Karnataka High Court
Smt Neetu vs Dr Ullas Koteshwar on 19 September, 2018
Author: A.S. Bopanna
Bench: A.S. Bopanna
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 19TH DAY OF SEPTEMBER, 2018
PRESENT
THE HON'BLE MR.JUSTICE A.S. BOPANNA
AND
THE HON'BLE MR.JUSTICE SREENIVAS HARISH KUMAR
MISCELLANEOUS FIRST APPEAL NO.9308 OF 2012 (MC)
BETWEEN:
Smt. Neetu,
W/o. Dr. Ullas Koteshwar,
C/o. K.Ramesh,
Aged about 39 years,
Residing at No.245,
3rd Main, 7th Cross,
B.T.M. Layout, 2nd Stage,
Bangalore-560076.
... Appellant
(By Sri. P.N.Ramesh, Advocate-Absent)
AND:
Dr. Ullas Koteshwar,
M.B.B.S.D.C.H.,
Neonatologist, MRCP London,
Aged about 46 years,
Residing at No.218-B, 2nd Floor,
2
Neeladri Mahal,
Block-DEF 45/5,
Nandidurga Road,
Jayamahal Extension,
Bangalore-560048.
... Respondent
(By Sri. D.R.Sundaresha, Advocate)
This MFA is filed under Section 19(1) of Hindu
Marriage Act, against the judgment and decree dated
12.06.2012 passed in M.C.No.380/2009 on the file of the
Additional Principal Judge, Family Court-IV, Bangalore,
Allowing the petition filed under Section 13(1) and (ia) of
Hindu Marriage Act, for dissolution of Marriage.
This MFA coming on for admission, this day,
A.S.Bopanna J., delivered the following:
JUDGMENT
When the petition was listed on the earlier two days there was no presentation for the parties. Even today when the appeal is called, there is no representation. Taking 3 note of the nature of the issue involved, it appears that the appellant is not interested in prosecuting this appeal. The appeal is accordingly dismissed. Consequently the applications are also dismissed.
Sd/-
JUDGE Sd/-
JUDGE sd