Sri M N Ravikumar vs Smt Ningamma
2022 Latest Caselaw 9530 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 23RD 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.7960 OF 2017 (MC)

BETWEEN:

SRI M N RAVIKUMAR
S/O NANJUNDA SWAMY
AGED ABOUT 41 YEARS
R/O HADLI HUCHAMMANAKERI
GANGAMATHA STREET
MALAVALLI TOWN - 571 470
MANDYA DISTRICT
                                 ... APPELLANT

(BY. SRI.CHANDRANATH ADIGA, ADVOCATE -
     PERMITTED TO RETIRE,
     SRI. R MOHAN KUMAR, ADVOCATE - ABSENT)

AND:

SMT NINGAMMA
(K.N.GIRIJA)
W/O M N RAVIKUMAR
D/O NATHAPPA
KADALUR VILLAGE
ATHAGUR HOBLI,
MADDUR TALUK
MANDYA DISTRICT - 571 428
                             ... RESPONDENT
(BY SRI. MADHUSUDHAN ADIGA, ADVOCATE)
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     THIS MFA FILED U/S 28(1) OF HINDU
MARRIAGE ACT PRAYING TO a) SET ASIDE THE
JUDGMENT DATED 10.02.2017 IN M.C NO.25/2014
PASSED BY THE SENIOR CIVIL JUDGE AND JMFC,
MALAVALLI; b) ALLOW M.C.NO.25/2014 ON THE
FILE OF SENIOR CIVIL JUDGE AND J.M.F.C.,
MALAVALLI; c) ALLOW THIS APPEAL AND GRANT
SUCH OTHER RELIEFS.

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

                      JUDGMENT

Memo of retirement has been filed by

Sri.Chandranath Adiga, learned counsel for the

appellant. The aforesaid memo is taken on

record.

Sri.Chandranath Adiga, learned counsel is

permitted to retire from the case.

None appeared on behalf of the appellant.

Sri. Madhusudhan Adiga, learned counsel

for the respondent.

2. Today, even when the matter was

called in the second round, none appeared on

behalf of the appellant. It appears that the

appellant is not interested in prosecuting the

appeal.

3. Accordingly, the appeal is dismissed for

want of prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

Mds/-