Shiva Kumar N.V vs Smt.Adhiti
2025 Latest Caselaw 2236 Kant

Karnataka High Court

Shiva Kumar N.V vs Smt.Adhiti on 4 August, 2025

                                             -1-
                                                       NC: 2025:KHC:30011-DB
                                                       MFA No. 3385 of 2021
                                                   C/W MFA No. 1835 of 2022

                   HC-KAR



                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 4TH DAY OF AUGUST, 2025

                                           PRESENT
                            THE HON'BLE MR. JUSTICE JAYANT BANERJI
                                             AND
                            THE HON'BLE MR. JUSTICE UMESH M ADIGA
                   MISCELLANEOUS FIRST APPEAL NO. 3385 OF 2021 (FC)
                                             C/W
                      MISCELLANEOUS FIRST APPEAL NO. 1835 OF 2022

                   IN MFA No. 3385/2021

                   BETWEEN:

                      SHIVA KUMAR N.V.,
                      S/O VENKATESH
                      AGED ABOUT 31 YEARS,
                      R/AT A. NAGATHIHALLI VILLAGE,
                      BENDIGNAVILE HOBLI,
                      NAGAMANGALA TALUK,
                      MANDYA DISTRICT-571 432.
Digitally signed                                            ...APPELLANT
by
ANNAPURNA G        (BY SRI. MURALI M., ADVOCATE)
Location: HIGH
COURT OF           AND:
KARNATAKA
                      SMT.ADHITI.,
                      W/O SHIVA KUMAR .N.V.
                      AGED ABOUT 29 YEARS,
                      D/O SHIVANANJAPPA
                      R/AT No.71,
                      OPP TO METAGALLI POLICE STATION,
                      LOKANAYAKANAGARA,
                      MYSURU-570 001.

                      WORKING AS STAFF NURSE
                      CSI HOLDSWORTH HOSPITAL,
                           -2-
                                    NC: 2025:KHC:30011-DB
                                    MFA No. 3385 of 2021
                                C/W MFA No. 1835 of 2022

HC-KAR



   MISSION HOSPITAL,
   RMC STOP,
   MANDI MOHALLA
   MYSURU-570 001.
                                          ...RESPONDENT
(BY SRI.M.B.CHANDRA CHOODA, ADVOCATE)

      THIS MFA IS FILED UNDER SECTION 19(1) OF FAMILY
COURT ACT, AGAINST THE JUDGMENT AND DECREE DATED
23.12.2020 PASSED IN M.C.NO.74/2019 ON THE FILE OF THE
III ADDITIONAL PRINCIPAL JUDGE, FAMILY COURT, MYSURU,
ALLOWING THE PETITION FILED UNDER SECTION 9 OF THE
HINDU MARRIAGE ACT.

IN MFA NO. 1835/2022

BETWEEN:

   SRI. SHIVA KUMAR N.V.,
   S/O VENKATESH
   AGED ABOUT 31 YEARS,
   R/A A. NAGATHIHALLI VILLAGE
   BENDIGNAVILE HOBLI,
   NAGAMANGALA TALUK
   MANDYA DISTRICT-571 432.
                                         ...APPELLANT

(BY SRI. MURALI M.,ADVOCATE)

AND:

   SMT.ADHITI
   W/O SHIVA KUMAR N.V.,
   AGED ABOUT 29 YEARS,
   D/O SHIVANANJAPPA,
   R/AT NO.71,
   OPP TO METAGALLI POLICE STATION,
   LOKANAYAKANAGARA
   MYSURU-570 001.

   WORKING AS STAFF NURSE
                              -3-
                                       NC: 2025:KHC:30011-DB
                                       MFA No. 3385 of 2021
                                   C/W MFA No. 1835 of 2022

HC-KAR



    CSI HOLDSWORTH HOSPITAL
    MISSION HOSPITAL,
    RMC STOP, MANDI MOHALLA
    MYSURU-570 001.
                                         ...RESPONDENT

(BY SRI. M.B. CHANDRA CHOODA, ADVOCATE)

    THIS MFA IS FILED UNDER SECTION 19(1) OF FAMILY
COURT ACT, AGAINST THE JUDGMENT AND DECREE DATED
23.12.2020 PASSED IN M.C.NO. 6/2019 ON THE FILE OF
THE III ADDITIONAL PRINCIPAL JUDGE, FAMILY COURT,
MYSURU, DISMISSING THE PETITION FILED UNDER
SECTION 13(1)(ia)(ib) OF THE HINDU MARRIAGE ACT,
1955.


    THESE APPEALS, COMING ON FOR HEARING, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:


CORAM:    HON'BLE MR. JUSTICE JAYANT BANERJI
          and
          HON'BLE MR. JUSTICE UMESH M ADIGA


                     ORAL JUDGMENT

(PER: HON'BLE MR. JUSTICE JAYANT BANERJI)

A Memo for withdrawal of the appeal has been filed by

the learned counsel for the appellant Sri. Murali M, in which,

he has stated that marriage between the appellant and

respondent has been dissolved by way of mutual divorce on

30.09.2024.

NC: 2025:KHC:30011-DB

HC-KAR

In view of the aforesaid, MFA.No.3385/2021 is

dismissed as withdrawn and MFA.No.1835/2022 is

dismissed as having become infructuous.

Sd/-

(JAYANT BANERJI) JUDGE

Sd/-

(UMESH M ADIGA) JUDGE

AG