Smt Bhagya vs Sri Jayanna
2023 Latest Caselaw 3424 Kant

                                            -1-
                                                  NC: 2023:KHC:20920-DB
                                                      MFA No.106 of 2017




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                        DATED THIS THE 16TH 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.106 OF 2017 (MC)

               BETWEEN:

               1.   SMT. BHAGYA
Digitally           AGED ABOUT 40 YEARS
signed by           W/O JAYANNA
RUPA V
                    C/O NAGARAJ
Location:           R/O. BELAGOLA, C-BLOCK
High Court
of Karnataka        SRIRANGAPATNA TALUK
                    MANDYA DIST 571438.
                                                            ...APPELLANT
               (BY SMT. BHAGYA, (ABSENT))
               AND:

               1.   SRI. JAYANNA
                    AGED ABOUT 45 YEARS
                    S/O NINGAIAH
                    R/AT KAREHALLI VILLAGE
                    BAVANDUR POST, BHADRAVATHI TALUK
                    SHIMOGA DIST 577301.
                                                          ...RESPONDENT
               (BY SRI. P. MANJUNATHA, ADV.,)

                      THIS MFA IS FILED U/S 28(1) OF THE HINDU MARRIAGE
               ACT,       AGAINST      THE   JUDGMENT     AND   DECREE
               DATED17.08.2016 PASSED IN M.C.NO.53/2009 ON THE FILE
               OF THE PRINCIPAL SENIOR CIVIL JUDGE, & JMFC,
               BHADRAVATHI, ALLOWING THE PETITION FILED U/S
               13(1)(ia)(ib) (i) OF HINDU MARRIAGE ACT, FOR DISSOLUTION
               OF MARRIAGE.
                            -2-
                                  NC: 2023:KHC:20920-DB
                                      MFA No.106 of 2017




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

                      JUDGMENT

Mr.H.C.Shivaramu, learned counsel for the

appellant has filed a memo seeking permission to retire

from the case. The aforesaid memo is accepted.

He is permitted to retire from the case.

2. None for the appellant. It appears that the

appellant is not interested in prosecuting the appeal.

3. Accordingly, the appeal is dismissed for want of

prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

RV