Smt. Shanthi vs K. Suresh
2025 Latest Caselaw 10022 Kant

Karnataka High Court

Smt. Shanthi vs K. Suresh on 10 November, 2025

                                               -1-
                                                       NC: 2025:KHC:45379-DB
                                                       MFA No. 3034 of 2019


                   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. 3034 OF 2019 (FC)
                   BETWEEN:

                   1.    SMT. SHANTHI,
                         W/O SURESH K.,
                         AGED ABOUT 40 YEARS,
                         R/AT No.112, FIRST FLOOR
                         2ND STAGE, AGB LAYOUT,
                         GELEYARA BALAGA,
                         MAHALAKSHMI PURAM,
                         BENGALURU - 560 086.
                                                                ...APPELLANT
                   (BY SRI RAJESH K. S., ADVOCATE)

                   AND:

Digitally signed   1.    K. SURESH.,
by VALLI                 S/O A.KRISHNAN,
MARIMUTHU
                         AGED ABOUT 47 YEARS,
Location: HIGH
COURT OF                 R/AT No.112, FIRST FLOOR,
KARNATAKA                2ND STAGE, ABG LAYOUT
                         GELEYARA BALAGA, MAHALAKSHMI PURAM,
                         BENGALURU - 560 086.
                                                               ...RESPONDENT
                   (BY SRI B. SIDDESHWARA, ADVOCATE)
                        THIS MFA IS FILED UNDER SECTION 19(1) OF FC ACT,
                   AGAINST THE JUDGMENT & DECREE DATED 01.02.2019
                   PASSED IN MC.No.3136/2016 ON THE FILE OF THE VI
                   ADDITIONAL PRL. JUDGE, FAMILY COURT, BENGALURU,
                   ALLOWING THE PETITION FILED UNDER SECTION 13(1)(ia) OF
                   HINDU MARRIAGE ACT.
                                     -2-
                                                NC: 2025:KHC:45379-DB
                                                 MFA No. 3034 of 2019


 HC-KAR



    THIS APPEAL COMING ON FOR 'DISMISSAL' 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. Learned counsel for the respondent is present.

3. When the matter was last listed, none had

appeared to press the appeal, and therefore, the Court had

directed that the matter be listed for dismissal. The appeal is

accordingly listed for dismissal today.

4. It appears that the appellant is not interested to

press her appeal. Hence, the appeal is dismissed.

Pending I.A's, if any, stand disposed of.

Sd/-

(JAYANT BANERJI) JUDGE

Sd/-

(K. V. ARAVIND) JUDGE