B Santosh Kumar S/O B Kotrappa vs Bhagya @ Sumangala
2024 Latest Caselaw 11598 Kant

Karnataka High Court

B Santosh Kumar S/O B Kotrappa vs Bhagya @ Sumangala on 27 May, 2024

Author: S G Pandit

Bench: S G Pandit

                                                -1-
                                                  NC: 2024:KHC-D:7030-DB
                                                       MFA No. 102730 of 2016




                      IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                              DATED THIS THE 27TH DAY OF MAY, 2024

                                             PRESENT
                               THE HON'BLE MR JUSTICE S G PANDIT
                                                AND
                             THE HON'BLE MR JUSTICE G BASAVARAJA
                      MISCELLANEOUS FIRST APPEAL NO.102730/2016 (MC)
                      BETWEEN:
                      B. SANTOSH KUMAR S/O. B. KOTRAPPA,
                      AGED ABOUT 29 YEARS, AGRICULTURIST,
                      R/O: WARD NO.XI, NEAR MOSQUE,
                      SANDUR TOWN, BALLARI DISTRICT.
                                                            -       APPELLANT
                      (BY SRI. PRASHANT S.KADADEVAR, ADVOCATE)

                      AND:
                      SMT. BHAGYA @ SUMANGALA
                      W/O. B. SANTOSH KUMAR AND
                      DAUGHTER OF KABBER MAILARAPPA,
                      AGED ABOUT 26 YEARS,
                      R/O: SIGENAHALLI-2 VILLAGE,
Digitally signed by
                      HAGARIBOMMANAHALLI TALUK,
ROHAN HADIMANI        BALLARI DISTRICT.
T                                                             -   RESPONDENT
Location: HIGH
COURT OF              (BY SRI. PRAVEEN P.TARIKAR, ADVOCATE)
KARNATAKA
                           THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
                      SECTION 28(1) OF HINDU MARRIAGE ACT, 1955, AGAINST THE
                      JUDGMENT AND DECREE DATED 30.03.2016 PASSED IN MAT
                      NO. 35/2014 ON THE FILE OF THE SENIOR CIVIL JUDGE AT
                      KUDLIGI, DISMISSING THE PETITION FILED U/S.13(1)(i-a) OF
                      THE HINDU MARRIAGE ACT & ETC.

                           THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
                      FINAL HEARING, THIS DAY, S G PANDIT, J., PASSED THE
                      FOLLOWING:
                                 -2-
                                  NC: 2024:KHC-D:7030-DB
                                        MFA No. 102730 of 2016




                              ORDER

Though the appeal is of the year 2016, there is no

representation for the appellant. However, learned counsel for

the respondent is present. We do not find any reasons to

adjourn the appeal. Hence, the appeal is dismissed for non-

prosecution.

Sd/-

JUDGE

Sd/-

JUDGE BVV