Sri A Abhilash vs Smt S Divya Vinutha
2023 Latest Caselaw 1592 Kant

                                           -1-
                                                       MFA No.3722 of 2020




                     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.3722 OF 2020 (SMA)
               BETWEEN:

               1.    SRI. A. ABHILASH
                     S/O S. ANILKUMAR
Digitally
signed by            AGED ABOUT 35 YEARS
RUPA V               R/AT NO.1021, 8TH CROSS
                     SUNNADAKERI K R MOHOLLA
Location:
High Court           MYSORE CITY-570004.
of Karnataka                                                  ...APPELLANT
               (BY SRI. C.R. RAJA GOPAL, ADV.,)
               AND:

               1.    SMT. S. DIVYA VINUTHA
                     W/O A. ABHILASH
                     D/O SUNDAR RAJ
                     AGED ABOUT 30 YEARS
                     R/AT DODDAHINDAVADI VILLAGE
                     KOLLEGALA TALUK
                     CHAMARAJANAGARA DISTRICT.
                                                            ...RESPONDENT
               (BY SRI. A.S. NAVEEN, ADV., (ABSENT))

                     THIS MFA IS FILED UNDER SECTION 39 OF SPECIAL
               MARRIAGE ACT READ WITH SECTION 19(1) OF FAMILY COURT
               ACT, AGAINST THE JUDGMENT AND DECREE DATED
               10.07.2019 PASSED IN M.C. NO.463/2017 ON THE FILE OF
               THE I ADDITIONAL PRINCIPAL JUDGE, FAMILY COURT,
               MYSURU, ALLOWING THE PETITION FILED UNDER SECTION
               27(2) OF THE SPECIAL MARRIAGE ACT.
                             -2-
                                       MFA No.3722 of 2020




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

                     JUDGMENT

Mr.C.R.Raja Gopal, learned counsel for the

appellant submits that he has no instructions to argue

the appeal.

Therefore, the appeal is dismissed for want of

prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

RV