Sri M H Devaraja vs Smt M B Sheela
2022 Latest Caselaw 12142 Kant

                                         MFA.NO.7572/2013



        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 23RD 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. 7572/2013 (MC)

BETWEEN :
SRI M.H. DEVARAJA
S/O M. HANUMANTHAPPA
R/AT MALLIGENAHALLI VILLAGE
BELAGUTHI POST, HONNALI TALUK
DAVANAGERE DISTRICT - 577 217.
                                                  ...APPELLANT
(BY SRI ABHIJIT HARANAHALLI, ADVOCATE (ABSENT)

AND :
SMT. M.B. SHEELA
W/O M.H. DEVARAJA
D/O M. BASAVANYAPPA
R/AT OPP. MOTHER MEMORIAL SCHOOL
BASAVESHWARA ROAD, 4TH CROSS
DEVIKOPPA, SURAHONNE, HONNALLI TALUK
DAVANAGERE DISTRICT - 577 217.
                                                ...RESPONDENT
(BY SRI UMESH M., ADVOCATE FOR SRI S.V. PRAKASH, ADVOCATE)

      THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER SECTION
28(1) OF THE HINDU MARRIAGE ACT, AGAINST THE JUDGMENT AND
DECREE DATED:25.06.2013 PASSED IN M.C.NO.9/2010 ON THE FILE
OF THE SENIOR CIVIL JUDGE, MEMBER, ADDITIONAL MACT,
HARIHAR, DISMISSING THE PETITION FILED U/S 13(1) (ia) OF HINDU
MARRIAGE ACT, FOR DIVORCE.
                                                 MFA.NO.7572/2013
                         -2-


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

                         JUDGMENT

None appears for the appellant.

2. The records show that on previous date of hearing

also, there was no representation for the appellant.

3. This matter is pending since ten years. The trial

Court proceedings are of the year 2010. It appears the

appellant is not interested in prosecuting the matter.

4. Therefore, the appeal is dismissed for non-

prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

Bss