Karnataka High Court
Smt Neetu vs Dr Ullas Koteshwar on 15 April, 2014
Author: N.Kumar
Bench: N.Kumar
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 15th DAY OF APRIL 2014
PRESENT
THE HON'BLE MR. JUSTICE N.KUMAR
AND
THE HON'BLE MR. JUSTICE H.BILLAPPA
M.F.A. NO.9308/2012(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 - 560 076. ...APPELLANT
(By Sri.P.N.Ramesh, Adv. for
M/s. Bangalore Law Associates, Advs.[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, Neeladri Mahal,
Block - DEF 45/5,
Nandidurga Road,
Jayamahal Extension,
Bangalore - 560 048. ...RESPONDENT
. . . .
-2-
This M.F.A. 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 M.F.A. coming on for orders, this day,
N.Kumar J., delivered the following:
JUDGMENT
Needful is not done. Hence, appeal stands dismissed for non-prosecution.
Sd/-
JUDGE Sd/-
JUDGE SPS