Smt G K Bhavani vs Sri G C Naveen Kumar
2022 Latest Caselaw 5506 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.1965 OF 2012 (FC)
BETWEEN:

SMT. G.K. BHAVANI
W/O G.C. NAVEEN KUMAR
D/O N. KRISHNAPPA
AGED ABOUT 36 YEARS,
R/AT SAMRUDDI, BEML LAYOUT
KOLAR, BANGARPET ROAD
KOLAR.

PRESENT ADDRESS
R/AT MATHUSRI NILAYA
1ST MAIN, C BYRAGOWDA NAGAR
KOLAR, KOLAR DIST.
                                             ... APPELLANT
(BY MR. G. PAPI REDDY, ADV., (ABSENT))

AND:

SRI. G.C. NAVEEN KUMAR
S/O G.S.CHANDRAPPA
AGED ABOUT 40 YEARS
R/AT NO.515, 14TH MAIN
BSK II STAGE, BANGALORE-560070.
                                         ... RESPONDENT
(BY MR. LAKSHMISH G, ADV.)
                             ---
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     THIS MFA IS FILED U/S 19(1) OF FAMILY COURTS ACT,
AGAINST THE JUDGMENT AND DECREE DATED:28.10.2011
PASSED IN M.C.NO.1511/2003 ON THE FILE OF THE I
ADDITIONAL PRINCIPAL JUDGE, FAMILY COURT, BANGALORE,
ALLOWING THE PETITION FILED U/S 13(1)(i)(ia) OF THE HINDU
MARRIAGE ACT, DISSOLUTION OF MARRIAGE.

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

                         JUDGMENT

Mr.B.N.Kiran Kumar, learned counsel for the appellant

submits that he has no instructions to appear for the

appellant as the file has been taken away by the appellant.

In view of aforesaid submission, the appeal is

dismissed for want of prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

SS