Smt Suhasini Basavaraj Halagali vs Basavaraja Hanumanth Halagali
2025 Latest Caselaw 3300 Kant

Karnataka High Court

Smt Suhasini Basavaraj Halagali vs Basavaraja Hanumanth Halagali on 11 August, 2025

                                           -1-
                                                   NC: 2025:KHC:30974-DB
                                                   MFA No. 3571 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. 3571 OF 2025 (FC)

                BETWEEN:

                SMT.SUHASINI BASAVARAJ HALAGALI,
                W/O BASAVARAJ HANUMANT HALAGALI,
                AGED ABOUT 45 YEARS,
                R/O S-2, SAI NANDINI APARTMENT,
                SITE NO-92, 2ND CIRCULAR ROAD,
                DOLLAR SCHEME,
                NEAR S.G.INTERNATIONAL SCHOOL,
                NANDINI LAYOUT,
                BENGALURU-560 096.

                                                              ...APPELLANT
                (BY SRI.HALLI SHANTAPPA BASAPPA., ADVOCATE)
Digitally
signed by K G
RENUKAMBA       AND:
Location:
HIGH COURT      BASAVARAJA HANUMANTH HALAGALI,
OF              S/O ONKARPPA HALAGALI,
KARNATAKA
                AGED ABOUT 52 YEARS,
                R/O S-2, SAI NANDINI APARTMENT,
                SITE NO-92, 2ND CIRCULAR ROAD,
                DOLLAR SCHEME,
                NEAR S.G.INTERNATIONAL SCHOOL,
                NANDINI LAYOUT,
                BENGALURU-560 096.
                                                          ...RESPONDENT
                (RESPONDENT SERVED)
                                   -2-
                                           NC: 2025:KHC:30974-DB
                                           MFA No. 3571 of 2025


    HC-KAR




     THIS MFA IS FILED U/S 19(1) OF FAMILY COURTS ACT,
AGAINST THE JUDGMENT AND DECREE DATED 18.03.2025
PASSED IN MC NO.1773/2024 ON THE FILE OF THE II
ADDITIONAL PRINCIPAL JUDGE, FAMILY COURT, BENGALURU.

    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)

This appeal has been filed against the judgment and

decree passed by the II Additional Principal Judge, Family

Court, Bengaluru in MC No.1773/2024 dated 18.03.2025.

2. A perusal of the judgment dated 18.03.2025

reflects that the proceedings took place ex-parte, in view

of the absence of the appellant herein. Given the fact that

the provisions of Code of Civil Procedure, 19081, are

applicable in the matters coming under the jurisdiction of

Family Courts, it is for the appellant to move an

CPC

NC: 2025:KHC:30974-DB

HC-KAR

application before the Court that passed the aforesaid

judgment, if so advised.

Accordingly, appeal is dismissed.

Sd/-

(JAYANT BANERJI) JUDGE

Sd/-

(UMESH M ADIGA) JUDGE

PK