Smt Jayalakshmi vs Sri Byataraju.Y M
2022 Latest Caselaw 7482 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 25TH 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.4624 OF 2016 (MC)
BETWEEN:

SMT. JAYALAKSHMI
WIFE OF BYATARAJU Y M
AGED ABOUT 30 YEARS
AND RESIDING AT AJJANAHALLI
MAYASANDRA HOBLI
TURUVEKERE TALUK
TUMKUR DISTRICT- 572227
KARNATAKA.
                                          ... APPELLANT
(BY MRS. JAYALAKSHMI, ADV., (ABSENT))

AND:

SRI. BYATARAJU Y M
SON OF LATE MUNIHUCHAIAH
AGED ABOUT 37 YEARS
AND RESIDING AT YALLAPURA VILLAGE
YEDIYUR HOBLI, KUNIGAL TALUK
TUMKUR DISTRICT - 572130
KARNATAKA.
                                          ... RESPONDENT
(RESPONDENT SERVED AND UNREPRESENTED)
                         ---

     THIS MFA IS FILED U/S 19(1) OF THE FAMILY COURTS ACT,
& SEC.28 OF THE HINDU MARRIAGE ACT, AGAINST THE
JUDGMENT AND DECREE DATED:20.07.2015 PASSED IN
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M.C.NO.31/2014 ON THE FILE OF THE SENIOR CIVIL JUDGE, &
JMFC, KUNIGAL, ALLOWING THE PETITION FILED U/S 9 OF THE
HINDU MARRIAGE ACT.

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

                           JUDGMENT

Despite service of notice on the appellant, the appellant

has not appeared.

It appears that the appellant is not interested in

prosecuting the appeal.

Accordingly, the appeal is dismissed for want of

prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

RV