K.G. Preetu vs Nandakumar D N
2022 Latest Caselaw 4928 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 16TH DAY OF MARCH, 2022

                     PRESENT

        THE HON'BLE MR. JUSTICE ALOK ARADHE
                       AND
 THE HON'BLE MR. JUSTICE S. VISHWAJITH SHETTY


 MISCELLANEOUS FIRST APPEAL NO. 7233 OF 2013


APPELLANT/S

K.G. PREETU
W/O NANDAKUMAR
AGED ABOUT 29 YEARS
R/O DANAYAKANAHALLI VILLAGE
DUDDE HOBLI
PADAVALU POST
BELUR TALUK
HASSAN DISTRICT
AT PRESENT R/O KUNDARAGUNDI POST
DUDDA HOBLI
HASSAN TALUK AND DISTRICT.

(BY SRI. R.B. DESHPANDE, ADVOCATE)

            -V/S-
RESPONDENT/S

NANDAKUMAR D.N.
S/O D.V. NAGESH
AGED ABOUT 36 YEARS
WORKING IN SHAKTHI MEDICAL SHOP
R/O BASAVANAHALLI
CHIKMAGALUR.

(SRI. B. K. MANJUNATH, ADVOCATE, NOC VK FILED)
 MFA. No. 7233/2013           2
----------------------------
        THIS MISCELLANEOUS FIRST APPEAL FILED U/S

19(1) OF FAMILY COURT ACT AGAINST THE JUDGMENT

AND   DECREE    DATED:    15.07.2013    PASSED   IN   M.C.

NO.11/2013 ON THE FILE OF THE PRINCIPAL JUDGE,

FAMILY COURT, CHIKMAGALUR, ALLOWING THE PETITION

FILED U/SEC 13 (1)(1-a) 1955 OF HINDU MARRIAGE ACT

FOR DISSOLUCTION OF MARRIAGE.


      This Miscellaneous First Appeal is coming on for

orders this day, the Court made the following:



                              ORDER

Two weeks time is granted for compliance of office

objections failing which the appeal shall stand dismissed

without reference to Bench.

Sd/-

JUDGE

Sd/-

JUDGE

---------------------------- NOTE: Vide Court Order dt.16.03.2022, Office objections are not complied with. Hence Appeal stands dismissed.

COPY

Sd/-

ASSISTANT REGISTRAR T By : UN R By : DS C By : RM