Smt Vinutha vs T N Madhu
2023 Latest Caselaw 2062 Kant

                                       -1-
                                                MFA No. 7463 of 2018




             IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                 DATED THIS THE 28TH 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.7463 OF 2018 (MC)
             BETWEEN:

                SMT VINUTHA
                W/O T N MADHU
                AGED ABOUT 25 YEARS,
                D/O NANJAPPA
                R/AT MASAVALLI VILLAGE,
                SAKALESHPURA TALUK
                HASSAN - 573 234
                                                        ...APPELLANT
             (BY SRI. PRATHEEP K C, ADVOCATE)

             AND:
Digitally       T N MADHU
signed by
GAYATHRI N      S/O NANJEGOWDA
Location:       AGED ABOUT 33 YEARS,
HIGH COURT
OF              THAGARE VILLAGE,
KARNATAKA       BIKKODU HOBLI
                BELUR TALUK
                HASSAN DISTRICT - 34
                                                      ...RESPONDENT
             (RESPONDENT - SERVED)

                  THIS MFA IS FILED UNDER SECTION 28(1) OF HINDU
             MARRIAGE ACT PRAYING TO ALLOW THE APPEAL AND SET
             ASIDE THE JUDGMENT AND DECREE DATED 27.02.2018
             PASSED IN M.C.NO.22/2017 BY THE SENIOR CIVIL JUDGE &
             JMFC COURT BELUR AND PASS SUCH OTHER ORDER/S AS THIS
                             -2-
                                      MFA No. 7463 of 2018




HON'BLE COURT DEEM FIT TO PASS ON THE FACTS AND IN
THE 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

Sri.Pratheep K.C., learned counsel for the appellant

has filed memo of retirement.

The aforesaid memo is taken on record.

Accordingly, Sri.Pratheep K.C., learned counsel is

permitted to retire from the case.

None has appeared on behalf of the appellant.

It appears that the appellant is not interested in

prosecuting the appeal.

Hence, appeal is dismissed for want of prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

MDS