Mr. Raj Ranjan Moharana vs Ms. Narmada Moharana
2023 Latest Caselaw 4037 Kant

                                          -1-
                                                  NC: 2023:KHC:23043-DB
                                                     MFA No.6398 of 2018




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                          DATED THIS THE 5TH DAY OF JULY, 2023
                                        PRESENT
                          THE HON'BLE MR. JUSTICE ALOK ARADHE
                                          AND
                     THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
                     MISCELLANEOUS FIRST APPEAL NO.6398 OF 2018 (FC)
                BETWEEN:

                1.    MR. RAJ RANJAN MOHARANA
                      S/O LATE SIDDHARTH MOHARANA
                      AGED ABOUT 37 YEARS
                      R/A FLAT NO.1604
Digitally             BLOCK-H, OZONE EVERGREEN APARTMENT
signed by
RUPA V                ARALUR ROAD, AMBLIPURA VILLAGE
                      BENGALURU-560012.
Location:
High Court of                                               ...APPELLANT
Karnataka       (BY SRI. PRAJWAL KUMAR, ADV., FOR
                    SRI. AMSHUMAN M, ADV.,)

                AND:

                1.    MS. NARMADA MOHARANA
                      W/O RAJ RANJAN MOHARANA
                      AGED ABOUT 40 YEARS
                      R/A TA-32, MILAND NAGAR
                      ZOPADPATTI, CRAZED ZONE PREMIER
                      UTHAMA GURUNATH WARD MARG
                      KULRA WEST. MUMBAI-400070.

                      ALSO AT:
                      SARU VILLAGE
                      GANJAM DISTRICT
                      ODISSA-761102.

                                                          ...RESPONDENT
                            -2-
                                 NC: 2023:KHC:23043-DB
                                    MFA No.6398 of 2018




     THIS MFA IS FILED UNDER SECTION 19(1) OF THE
FAMILY COURT ACT, 1984, AGAINST THE JUDGMENT AND
DECREE DATED 09.07.2018 PASSED IN MVC.NO.5408/2017,
ON THE FILE OF THE V ADDITIONAL PRL. JUDGE, FAMILY
COURT, BENGALURU, DISMISSING THE PETITION FILED
UNDER SECTION 13(1)(ia) OF HINDU MARRIAGE ACT, 1955.

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

                     JUDGMENT

Mr.Prajwal Kumar, learned counsel for the

appellant submits he has no instructions in the matter.

The aforesaid submission is placed on record.

The appeal is, therefore dismissed for want of

prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

RV