R Mariswamy vs Smt. B Bhagya
2023 Latest Caselaw 2584 Kant

                                       -1-
                                                MFA No.3581 of 2018




                 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.3581 OF 2018 (FC)
            BETWEEN:

            1.    R. MARISWAMY
                  S/O RACHEGOWDA
                  AGED ABOUT 56 YEARS
                  R/AT MANNE HUNDI VILLAGE
                  KASABA HOBLI, T. NARASIPURA TALUK
Digitally         MYSURU DISTRICT-571 124.
signed by
RUPA V                                                 ...APPELLANT
Location:   (BY SRI. CHANDRASHEKAR, ADV.,)
High
Court of    AND:
Karnataka

            1.    SMT. B. BHAGYA
                  W/O R. MARISWAMY
                  D/O LATE BASAVAIAH
                  AGED ABOUT 38 YEARS
                  R/AT NO.15, PIPELINE MAIN ROAD
                  NEAR PADMANABHA PROVISION SHOP
                  SRINAGAR, BENGALURU-560 050.
                                                      ...RESPONDENT
            (BY SRI. KUSUM RANGANATH, ADV.,)
                 THIS MFA IS FILED U/S.19(1) R/W SEC.28(1) OF THE
            HINDU MARRIAGE ACT, AGAINST THE JUDGMENT AND
            DECREE DT.14.12.2017 PASSED ON MC NO.3147/2014 ON
            THE FILE OF THE 6TH ADDITIONAL PRINCIPAL JUDGE, FAMILY
            COURT, BENGALURU, ALLOWING THE PETITION FILED
            U/S.13(1)(ia)and(ib) OF THE HINDU MARRIAGE ACT.

                THIS APPEAL COMING ON FOR ORDERS, THIS DAY,
            ALOK ARADHE J., DELIVERED THE FOLLOWING:
                            -2-
                                        MFA No.3581 of 2018




                      JUDGMENT

Mr.Chandrashekar, learned counsel for the

appellant has filed a memo seeking leave of this Court to

retire from the case. The aforesaid memo is taken on

record.

He is permitted to retire from the case.

2. None appears for the appellant. It appears that

the appellant is not interested in prosecuting the

appeal.

Accordingly, the appeal is dismissed for want of

prosecution.

Consequently, the pending interlocutory

application is also dismissed.

Sd/-

JUDGE

Sd/-

JUDGE RV