N Mallikarjuna vs Smt Kavitha @ Sahana
2024 Latest Caselaw 12547 Kant

Karnataka High Court

N Mallikarjuna vs Smt Kavitha @ Sahana on 5 June, 2024

                                            -1-
                                                     NC: 2024:KHC:19402-DB
                                                        MFA No. 541/2017



                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                        DATED THIS THE 5TH DAY OF JUNE, 2024
                                        PRESENT
                        THE HON'BLE MRS JUSTICE K.S.MUDAGAL
                                           AND
                    THE HON'BLE MR JUSTICE VIJAYKUMAR A. PATIL
                  MISCELLANEOUS FIRST APPEAL NO.541/2017 (MC)
                BETWEEN:

                N MALLIKARJUNA
                S/O. NANJUNDAPPA
                AGE 37 YEARS
                AGRICULTURIST
                R/O. ANUVANAHALLI VILLAGE
                SHIVANI HOBLI
                TARIKERE TALUK
                CHIKKAMAGALURU DISTRICT - 577 228          ... APPELLANT

                (BY SRI.R.SHASHIDHARA, ADVOCATE)
                AND:

                SMT KAVITHA @ SAHANA
                W/O. MALLIKARJUNA
                D/O DHANANJAYA
Digitally       AGE 32 YEARS
signed by K S
RENUKAMBA       HOUSE HOLD WORK
Location:       R/O TAVAREKERE VILLAGE AND POST
High Court of   UBRANI HOBLI
Karnataka
                CHANNAGIRI TALUK
                DAVANAGERE DISTRICT - 577 213              ...RESPONDENT

                (RESPONDENT - SERVED)
                     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
                SECTION 28(1) OF THE HINDU MARRIAGE ACT, PRAYING TO SET
                ASIDE THE JUDGMENT AND DECREE DATED 22.11.2016 PASSED IN
                MC.NO.30/2014 ON THE FILE OF THE SENIOR CIVIL JUDGE, &
                PRINCIPAL JMFC, TARIKERE, DISMISSING THE PETITION FILED U/S
                9 OF THE HINDU MARRIAGE ACT, FOR RESTITUTION OF CONJUGAL
                RIGHTS.
                               -2-
                                         NC: 2024:KHC:19402-DB
                                             MFA No. 541/2017



     THIS MISCELLANEOUS FIRST APPEAL COMING ON            FOR
HEARING THIS DAY, K.S.MUDAGAL J., DELIVERED               THE
FOLLOWING:

                         JUDGMENT

No representation for the appellant.

The records show that even on the previous hearing dates

there was no representation for the appellant. It appears that

the appellant is not interested in prosecuting the matter.

Therefore, the appeal is dismissed for non prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

PKN