T.J Nanjundegowda vs Smt. B.N. Nagarathna
2023 Latest Caselaw 1789 Kant

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                                                     MFA No.5348 of 2015




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                          DATED THIS THE 10TH DAY OF MARCH, 2023
                                          PRESENT
                           THE HON'BLE MR. JUSTICE ALOK ARADHE
                                             AND
                        THE HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL
                      MISCELLANEOUS FIRST APPEAL NO.5348 OF 2015 (FC)
                 BETWEEN:

                 1.    T.J. NANJUNDEGOWDA
                       S/O JAVARE GOWDA
                       AGED ABOUT 53 YEARS
                       R/O MOODALIPPE CIRCLE
                       THATE KERE GRAMA
Digitally              HOLENARASIPURA TALUK
signed by              HASSAN DISTRICT.
RUPA V                                                      ...APPELLANT
Location: High
Court of         (BY SRI. K.L. SREENIVAS, ADV.,)
Karnataka
                 AND:

                 1.    SMT. B.N. NAGARATHNA
                       W/O T.J. NANJUNDEGOWDA
                       AGED ABOUT 49 YEARS
                       R/AT NO.524, 25TH MAIN ROAD
                       17TH CROSS, J P NAGARA, 2ND STAGE
                       MYSORE CITY-570001.
                                                           ...RESPONDENT
                 (RESPONDENT SERVED)

                      THIS MFA IS FILED U/S 19(1) OF THE FAMILY COURTS
                 ACT AGAINST THE JUDGMENT AND DECREE DATED:31.7.2014
                 PASSED IN O.S.NO.64/2012 ON THE FILE OF THE PRINCIPAL
                 JUDGE, FAMILY COURT, MYSORE, PARTLY DECREEING THE
                 SUIT FILED U/O 7, RULES 1 OF CPC.

                      THIS APPEAL COMING ON FOR FINAL HEARING, THIS
                 DAY, ALOK ARADHE J., DELIVERED THE FOLLOWING:
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                                     MFA No.5348 of 2015




                      JUDGMENT

None appeared for the appellant today even

when the matter is called in the second round.

It appears that the appellant is not interested in

prosecuting the appeal.

Accordingly, the appeal is dismissed for want of

prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

SS