Smt R Ashwini vs Sri Y S Satish
2023 Latest Caselaw 2667 Kant

                                          -1-
                                                   MFA No.2887 of 2017




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                         DATED THIS THE 26TH 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.2887 OF 2017 (MC)
               BETWEEN:

Digitally      1.    SMT. R. ASHWINI
signed by            AGED ABOUT 27 YEARS
RUPA V               W/O SRI. Y.S. SATISH
Location:            D/O SRI B S RAGHAVENDRA RAO
High Court           GUNDIA STREET, VOKKALAGERE
of Karnataka
                     NANJANGUD TOWN
                     MYSORE DISTRICT-571 301.
                                                              ...APPELLANT
               (BY SRI. VIJAYARAGHAVAN M.R. ADV., (ABSENT))
               AND:

               1.    SRI. Y.S. SATISH
                     AGED ABOUT 39 YEARS
                     S/O Y R SRINIVASAMURTHY
                     R/AT NO.3472, 10TH CROSS
                     SRIKANTAPUR EXTENSION
                     NANJUNGUD TOWN
                     MYSORE DISTRICT-571 301.
                                                            ...RESPONDENT
               (BY SRI. NAGABHUSHANA H.K. ADV., (ABSENT))
                    THIS MFA IS FILED U/S.28(1) OF THE HINDU MARRIAGE
               ACT, AGAINST THE JUDGMENT AND DECREE DT.15.02.2017,
               PASSED ON MC NO.6/13 ON THE FILE OF THE SENIOR CIVIL
               JUDGE & JMFC, NANJANGUD, MYSORE DISTRICT, ALLOWING
               THE PETITION FILED U/S.13(B) OF HINDU MARRIAGE ACT.

                   THIS APPEAL COMING ON FOR HEARING, THIS DAY,
               ALOK ARADHE J., DELIVERED THE FOLLOWING:
                           -2-
                                      MFA No.2887 of 2017




                     JUDGMENT

None had appeared on behalf of the

appellant on 26.06.2023.

2. None has appeared on behalf of the

appellant even when the matter is called in the

second round.

3. It appears, the appellant is not

interested in prosecuting the appeal, the same is

dismissed for want of prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

SS