Sri.T.S.Nanjappa vs Smt.M.B.Shashikala
2022 Latest Caselaw 4078 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 9TH DAY OF MARCH 2022

                         PRESENT

        THE HON'BLE MR. JUSTICE ALOK ARADHE

                              AND

   THE HON'BLE MR.JUSTICE S. VISHWAJITH SHETTY

              M.F.A. NO.1314 OF 2017 (FC)

BETWEEN:

SRI.T.S. NANJAPPA
S/O LATE SIDDEGOWDA
AGED ABOUT 58 YEARS
R/AT NO.14, 5TH BLOCK
J.S.S. NAGARA, MYSORE-570 001.
                                         ... APPELLANT
(BY MR. P. NATARAJU, ADV.,)

AND:

SMT. M.B. SHASHIKALA
W/O T.S. NANJAPPA
R/AT NO.49, 4TH MAIN ROAD
9TH CROSS, ALANAHALLI EXTENSION
MYSORE-570 001.
                                         ... RESPONDENT
(BY MRS. GEETHADEVI M. PAPANNA, ADV.,)
                           ---

      THIS MFA IS FILED UNDER SECTION 19(1) OF THE FAMILY
COURT ACT, AGAINST THE JUDGMENT AND DECREE DATED
25.11.2016 PASSED IN M.C.NO.62/2014 ON THE FILE OF THE I
ADDITIONAL PRINCIPAL FAMILY COURT, AT MYSURU, ALLOWING
THE PETITION FILED UNDER SECTION 13(1)(ia) AND (ib) OF
HINDU MARRIAGE ACT.
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     THIS M.F.A. COMING ON FOR ORDERS,               THIS   DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:

                            JUDGMENT

Mr.P.Nataraju, learned counsel for the appellant.

Smt.Geethadevi M.Papanna, learned counsel for the

respondent.

Learned counsel for the appellant submits that he has

no instructions to appear in the matter.

The aforesaid submission is taken on record.

The appeal is dismissed for want of prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

RV