUT 36 YEARS
R/O. CHANCHAHALLIKERI
HONNUR VILLAGE, YALANDUR TALUK
CHAMARAJANAGAR DISTRICT-571 493.
                                           ... APPELLANT
(BY MR. RAJU BHAT, ADV., (ABSENT))

AND:

R. SURESHKUMAR S/O LATE RAMAIAH
AGED ABOUT 46 YEARS
R/O CABAL ROAD
NEAR S. VARADARAJU'S HOUSE
THRIVENI NAGARA
T. NARASIPURA TOWN
MYSORE DITRICT 571 124.
                                          ... RESPONDENT
(BY MR. CHANDRASHEKAR, ADV.,)
                         ---

     THIS MFA IS FILED U/S 19(1) OF FAMILY COURTS ACT,
AGAINST THE JUDGMENT AND DECREE DATED:31.07.2012 IN MC
NO.21/2008 ON THE FILE OF THE SENIOR CIVIL JUDGE & JMFC, T.
NARASIPURA, ALLOWING THE PETITION FILED U/S 13(1)(I-a) OF
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HINDU MARRIAGE ACT FOR RELIEF OF DISSOLUTION OF THE
MARRIAGE.

     THIS M.F.A. COMING ON FOR ORDERS,           THIS   DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:

                           JUDGMENT

Mr.Chandrashekar, learned counsel for the respondent.

None for the appellant even when the matter is called

in the second round. It appears that that appellant is not

interested in prosecuting the matter.

Accordingly, the appeal is dismissed for want of

prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

RV