Karnataka High Court
Mr.Paul Goodwin J vs Smt. Jyothi Priya on 25 June, 2024
Author: S G Pandit
Bench: S G Pandit
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NC: 2024:KHC-D:8601-DB
MFA No.4488 of 2020
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 25TH DAY OF JUNE, 2024
PRESENT
THE HON'BLE MR JUSTICE S G PANDIT
AND
THE HON'BLE MR JUSTICE G BASAVARAJA
MISCELLANEOUS FIRST APPEAL NO.4488 OF 2020 (IDA)
BETWEEN:
MR. PAUL GOODWIN J.,
AGE. 46 YEARS, OCC. SERVICE,
S/O JAMES PHILLIP Mx.
R/AT NO. 475, 2ND MAIN,
MUTHYALANAGAR
BENGALURU-560054.
...APPELLANT
(BY SRI. ANJANEYA, ADVOCATE)
AND:
SMT. JYOTHI PRIYA,
D/O. S. PETER,
W/O. PAUL GOODWIN J.,
JAGADISH
AGE. 40 YEARS,
TR OCC. HOUSEHOLD WORK,
Digitally signed by
JAGADISH T R
R/O. BHAGYAVILLA,
Location: HIGH COURT
OF KARNATAKA
DHARWAD BENCH
BHAVANINAGAR, KEHSWAPUR,
HUBBALLI-580023.
...RESPONDENT
(BY SRI. SHRIKANT T. PATIL, ADVOCATE)
THIS MFA IS FILED UNDER SECTION 55 OF INDIAN DIVORCE
ACT, AGAINST THE JUDGMENT AND DECREE DATED 19.06.2020
PASSED IN MC.NO.86/2015 ON THE FILE OF THE PRL. JUDGE,
FAMILY COURT, HUBBALLI, ALLOWING THE PETITION FILED UNDER
SECTION 10(1)(x) OF THE INDIAN DIVORCE ACT.
THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
S G PANDIT, J., DELIVERED THE FOLLOWING:
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NC: 2024:KHC-D:8601-DB
MFA No.4488 of 2020
JUDGMENT
There is no representation for the appellant.
2. As the appellant failed to comply the interim order granted by this Court, by order dated 11.07.2022, the interim order granted earlier stood vacated and it was observed that the respondent was entitled to proceed with the execution.
In the above circumstances, we are of the opinion that the appellant has no interest in prosecuting the appeal. Hence, the appeals stands rejected.
Sd/-
JUDGE Sd/-
JUDGE KMS, CT:VP LIST NO.: 1 SL NO.: 38