Sridhara S vs Geenthanjali H.V
2023 Latest Caselaw 2027 Kant

                                            -1-
                                                      MFA No. 774 of 2020




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 27TH 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.774 OF 2020 (FC)
                   BETWEEN:

                      SRIDHARA S
                      S/O SIDDAPPA S
                      AGED ABOUT 38 YEARS,
                      R/AT #07, LIG
                      KARNATAKA HOUSING BOARD,
                      R.S.NAIDU NAGAR,
                      MYSURU - 570 007.
                                                              ...APPELLANT
                   (BY SRI. ABUBACKER SHAFI, ADVOCATE - ABSENT)

                   AND:
Digitally signed
by GAYATHRI N         GEENTHANJALI H.V.
Location: High        W/O SRIDHAR S
Court of              D/O H.M.VENKATESH,
Karnataka             AGED ABOUT 34 YEARS,
                      R/AT HOUSING BOARD COLONY,
                      MATHRUSRI NILAYA,
                      BEHIND KSRTC DEPOT,
                      HOLENARASIPURA TOWN,
                      HASSAN DISTRICT.

                      AND ALSO AT
                      110 SOMALAMMA TEMPLE ROAD,
                      BHYRAVESHWARA NAGARA,
                      HEBBALU, MYSURU.
                                                            ...RESPONDENT
                              -2-
                                         MFA No. 774 of 2020




     THIS MFA IS FILED UNDER SECTION 19(1) OF THE
FAMILY COURTS ACT, PRAYING TO ALLOW THIS APPEAL AND
SET ASIDE THE JUDGMENT AND DECREE DATED 18.06.2019,
PASSED   IN   M.C.NO.392/2018      BY   THE   IV   ADDITIONAL
PRINCIPAL FAMILY JUDGE AT MYSURU AND CONSEQUENTLY
ALLOW THE M.C.NO.392/2018 AND PASS SUCH OTHER AND
FURTHER ORDERS AS DEEMS FIT TO IN 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

A Bench of this Court by an order dated 10.02.2022

has directed the appellant to pay the litigation expenses.

Thereafter on 08.02.2023, two weeks time was granted to

the learned counsel for appellant to pay the litigation

expenses and on failure to do so, it was directed that

appropriate orders shall be passed.

Further when the matter is called even today in the

second round, neither anyone has appeared on behalf of

appellant nor the litigation expenses has been deposited.

MFA No. 774 of 2020

Therefore, appeal is dismissed for want of prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

RR