Irayya S/O Basayya Charnatimath vs Shridevi W/O Irayya Charnatimath
2022 Latest Caselaw 12428 Kant

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                                      MFA No. 100320 of 2015


                          IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                                DATED THIS THE 13TH DAY OF OCTOBER, 2022

                                                      PRESENT
                               THE HON'BLE MR JUSTICE S.SUNIL DUTT YADAV
                                                        AND
                                  THE HON'BLE MR JUSTICE UMESH M ADIGA
                           MISCELLANEOUS FIRST APPEAL NO. 100320/2015 (MC)
                        BETWEEN:

                        IRAYYA S/O BASAYYA CHARNATIMATH,
                        AGE: 36 YEARS, OCC: AGRICULTURE,
                        R/O: BELVALKOPPA, TQ: BADAMI,
                        DIST: BAGALKOT.
                                                                           -     APPELLANT
                        (PARTY IN PERSON)

                        AND:

                        SHRIDEVI W/O IRAYYA CHARNATIMATH,
                        AGE: 30 YEARS, OCC: HOUSEHOLD,
                        C/O SRI.DUNDAYYA SAMBALIMATH,
                        R/O: GUDACHI, TQ: RAMDURG,
                        DIST: BELGAUM.
                                                                       -        RESPONDENT
                        (NOTICE IS SERVED)

                               THIS MFA IS FILED U/SEC.28 OF HINDU MARRIAGE ACT 1955,

                        AGAINST      JUDGMENT   AND   AWARD   DTD:24.01.2014,    PASSED   IN
Digitally signed by J
MAMATHA                 MC.NO.43/2011 ON THE FILE OF THE SENIOR CIVIL JUDGE AND JMFC
Location: High
Court of Karnataka,
Dharwad Bench
Dharwad.
Date: 2022.10.17
                        BADAMI, DISMISSING THE PETITION FILED U/S.13 OF HINGU MARRIAGE
11:23:18 +0530

                        ACT & ETC.


                               THIS MFA COMING ON FOR FINAL HEARING THIS DAY,

                        S.SUNIL DUTT YADAV J., PASSED THE FOLLOWING:
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                 MFA No. 100320 of 2015


                               ORDER

It is noticed that the Court notice sent to the appellant

has been served. In light of the same and having noticed that

no steps have been taken for engaging of a counsel despite

service of notice on 06.12.2019, the appeal is dismissed for

non prosecution.

Sd/-

JUDGE

Sd/-

JUDGE BVV