Smt. Lalithamma V vs Sri. Renukaradhya S
2024 Latest Caselaw 3137 Kant

Karnataka High Court

Smt. Lalithamma V vs Sri. Renukaradhya S on 1 February, 2024

Author: H.B.Prabhakara Sastry

Bench: H.B.Prabhakara Sastry

                                       -1-
                                                 NC: 2024:KHC:4458-DB
                                                 MFA No. 6591 of 2023




               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. 6591 OF 2023 (MC)

             BETWEEN:

             SMT. LALITHAMMA V
             W/O RENUKARADHYA. S
             AGED ABOUT 52 YEARS,
             RESIDING AT SRIDHESHWARA NILAYA,
             SRI. HORANADU SHREE
             THOVINAKARE ROAD,
             NEAR PETTI ANGADI,
             ARAKERE HOSA BADAVANE,
             KASABA HOBILI,
             TUMAKURU TALUK,
             TUMAKURU DISTRICT 572 106.
                                                      ...APPELLANT
Digitally    (BY SMT. ASHA S., ADVOCATE)
signed by
SHAKAMBARI
Location:
             AND:
HIGH COURT
OF
KARNATAKA    SRI. RENUKARADHYA S
             S/O LATE SHIVANNA B,
             AGED ABOUT 56 YEARS,
             RESIDING AT ALAPANAHALLI VILLAGE,
             SASULA HOBILI,
             DODDABALLAPURA TALUK,
             BENGALURU RURAL DISTRICT.
                                                      ...RESPONDENT
                                -2-
                                             NC: 2024:KHC:4458-DB
                                            MFA No. 6591 of 2023




     THIS MISCELLANEOUS FIRST APPEAL IS FILED U/S.28(1)
OF HINDU MARRIAGE ACT, AGAINST THE JUDGMENT AND
DECREE DATED: 30.06.2023 PASSED IN MC NO.10129/2020
ON THE FILE OF THE 4TH ADDITIONAL SENIOR CIVIL JUDGE,
DODBALLAPURA,       BENGALURU         RURAL,        ALLOWING     THE
PETITION FILED U/S.13(1)(i-a) (i-b) OF THE HINDU MARRIAGE
ACT, 1955.

     THIS APPEAL, COMING ON FOR ORDERS, 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. On the last date, case was adjourned on

payment of costs. Though appellant has taken four

adjournments yet, neither the office objections are

complied nor cost is paid. It seems the appellant is not

interested in prosecuting this appeal by complying the

office objections. There are no grounds to adjourn the

matter further.

NC: 2024:KHC:4458-DB

3. Hence, the appeal is dismissed for non-

prosecution as also for non-compliance of office

objections.

Sd/-

JUDGE

Sd/-

JUDGE

Sk/-