Sri S Yogesh vs Smt Geetha
2022 Latest Caselaw 7403 Kant

                               1


       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 24TH DAY OF MAY, 2022


                         PRESENT

           THE HON'BLE MR. JUSTICE ALOK ARADHE

                           AND
             THE HON'BLE MS.JUSTICE J.M.KHAZI

               M.F.A.NO.10349 OF 2012 (FC)

BETWEEN:

SRI S YOGESH
S/O SIDDAPPA
AGED ABOUT 42 YEARS
EARLIER PRINCIPAL CIVIL JUDGE
& JMFC, SHIDLAGHATTA
KOLAR DISTRICT

PRESENTLY RESIDING
AT NO.D-9, PWD QUARTERS
THALUR ROAD
NEAR SHAKTI NURSING HOME
PARVATHINAGAR
BELLARY
                                             ... APPELLANT
(BY SRI. S.SHAKER SHETTY., ADVOCATE - ABSENT)
AND:

SMT GEETHA
W/O S YOGESH
AGED ABOUT 32 YEARS
RESIDING AT NO.79/1
1ST "A" MAIN ROAD, 16TH MAIN
AECS LAYOUT, RMV II STAGE
BENGALURU - 560 094
                                             ...RESPONDENT
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(BY SRI. S.NARENDRA, ADVOCATE)


     THIS MFA IS FILED UNDER SECTION 19 (1) OF THE
FAMILY COURT ACT PRAYING TO ALLOW THE APPEAL WITH
COSTS THEREBY SETTING ASIDE AGAINST THE JUDGMENT
PASSED ON 30.08.2012 BY THE LEARNED PRINCIPAL JUDGE,
FAMILY COURT AT BENGALURU IN M.C.NO.1805/2006 AND
GRANT DECREE FOR DIVORCE AS PRAYED FOR IN
M.C.NO.1805/2006.
    THIS MFA COMING ON FOR FINAL HEARING THIS DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:

                           JUDGMENT

None appeared for appellant even when the matter is

called in the second round.

On 20.04.2022 also, none appeared on behalf of appellant.

It appears that the appellant is not interested in

prosecuting the appeal.

Accordingly, appeal is dismissed for want of prosecution.

Sd/-

JUDGE

Sd/-

JUDGE RR