Sri C D Shanthakumar vs Smt Roopa S Kumar
2023 Latest Caselaw 2851 Kant

                                             -1-
                                                       MFA No.7006 of 2017




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                          DATED THIS THE 2ND DAY OF JUNE, 2023
                                           PRESENT
                          THE HON'BLE MR. JUSTICE ALOK ARADHE
                                             AND
                     THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
                     MISCELLANEOUS FIRST APPEAL NO.7006 OF 2017 (FC)
                BETWEEN:

                1.    SRI. C.D. SHANTHAKUMAR
                      S/O LATE C DEVARAJU
                      AGED ABOUT 39 YEARS
                      RESIDING AT NO.104
Digitally
signed by             3RD MAIN ROD, ITI LAYOUT
RUPA V                CHANDRALAYOUT 1ST STAGE
Location:             BANGALORE-560040.
High Court of                                                 ...APPELLANT
Karnataka
                (BY SRI. KUMARA K.G. ADV., (ABSENT))
                AND:

                1.    SMT. ROOPA S. KUMAR
                      W/O D SHANTHAKUMA
                      D/O CHIKKEGOWDA
                      AGED ABOUT 32 YEARS
                      RESIDING AT NO.1269
                      IIND MAIN ROAD, OPP. SHANESHWARA TEMPLE
                      MUNESHWARA BLOCK, BANGALORE-570079

                                                            ...RESPONDENT
                (BY SRI. SANKETH, ADV.,)

                     THIS MFA IS FILED UNDER SECTION 19(1) OF THE
                FAMILY COURTS ACT, 1984, AGAINST THE JUDGMENT AND
                DECREE DATED 09.06.2017 PASSED IN MC.NO.2307/2013 ON
                THE FILE OF THE PRL. JUDGE, FAMILY COURT, BENGALURU,
                DISMISSING THE PETITION FILED UNDER SECTION 13(1)(ia) OF
                HINDU MARRIAGE ACT.
                         -2-
                                  MFA No.7006 of 2017




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

                    JUDGMENT

None for the appellant 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