Sri Harsha vs Smt Bhagya
2022 Latest Caselaw 5505 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 25TH 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.2403 OF 2012 (FC)

BETWEEN:

SRI. HARSHA
S/O CHANDRAPPA
AGED ABOUT 34 YEARS
R/AT. NO.1311, 6TH CROSS
2ND MAIN, HAL 3RD STAGE
BANGALORE-560008.
                                         ... APPELLANT
(BY MR. L. GOVINDRAJ, ADV.,)

AND:

SMT. BHAGYA
D/O SRI. MADAIAH
AGED ABOUT 29 YEARS
R/AT. NO.4964, 8TH CROSS
7TH MAIN, 2ND STAGE
VIJAYA NAGARA
MYSORE-570017.
                                         ... RESPONDENT
(BY MR. H.K. KENCHEGOWDA, ADV.,)
                          ---

     THIS M.F.A. IS FILED U/S 19(1) OF FAMILY COURTS ACT,
AGAINST THE JUDGMENT AND DECREE DATED 20.1.2012 PASSED
IN MC NO.161/2010 ON THE FILE OF JUDGE, FAMILY COURT,
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MYSORE, DISMISSING THE PETITION FILED U/S 13(1)(i-a) OF
HINDU MARRIAGE ACT FOR DIVORCE.

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

                           JUDGMENT

Mr.H.K.Kenchegowda, learned counsel for the

respondent.

None appears for the appellant when the matter is

called today.

In view of the order dated 30.11.2021, appeal is

dismissed for want of prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

RV