Sri Raja R S/O Sri N Ramakrishna vs Smt S V Suma
2022 Latest Caselaw 7404 Kant

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       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.2979 OF 2012 (FC)

BETWEEN:

SRI RAJA R
AGED ABOUT 33 YEARS
S/O SRI N RAMAKRISHNA
PRESENTLY RESIDING AT NO 53/39,
17TH CROSS, GANDHI LAYOUT,
BASAVESHWARANAGAR,
BENGALURU - 560 079
Old 75/1, 3RD MAIN 6TH CROSS
CHAMARAJPET, BENGALURU-18
                                        ... APPELLANT
(BY SRI RAGHAVENDRA K, ADVOCATE - ABSENT)
AND:

SMT S V SUMA
AGED ABOUT 28 YEARS
D/O VENKATACHALAIAH
NO 132, KANAKAPURA ROAD,
SOMANAHALLI, BENGALURU
PIN CODE - 560 062
                                            ...RESPONDENT

(BY SRI. D.MANJUNATH, ADVOCATE FOR C/RESPONDENT)

    THIS MFA IS FILED UNDER SECTION 19(1) OF THE FAMILY
COURTS ACT PRAYING TO CALL FOR THE ENTIRE RECORDS IN
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MC NO.1536/2007 WHICH WAS PENDING ON THE FILES OF THE
LEARNED PRINCIPAL JUDGE, FAMILY COURT, BENGALURU AND
FURTHER BE PLEASED TO REVERSE AND SET ASIDE THE
JUDGMENT AND DECREE DATED 18.02.2012 PASSED IN THE
ABOVE CASE AND ALLOW THE PETITION OF THE PETITIONER
WITH COSTS IN THE INTERESTS OF JUSTICE AND EQUITY.
    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 19.04.2022 also, none appeared on behalf of appellant.

It appears appellant is not interested in prosecuting the

appeal.

Accordingly, appeal is dismissed for want of prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

RR