Mr Purushothama vs Mrs Pavithra
2024 Latest Caselaw 3540 Kant

Karnataka High Court

Mr Purushothama vs Mrs Pavithra on 6 February, 2024

Author: H.B.Prabhakara Sastry

Bench: H.B.Prabhakara Sastry

                                         -1-
                                               NC: 2024:KHC:5022-DB
                                               MFA No. 6859 of 2023




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                    DATED THIS THE 6TH 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. 6859 OF 2023 (FC)

             BETWEEN:

             MR. PURUSHOTHAMA
             AGED ABOUT 36 YEARS,
             S/O THIMMMAPPA POOJARY,
             R/AT 3-139, MUKUDA HOUSE,
             PANAJIKALLU GRAMA,
             SORNADU POST,
             PANJIKAL VILLAGE,
             BANTWAL 574 211,
             D K DISTRICT.
                                                       ...APPELLANT

             (BY SRI. NAGARAJA S., ADVOCATE)
Digitally
signed by    AND:
SHAKAMBARI
Location:
HIGH COURT   MRS. PAVITHRA
OF
KARNATAKA    AGED ABOUT 36 YEARS,
             W/O PURUSHOTHAMA,
             D/O DAMODARA
             R/AT D.NO. 23-56/2
             POOVAMMA NILAYA,
             SATHYANARAYANA COMPOUND,
             KAPIKAD, MANGALURU,
             D.K. DISTRICT.
                                                     ...RESPONDENT
                             -2-
                                          NC: 2024:KHC:5022-DB
                                      MFA No. 6859 of 2023




     THIS MISCELLANEOUS FIRST APPEAL IS FILED U/S 19(1)
OF FAMILY COURTS ACT AGAINST THE JUDGMENT AND
DECREE DATED 09.03.2023 PASSED IN MC NO.250/2020 ON
THE FILE OF THE I ADDITIONAL PRL. JUDGE, FAMILY COURT.
D.K. MANGALURU,     DISMISSING THE PETITION FILED UNDER
SECTION 9 OF THE HINDU MARRIAGE ACT, 1955 AND
ALLOWING      THE   COUNTER       CLAIM     FILED    BY   THE
RESPONDENT/WIFE UNDER SECTION 13(1)(i-a) OF THE HINDU
MARRIAGE ACT, 1955.

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

                         ORDER

None appears for the appellant even at 2.30 p.m.

This matter is listed 6th time for compliance of office

objections. But, even then the appellant has not cared to

comply the office objections. It seems the appellant is not

interested to comply the office objections and proceed in

the matter.

NC: 2024:KHC:5022-DB

2. Hence, the appeal is dismissed for non-

compliance of office objections and for non-prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

Sk/-