Abhishek vs Smt. Manisha
2024 Latest Caselaw 14340 MP

Madhya Pradesh High Court

Abhishek vs Smt. Manisha on 15 May, 2024

Author: Chief Justice

Bench: Ravi Malimath, Vishal Mishra

                                                            1
                           IN     THE      HIGH COURT OF MADHYA PRADESH
                                                AT JABALPUR
                                                     BEFORE
                                       HON'BLE SHRI JUSTICE RAVI MALIMATH,
                                                  CHIEF JUSTICE
                                                        &
                                       HON'BLE SHRI JUSTICE VISHAL MISHRA
                                                 ON THE 15 th OF MAY, 2024
                                               FIRST APPEAL No. 115 of 2020

                          BETWEEN:-
                          ABHISHEK, S/O BHAGWAT SINGH SANODIYA, AGED
                          ABOUT 35 YEARS, OCCUPATION: SELF EMPLOYED,
                          CASTE KURMI, R/O SHASTRI WARD NEAR CHHOTA SAI
                          MANDIR BARA PATHAR DIST. SEONI (MADHYA
                          PRADESH)

                                                                                       .....APPELLANT
                          (BY SHRI NEERAJ JAIN - ADVOCATE AND OTHERS - ABSENT)

                          AND
                          SMT. MANISHA, W/O ABHISHEK SANODIYA, AGED
                          ABOUT 24 YEARS, CASTE KURMI, R/O VILL.
                          KATALBODI, P.S. LAKHANWADA, DIST. SEONI
                          (MADHYA PRADESH)

                                                                                     .....RESPONDENT


                                This appeal coming on for orders this day, Hon'ble Shri Justice Ravi
                          Malimath, Chief Justice passed the following:
                                                             ORDER

None appears for the appellant even though the matter was called on two occasions.

This is an appeal against the judgment dated 10.12.2019 passed by the Principal Judge, Family Court, Seoni in RCS HM No.11 of 2019 allowing an application under Section 9 of the Hindu Marriage Act.

By the order dated 01.11.2022, the appeal was admitted and notice was issued to respondent on payment of process fee within seven days.

Even after a lapse of more than one and a half year, the process fee has not been paid. Probably, since it is an application under Section 9 of the Hindu Marriage Act and four years have elapsed, the appellant may not be interested to prosecute this appeal. Hence, the appeal is dismissed.

                                (RAVI MALIMATH)                                       (VISHAL MISHRA)
                                  CHIEF JUSTICE                                            JUDGE
                          psm