Smt. Chandana. K vs Jayakrishna. R
2023 Latest Caselaw 11432 Kant

Karnataka High Court

Smt. Chandana. K vs Jayakrishna. R on 21 December, 2023

                                            -1-
                                                     NC: 2023:KHC:46901-DB
                                                          MFA No.3276/2023



                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                       DATED THIS THE 21ST DAY OF DECEMBER, 2023
                                         PRESENT
                         THE HON'BLE MRS JUSTICE K.S.MUDAGAL
                                           AND
                          THE HON'BLE MR JUSTICE K V ARAVIND
                  MISCELLANEOUS FIRST APPEAL NO.3276/2023 (FC)
                BETWEEN:

                SMT. CHANDANA. K
                W/O JAYAKRISHNA R
                D/O KRISHNAMURTHY RAO
                AGE 31 YEARS
                PRESENTLY RESIDING AT
                2ND FLOOR, BHAGYA NANDA NILAYA
                ANUPINAKATTE MAIN ROAD
                SHIVAMOGGA CITY-577 201
                ALSO RESIDENT OF
                KURUGODI VILLAGE
                LOKANTHAPURA HOBLI
                KOPPA TALUK - 577 123
                CHIKMAGALUR DISTRICT                         ...APPELLANT

                (BY SRI.B.S.PRASAD, ADVOCATE)
                AND:
Digitally
signed by K S
RENUKAMBA       JAYAKRISHNA. R
Location:
High Court of   S/O RAMANA SHARMA
Karnataka       AGE 35 YEARS
                PRESENTLY WORKING AS ASSISTANT ENGINEER
                OFFICE OF EXECUTIVE ENGINEER (ELECL) KPC LTD., YCCP
                ANANTHAPURA GATE, YELAHANKA
                BENGALURU AND PRESENTLY
                R/O CENTURY A-APARTMENT
                A-BLOCK, DILLENIA STREET, AMARASRI
                CALIFORNIA, GARDEN LAYOUT
                YELAHANKA
                BENGALURU - 560 064                          ...RESPONDENT

                (BY SRI.M.S.HARINATH, ADVOCATE FOR C/R)
                              -2-
                                     NC: 2023:KHC:46901-DB
                                        MFA No.3276/2023



     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 19(1) OF FAMILY COURT ACT, PRAYING TO SET ASIDE THE
JUDGMENT     AND    DECREE    DT.01.04.2023    PASSED    IN
MC NO.297/2019 ON THE FILE OF THE PRINCIPAL JUDGE, FAMILY
COURT, SHIVAMOGGA, DISMISSING THE PETITION FILED U/S.10 OF
HINDU MARRIAGE ACT, 1955.

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

                        JUDGMENT

Peremptory order dated 10.11.2023 is not complied.

Therefore the appeal already stood dismissed. No further

orders are required.

Sd/-

JUDGE

Sd/-

JUDGE

PKN