Damodhar A vs Mrs Jayanthi
2022 Latest Caselaw 12143 Kant

                                       MFA.NO.7672/2013


    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. 7672/2013 (FC)

BETWEEN :
DAMODHAR A.
AGED ABOUT 51 YEARS
S/O PURUSHA
WORKING AS CHIEF ACCOUNTS OFFICER
B.S.N.L. IN THE OFFICE OF
PRINCIPAL GENERAL MANAGER,
D.K. TELECOM DISTRICT
MANGALORE - 575 001                           ...APPELLANT

(BY SRI SHANKARANARAYANA BHAT B., ADVOCATE (ABSENT)

AND :
MRS. JAYANTHI
W/O DAMODHAR A.
AGED ABOUT 51 YEARS
R/AT DOOR NO.3-185-1
NEAR SRI RAMA BHAJANA MANDIRA
TALAPADY, MANGALORE TALUK - 570 017         ...RESPONDENT

(BY SRI NISHITH KUMAR SHETTY, ADVOCATE)

       THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 19(1) OF FAMILY COURTS ACT, AGAINST THE JUDGMENT
AND DECREE DATED:29.07.2013 PASSED IN M.C.NO.123/2011 ON
THE FILE OF THE LEARNED PRINCIPAL JUDGE, FAMILY COURT,
D.K., MANGALORE, DISMISSING THE PETITION FILED U/SEC 13(1)
(ia) OF HINDU MARRIAGE ACT.
                                              MFA.NO.7672/2013
                       -2-

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

                       JUDGMENT

As per the mediation report, mediation failed.

2. No representation for the appellant.

3. This appeal is around ten years old. The trial

Court proceedings are of the year 2011. The records show

that the appellant filed the petition for divorce on the ground

of cruelty after thirty years of marriage. The said petition

came to be dismissed by the trial Court. 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