Karnataka High Court
Sudha Jayan vs Ashish Prabhakar Nair on 28 November, 2018
Bench: L.Narayana Swamy, P.B.Bajanthri
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 28TH DAY OF NOVEMBER, 2018
PRESENT
THE HON'BLE MR. JUSTICE L. NARAYANA SWAMY
AND
THE HON'BLE MR. JUSTICE P. B. BAJANTHRI
M.F.A. NO.7090/2014 (FC)
BETWEEN
SUDHA JAYAN
W/O. ASHISH PRABHAKAR NAIR,
D/O. B. JAYAN,
AGED ABOUT 33 YEARS,
R/O NO.105, 10TH "A" CROSS,
3RD MAIN, PRASHANTH NAGAR,
BANGALORE-560072.
... APPELLANT
(BY SRI CHANDRASHEKAR H. B., ADV.)
AND
ASHISH PRABHAKAR NAIR
S/O LATE PRABHAKAR,
AGED ABOUT 34 YEARS,
R/O NO. 42, BRINDAVAN EXTN.,
AREKERE MICO LAYOUT,
BANNERGHATTA ROAD,
BANGALORE-560076.
NOW WORKING AT
YATRA.COM, NO.35,
1ST FLOOR, MIRG POINT,
80FT. ROAD, KORAMANGALA,
BANGALORE-560034.
... RESPONDENT
THIS MFA IS FILED U/S 19(1) OF FAMILY COURTS ACT
AGAINST THE JUDGMENT AND DECREE DATED:6.11.2013
PASSED IN M.C NO.3337/2012 ON THE FILE OF THE I
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ADDITIONAL PRINCIPAL JUDGE, FAMILY COURT, BENGALURU,
ALLOWING THE PETITION FILED U/SEC 12 OF THE HINDU
MARRIAGE ACT, 1955.
THIS APPEAL COMING ON FOR ORDERS THIS DAY,
NARAYANA SWAMY J, DELIVERED THE FOLLOWING:
JUDGMENT
Since the order dated 04.10.2018, has not been complied with despite the fact that sufficient time has been given for the learned counsel for the appellant for doing the needful, the appeal stands dismissed.
Sd/-
JUDGE Sd/-
JUDGE VP