Smt. Yashoda vs Smt. M Chaitra
2022 Latest Caselaw 9762 Kant

                           1



   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 27TH 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.7370 OF 2013(FC)

BETWEEN:
SMT. YASHODA,
W/O LATE MOHAN KUMAR,
AGED ABOUT 34 YEARS,
R/O BARADANAHALLI VILLAGE,
KANAKAPURA TALUK,
BANGALORE DISTRICT - 500 085.
                                           ... APPELLANT
(BY MR.G BALAKRISHNA SHASTRY, ADV.,)
AND:

1. SMT.M CHAITRA,
   D/O LATE T CHANNIAH,
   AGED ABOUT 34 YEARS,
   R/O 450, 16TH MAIN, 1ST STAGE,
   BANASHANKARI, BANGALORE - 560 050.

2. SRI.V.KRISHNAPPA,
   S/O LATE VEERANNA,
   AGED ABOUT 71 YEARS,
   R/O NO.34, NARASIMHASWAMY NILAYA,
   KAREKALLU, KAMAKSHIPALYA,
   BANGALORE - 560 079.

3. SMT.M.SUNANDAMMA,
   W/O V KRISHNAPPA,
   AGED ABOUT 61 YEARS,
                            2



     R/O 34, NARASIMHASWAMY NILAYA,
     KAREKALLU, KAMAKSHIPALYA,
     BANGALORE - 560 079.
                                       ... RESPONDENTS
(V.C.O DATED 04.02.2019 NOTICE TO R1 IS HELD
SUFFICIENT; R2 & R3 SERVED)
                          ---
      THIS M.F.A. IS FILED U/S 19(1) OF FAMILY COURT
ACT, AGAINST THE JUDGMENT AND DECREE DATED
PASSED IN O.S.NO.166/2007 ON THE FILE OF THE II
ADDITIONAL     PRINCIPAL   JUDGE,     FAMILY    COURT,
BANGALORE, DISMISSING THE SUIT FOR DECLARATION,.

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

                       JUDGMENT

None for the appellant even when the

matter is called in the second round. It

appears, the appellant is not interested in

prosecuting the appeal. The same is dismissed

for want of prosecution.

Sd/-

JUDGE

Sd/-

JUDGE SS