Mrs Maria Juliet Baretto vs Mr Rudolf Micheal D Souza
2023 Latest Caselaw 1254 Kant

                                              -1-
                                                       MFA No.6684 of 2015




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                           DATED THIS THE 9TH DAY OF FEBRUARY 2023
                                           PRESENT
                             THE HON'BLE MR. JUSTICE ALOK ARADHE
                                              AND
                         THE HON'BLE MR. JUSTICE S. VISHWAJITH SHETTY
                        MISCELLANEOUS FIRST APPEAL NO.6684 OF 2015 (IDA)
                   BETWEEN:
                   1.    MRS. MARIA JULIET BARETTO
                         D/O LATE MICHEAL BARETTO
                         AGED ABOUT 40 YEAS
                         R/AT 'MAYADI HOUSE', MEREMAJAL POST
Digitally signed
                         VIA FARANGIPET, BATWAL-574187.
by RUPA V
Location: High                                                  ...APPELLANT
Court of
Karnataka          (BY SRI. VENKATESH SOMAREDDI, ADV., (ABSENT))
                   AND:
                   1.    MR. RUDOLF MICHEAL D'SOUZA
                         S/O LATE PASCAL D'SOUZA
                         AGED ABOUT 52 YEARS
                         R/O MASTER MAHAL, MERMAJAL
                         NEAR OMZOOR CHURCH, BANTWAL-574187.

                                                               ...RESPONDENT
                   (BY SRI. VISHNUMURTHY, ADV., (ABSENT))

                        THIS MFA IS FILED U/S 55 OF INDIAN DIVORCE ACT,
                   AGAINST THE JUDGMENT AND DECREE DATED:28.1.2015
                   PASSED IN M.C NO.38/2009 ON THE FILE OF THE PRINCIPAL
                   SENIOR CIVIL JUDGE, JMFC, BANTWAL, D.K, ALLOWING THE
                   PETITION FILED U/SEC 10(vii)(x) OF DIVORCE ACT.

                        THIS APPEAL COMING ON FOR FINAL HEARING, THIS
                   DAY, ALOK ARADHE J., DELIVERED THE FOLLOWING:
                           -2-
                                    MFA No.6684 of 2015




                       JUDGMENT

None for the parties even when the matter is called

in the second round.

It appears that the appellant is not interested in

prosecuting the appeal.

Accordingly, the appeal is dismissed for want of

prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

RV