Smt. Malathi vs Smt. C. Nagarathnamma
2023 Latest Caselaw 1812 Kant

                                           -1-
                                                    MFA No. 6593 of 2015




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 13TH 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. 6593 OF 2015 (FC)
                 BETWEEN:

                      SMT. MALATHI
                      W/O B V SRIRAMA
                      AGED ABOUT 42 YEARS
                      RESIDENT OF NO.52, SAIT PALYA
                      LINGARAJPURAM, BANGALORE-560 084
                                                               ...APPELLANT
                 (BY MISS.SAKSHI.M.KRISHNA, ADVOCATE FOR
                 SRI. R SUBRAMANYA, ADVOCATE)

                 AND:

                 1.   SMT. C. NAGARATHNAMMA
                      AGED ABOUT 59 YEARS
Digitally signed      RESIDENT OF BAGALURU
by RUPA V             JALA HOBLI, BANGALORE NORTH TALUK
Location: High
Court of         2.   B V SRIRAMA
Karnataka             AGED ABOUT 62 YEARS
                      RESIDENT OF NO.52, SAIT PALYA
                      LINGARAJAPURAM, BANGALORE-560084
                                                           ...RESPONDENTS

                 (V/O DTD: 31/08/2021 APPEAL IS DISMISSED AGAINST R1 AS
                 ABATED (NOTICE NOT ORDERED IN R/O R2))
                                            ---
                     THIS MFA IS FILED UNDER SECTION 19(1) OF FAMILY
                 COURT ACT, 1984, AGAINST THE JUDGEMENT AND DECREE
                 DATED 17.04.2010 PASSED IN O.S.NO. 266 OF 2001 ON THE FILE
                 OF THE II ADDITIONAL PRINCIPAL JUDGE, FAMILY COURT,
                 BENGALURU, DECREEING THE SUIT FOR DECLARATION.
                              -2-
                                      MFA No. 6593 of 2015




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

                          JUDGMENT

Miss Sakshi M.Krishna, learned counsel for the

appellant.

This Court, by an order dated 31.08.2021, has

already dismissed the appeal as having abated against

respondent No.1. Respondent No.2 is not a contesting

respondent. Therefore, nothing survives for adjudication in

this appeal.

Accordingly, the appeal is dismissed as having

abated.

Sd/-

JUDGE

Sd/-

JUDGE RV