Smt S M Sudha vs Sri G K Yogesha @ Prakasha
2022 Latest Caselaw 12559 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 18TH DAY OF OCTOBER 2022

                       PRESENT

       THE HON'BLE MR. JUSTICE ALOK ARADHE

                            AND

  THE HON'BLE MR.JUSTICE S. VISHWAJITH SHETTY

            M.F.A. No.1020 OF 2014 (MC)
BETWEEN:

SMT. S.M. SUDHA
W/O G.K. YOGESH @ PRAKASHA
D/O MALLEGOWDA
AGED ABOUT 37 YEARS
R/O SATHYAMANGALA
HASSAN CITY.
                                            ... APPELLANT
(BY MR. BALAKRISHNA B, ADV., (ABSENT))

AND:

SRI. G.K. YOGESHA @ PRAKASHA
S/O KRISHNEGOWDA
AGED ABOUT 40 YEARS
R/O SRINIVASAPURA
KASABA HOBLI
CHANNARAYAPATNA TALUK.
                                         ... RESPONDENT
(BY MR. HALESH R.G. ADV.)
                            ---

      THIS MFA IS FILED U/S 28 OF HINDU MARRIAGE ACT,
AGAINST THE JUDGMENT AND DECREE DATED:01.01.2014
PASSED IN M.C.NO.9/2009 ON THE FILE OF THE SENIOR
CIVIL   JUDGE,    CHANNARAYAPATNA,    ALLOWING   THE
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PETITION FILED U/S 13(1)(i-a) OF HINDU MARRIAGE ACT,
FOR DIVORCE.

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

                       JUDGMENT

None had appeared on behalf of the appellant on

27.09.2021.

Mr. Halesh R.G. learned counsel for the respondent.

Even today, when the matter is taken up, none

appeared on behalf of the appellant.

It appears, the appellant is not interested in

prosecuting the appeal. Accordingly, the appeal is

dismissed for non prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

SS