Sri.M.N.Obanna vs Smt. Nandini
2022 Latest Caselaw 12938 Kant

                          1


 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 9TH DAY OF NOVEMBER 2022

                      PRESENT

        THE HON'BLE MR. JUSTICE ALOK ARADHE

                        AND

  THE HON'BLE MR.JUSTICE S. VISHWAJITH SHETTY

             M.F.A. NO.1506 OF 2018 (MC)
BETWEEN:

SRI. M.N. OBANNA
@ SANNA OBANNA
AGED ABOUT 34 YEARS
SON OF SRI. NARAYANAPPA
AGRICULTURIST
RESIDING AT KODAGAVALLIHATTY
VILLAGE, B DURGA HOBLI
HOLALKERE TALUK
CHITRADURGA DISTRICT
PIN CODE-577523.
                                       ... APPELLANT
(BY MR. C. SHANKAR REDDY, ADV., (ABSENT))

AND:

SMT. NANDINI
AGED ABOUT 31 YEARS
WIFE OF SRI. M.N. OBANNA
DAUGHTER OF SRI. THIPPESWAMY
RESIDING AT HUNASEKATTE
VILLAGE, TURUVANURU HOBLI
CHITRADURGA TALUK
PIN CODE-577520.
                                     ... RESPONDENT
(RESPONDENT SERVED)
                         ---

    THIS MFA IS FILED UNDER SECTION 28(1) OF HINDU
MARRIAGE ACT, AGAINST THE JUDGMENT AND DECREE
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DATED 28.03.2017 PASSED IN M.C.NO.74/2015 ON THE FILE
OF THE PRINCIPAL SENIOR CIVIL JUDGE AND CJM,
CHITRADURGA, ALLOWING THE PETITION FILED UNDER
SECTION 9 OF THE HINDU MARRIAGE ACT, 1955.

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

                        JUDGMENT

None for the appellant even when the matter is

called in the second round. It appears that the

appellant is not interested in prosecuting the appeal.

Accordingly, the appeal is dismissed for want of

prosecution.

In view of the dismissal of the appeal, the

pending interlocutory applications do not survive for

consideration and are accordingly dismissed.

Sd/-

JUDGE

Sd/-

JUDGE RV