Shri Krishnanda Soorya vs Smt Prameela
2023 Latest Caselaw 1405 Kant

                                             -1-
                                                       MFA No.3874 of 2020




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                         DATED THIS THE 17TH DAY OF FEBRUARY 2023
                                          PRESENT
                           THE HON'BLE MR. JUSTICE ALOK ARADHE
                                             AND
                        THE HON'BLE MR. JUSTICE VIJAYKUMAR A PATIL
                      MISCELLANEOUS FIRST APPEAL NO.3874 OF 2020 (MC)
                 BETWEEN:
                 1.    SHRI. KRISHNANDA SOORYA
                       AGED ABOUT 45 YEARS
                       S/O K. BHASKARA RAO
                       R/AT. GOWRI NIVAS, KARJALU
                       KODIPADY ROAD, KABAK VILLAGE
                       NEHARU NAGARA P.O.
Digitally              PUTTUR TALUK, D.K.DISTRICT-574 241.
signed by
RUPA V
Location: High                                                ...APPELLANT
Court of
Karnataka        (BY SRI. VENKATESH SOMAREDDI, ADV., FOR
                     SRI. SHARADI S. SHETTY, ADV.,)
                 AND:
                 1.    SMT. PRAMEELA
                       AGED 34 YEARS
                       D/O CHANDRANATHA
                       W/O KRISHNANDA SOORYA
                       SAJIPA MOODA, MITTHAKERE
                       NAGRI POST, BANTWAL TALUK
                       D.K.DISTRICT-574 219.
                                                             ...RESPONDENT

                      THIS MFA IS FILED U/S 28(1) OF ACT AGAINST THE
                 JUDGMENT AND DECREE DATED. 13.02.2020, PASSED IN MC
                 NO.58/2018, ON THE FILE OF THE PRINCIPAL SENIOR CIVIL
                 JUDGE AND JMFC., BANTWAL, D.K., PARTLY ALLOWING THE
                 PETITION FILED U/SEC. 26 OF HINDU MARRIAGE ACT.

                     THIS APPEAL COMING ON FOR ORDERS, THIS DAY,
                 ALOK ARADHE J., DELIVERED THE FOLLOWING:
                               -2-
                                     MFA No.3874 of 2020




                      JUDGMENT

The appellant, in compliance of the order dated

17.02.2022 and despite opportunity being granted, has

not deposited the amount of Rs.10,000/-. Therefore,

order dated 17.02.2022 directing issuance of notice to

the respondent is recalled.

In the result, for non-compliance of the order

passed by this Court, the appeal is dismissed.

Consequently, the pending interlocutory is also

dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

RV