Smt.S.Sujaya Kumari vs Sri.C.R.Ramesh
2024 Latest Caselaw 3135 Kant

Karnataka High Court

Smt.S.Sujaya Kumari vs Sri.C.R.Ramesh on 1 February, 2024

Author: H.B.Prabhakara Sastry

Bench: H.B.Prabhakara Sastry

                                       -1-
                                                    NC: 2024:KHC:4465-DB
                                                MFA No. 5735 of 2022




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                    DATED THIS THE 1ST DAY OF FEBRUARY, 2024
                                     PRESENT

              THE HON'BLE DR. JUSTICE H.B.PRABHAKARA SASTRY

                                       AND

              THE HON'BLE MR JUSTICE RAMACHANDRA D. HUDDAR

             MISCELLANEOUS FIRST APPEAL NO. 5735 OF 2022 (FC)

             BETWEEN:

             SMT.S.SUJAYA KUMARI
             W/O MR. C.R. RAMESH,
             AGED ABOUT 48 YEARS,
             R/AT NO 25, 1ST MAIN,
             VIDYARANYAPURA,
             BANGALORE 560 097.
                                                        ...APPELLANT

             (BY SRI. SHANKAR S. BHAT., ADVOCATE)
             AND:

Digitally    SRI.C.R.RAMESH
signed by
SHAKAMBARI   S/O MR. K.S. RAMASANJEEVAIAH,
Location:    AGED ABOUT 58 YEARS,
HIGH COURT
OF           206, EMMAR BUSINESS PARK-4,
KARNATAKA    SHEIK ZAYED ROAD,
             DUBAI, U.A.E. P.O BOX 38455
             ALSO AT
             SRI. C.R. RAMESH
             S/O MR. K.S. RAMASANJEEVAIAH,
             AGED ABOUT 58 YEARS,
             R/AT NO.25, 1ST MAIN,
             6TH BLOCK, BEL LAYOUT,
             VIDYARANYAPURA
             BANGALORE 560 097.
                                                        ...RESPONDENT
                             -2-
                                          NC: 2024:KHC:4465-DB
                                      MFA No. 5735 of 2022




     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 96 R/W ORDER 41 RULE 1 OF CPC AGAINST THE
JUDGMENT AND DECREE DATED 28.02.2018 PASSED IN OS
No.169/2013 ON THE FILE OF THE II ADDITIONAL PRINCIPAL
JUDGE, FAMILY COURT, BENGALURU, DISMISSING THE SUIT
FOR PERMANENT INJUNCTION.

     THIS MISCELLANEOUS FIRST APPEAL, COMING ON FOR
ORDERS HEARING, THIS DAY, RAMACHANDRA D. HUDDAR
J., MADE THE FOLLOWING:

                          ORDER

None appears even in the afternoon session.

2. This matter is posted for compliance of office

objections.

3. Though appellant has taken six adjournments yet,

the office objections are not complied.

4. It seems the appellant is not interested in

prosecuting this appeal by complying the office objections.

There are no grounds to adjourn further.

NC: 2024:KHC:4465-DB

5. Hence, the appeal is dismissed for non-prosecution

as also for non-compliance of office objections.

Sd/-

JUDGE

Sd/-

JUDGE

Sk/-