Smt. B L Nagaveni vs Sri M Venkatesh
2023 Latest Caselaw 366 Kant

                                             -1-
                                                        MFA No. 3609 of 2018




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                         DATED THIS THE 5TH DAY OF JANUARY, 2023
                                          PRESENT
                            THE HON'BLE MR JUSTICE ALOK ARADHE
                                             AND
                        THE HON'BLE MR JUSTICE S VISHWAJITH SHETTY
                    MISCELLANEOUS FIRST APPEAL NO. 3609 OF 2018 (FC)
                 BETWEEN:
                 SMT. B.L. NAGAVENI
                 W/O M. VENKATESH
                 D/O LATE LAXMAIAH
                 AGED 39 YEARS
                 RESIDING AT NO.3522
                 SRINIDHI NILAYA
                 9TH MAIN, 3RD CROSS
                 KAVERI NAGAR
                 BSK 2ND STAGE
                 BANGALORE - 560 070.
                                                                 ...APPELLANT
Digitally
signed by B A
KRISHNA
                 AND:
KUMAR
Location: High   SRI M. VENKATESH
Court of
Karnataka        S/O LATE SRI MUNIRANGAPPA
                 AGED A48 YEARS
                 AGRICULTURIST
                 NO.8 GEEDARANAHALLY HEBAL
                 RMV POST II
                 BENGALURU - 560 094.
                                                               ...RESPONDENT

                       THIS MFA IS FILED UNDER SECTION 19 RULE 1 OF THE
                 FAMILY COURT ACT, PRAYING AGAINST THE JUDGMENT AND
                 DECREE DATED 14.02.2018 PASSED IN M.C.NO.2390/2012 ON THE
                 FILE OF THE PRL. JUDGE, FAMILY COURT, BENGALURU, ALLOWING
                 THE CLAIM PETITION FILED UNDER SECTION 13(1) (ia) AND
                 DISMISSING THE CLAIM PETITION FILED UNDER SECTION 13(1) (ib)
                 OF THE HINDU MARRIAGE ACT, 1955.

                     THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, ALOK
                 ARADHE J., DELIVERED THE FOLLOWING:
                               -2-
                                         MFA No. 3609 of 2018




                         JUDGMENT

Learned counsel for the appellant has filed a memo

seeking leave of this Court to retire from the case. She is

permitted to do so. The said memo is also signed by the

appellant.

2. None has appeared for the appellant. It appears

that the appellant is not interested in prosecuting the appeal.

Accordingly, the same is dismissed for want of prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

NMS