Smt Savitha B P vs Sri Ravikumar
2022 Latest Caselaw 12561 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.310/2013

BETWEEN:

SMT. SAVITHA B.P
W/O SRI RAVIKUMAR
D/O C. PUTTACHAR
AGED ABOUT 32 YEARS
RESIDING AT BIJJAHALLI VILLAGE
KODIHALLI HOBLI
KANAKAPURA TALUK
RAMANAGAR DISTRICT - 562 117.          ...APPELLANT

AND:

SRI RAVIKUMAR
S/O DODDACHAR
AGED ABOUT 43 YEARS
R/AT NO.71/17
I CROSS, SAMEERPURA
K.G. NAGAR BASAVANAGUDI
BANGALORE - 560 019.                  ...RESPONDENT

     THIS M.F.A. IS FILED UNDER SECTION 19(1) OF THE
FAMILY COURT ACT 1955, PRAYING TO SET ASIDE THE
JUDGMENT AND DECREE PASSED IN M.C. NO.1109/2009
DATED 29.11.2012 BY VI ADDITIONAL PRINCIPAL JUDGE
FAMILY COURT AT BANGALORE.

     THIS APPEAL COMING ON FOR ORDERS THIS DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:
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                     JUDGMENT

Court notices were issued on 06.02.2020 to the

appellant as well as the respondent. However, despite

service of the aforesaid notices, none have appeared on

behalf of the appellant as well as the respondent.

2. It appears that the appellant has no interest in

prosecuting the appeal. Accordingly, the appeal is

dismissed for want of prosecution.

SD/-

JUDGE

SD/-

JUDGE KK