G Shivalingaiah vs Pushpavathi
2024 Latest Caselaw 943 Kant

Karnataka High Court

G Shivalingaiah vs Pushpavathi on 10 January, 2024

Author: H.B.Prabhakara Sastry

Bench: H.B.Prabhakara Sastry

                                          -1-
                                                      NC: 2024:KHC:1292-DB
                                                      MFA No. 8465 of 2022




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                    DATED THIS THE 10TH DAY OF JANUARY, 2024
                                       PRESENT

               THE HON'BLE DR. JUSTICE H.B.PRABHAKARA SASTRY

                                          AND

              THE HON'BLE MR JUSTICE RAMACHANDRA D. HUDDAR

             MISCELLANEOUS FIRST APPEAL NO. 8465 OF 2022 (FC)

             BETWEEN:

             G. SHIVALINGAIAH
             S/O GANGANNA,
             AGED ABOUT 55 YEARS,
             R/AT K.R. PALYA, SIRA GATE,
             WARD NO.1, TUMAKURU - 572 101.

                                                           ...APPELLANT
             (BY SRI. S.N. BHAT., ADVOCATE)
             AND:

             PUSHPAVATHI
             W/O G. SHIVALINGAIAH,
Digitally
signed by    D/O H.R. CHIKKANNA
SHAKAMBARI
Location:
             AGED ABOUT 51 YEARS,
HIGH COURT
OF
             R/AT HIRETHOTLUKERE VILLAGE,
KARNATAKA    KORA HOBLI,
             TUMAKURU 572 101.

                                                           ...RESPONDENT

                    THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
             SECTION    19(1)   OF   FAMILY   COURT   ACT,   AGAINST    THE
             JUDGMENT AND DECREE DATED: 29.10.2022 PASSED IN
             M.C.NO. 277/2021    ON THE FILE OF THE PRL JUDGE, FAMILY
                              -2-
                                       NC: 2024:KHC:1292-DB
                                       MFA No. 8465 of 2022




COURT, TUMAKURU, DISMISSING THE PETITION FILED UNDER
SECTION 13(1)(ia) AND (ib) OF THE HINDU MARRIAGE ACT.

     THIS MISCELLANEOUS FIRST APPEAL, COMING ON FOR
ORDERS,   THIS   DAY,   DR.H.B.PRABHAKARA       SASTRY    J.,
DELIVERED THE FOLLOWING:

                          ORDER

Called again in the afternoon.

2. None appear for the appellant either physically or

through Video Conference. No reasons are forthcoming for

his non-appearance.

3. A perusal of the order sheet would go to show

that inspite of granting sufficient opportunities of not less

than five times, the appellant has not complied the office

objections. The matter is being listed only to comply with

the office objections, for which, the appellant has not

evinced any interest to comply the same inspite of taking

sufficient adjournments and pass over in the matter.

NC: 2024:KHC:1292-DB

4. Hence, the Appeal stands dismissed for

non-prosecution, as well as for non-compliance of office

objections.

Sd/-

JUDGE

Sd/-

JUDGE

Sk/-