Sri K Raghunath Shetty vs Smt Shailaja P Shetty
2024 Latest Caselaw 14555 Kant

Karnataka High Court

Sri K Raghunath Shetty vs Smt Shailaja P Shetty on 25 June, 2024

                                            -1-
                                                    NC: 2024:KHC:23294-DB
                                                       MFA No.6563/2017


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                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 25TH 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.6563/2017 (FC)
                BETWEEN:

                SRI K RAGHUNATH SHETTY
                S/O LATE THYAMMPANNA SHETTY
                AGED ABOUT 66 YEARS
                R/AT SHREYANKA NILAYA
                DOOR NO.2-71/6, ADU MAROLI
                KULASHEKARA POST
                MANGALORE - 575 005                            ...APPELLANT

                (BY SRI K.RAGHUNATH SHETTY [ABSENT])
                AND:

                SMT SHAILAJA P SHETTY
                W/O K RAGHUNATH SHETTY
                AGED ABOUT 64 YEARS
Digitally       R/AT SHREYANKA NILAYA
signed by K S   DOOR NO.2-71/6 ADU MAROLI
RENUKAMBA       KULASHEKARA POST
Location:       MANGALORE - 575 005                          ...RESPONDENT
High Court of
Karnataka
                (BY SRI P.P.HEGDE, SENIOR COUNSEL FOR
                    M/S P.P.HEGDE AND ASSOCIATES FOR C/RESPONDENT)

                       THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
                SECTION 19(1) OF FAMILY COURTS ACT PRAYING TO SET ASIDE
                THE JUDGMENT AND DECREE DATED 28.06.2017 PASSED BY THE
                PRINCIPAL JUDGE, FAMILY COURT, D.K., MANGALURU IN
                M.C.NO.421/2015 DISMISSING THE PETITION FILED U/S 13(1)(ia)
                & (ib) OF THE HINDU MARRIAGE ACT.
                                   -2-
                                             NC: 2024:KHC:23294-DB
                                               MFA No.6563/2017


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

                            JUDGMENT

Learned Counsel for the appellant has filed memo of

retirement along with copy of notice and postal

acknowledgment in proof of service of notice on the

appellant. He submits office copy of the notice and original

postal acknowledgement.

2. The appellant though served with retirement

notice is absent. Therefore Sri M.K.Venkatramana, learned

Counsel is permitted to retire. It appears that the appellant is

not interested in prosecuting the matter. Therefore the

appeal is dismissed for non prosecution.

Sd/-

JUDGE

Sd/-

JUDGE

KSR