Girishachar vs Smt Geetha @ Ranjitha
2023 Latest Caselaw 1589 Kant

                                           -1-
                                                     MFA No.3287 of 2016




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                        DATED THIS THE 24TH 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.3287 OF 2016 (FC)
                BETWEEN:

                1.    GIRISHACHAR
                      S/O KYOTHACHAR
Digitally             AGED ABOUT 41 YEARS
signed by             OCC: POLICE CONSTABLE, B.NO.G81
RUPA V
                      BASAVANAGARA POLICE STATION
Location:
High Court of         DAVANAGERE CITY.
Karnataka
                                                               ...APPELLANT
                (BY SRI. N. RAMAKRISHNA, ADV., FOR
                    SRI. M.R. HIREMATHAD, ADV.,)

                AND:

                1.    SMT. GEETHA @ RANJITHA
                      W/O GIRISHACHAR
                      AGED ABOUT 32 YEARS
                      OCC: HOUSE WIFE
                      R/O SHAMSHIPURA VILLAGE
                      HARIHARA TALUK
                      DAVANAGERE DISTRICT.
                                                           ...RESPONDENT
                (BY SRI. R. SRINIVASA GOWDA, ADV., (ABSENT))

                     THIS MFA IS FILED U/S.19(1) OF THE FAMILY COURT
                ACT,   AGAINST     THE   JUDGMENT       AND   DECREE
                DATED:30.03.2016 PASSED ON MC NO.5/2010 ON THE FILE
                OF THE JUDGE, FAMILY COURT, DAVANGERE, DISMISSING
                THE PETITION FILED U/S.13(1)(i-a)(i-b) OF THE HINDU
                MARRIAGE ACT.
                             -2-
                                          MFA No.3287 of 2016




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

                         JUDGMENT

Mr.N.Ramakrishna, learned counsel for

Mr/M.R.Hiremathad learned counsel for the appellant.

Learned counsel for the appellant had sought time to

file a memo of retirement on 16.08.2017 on the ground that

the appellant has taken away the papers. Again after five

years, when the matter is called, the counsel for the

appellant again prays for adjournment in order to enable

him to seek instructions.

It obviously appears that the appellant is not

interested in prosecuting the appeal. Accordingly, the appeal

is dismissed for want of prosecution.

Sd/-

JUDGE

Sd/-

JUDGE SS