Shreyas S vs Smt.Nikshitha M K
2024 Latest Caselaw 24822 Kant

Karnataka High Court

Shreyas S vs Smt.Nikshitha M K on 14 October, 2024

                                                             -1-
                                                                      NC: 2024:KHC:41414-DB
                                                                        MFA No. 401 of 2022




                                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                        DATED THIS THE 14TH DAY OF OCTOBER, 2024

                                                          PRESENT
                                        THE HON'BLE MRS JUSTICE ANU SIVARAMAN
                                                            AND
                                         THE HON'BLE MR JUSTICE UMESH M ADIGA
                                  MISCELLANEOUS FIRST APPEAL NO. 401 OF 2022 (FC)
                                 BETWEEN:
                                 SHREYAS S,
                                 S/O SHESHAPPA,
                                 AGED ABOUT 33 YEARS,
                                 R/O NO.41, SHREYAS NILAYA,
                                 NEAR AIT CIRCLE,
                                 JYOTHINAGARA,
                                 CHIKKAMAGALURU CITY-577 101.
                                                                               ...APPELLANT
                                 (BY SRI. H.S.DHANARAJ, ADVOCATE (ABSENT))

                                 AND:

                                 SMT.NIKSHITHA M.K,
                                 W/O SHREYAS S,
                                 D/O KRISHNE GOWDA,
                                 AGED ABOUT 28 YEARS,
Digitally signed by KORLAHALLI
BHARATHIDEVIKRISHNACHARYA
                                 WORKING AT CATHOLIC CLUB,
Location: HIGH COURT OF
KARNATAKA                        UNDEDASARAHALLI,
                                 CHIKKAMAGALURU CITY-577 101.
                                                                             ...RESPONDENT
                                 (BY SRI. M. RAJASHEKAR, ADVOCATE)

                                      THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
                                 SECTION 19(1) OF FAMILY COURT ACT, AGAINST THE JUDGMENT
                                 AND DECREE DATED 18.10.2021 PASSED IN M.C.NO. 94/2019 ON
                                 THE FILE OF THE         PRINCIPAL JUDGE, FAMILY COURT,
                                 CHIKKAMGALURU, DISMISSING THE PETITION FILED UNDER
                                 SECTION 9 OF THE HINDU MARRIAGE ACT.

                                      THIS APPEAL COMING ON FOR HEARING,         THIS   DAY,
                                 JUDGMENT WAS DELIVERED THEREIN AS UNDER:
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                                         NC: 2024:KHC:41414-DB
                                          MFA No. 401 of 2022




CORAM:    HON'BLE MRS JUSTICE ANU SIVARAMAN
          and
          HON'BLE MR JUSTICE UMESH M ADIGA


                         ORAL JUDGMENT

(PER: HON'BLE MRS JUSTICE ANU SIVARAMAN)

This appeal is called in the forenoon session. There

is no appearance for the appellant. The matter was passed

over and taken up again in the afternoon session. There is

still no appearance for the appellant.

The Appeal is dismissed for non-prosecution.

Sd/-

(ANU SIVARAMAN) JUDGE

Sd/-

(UMESH M ADIGA) JUDGE

bk/