Sri Gangadhara vs Smt Tulasi
2024 Latest Caselaw 12548 Kant

Karnataka High Court

Sri Gangadhara vs Smt Tulasi on 5 June, 2024

                                                -1-
                                                            NC: 2024:KHC:19400-DB
                                                              MFA No.6027/2017



                  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. 6027/2017 (FC)
                BETWEEN:

                SRI GANGADHARA
                S/O MAHABALA MADIWALA
                AGED 43 YEARS
                R/AT KAMBLADADDA HOUSE
                BADAGA KARANDUR VILLAGE
                HALADANGADI POST
                BELTHANGADI TALUK
                SOUTH CANARA - 574 311                              ...APPELLANT

                (BY SRI.NAGARAJA IJARI, ADVOCATE (ABSENT))
                AND:

                SMT TULASI
                W/O GANGADHARA
                AGED ABOUT 33 YEARS
Digitally       R/AT KAMBLA KODI HOUSE
signed by K S   BONDEL POST & VILLAGE
RENUKAMBA
Location:
                MANGALORE
High Court of   SOUTH CANARA - 575 005                             ...RESPONDENT
Karnataka

                (BY SRI.PRASAD K R RAO, ADVOCATE)
                     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
                SECTION 19(1) OF THE FAMILY COURT ACT 1984, PRAYING TO SET
                ASIDE THE JUDGMENT AND DECREE DATED 27.02.2017 PASSED IN
                M.C.NO.382/2015 ON THE FILE OF THE PRINCIPAL JUDGE, FAMILY
                COURT D.K, MANGALORE, ALLOWING THE PETITION FILED UNDER
                SECTION 13(1)(I-A) (I-B) HINDU MARRIAGE ACT.

                       THIS   APPEAL   COMING   ON    FOR    HEARING   THIS   DAY,
                K.S.MUDAGAL J., DELIVERED THE FOLLOWING:
                                    -2-
                                                 NC: 2024:KHC:19400-DB
                                                   MFA No.6027/2017



                              JUDGMENT

No representation for the appellant.

The matter is pending since 2017. The original

proceedings are of the year 2015. There are no grounds to

further adjourn the matter. Therefore, the appeal is dismissed

for non prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

PKN