Manjula @ Chaya W/O. Anand vs Anand S/O. H P Ganapa
2024 Latest Caselaw 25360 Kant

Karnataka High Court

Manjula @ Chaya W/O. Anand vs Anand S/O. H P Ganapa on 24 October, 2024

Author: H.T.Narendra Prasad

Bench: H.T.Narendra Prasad

                                               -1-
                                                          NC: 2024:KHC-D:15499-DB
                                                          MFA No. 102495 of 2014




                      IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                            DATED THIS THE 24TH DAY OF OCTOBER 2024
                                            PRESENT
                          THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD
                                               AND
                            THE HON'BLE MR. JUSTICE VENKATESH NAIK T

                       MISCELLANEOUS FIRST APPEAL NO.102495 OF 2014


                   BETWEEN:

                   MANJULA @ CHAYA W/O. ANAND
                   AGE: 34 YEARS, R/AT: KIBBETTA ESTATE
                   SOMWARPET, KODAGU.
                                                                      ...APPELLANT
                   (BY SRI. PRASHANT F.HOSAMANI, ADVOCATE)


                   AND:

                   ANAND S/O. H.P.GANAPA
                   AGE: 37 YEARS,
                   R/AT: MAHALAXMI LAYOUT
                   GOKUL ROAD, HUBLI 580 020
                                                                    ...RESPONDENT
                   (BY SRI. G.MEERABAI, ADVOCATE)
Digitally signed
by MANJANNA E
Location: HIGH           THIS MFA IS FILED UNDER SECTION 19(1) OF THE FAMILY
COURT OF
KARNATAKA          COURTS ACT, 1984 AGAINST THE JUDGMENT AND DECREE DATED
DHARWAD
BENCH              19.01.2014, PASSED IN MATRIMONIAL CASE NO.250/2013 ON THE
Date: 2024.10.26
10:33:32 +0530     FILE OF THE PRINCIPAL JUDGE, FAMILY COURT, HUBLI, PARTLY
                   ALLOWING THE PETITION FILED UNDER SECTION 9 OF THE HINDU
                   MARRIAGE ACT.

                       THIS APPEAL, COMING ON FOR FINAL HEARING, THIS DAY,
                   ORDER WAS MADE THEREIN AS UNDER:



                   CORAM:      THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD
                                                    AND
                                 THE HON'BLE MR. JUSTICE VENKATESH NAIK T
                                -2-
                                       NC: 2024:KHC-D:15499-DB
                                       MFA No. 102495 of 2014




                          ORAL ORDER

(PER: THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD)

The learned counsel for the appellant submits that in

spite of his best efforts, he could not get any information

from the appellant. It appears that the appellant is not

interested in prosecuting the appeal.

The submission is taken on record.

In view of the above, the petition is dismissed for

non-prosecution.

Sd/-

(H.T.NARENDRA PRASAD) JUDGE

Sd/-

(VENKATESH NAIK T) JUDGE

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