G P Mahadev Nakula vs Purnima
2023 Latest Caselaw 283 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 4TH DAY OF JANUARY 2023

                      PRESENT

        THE HON'BLE MR. JUSTICE ALOK ARADHE

                            AND

  THE HON'BLE MR. JUSTICE S. VISHWAJITH SHETTY

             M.F.A. No.6638 OF 2014 (FC)
BETWEEN:

G.P. MAHADEV NAKULA
S/O PAPEGOWDA
AGED ABOUT 32 YEARS
R/O NO.1, THIRUMALAPPA NAGAR
ATTUR LAYOUT, BANGALORE.
                                    ... APPELLANT

(BY MR. CHANDRASHEKAR H.B. ADV., (ABSENT))

AND:

PURNIMA
D/O SHIVALINGA
AGED ABOUT 27 YEARS
R/AT. NO.LIG-9, 4TH STAGE
INDRALOKA BAR STREET
KUVEMPUNAGAR
CHAMARAJA MOHALLA
MYSORE.
                                       ... RESPONDENT
(BY MR. R. SHASHIDHARA, ADV., (ABSENT))
                         ---

      THIS M.F.A. IS FILED U/S 19(1) OF FAMILY COURT
ACT, AGAINST THE JUDGMENT AND DECREE DATED
25.08.2014 PASSED IN M.C. NO.466/2011 ON THE FILE OF
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THE ADDITIONAL JUDGE, FAMILY COURT, MYSORE,
DISMISSING THE PETITION FILED U/S 13(1)(i)(a) OF HINDU
MARRIAGE ACT.

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

                       JUDGMENT

None for the parties even when the matter is called

in the second round.

It appears, the appellant is not interested in

prosecuting the appeal.

Accordingly, the appeal is dismissed for want of

prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

SS