Latha W/O. Dayanand Desai vs Dayanand S/O. Babaji Desai
2023 Latest Caselaw 3147 Kant

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                                                       MFA No. 102337 of 2018




                    IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                              DATED THIS THE 12TH DAY OF JUNE, 2023

                                            PRESENT

                              THE HON'BLE MR JUSTICE S G PANDIT

                                              AND

                          THE HON'BLE MR JUSTICE VIJAYKUMAR A.PATIL


                                M.F.A. NO.102337 OF 2018 (MC-DIV)

                   BETWEEN:

                   LATHA W/O. DAYANAND DESAI,
                   AGE: 35 YEARS, OCC: STAFF NURSE,
                   R/O: PRIMARY HEALTH CENTER,
                   HAMMIGI, TQ: MUNDARAGI,
                   DIST: GADAG.
                                                                    ...APPELLANT
                   (BY SRI. H.N. GULARADDI, ADVOCATE)

                   AND:

Digitally signed
by JAGADISH T R
                   DAYANAND S/O. BABAJI DESAI,
Location:
DHARWAD
                   AGE: 38 YEARS, OCC: PRIVATE WORK,
Date: 2023.06.15
12:19:01 -0700     R/O: JOIDA, TQ: JOIDA-581186,
                   DIST: UTTARA KANNADA.
                                                               ...RESPONDENT

                        THIS MFA IS FILED UNDER SECTION 28 OF HINDU
                   MARRIAGE ACT, PRAYING TO SET ASIDE THE JUDGMENT AND
                   DECREE OF DIVORCE PASSED BY THE SENIOR CIVL JUDGE
                   HALIYAL IN M.C.NO. 14/2017 DATED 08.03.2018 IN THE
                   INTEREST OF JUSTICE AND EQUITY.

                         THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
                   S.G. PANDIT J., MADE THE FOLLOWING:
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                                             MFA No. 102337 of 2018




                              ORDER

Learned counsel Sri. H.N.Gularaddi for the appellant

appears and submits that the appellant is not responding

and he has no instructions in the matter.

This Court, on 05.06.2023, in the absence of the

counsel for the appellant granted a week's time for taking

steps for service of notice on the unserved respondent on

payment of cost of Rs.2,000/-. Cost is not paid nor steps

are taken for service of notice on the unserved

respondent. Therefore, the appeal is dismissed for

non-prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

KMS