Smt Sujatha S Angur vs Sri Sudhir G Angur
2022 Latest Caselaw 8905 Kant

                          1



  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           ON THE 31ST DAY OF JANUARY, 2019

                       BEFORE

        THE HON'BLE MR. JUSTICE RAVI MALIMATH

                         AND

      THE HON'BLE MR. JUSTICE B. M. SHYAM PRASAD

 MISCELLANEOUS FIRST APPEAL NO.2194 OF 2007 (FC)

BETWEEN:

SMT. SUJATHA S. ANGUR
WIFE OF SRI SUDHIR G. ANGUR,
AGED ABOUT 38 YEARS,
RESIDING AT NO.R-1004,
H. M. TAMBOORINE APARTMENT,
KANKAPURA MAIN ROAD, J. P. NAGAR,
6TH PHASE,BENGALURU-560 078.
                                           ... APPELLANT

(BY SRI H. J. BHASKAR BABU, ADVOCATE (ABSENT))

AND

SRI SUDHIR G. ANGUR
SON OF SRI G. B. ANGUR,
AGED ABOUT 42 YEARS,
RESIDING AT NO.247, 7TH MAIN,
19TH CROSS, N. S. PALYA, BTM II STAGE,
BENGALURU-560 076.
                                         ... RESPONDENT

(BY SRI CYRIL PRASAD PAIS, ADVOCATE)
                                  2



     THIS MISCELLANEOUS FIRST APPEAL IS FILED
UNDER SECTION 19(1) OF FAMILY COURTS ACT AGAINST
THE JUDGMENT AND DECREE DATED 06.01.2007 PASSED
IN M.C.NO.1401 OF 2000 ON THE FILE OF THE I ADDL.
PRINCIPAL JUDGE, FAMILY COURT, BENGALURU CITY,
ALLOWING THE PETITION FILED UNDER SECTION 13(I)(A)
OF HINDU MARRIAGE ACT, 1955 FOR DISSOLVING THE
MARRIAGE BY DECREE OF DIVORCE.

                            *****

     THIS MISCELLANEOUS FIRST APPEAL COMING ON
FOR HEARING THIS DAY, RAVI MALIMATH J., DELIVERED
THE FOLLOWING:

                          JUDGMENT

None appears for the appellant nor any

representation is made. On the previous date also, there

was no representation. It is apparent that the appellant is

not interested in prosecuting the appeal. Hence, this

appeal is dismissed.

         Sd/-                                     Sd/-
        JUDGE                                    JUDGE


Rsk/-