Smt Asha vs B S Ravi
2022 Latest Caselaw 8591 Kant

                               1


       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.6464 OF 2017 (FC)
BETWEEN:

SMT. ASHA
D/O LATE RAJU,
AGED ABOUT 34 YEARS,
RESIDING AT NO. 1401/1,
BELAWATTA, R.B.I. POST,
MANTI, BEHIND WATER TANK,
BELAWATTA,
MYSORE - 570 003
                                            ... APPELLANT
(BY SRI. PRAKASH RAO JADHAV, ADVOCATE)

AND:

B.S. RAVI
S/O B.N. SHIVANNA,
AGED ABOUT 41 YEARS,
RESIDING AT BAGINAGERE VILLAGE,
TIPPASANDRA HOBLI,
MAGADI TALUK,
BANGALORE (RURAL) - 562 120
                                              ...RESPONDENT

      THIS MFA IS FILED UNDER SECTION 19(1) OF FAMILY COURT
ACT, PRAYING TO SET ASIDE THE JUDGMENT AND DECREE DATED
02.07.2016 IN MC NO.408/2013 PASSED BY THE LEARNED 1ST
ADDITIONAL PRINCIPAL JUDGE, FAMILY COURT, MYSORE AND ALLOW
THE PETITION IN M.C.NO.408/2013 A PRAYED FOR IN THE INTEREST
OF JUSTICE.
                               2


     THIS MFA    COMING    ON   FOR   ORDERS      THIS   DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:


                      JUDGMENT

Vide order dated 06.02.2021, a week's time was granted

to take steps, failing which the appeal was ordered to be

dismissed. 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