Smt. Vidyashree vs Sri. Amulkumar Babalad
2024 Latest Caselaw 12833 Kant

Karnataka High Court

Smt. Vidyashree vs Sri. Amulkumar Babalad on 7 June, 2024

                                                 -1-
                                                   NC: 2024:KHC-K:3693-DB
                                                          MFA No.3743 of 2023




                                  IN THE HIGH COURT OF KARNATAKA,

                                         KALABURAGI BENCH

                                DATED THIS THE 7TH DAY OF JUNE, 2024

                                              PRESENT

                              THE HON'BLE MR. JUSTICE ASHOK S. KINAGI
                                                AND
                                THE HON'BLE MR. JUSTICE RAJESH RAI K

                              MISCL. FIRST APPEAL NO. 3743 OF 2023 (FC)

                       BETWEEN:

                       SMT. VIDYASHREE
                       AGE: 31 YEARS,
                       W/O SRI. AMULKUMAR BABALAD,
                       C/O PAWAN LAKOLE HATTAHALLI,
                       HATTAHALLI POST,
                       INDI DISTRICT, VIJAYAPUR.

                       PRESENTLY RESIDING AT,
                       NO.51/39, 20TH MAIN,
                       22ND CROSS, NEAR MALLIGE MESS,
Digitally signed by    VIJAYANAGAR,
BASALINGAPPA
SHIVARAJ               BENGALURU - 560 040.
DHUTTARGAON
Location: High Court
                                                                    ...APPELLANT
Of Karnataka

                       (BY SMT. LOKESHWARI H.C., ADVOCATE-ABSENT)

                       AND:

                       SRI. AMULKUMAR BABALAD
                       AGED ABOUT 36 YEARS,
                       S/O VIDYACHANDRA BABALAD,
                       R/O DHUTHARGOAN,
                       NOW R/O: H.NO.69,
                       'BASAVA SADANA'
                       NEAR GOVT. VIJAYANAGAR SCHOOL,
                            -2-
                             NC: 2024:KHC-K:3693-DB
                                       MFA No.3743 of 2023




VIJAYANAGAR COLONY,
ALAND ROAD,
KALABURAGI - 585 101.
                                             ...RESPONDENT

     THIS MFA IS FILED UNDER SECTION 19(1) OF FAMILY
COURTS ACT READ WITH        SECTION 28 OF THE HINDU
MARRIAGE ACT, 1955, PRAYING TO:
     A) CALL FOR THE RECORDS IN M.C.119/2020 ON THE
FILE OF PRINCIPAL JUDGE, FAMILY COURT KALABURAGI,
     B) SET ASIDE THE JUDGMENT AND DECREE DATED
03.06.2022 AND DISMISS THE PETITION BY ALLOWING THE
ABOVE APPEAL.
     C) BE PLEASED TO GRANT SUCH OTHER RELIEF OR
RELIEFS AS THE COURT DEEMS FIT TO GRANT IN THE
CIRCUMSTANCES OF THE ABOVE CASE.


     THIS   MFA   COMING   ON    FOR   ORDERS,   THIS   DAY,
ASHOK S. KINAGI J., DELIVERED THE FOLLOWING:


                        JUDGMENT

None appears for the appellant.

The appeal was listed on 28.05.2024. On that day

also, none appeared for the appellant. This Court, as

finally, granted a week's time to comply with the office

objections on payment of cost of Rs.1,000/-, failing which

NC: 2024:KHC-K:3693-DB

the appeal was ordered to be listed today i.e., on

07.06.2024.

As already stated above, even today none appears

for the appellant. Inspite of granting sufficient

opportunity, the appellant has not complied the office

objections and has also not deposited the cost as ordered

by this Court. It seems the appellant is not interested in

prosecuting the appeal. Hence, the appeal is dismissed

for non-compliance of office objections.

Sd/-

JUDGE

Sd/-

JUDGE NB

Ct;Vk