Venkatesh Nayak vs Shobha Yane Lakshmi
2022 Latest Caselaw 12084 Kant

                                        M.F.A.No.4152/2013

                                1

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 22ND DAY OF SEPTEMBER 2022

                         PRESENT

         THE HON'BLE MRS. JUSTICE K.S.MUDAGAL

                           AND

          THE HON'BLE MR. JUSTICE S.RACHAIAH

     MISCELLANEOUS FIRST APPEAL No.4152/2013(MC)

BETWEEN:

VENKATESH NAYAK
S/O TULAJA NAYAK
AGED ABOUT 36 YEARS
WORKING AS SCHOOL TEACHER
ENNE KOPPA VILLAGE
SORABA TALUK
SHIVAMOGGA DISTRICT - 577 201                  ...APPELLANT

(BY SRI.GIRISH B BALADARE, ADVOCATE(ABSENT))

AND:

1.     SHOBHA YANE LAKSHMI
       W/O VENKATESH NAYAK
       AGED ABOUT 33 YEARS
       AKKI ALUR POST
       HANGAL TALUK - 581 104

2.     REVANNA KARAGUDARI
       S/O KASH KARGUDARI
       AGED ABOUT 46 YEARS
       WORKING AS SCHOOL TEACHER
       AJAGONDANAKOPPA VILLAGE
       MUDURU POST, HANGAL TALUK - 581 104   ...RESPONDENTS

(BY SMT.SHWETHA ANAND, ADVOCATE FOR R1;
    R2 SERVED AND UNREPRESENTED)
                                                    M.F.A.No.4152/2013

                                    2

      THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 28(1) HINDU MARRIAGE ACT AND SECTION 19 OF THE
FAMILY COURT ACT, PRAYING TO SET ASIDE THE JUDGMENT AND
DECREE DATED 07.02.2013 PASSED BY THE SENIOR CIVIL JUDGE
AND J.M.F.C. SORABA M.C.NO.24/2007.


     THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
HEARING THIS DAY, K.S.MUDAGAL J., DELIVERED THE
FOLLOWING:

                           JUDGMENT

None appears for the appellant till 1.00 p.m.

This appeal is pending since 2013 and the original

proceedings are of the year 2007. It appears that the

appellant is not interested in prosecuting the matter.

Therefore the appeal is dismissed for non-prosecution.

Sd/-

JUDGE

Sd/-

JUDGE PKN