Sri.K.Kupendrappa @ K Kupendra vs Smt. R. Saroja
2023 Latest Caselaw 2577 Kant

                                        -1-
                                                  MFA No. 3112 of 2017




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 24TH DAY OF MAY, 2023

                                     PRESENT
                      THE HON'BLE MR JUSTICE ALOK ARADHE
                                        AND
                THE HON'BLE MR JUSTICE ANANT RAMANATH HEGDE
              MISCELLANEOUS FIRST APPEAL NO. 3112 OF 2017 (MC)

              BETWEEN:

              SRI.K.KUPENDRAPPA @ K. KUPENDRA
              S/O LATE KARIYAPPA
              AGED ABOUT 58 YEARS
              TEACHER
              R/O SHIVANI VILLAGE
              SHIVANI HOBLI
              TARIKERE TALUK
              CHIKKAMAGALUR DISTRICT
              PIN-577 547
                                                          ...APPELLANT
              (BY SRI. K. S. GANESHA.,ADVOCATE)

Digitally     AND:
signed by
PRAMILA G V
Location:     SMT. R. SAROJA
HIGH COURT
OF            W/O K KUPENDRAPPA @ K KUPENDRA
KARNATAKA     D/O RAMANNA
              AGED ABOUT 48 YEARS
              R/O THALIKATTE KAVALU VILLAGE
              (KORUSAGU) TARIKERE POST
              RAMAGIRI HOBLI, HOLALKERE TALUK
              CHITRADURGA DISTRICT
              PIN-577526
                                                        ...RESPONDENT
              (BY SRI.C.KRISHNE GOWDA, ADVOCATE)
                                 -2-
                                               MFA No. 3112 of 2017




     THIS MFA FILED UNDER SECTION 28(1) OF THE HINDU
MARRIAGE ACT, 1955, AGAINST THE JUDGMENT AND DECREE
DATED 10.01.2017 PASSED IN M.C.NO.14 OF 2011 ON THE
FILE OF THE SENIOR CIVIL JUDGE AND PRINCIPAL JMFC,
TARIKERE, DISMISSING THE PETITION FILED UNDER SECTION
13(1)(b) OF THE HINDU MARRIAGE ACT, FOR DISSOLUTION
OF MARRIAGE.

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

                           JUDGMENT

None for the appellant.

2. Sri.C. Krishnegowda, learned counsel for the

respondent.

3. None had appeared on behalf of the appellant even

on 21.04.2023. Even today when the case is called none has

appeared on behalf of the appellant. It appears that the

appellant is not interested in prosecuting the appeal.

Accordingly, the same is dismissed for want of

prosecution.

Sd/-

JUDGE

Sd/-

JUDGE GVP