Smt. Divya Shivraja vs Shri Anupam Singh
2023 Latest Caselaw 2727 Kant

                                          -1-
                                                     MFA No.3287 of 2023




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                         DATED THIS THE 30TH 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.3287 OF 2023 (GW)
               BETWEEN:

               1.    SMT. DIVYA SHIVRAJA
                     D/O SHIVRAJA YALAPPA
                     W/O ANUPAM SINGH
                     AGED ABOUT 37 YEARS
                     RESIDING AT 1/B DURGA
Digitally            NILAYA, 1ST CROSS, COCONUT
signed by
RUPA V               AVENU, FISH N DINE, JAMBU
Location:            SAVARI DINNE, J P NAGAR
High Court           BENGALURU-560078.
of Karnataka                                                 ...APPELLANT
               (BY SRI. IKTEAR UDDIN A.M. ADV., (ABSENT))
               AND:

               1.    SHRI. ANUPAM SINGH
                     S/O GANGA SINGH
                     AGED ABOUT 45 YEARS
                     RESIDING AT. NO.132/A, 3RD FLOOR
                     DR. MSR NAGAR ROAD
                     ASWATH NAGAR, SANJAYNAGAR
                     BANGALORE-560094.
                                                            ...RESPONDENT
                    THIS MFA IS FILED U/S.47(a) OF GUARDIANS AND
               WARDS ACT, PRAYING TO SET ASIDE THE JUDGMENT AND
               AWARD DATED 18.01.2022   PASSED ON G AND WC NO.
               341/2018 ON THE FILE OF THE ADDITIONAL PRINCIPAL
               FAMILY JUDGE, BENGALURU.

                   THIS APPEAL COMING ON FOR ORDERS, THIS DAY,
               ALOK ARADHE J., DELIVERED THE FOLLOWING:
                            -2-
                                     MFA No.3287 of 2023




                      JUDGMENT

None for the appellant even when the matter is

called in the second round. It appears that the

appellant is not interested in prosecuting the appeal.

Accordingly, the appeal is dismissed for want of

prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

RV