Mr.Paul Goodwin J vs Smt. Jyothi Priya
2024 Latest Caselaw 14547 Kant

Karnataka High Court

Mr.Paul Goodwin J vs Smt. Jyothi Priya on 25 June, 2024

Author: S G Pandit

Bench: S G Pandit

                                                      -1-
                                                               NC: 2024:KHC-D:8601-DB
                                                                 MFA No.4488 of 2020




                          IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                                    DATED THIS THE 25TH DAY OF JUNE, 2024

                                                  PRESENT

                                   THE HON'BLE MR JUSTICE S G PANDIT

                                                      AND

                                  THE HON'BLE MR JUSTICE G BASAVARAJA

                              MISCELLANEOUS FIRST APPEAL NO.4488 OF 2020 (IDA)

                       BETWEEN:
                       MR. PAUL GOODWIN J.,
                       AGE. 46 YEARS, OCC. SERVICE,
                       S/O JAMES PHILLIP Mx.
                       R/AT NO. 475, 2ND MAIN,
                       MUTHYALANAGAR
                       BENGALURU-560054.
                                                                            ...APPELLANT
                       (BY SRI. ANJANEYA, ADVOCATE)

                       AND:
                       SMT. JYOTHI PRIYA,
                       D/O. S. PETER,
                       W/O. PAUL GOODWIN J.,
JAGADISH
                       AGE. 40 YEARS,
TR                     OCC. HOUSEHOLD WORK,
Digitally signed by
JAGADISH T R
                       R/O. BHAGYAVILLA,
Location: HIGH COURT
OF KARNATAKA
DHARWAD BENCH
                       BHAVANINAGAR, KEHSWAPUR,
                       HUBBALLI-580023.
                                                                       ...RESPONDENT
                       (BY SRI. SHRIKANT T. PATIL, ADVOCATE)

                            THIS MFA IS FILED UNDER SECTION 55 OF INDIAN DIVORCE
                       ACT, AGAINST THE JUDGMENT AND DECREE DATED 19.06.2020
                       PASSED IN MC.NO.86/2015 ON THE FILE OF THE PRL. JUDGE,
                       FAMILY COURT, HUBBALLI, ALLOWING THE PETITION FILED UNDER
                       SECTION 10(1)(x) OF THE INDIAN DIVORCE ACT.

                            THIS APPEAL, COMING ON FOR ORDERS,              THIS   DAY,
                       S G PANDIT, J., DELIVERED THE FOLLOWING:
                             -2-
                                      NC: 2024:KHC-D:8601-DB
                                        MFA No.4488 of 2020




                         JUDGMENT

There is no representation for the appellant.

2. As the appellant failed to comply the interim

order granted by this Court, by order dated 11.07.2022,

the interim order granted earlier stood vacated and it was

observed that the respondent was entitled to proceed with

the execution.

In the above circumstances, we are of the opinion

that the appellant has no interest in prosecuting the

appeal. Hence, the appeals stands rejected.

Sd/-

JUDGE

Sd/-

JUDGE

KMS, CT:VP