Sri Umesh Kumar Sahu vs Smt Epsilon Swain
2025 Latest Caselaw 3299 Kant

Karnataka High Court

Sri Umesh Kumar Sahu vs Smt Epsilon Swain on 11 August, 2025

                                             -1-
                                                         NC: 2025:KHC:30957-DB
                                                         MFA No. 2292 of 2025


                HC-KAR




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 11TH 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. 2292 OF 2025 (GW)
                BETWEEN:

                SRI.UMESH KUMAR SAHU,
                AGE ABOUT 45 YEARS,
                S/O LATE ASHWINI KUMAR SAHU,
                R/AT: A-5C-20,
                3RD FLOOR, JANAKPURI,
                NEW DELHI-110 058.
                                                                  ...APPELLANT
                (BY SRI. JAGANNATH PRASAD UDGATA., ADVOCATE)

                AND:

Digitally       1.    SMT.EPSILON SWAIN,
signed by K G
RENUKAMBA             AGED ABOUT 40 YEARS,
Location:             W/O UMESH KUMAR SAHU,
HIGH COURT
OF
KARNATAKA       2.    KUM. AASHIRYA DIBENA,
                      D/O MRS.EPILSON SWAIN,
                      AGE ABOUT 12 YEARS,
                      MINOR IS REPRESED BY HER
                      NATURAL GUARDIAN
                      MOTHR RESPONDENT NO.1.

                      BOTH ARE RESIDING AT:
                      R/AT: CAPGEMINI INDIA PVT. LTD.,
                              -2-
                                       NC: 2025:KHC:30957-DB
                                        MFA No. 2292 of 2025


HC-KAR




    DIVYASREE TECHPARK,
    DODDANEKUNDI P.O,
    KUNDALAHALLI, WHITEFIELD,
    BENGALURU-560 037.
                                              ...RESPONDENTS
(BY SRI. PRUTHVI RAJ.R., ADVOCATE
    R2 MINOR REP. BY R1)

     THIS MFA IS FILED U/S.47(a) OF GUARDIANS AND
WARDS ACT, AGAINST THE JUDGMENT AND AWARD DATED
31.10.2023 PASSED ON G AND WC NO.13/2021 ON THE FILE
OF THE VI ADDITIONAL DISTRICT AND SESSIONS JUDGE, C/C
VII   ADDITIONAL    DISTRICT    AND   SESSIONS   JUDGE,
BENGALURU RURAL DISTRICT, BENGALURU, ALLOWING THE
PETITION FILED U/S 7, 12, 17 AND 25 OF THE GUARDIAN AND
WARDS ACT.

    THIS APPEAL, COMING ON FOR ADMISSION, 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)

Sri. Jagannath Prasad Udgata, learned counsel

appearing for the appellant states that he has tried several

times to contact the appellant, but the appellant is neither

picking up his mobile calls, nor is responding. He states

that he has no instructions in the matter.

NC: 2025:KHC:30957-DB

HC-KAR

2. In view of the aforesaid, since the counsel for

the appellant states that he has no instructions in the

matter, this appeal is dismissed.

Pending interlocutory application stands disposed of.

Sd/-

(JAYANT BANERJI) JUDGE

Sd/-

(UMESH M ADIGA) JUDGE

PK