Manjunatha M C vs Renuka B K
2025 Latest Caselaw 10020 Kant

Karnataka High Court

Manjunatha M C vs Renuka B K on 10 November, 2025

                                              -1-
                                                       NC: 2025:KHC:45486-DB
                                                       MFA No. 4693 of 2017


                   HC-KAR




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                       DATED THIS THE 10TH DAY OF NOVEMBER, 2025
                                           PRESENT
                            THE HON'BLE MR. JUSTICE JAYANT BANERJI
                                             AND
                             THE HON'BLE MR. JUSTICE K. V. ARAVIND
                   MISCELLANEOUS FIRST APPEAL NO. 4693 OF 2017 (MC)
                   BETWEEN:

                   MANJUNATHA.M.C,
                   S/O CHANDRASHEKARAPPA.M,
                   AGED ABOUT 40 YEARS,
                   R/AT VEERABHADRESHWARA NILAYA,
                   T.HANUMANTHAPPA COLONY,
                   OLD TOWN, BHADRAVATHI-577 301.
                                                                ...APPELLANT
                   (BY SRI.MANJUNATHA.M.C. APPELLANT (ABSENT)
                   AND:

                   RENUKA.B.K,
Digitally signed   W/O MANJUNATHA M.C,
by K G
RENUKAMBA          D/O LATE KALLESHAPPA,
Location: HIGH     AGED ABOUT 34 YEARS,
COURT OF           C/O R.R.FANCY STORES,
KARNATAKA
                   BESIDE PALLAVI CUSHION WORKS,
                   TALUK OFFICE ROAD,
                   BHADRAVATHI-577 301.

                   PRESENTLY R/AT:
                   OPPOSITE TO GOVT. PRIMARY SCHOOL,
                   RAILWAY STATION ROAD,
                   RAMAGIRI POST,
                              -2-
                                         NC: 2025:KHC:45486-DB
                                         MFA No. 4693 of 2017


HC-KAR




HOLALKERE TALUK,
CHITRADURGA DIST-577 539.
                                               ...RESPONDENT
(BY SMT.K.M.ARCHANA, AMICUS CURIAE)
     THIS MFA IS FILED UNDER SECTION 28(1) OF HINDU
MARRIAGE ACT, AGAINST THE JUDGMENT AND DECREE DATED
16.03.2017 PASSED IN M.C.NO.63/2015 ON THE FILE OF THE
PRINCIPAL SENIOR CIVIL JUDGE AND JMFC BHADRAVATHI,
DISMISSING THE PETITION FILED UNDER SECTION 10 OF
HINDU MARRIAGE ACT, 1955.


     THIS APPEAL, COMING ON FORN ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM:     HON'BLE MR. JUSTICE JAYANT BANERJI
           and
           HON'BLE MR. JUSTICE K. V. ARAVIND

                      ORAL JUDGMENT

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

No one appears for the appellant.

2. The office report is that the appellant has been

served with Court notice. It appears from the record that vide

order dated 12.12.2024 Court notice was directed to be issued

to the appellant as the previous counsel was reported to be no

more. The appellant was served on 10.01.2025. But neither he

is present when the matter is called today, nor is there any

representation.

NC: 2025:KHC:45486-DB

HC-KAR

Learned Amicus Curiae, is present in the Court on behalf

of the respondent.

This petition is dismissed for non-prosecution.

Sd/-

(JAYANT BANERJI) JUDGE

Sd/-

(K. V. ARAVIND) JUDGE

BVK