Sri M Raghavendra vs Smt. Vaishnavi
2023 Latest Caselaw 1938 Kant

                                             -1-
                                                      MFA No. 5753 of 2021




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 20TH DAY OF MARCH, 2023

                                          PRESENT
                           THE HON'BLE MR JUSTICE ALOK ARADHE
                                             AND
                     THE HON'BLE MR JUSTICE VIJAYKUMAR A. PATIL
                                 M.F.A.NO.5753 OF 2021 (FC)
                   BETWEEN:

                      SRI M RAGHAVENDRA
                      S/O MAHADEV
                      AGED ABOUT 35 YEARS
                      R/AT NO.10/1, 6TH CROSS,
                      MAGADI RAOD, GANDHINAGAR,
                      BENGALURU - 560 023.
                                                              ...APPELLANT
                   (BY SRI. L S VENKATAKRISHNA, ADVOCATE - ABSENT)

                   AND:


Digitally signed      SMT. VAISHNAVI
by MADHURI S          W/O M. RAGHAVENDRA
Location: HIGH        AGED ABOUT 27 EYARS
COURT OF              R/AT NO.91, ALATHUR,
KARNATAKA
                      GUNDLUPET
                      CHAMARAJANAGAR - 571 111
                                                            ...RESPONDENT
                          THIS MFA IS FILED UNDER SECTION 19(1) OF FAMILY
                   COURT ACT, PRAYING TO a) SET ASIDE THE DISMISSAL
                   ORDER DATED 21.12.2019 PASSED IN M.C.NO.3665/2018 BY
                   THE HON'BLE III ADDITIONAL PRINCIPAL JUDGE, FAMILY
                   COURT, BENGALURU; b) AND TO PASS SUCH OTHER ORDER/S
                               -2-
                                     MFA No. 5753 of 2021




AS THIS HON'BLE COURT DEEMS FIT UNDER THE FACTS AND
CIRCUMSTANCES OF THE CASE, IN THE INTEREST OF JUSTICE
AND EQUITY.

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

                        JUDGMENT

In view of order dated 10.01.2023, passed by this

Court, appeal is dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

RR