Smt Pushpa vs Sri Shivaraj D S
2023 Latest Caselaw 2028 Kant

                                             -1-
                                                      MFA No. 6366 of 2016




                   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.6366 OF 2016 (FC)
                   BETWEEN:

                      SMT PUSHPA
                      W/O SRI SHIVARAJ
                      AGED ABOUT 39 YEARS
                      R/AT NO.30/1
                      OPP. GOVINDARAYA SWAMY TEMPLE
                      3RD CROSS, 4TH MAIN ROAD
                      GOVINDARAJANAGAR
                      BENGALURU - 560 040
                                                                 ...APPELLANT
Digitally signed   (BY SMT. PUSHPA, APPELLANT - ABSENT)
by GAYATHRI
N
                   AND:
Location: High
Court of
Karnataka             SRI SHIVARAJ D S
                      S/O SRI SIDDAIAH
                      AGED ABOUT 44 YEARS
                      R/AT NO.1716, 13TH CROSS
                      MUNESHWARANAGAR
                      VIGNESHWARANAGAR
                      SUNKADAKATTE
                      BENGALURU - 560 091
                                                            ...RESPONDENT
                   (BY SRI. C P DHANANJAYA, ADVOCATE - ABSENT)
                                  -2-
                                           MFA No. 6366 of 2016




     THIS MFA IS FILED UNDER SECTION 19(1) OF FAMILY
COURTS ACT PRAYING TO SET ASIDE THE JUDGMENT AND
DECREE PASSED BY III ADDITIONAL PRINCIPAL JUDGE,
FAMILY COURT, BENGALURU, IN M.C.NO.2220/2012 DATED
11.07.2016; ALLOW THE APPEAL; AND GRANT SUCH OTHER
RELIEFS DEEMED FIT TO GRANT IN THE CIRCUMSTANCES OF
THE CASE, INCLUDING COSTS, IN THE INTEREST OF JUSTICE
AND EQUITY.

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

None has appeared on behalf of the appellant even

when the matter is called in the second round.

It appears appellant is not interested in prosecuting the

appeal.

Accordingly, appeal is dismissed for want of

prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

RR