Shiva Prakash vs Smt. Nagamani @ Mamatha
2022 Latest Caselaw 8584 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 10TH 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.426 OF 2019 (FC)
BETWEEN:

SHIVA PRAKASH,
S/O LATE. YELLAPPA,
AGED ABOUT 41 YEARS,
R/O VASAVI NAGAR, SIRA GATE,
TUMAKURU CITY & DISTRICT
PIN - 572 101.
                                            ... APPELLANT
(BY SRI. N. SURESHA, ADVOCATE)

AND:

SMT. NAGAMANI @ MAMATHA,
D/O LATE. KEMPANNA,
AGED ABOUT 34 YEARS,
R/O KUNDOOURU,
DEVARAYAPATNA POST,
TUMAKURU TALUK,
TUMAKURU - 572 104.
                                               ...RESPONDENT

      THIS MFA IS FILED U/S. 28(1) OF HINDU MARRIAGE ACT,
PRAYING TO a) CALL FOR RECORDS IN M.C.NO.239/2015, DISPOSED
ON DATE 23.10.2018 BY THE HON'BLE PRL. JUDGE, FAMILY COURT AT
TUMAKURU AND b) ALLOW THIS APPEAL AND THEREBY SET ASIDE
THE JUDGMENT AND DECREE DATED 23.10.2018 IN M.C.NO.239/2015
ON THE FILE OF HON'BLE PRINCIPAL JUDGE, FAMILY COURT AT
TUMAKURU AND THEREBY ALLOW THE PETITION AS PRAYED FOR AND
ETC.,
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     THIS MFA    COMING    ON   FOR   ORDERS        THIS   DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:

                        JUDGMENT

Vide order dated 12.03.2021, a week's time was granted

to remove office objections, failing which the appeal was

ordered to be dismissed for non-removal of office objections.

Inspite of the aforesaid order the same has not been complied

with.

The appeal is therefore dismissed for non compliance of

office objections.

Sd/-

JUDGE

Sd/-

JUDGE

RR