Sri Shankarappa vs Smt T P Sudha
2022 Latest Caselaw 4940 Kant

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    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.11670/2012

BETWEEN:

SRI SHANKARAPPA
S/O LATE SHIVANNA,
AGED ABOUT 38 YEARS,
RESIDING AT AMMANAHATTI VILLAGE,
KASABA HOBLI,
ARSIKERE TALUK.                      ... APPELLANT

(BY SRI V.SURESH, ADV. [ABSENT])

AND:

SMT. T. P. SUDHA
W/O SRI. SHANKRAPPA,
AGED ABOUT 32 YEARS,
ASSISTANT LINEMANM,
B.H.ROAD,
ARSIKERE TALUK.                      ... RESPONDENT

(SRI A.M.VENKATESH, ADV. [ABSENT])

     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 28(1) OF THE HINDU MARRIAGE ACT, AGAINST THE
JUDGMENT AND DECREE DATED 7.11.2012 PASSED IN M.C
NO.01/2009 ON THE FILE OF THE SENIOR CIVIL JUDGE, JMFC,
ARASIKERE, DISMISSING THE PETITION FILED U/SEC. 13 OF
HINDU MARRIAGE ACT.
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      THIS APPEAL COMING ON FOR FINAL HEARING, THIS DAY,
Alok Aradhe J., DELIVERED THE FOLLOWING:

                      JUDGMENT

None for the parties, though the matter is called twice.

It appears that the appellant is not interested in prosecuting

the case.

Accordingly, the appeal is dismissed for want of

prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

KNM/-