Smt Rajashree Vikram Belur vs Sri B S Vikram
2024 Latest Caselaw 5610 Kant

Karnataka High Court

Smt Rajashree Vikram Belur vs Sri B S Vikram on 22 February, 2024

Author: H.B.Prabhakara Sastry

Bench: H.B.Prabhakara Sastry

                                       -1-
                                                NC: 2024:KHC:7538-DB
                                                MFA No. 6439 of 2021




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                 DATED THIS THE 22ND 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. 6439 OF 2021 (FC)

             BETWEEN:

             SMT. RAJASHREE VIKRAM BELUR
             WIFE OF B.S. VIKRAM,
             AGED 38 YEARS,
             R/AT ROOM NO.7, SHANTI VIHAR,
             MAHARASHTRA NAGAR,
             BHANDUP (W)
             MUMBAI-400 078.
                                                     ...APPELLANT

             (BY SRI. MALLAPPA BASAPPA INAMDAR., ADVOCATE)
             AND:
Digitally
signed by
SHAKAMBARI   SRI. B.S. VIKRAM
Location:
HIGH COURT   SON OF B.N. SRINIVAS,
OF           AGEDA BOUT 38 YEARS,
KARNATAKA
             R/AT 483, 1ST FLOOR,
             KAVERI NAGAR, K. NARAYANAPURA MAIN ROAD,
             SHIVARAM KARANT NAGAR POST,
             BENGALURU-560 078.
                                                   ...RESPONDENT

                  THIS MISCELLANEOUS FIRST APPEAL IS FILED U/S 19(1)
             OF FAMILY COURTS ACT AGAINST THE JUDGMENT AND
             DECREE DATED 02.03.2021 PASSED IN MC NO.1484/2013 ON
             THE FILE OF THE IV ADDITIONAL PRL. JUDGE, FAMILY COURT,
                             -2-
                                       NC: 2024:KHC:7538-DB
                                      MFA No. 6439 of 2021




BENGALURU, DISMISSING THE PETITION FILED            UNDER
SECTION 9 OF THE HINDU MARRIAGE ACT, 1955.

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

Called out in the afternoon session. None appears

for the appellant.

2. This appeal is of the year 2021. Perused the

order sheet. The appellant has taken sufficient time to

take steps against respondent. Even on the last occasion,

it was submitted that he will get the correct address and

take steps. But, either in the morning session or in the

afternoon session, there is no representation.

3. Because of not taking steps to serve the

respondent, the progress in this case is stalled. No

purpose would be served even if the appeal is adjourned

to the next date.

NC: 2024:KHC:7538-DB

4. Therefore, the appeal is dismissed for not

taking steps and for non-prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

Sk/-