Sri Ismail Khan vs Smt Arshiya Fareen
2024 Latest Caselaw 5808 Kant

Karnataka High Court

Sri Ismail Khan vs Smt Arshiya Fareen on 26 February, 2024

                                              -1-
                                                        NC: 2024:KHC:7890-DB
                                                            MFA No.2188/2022




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 26TH DAY OF FEBRUARY, 2024

                                          PRESENT
                           THE HON'BLE MRS JUSTICE K.S.MUDAGAL
                                             AND
                          THE HON'BLE MRS JUSTICE K.S. HEMALEKHA
                    MISCELLANEOUS FIRST APPEAL NO.2188/2022 (FC)

                   BETWEEN:

                   SRI ISMAIL KHAN
                   S/O LATE IBRAHIM KHAN
                   AGED ABOUT 35 YEARS
                   R/AT NEAR TOWN POLICE STATION
                   HALE BANDIMUTT ROAD
                   CHIKKAMAGALURU 577 101                        ...APPELLANT

                   (BY SRI RAVINDRANATH K, ADVOCATE [ABSENT])


                   AND:

                   SMT.ARSHIYA FAREEN
                   W/O ISMAIL KHAN
                   AGED ABOUT 27 YEARS
Digitally signed
by PRABHU          HOUSE WIFE
KUMARA             R/AT NOORAIN MASJID
NAIKA
                   NEHARU NAGAR, 1ST CROSS
Location: High
Court of           CHIKKAMAGALURU
Karnataka          CHIKKAMAGALURU DISTRICT 577 101              ...RESPONDENT


                        THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
                   SECTION 19(1) OF FAMILY COURTS ACT, 1984 PRAYING TO SET
                   ASIDE THE JUDGMENT AND DECREE DATED 03.01.2022 PASSED
                   BY THE PRINCIPAL JUDGE, FAMILY COURT, CHIKKAMAGALURU IN
                   O.S.NO.1/2021 D/W G & WC NO.6/2020.

                        THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
                   ORDERS,   THIS  DAY,  K.S.MUDAGAL.J, DELIVERED THE
                   FOLLOWING:
                                     -2-
                                                NC: 2024:KHC:7890-DB
                                                    MFA No.2188/2022




                               JUDGMENT

No representation for the appellant. The order dated

15.02.2024 is not complied. Therefore the appeal is

dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

KSR