Sri Rama Murthy vs Smt Shobha
2024 Latest Caselaw 5611 Kant

Karnataka High Court

Sri Rama Murthy vs Smt Shobha on 22 February, 2024

Author: H.B.Prabhakara Sastry

Bench: H.B.Prabhakara Sastry

                                         -1-
                                                 NC: 2024:KHC:7454-DB
                                                 MFA No. 6429 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. 6429 OF 2021 (FC)

             BETWEEN:

             SRI. RAMA MURTHY
             S/O LATE B.V. NARAYANA,
             AGED ABOUT 54 YEARS,
             R/O 4TH CROSS,
             SAHYADRI NAGAR,
             SHIVAMOGGA - 560 094.
                                                    ...APPELLANT
             (BY SMT. MANJULA MUNAVALLI., ADVOCATE FOR
             SRI. BELLE R., ADVOCATE)

             AND:

Digitally    SMT. SHOBHA
signed by
SHAKAMBARI   W/O RAMA MURTHY,
Location:    AGED ABOUT 42 YEARS,
HIGH COURT
OF           R/O LAKKINAKOPPA VILLAGE,
KARNATAKA
             SHIVAMOGGA TALUK AND DISTRICT.
                                                      ...RESPONDENT

                  THIS MISCELLANEOUS FIRST APPEAL IS FILED U/S 19(1)
             OF THE FAMILY COURTS ACT AGAINST THE JUDGMENT AND
             DECREE DATED 13.07.2021 PASSED IN MC NO. 50/2019 ON
             THE FILE OF THE PRL. JUDGE, FAMILY COURT, SHIVAMOGGA,
             ALLOWING THE PETITION FILED UNDER SECTION 9 OF THE
             HINDU MARRIAGE ACT, 1955.
                                 -2-
                                             NC: 2024:KHC:7454-DB
                                            MFA No. 6429 of 2021




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

Learned counsel for the appellant has filed a memo

stating that she has paid the cost of `250/- in compliance

of the orders passed by this Court.

2. Learned counsel for the appellant submits that

he may be permitted to take steps.

3. Perused the order sheet.

On 01.02.2024, at the request of the learned

counsel for the appellant, this case was adjourned on

payment of cost of `250/-. Even it is directed to take

appropriate steps but the appellant has not taken any

steps. The appellant has taken sufficient time to take

appropriate steps to serve notice on the respondent.

4. Inspite of that, the appellant has not cared to

take the notice. It seems that the appellant is not

interested to take steps against respondent. There are no

justifiable and acceptable grounds to grant time to take

NC: 2024:KHC:7454-DB

steps. Therefore, the appeal of the appellant stands

dismissed as steps not taken.

Sd/-

JUDGE

Sd/-

JUDGE

PSJ