J.ANJINAPPA Vs. K.USHA

JUDGEMENT

(1.) The report of NIMHANS Authorities is to the effect that the appellant did not appear before NIMHANS Authorities for undergoing HIV test in compliance of the order of this Court dtd. 27/7/2022.

(2.) Heard further arguments of learned Counsel for the appellant. The respondent though served is unrepresented.

(3.) Aggrieved by dismissal of his petition for divorce, the petitioner in M.C.No.1/2013 on the file of the Senior Civil Judge & JMFC, Challakere has preferred this appeal.