Smt Bhagyamma vs H Manjunatha
2022 Latest Caselaw 12565 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.367 OF 2014 (MC)
BETWEEN:

SMT. BHAGYAMMA
W/O MANJUNATHA
D/O MYLARAPPA
AGED ABOUT 35 YEARS
DURGAVARA VILLAGE
KASABA HOBLI
CHALLEKERE TALUK-577538.
                                    ... APPELLANT
(BY MR. LAKSHMIKANTH K, ADV., (ABSENT))

AND:

H. MANJUNATHA
S/O LATE HANUMANTHAPPA
AGED ABOUT 36 YEARS
RESIDING AT MAHADEVAPURA GRAMA
PARUSHAMPURA HOBLI
CHALLAKERE TALUK-577538.
                                       ... RESPONDENT
(BY MR. B.N. PUTTALINGAIAH, ADV., (ABSENT))
                          ---

    THIS MFA IS FILED U/S 28(1) OF THE HINDU
MARRIAGE ACT, AGAINST THE JUDGMENT AND DECREE
DATED:09.12.2013 PASSED IN M.C.NO.40/2012 ON THE FILE
OF THE SENIOR CIVIL JUDGE, & CJM, CHALLAKERE,
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ALLOWING THE PETITION FILED U/S 13(1)(b) 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

24.08.2022.

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