Smt Vidya Ramesh vs Smt Anuradha A R
2023 Latest Caselaw 7792 Kant

                                             -1-
                                                           NC: 2023:KHC:41362
                                                        CRL.A No. 856 of 2013




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 17TH DAY OF NOVEMBER, 2023

                                          BEFORE
                          THE HON'BLE MR JUSTICE G BASAVARAJA
                             CRIMINAL APPEAL NO.856 OF 2013
                 BETWEEN:

                 1.    SMT. VIDYA RAMESH
                       W/O. SHRI K. RAMESH
                       AGED ABOUT 46 YEARS
                       R/AT FLAT NO.104
                       UDAY APARTMENTS, SUBHASH NAGAR
                       MANGALORE-04.

                                                                 ...APPELLANT

                 [BY SRI CYRIL PRASAD PAIS., ADVOCATE (ABSENT)]

                 AND:

                 1.    SMT. ANURADHA A.R.
                       AGED ABOUT 42 YEARS
                       W/O. SRI ARUN RANJAN
Digitally              R/AT WANANJUR, MANGALORE
signed by
SANDHYA S              ALSO AT E.D. ADYAR POST OFFICE
Location: High         ADYAR, MANGALORE-52.
Court of
Karnataka
                                                               ...RESPONDENT

                 (SERVED & UNREPRESENTED)

                      THIS APPEAL IS FILED UNDER SECTION 378(4) OF
                 CR.P.C., PRAYING TO SET ASIDE THE JUDGMENT DATED
                 10.05.2013 PASSED BY THE I ADDITIONAL CIVIL JUDGE AND
                 JMFC., AT MANGALORE, D.K., IN C.C.NO.1616/2010 AND
                 CONSEQUENTLY ALLOW THE SAID COMPLAINT AND ETC.
                                -2-
                                            NC: 2023:KHC:41362
                                         CRL.A No. 856 of 2013




     THIS APPEAL COMING ON FOR ARGUMENTS, THROUGH
PHYSICAL HEARING/VIDEO CONFERENCING THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                           JUDGMENT

Case called out. None present.

2. Appellant is not interested in prosecuting this

case. Hence, the appeal is dismissed for default and

non-prosecution.

Sd/-

JUDGE

VMB