Smt Usharani U vs Sri K Deepak Kumar
2025 Latest Caselaw 10261 Kant

Karnataka High Court

Smt Usharani U vs Sri K Deepak Kumar on 14 November, 2025

                                           -1-
                                                   NC: 2025:KHC:46543-DB
                                                   MFA No. 7275 of 2023


                HC-KAR




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                    DATED THIS THE 14TH 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. 7275 OF 2023 (FC)


                BETWEEN:

                SMT.USHARANI.U,
                W/O SRI.K.DEEPAK KUMAR,
                D/O MR.UMAPATHY,
                AGED ABOUT 36 YEARS,
                NO.46, SANDHAYAVOO NAGAR,
                D J HALLI, BENGALURU NORTH,
                BENGALURU - 560 045.
                                                            ...APPELLANT
                (BY SRI.K.V.VINAY SHREYAS, ADVOCATE)
Digitally       AND:
signed by K G
RENUKAMBA
Location:       SRI.K.DEEPAK KUMAR,
HIGH COURT      S/O LATE SRI.M.KUMAR,
OF              AGED ABOUT 41 YEARS,
KARNATAKA
                R/AT NO.393, 1ST MAIN ROAD,
                PILLANNA GARDEN, 3RD STAGE,
                KADUGONDANAHALLI,
                BENGALURU-560 045.
                                                          ...RESPONDENT
                (RESPONDENT SERVED UNREPRESENTED)
                    THIS MFA IS FILED UNDER SECTION 19(1) OF FAMILY
                COURT ACT, AGAINST THE JUDGMENT AND DECREE DATED
                                 -2-
                                             NC: 2025:KHC:46543-DB
                                             MFA No. 7275 of 2023


HC-KAR




04.09.2023 PASSED IN M.C.NO.7562/2022 ON THE FILE OF
THE V ADDITIONAL PRINCIPAL JUDGE, FAMILY COURT,
BENGALURU,      ALLOWING THE PETITION FILED UNDER
SECTION 13(1) (ia) AND (ib) OF THE HINDU MARRIAGE ACT.

    THIS APPEAL, COMING ON FOR ADMISSION, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

       HON'BLE MR. JUSTICE JAYANT BANERJI
CORAM: AND
       HON'BLE MR. JUSTICE K. V. ARAVIND

                        ORAL JUDGMENT

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

The instant appeal has been filed challenging the

judgment and decree dated 04.09.2023 in M.C.No.7562/2022

passed by the V Additional Principal Judge, Family Court,

Bengaluru whereby the petition filed by the husband under

Section 13(1)(ia) & (ib) of the Hindu Marriage Act, 1955

seeking dissolution of the marriage and grant a decree of

divorce, was allowed.

2. Learned counsel for the appellant has filed a memo

stating that the appellant and respondent have are married

each other again after filing of the aforesaid appeal and are

presently residing together, leading a happy married life.

NC: 2025:KHC:46543-DB

HC-KAR

3. In view of the aforesaid memo, which is accepted

on record, this appeal does not survive and it is accordingly

dismissed.

Sd/-

(JAYANT BANERJI) JUDGE

Sd/-

(K. V. ARAVIND) JUDGE

BVK