Sri N S Rajendra vs Smt C S Geethasai
2022 Latest Caselaw 7625 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 27TH 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.9477 OF 2012 (FC)
BETWEEN:

SRI. N.S. RAJENDRA
S/O LATE SEETHARAM
AGE 56 YEARS, R/AT NO.36
GOWRISHANKARNAGAR
MYSORE.
                                         ... APPELLANT

(BY MR. N.S. RAJENDRA, ADV., (SERVED AND UNREPRESENTED)

AND:

SMT. C.S. GEETHASAI
D/O LATE C.V. SATYANARAYANA
AGE 46 YEARS
R/AT. NO.808/A, NEW NO.10/6
9TH CROSS, RAMANUJA ROAD
KILLE MOHALLA, MYSORE.
                                         ... RESPONDENT
(BY MR. MARUTI PRASAD, ADV.,)
                           ---

      THIS MFA IS FILED U/S 19(1) OF FAMILY COURT ACT
AGAINST THE JUDGMENT AND DECREE DATED:29.8.2012 PASSED
IN O.S.NO.13/2010 ON THE FILE OF THE JUDGE, FAMILY COURT,
MYSORE, PARTLY DISMISSING THE SUIT FOR DECLARATION
FILED U/O 7, RULE 1 OF CPC.
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     THIS M.F.A. COMING ON FOR HEARING,              THIS   DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:

                          JUDGMENT

Learned counsel for the appellant submits that as per

his instructions the appellant and respondent are residing

together. He therefore, does not want to press this appeal.

Accordingly, the appeal is dismissed for non

prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

SS