Smt.Vijaya W/O Suresh vs Sri Suresh
2022 Latest Caselaw 12886 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 22ND DAY OF SEPTEMBER, 2015

                        :PRESENT:

           THE HON'BLE MR. JUSTICE N.K. PATIL

                           AND

   THE HON'BLE MR. JUSTICE P.S. DINESH KUMAR

                M.F.A.No. 2209 of 2014 (MC)
Between:

Smt. Vijaya W/o. Suresh,
Aged about 37 years,
R/at. Halali Home,
Mavinakatte Post,
Kukkipady Village,
Bantwal, D.K-574 219.
                                               ....Appellant
(By Smt. Usha Sunil, Advocate)

And:

Sri. Suresh,
S/o. Venkappa Poojary,
Aged about 41 years,
R/at. Pallamajalu House,
Bantwal Mooda Village,
Modankaup Post,
Bantwal Taluk-574 219.
                                              ....Respondent

                        ********
      This MFA is filed U/s. 28 of the Hindu Marriage Act,
against the Judgment and decree dated: 27/06/2013,
passed in MC No.17/2010, on the file of the Senior Civil
Judge and JMFC, Bantwal, D.K., dismissing the petition
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filed U/s. 9 of the        Hindu Marriage Act, seeking for
restitution of conjugal rights.

      This M.F.A. coming on for Further Orders this day,
N.K. PATIL J, delivered the following:


                   :J U D G M E N T:

In view of non-compliance of the order dated

22.1.2015, the appeal filed by the appellant is dismissed

for non-prosecution.

SD/-

JUDGE

SD/-

JUDGE tsn*