Suresh V P vs Latha B V
2023 Latest Caselaw 2235 Kant

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                                                    MFA No. 1793 of 2016




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 13TH DAY OF APRIL, 2023

                                       PRESENT
                       THE HON'BLE MR JUSTICE ALOK ARADHE
                                          AND
                  THE HON'BLE MR JUSTICE VIJAYKUMAR A. PATIL
                             M.F.A.NO.1793 OF 2016 (FC)

                BETWEEN:

                    SURESH V P
                    S/O THIMMAIAH,
                    AGED ABOUT 31 YEARS
                    R/A FLAT NO.306,
                    P.R.PALLI, SANGAREDDY TOWN,
                    MEDAK DISTRICT,
                    ANDHRA PRADESH STATE - 502 001.
                                                             ...APPELLANT
                (BY SRI. SIJI MALAYIL, ADVOCATE - ABSENT)

                AND:
Digitally
signed by           LATHA B V
GAYATHRI N
                    W/O SURESH V P,
Location:           AGED ABOUT 33 YEARS,
High Court of
Karnataka           R/A MALLIGE ROAD,
                    1ST CROSS, GOKULA EXTENSION,
                    TUMAKUR - 572 104.
                                                            ...RESPONDENT

                (VIDE ORDER DATED 18/09/2018 NOTICE TO RESPONDENT IS
                HELD SUFFICIENT)

                     THIS MFA IS FILED UNDER SECTION 19(1) OF FAMILY
                COURTS ACT, PRAYING TO SET ASIDE THE JUDGMENT AND
                DECREE DATED 11.12.2015 PASSED IN M.C.NO.114/2015 ON
                THE FILE OF THE PRINCIPAL JUDGE, FAMILY COURT, TUMAKUR
                                    -2-
                                              MFA No. 1793 of 2016




AND PASS THE JUDGMENT AND DECREE FOR DISSOLVING THE
MARRIAGE SOLEMNISED BETWEEN THE APPELLANT AND
RESPONDENT ON 24.04.2011 IN FAVOUR OF APPELLANT BY
ALLOWING THIS APPEAL WITH COST, IN THE INTEREST OF
JUSTICE AND EQUITY.

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


                               JUDGMENT

None for the appellant even when the matter is

called in the second round.

None had appeared on behalf of the appellant even

on 16.03.2023.

It appears that the appellant is not interested in

prosecuting the appeal.

The same is therefore dismissed for want of

prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

MDS