Smt Manjula vs B Chandrappa
2023 Latest Caselaw 1611 Kant

Citation : 2023 Latest Caselaw 1611 Kant
Judgement Date : 27 February, 2023

Karnataka High Court

Smt Manjula vs B Chandrappa on 27 February, 2023

Bench: Alok Aradhe, Vijaykumar A Patil

                                          -1-
                                                      MFA No.1431 of 2018




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                       DATED THIS THE 27TH 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.1431 OF 2018 (FC)
               BETWEEN:

               1.    SMT. MANJULA
Digitally
signed by            W/O B CHANDRAPPA KALYANAPPA
RUPA V               AGED ABOUT 58 YEARS
Location:            HOUSEHOLD, R/AT HOUSE NO. 32,
High Court           1ST WARD, YARAGUNTE
of Karnataka         DAVANAGERE 577 003.
                                                             ...APPELLANT
               (BY SMT. MANJULA, APPELLANT SERVED (ABSENT))
               AND:

               1.    B. CHANDRAPPA
                     S/O KALYANAPPA
                     R/AT KERANALLINARAPPA'S HOUSE
                     BEHIND NEMMADI KENDRA
                     ANAGODU VILLAGE
                     DAVANAGERE TALUK AND DISTRICT 577 556.

                                                           ...RESPONDENT
               (BY SRI. MARUTHI G.B. ADV., FOR C/R)

                    THIS MFA IS FILED U/S.19(1) OF FAMILY COURT ACT,
               AGAINST THE JUDGMENT AND DECREE DT.06.09.2017
               PASSED ON MC NO.173/2015 ON THE FILE OF THE JUDGE,
               FAMILY COURT, DAVANAGERE, ALLOWING THE PETITION
               FILED U/S.13(1)(i-a)(i-b) OF HINDU MARRIAGE ACT.

                   THIS APPEAL COMING ON FOR ORDERS, THIS DAY
               ALOK ARADHE J., DELIVERED THE FOLLOWING:
                             -2-
                                      MFA No.1431 of 2018




                      JUDGMENT

Service of notice on appellant is held to be

sufficient.

Despite service of notice, none appears on behalf of

the appellant.

It appears that the appellant is not interested in

prosecuting the appeal.

Accordingly, the appeal is dismissed for want of

prosecution.

Consequently, the pending interlocutory

application is also dismissed.

Sd/-

JUDGE