Smt Shalini vs Shri Srinivas Darshan B S
2023 Latest Caselaw 1590 Kant

                                         -1-
                                                   MFA No. 8330 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.8330 OF 2016 (FC)


               BETWEEN:
               SMT. SHALINI
               WIFE OF SHRI SRINIVAS DARSHAN B S
               DAUGHTER OF SHRI SUNDAR
               AGED ABOUT 33 YEARS
               PRESENTLY RESIDING AT NO 84,
               5TH CROSS, I MAIN ROAD,
               BANASHANKARI I STAGE,
               BANGALORE - 560 050.
                                                           ...APPELLANT
               (BY SRI. PRAJITH C, ADVOCATE)


Digitally      AND:
signed by
GAYATHRI
N              SHRI. SRINIVAS DARSHAN B S
Location:
High Court
of Karnataka
               SON OF SHRI SUBBARAMU
               AGED ABOUT 33 YEARS
               RESIDING AT NO 40E,
               14TH MAIN ROAD,
               VIJAYANAGARA
               BENGALURU - 560 040.
                                                         ...RESPONDENT
               (BY SRI. K B K SWAMY, ADVOCATE)

                    THIS MFA IS FILED UNDER SECTION 19(1) OF THE
               FAMILY COURTS ACT AGAINST THE JUDGMENT AND DECREE
                                    -2-
                                              MFA No. 8330 of 2016




DATED 16.11.2016 PASSED IN M.C NO.2964/2012 ON THE
FILE OF THE III ADDITIONAL PRINCIPAL JUDGE, FAMILY
COURT, BENGALURU, ALLOWING THE PETITION FILED U/SEC
13(1) (ia) OF THE HINDU MARRIAGE ACT. FOR DISSOLUTION
OF MARRIAGE.

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

                                JUDGMENT

None for the parties.

2. It appears that appellant is not interested in

prosecuting the appeal. The same is dismissed for non

prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

NG CT:SV