Bhagirathi @ Jyothi W/O Vithal ... vs Vithal S/O Yamanappa Tallolli ...
2022 Latest Caselaw 7712 Kant

                         1

           IN THE HIGH COURT OF KARNATAKA
                  KALABURAGI BENCH
       DATED THIS THE 30TH DAY OF MAY 2022
                      PRESENT
 THE HON'BLE MR.JUSTICE SREENIVAS HARISH KUMAR
                        AND
       THE HON'BLE MR.JUSTICE S. RACHAIAH
  MISCELLANEOUS FIRST APPEAL No.201065/2021(MC)
BETWEEN:
SMT. BHAGIRATHI @ JYOTHI W/O VITHAL TALLOLLI
D/O: BASANNA S/O BHIMASHYA SHINGE
AGE: 33 YEARS OCC: HOUSEHOLD
R/O: GHATTARGI VILLAGE
TQ: AFZALPUR
NOW RESIDING AT PLOT NO.119 OF CIB COLONY,
KALABURGI-585 102.                      ...APPELLANT
(BY SRI. SHIVASHARANA REDDY, ADVOCATE)
AND:
SRI. VITHAL S/O YAMANAPPA TALLOLLI,
SINCE DECEASED BY HIS LEGAL REPRESENTATIVES
WHO IS MOTHER OF DECEASED
SMT. PARVATI W/O YAMANAPPA TALLOLLI,
AGE: 60 YEARS OCC: HOUSEHOLD
R/O: DEVAR HIPPARGI, TQ: SINDAGI
DIST: VIJAYAPUR.                     ...RESPONDENT

     THIS MFA IS FILED UNDER SECTION 28 OF THE
HINDU MARRIAGE ACT, 1955 PRAYING TO ALLOW THE
APPEAL BY SETTING ASIDE THE JUDGMENT AND ORDER
DATED 25.08.2014 PASSED BY THE SENIOR CIVIL JUDGE
AND JMFC AT SINDAGI IN M.C.NO.10/2007.

    THIS MFA IS COMING ON FOR ORDERS THIS DAY,
SREENIVAS HARISH KUMAR J., MADE THE FOLLOWING:
                              2

                          ORDER

Learned counsel for the appellant is absent. Inspite

of giving sufficient time, office objections have remained

uncleared. Therefore, the appeal is dismissed for non-

compliance of office objections.

Sd/-

JUDGE

Sd/-

JUDGE

KJJ