Jyoti W/O Kirankumar Waghmare vs Kiran Kumar S/O Sampath Kumar ...
2023 Latest Caselaw 2621 Kant

                                              -1-
                                                     MFA No. 200247 of 2017




                               IN THE HIGH COURT OF KARNATAKA,

                                      KALABURAGI BENCH

                             DATED THIS THE 25TH DAY OF MAY, 2023

                                           PRESENT
                         THE HON'BLE MR JUSTICE B.M.SHYAM PRASAD
                                              AND
                             THE HON'BLE MR JUSTICE UMESH M ADIGA
                       MISCL. FIRST APPEAL NO.200247 OF 2017 (MC-DIV)
                      BETWEEN:

                         JYOTI W/O KIRANKUMAR WAGHMARE
                         AGED 24 YEARS, OCC: STUDENT AND HOUSEHOLD,
                         H.NO.19-5-73-1, LUMBINI NAGAR, BHALKI ROAD,
                         NAUBAD, NOW RESIDING AT (CHIR PHADE GALLI)
                         VIJAY MAHANTESHWAR COLONY C/O GOURAMMA
                         DALE, NEAR AMAR THEATRE, TQ BHALKI, DIST.
                         BIDAR.

                                                              ...APPELLANT

                      (BY SRI. SHARANAGOUDA V. PATIL, ADVOCATE)
Digitally signed by
SWETA KULKARNI
Location: High
                      AND:
Court of Karnataka


                         KIRAN KUMAR S/O SAMPATH KUMAR WAGHMARE,
                         AGE: 32 YEARS, OCC: PRINCIPAL AT SRI JANGAM
                         JYOTI MURUGHA RAJENDRA D.ED. COLLEGE,
                         NAUBAD, BIDAR PRESENT, OCC: GOVT. SERVANT
                         (F.D.A) WORKING AT TAHASILDAR OFFICE
                         HUMNABAD R/O H.NO.19-5-73-1, LUMBINI NAGAR
                         BHALKI ROAD, BIDAR.

                                                            ...RESPONDENT

                      (BY SRI SANJEEVKUMAR C. PATIL, ADVOCATE)
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                                    MFA No. 200247 of 2017




     THIS MFA IS FILED UNDER SECTION 28 OF HINDU
MARRIAGE ACT, PRAYING TO ALLOW THIS APPEAL AND
SET ASIDE THE JUDGMENT AND AWARD PASSED BY THE
ADDL. SENIOR CIVIL JUDGE AND CJM AT BIDAR ON
24.01.2017 IN M.C.NO.23/2010 AND THE HONB'LE COURT
MAY KINDLY BE PASS ANY OTHER APPROPRIATE ORDER
WHICH THE HON'BLE COURT MAY FEEL NECESSARY IN
THE CIRCUMSTANCES OF THE CASE, IN THE INTEREST
OF JUSTICE AND EQUITY.

     THIS APPEAL COMING ON FOR HEARING THIS DAY,
B.M. SHYAM PRASAD J., DELIVERED THE FOLLOWING:

                         JUDGMENT

It is seen from the proceedings on 21.11.2022, the

previous hearing date, that none appeared for the appellant,

and none appears for the appellant even today. Obviously,

the concerned is not interested in prosecuting the appeal.

Therefore, the appeal stands dismissed for default.

Sd/-

JUDGE

Sd/-

JUDGE BL