Mr. Alwin Roshan D'Souza vs Smt. Rowena Meryl Crasta
2022 Latest Caselaw 4840 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 15TH 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.730 OF 2016 (FC)

BETWEEN:

MR. ALWIN ROSHAN D'SOUZA
S/O JOHN BAPTIST D'SOUZA
AGED 36 YEARS
R/AT GREEN GARDEN
MODANKAP, JODUMARGA
BANTWAL, D.K. DISTRICT-574 219.
                                           ... APPELLANT
(BY MR. ALWIN ROSHAN D'SOUZA, ADV.,)

AND:

SMT. ROWENA MERYL CRASTA
W/O ALWIN ROSHAN D'SOUZA
AGED ABOUT 32 YEARS
R/AT CASA GRANDE, B 701
ATTAVARA, MANGALURU
D.K. DISTRICT-575 005.
                                           ... RESPONDENT
(V/O DTD:09.10.2020 SMT. S.B. LAKSHMI, ADV.,)
                            ---

     THIS MFA IS FILED U/S 55(1) OF DIVORCE ACT, AGAINST
THE JUDGMENT AND DECREE DATED:10.08.2015 PASSED IN M.C
NO.251/2014 ON THE FILE OF THE PRINCIPAL JUDGE, FAMILY
COURT, DAKSHINA KANNADA, MANGALURU, ALLOWING THE
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PETITION FILED U/S 10(1)(ix),(x) R/W SEC.37 AND 41 OF
DIVORCE ACT.

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

                            JUDGMENT

By order dated 09.03.2022, Mr.G.V.Ravi Shastry,

learned counsel was permitted to retire.

None appears for the appellant. It appears that the

appellant is not interested in prosecuting the appeal.

Accordingly, the appeal is dismissed for want of

prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

RV