M.S.Jayalingam vs Tilakbai 2 Ors
2022 Latest Caselaw 5104 Tel

       THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER
                         AND
     THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

         FAMILY COURT APPEAL No.174 OF 2009

JUDGMENT:     (Per Hon'ble Dr.SA,J)


      Learned counsel for the respondent is present.

2. In spite of granting several opportunities, appellant

could not get ready and proceed with this matter. This Court

vide order dated 11.10.2022 indicated that if the appellant is

not ready on the next date of hearing, interim order granted

by this Court stands vacated. Even then, there is no response

from the side of the appellant. All the circumstances make it

clear that the appellant has no interest to pursue the appeal.

3. Under these circumstances, the Family Court Appeal is

dismissed for default.

Miscellaneous Petitions, if any, pending in this appeal

shall stand closed. There shall be no order as to costs.

______________________ Dr. SHAMEEM AKTHER, J

_______________________ NAGESH BHEEMAPAKA, J Date: 13.10.2022 ssp