Smt. Rohini B G vs Sri. Srinivasa on 15 February, 2024

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Karnataka High Court

Smt. Rohini B G vs Sri. Srinivasa on 15 February, 2024

Bench: H.B.Prabhakara Sastry

                                       -1-
                                                 NC: 2024:KHC:6584-DB
                                                 MFA No. 2711 of 2022




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                 DATED THIS THE 15TH DAY OF FEBRUARY, 2024
                                    PRESENT

              THE HON'BLE DR. JUSTICE H.B.PRABHAKARA SASTRY

                                      AND

              THE HON'BLE MR JUSTICE RAMACHANDRA D. HUDDAR

             MISCELLANEOUS FIRST APPEAL NO. 2711 OF 2022 (FC)

             BETWEEN:

             SMT. ROHINI B.G
             W/O SRINIVASA,
             D/O GANGADHARAPPA
             AGED ABOUT 31 YEARS,
             HOUSE WIFE
             R/AT BADIMARLUR VILLAGE,
             THONDEBHAVI HOBLI,
             GOWRIBIDANUR TALUK,
             CHIKKABALLAPURA DISTRICT-561 213.
                                                         ...APPELLANT

             (BY SRI. SIDDHARTH UPALI., ADVOCATE)
Digitally
signed by
SHAKAMBARI
             AND:
Location:
HIGH COURT
OF           SRI. SRINIVASA
KARNATAKA
             S/O LAKSHMINARAYANAPPA,
             AGED ABOUT 28 YEARS,
             R/AT CHIKAMUNIYAPPANA THOTA BEHIND
             AYYAPPASWAMY TEMPLE,
             YELAHANKA OLD TOWN,
             BENGALURU-560 064.
                                                      ...RESPONDENT

                 THIS MISCELLANEOUS FIRST APPEAL IS FILED U/S 19(1)
             OF FAMILY COURTS ACT AGAINST THE JUDGMENT AND
             DECREE DATED 10.12.2021 PASSED IN MC NO.4925/2017 ON
                                 -2-
                                        NC: 2024:KHC:6584-DB
                                       MFA No. 2711 of 2022




THE FILE OF THE I ADDITIONAL PRL. JUDGE, FAMILY COURT,
BENGALURU, ALLOWING THE PETITION FILED UNDER SECTION
13(1)(i-a) AND (i-b) OF THE HINDU MARRIAGE ACT.

     THIS MISCELLANEOUS FIRST APPEAL, COMING ON FOR
ORDERS, THIS DAY, RAMACHANDRA D. HUDDAR J., MADE
THE FOLLOWING:
                          ORDER

None appears for the appellant even in the afternoon session.

2. Perused the order sheet. In this appeal, the notice was ordered on 30.06.2022. Since then, several adjournments are granted to the appellant to take appropriate steps. The appellant has not shown concern to take steps.

3. There is no representation for the appellant since beginning. It seems the appellant is not interested to take steps to issue notice to the respondent.

4. As this appeal is of the year 2022, progress is stalled because of want of taking steps. There is no reason to adjourn this case further. -3-

NC: 2024:KHC:6584-DB MFA No. 2711 of 2022

5. Hence, the appeal is dismissed for default and for not taking steps.

Sd/-

JUDGE Sd/-

JUDGE Sk/-

List No.: 1 Sl No.: 9

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