Karnataka High Court
Sri H Narayanappa vs Smt Rajalakshmi D on 19 November, 2025
-1-
NC: 2025:KHC:47721-DB
MFA No. 3464 of 2024
C/W MFA No. 3458 of 2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 19TH 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. 3464 OF 2024 (FC)
C/W
MISCELLANEOUS FIRST APPEAL No. 3458 OF 2024
IN MFA No. 3464/2024
BETWEEN:
1. SRI H. NARAYANAPPA,
S/O LATE SRI HANUMANTHAPPA,
AGED ABOUT 63 YEARS,
MARUTHI FARM HOUSE,
SHANAMANGALA ROAD,
Digitally signed
by VALLI OPPOSITE TO EAGLETON GATE,
MARIMUTHU BIDADI HOBLI,
Location: HIGH RAMANAGARA TALUK,
COURT OF
KARNATAKA RAMANAGARA DISTRICT-244715.
...APPELLANT
(BY SRI RAMESHA V. K., ADVOCATE)
AND:
1. SMT. RAJALAKSHMI D.,
W/O SRI H. NARAYANAPPA,
AGED ABOUT 56 YEARS,
RESIDING AT No.533
6TH MAIN ROAD, 3RD CROSS,
-2-
NC: 2025:KHC:47721-DB
MFA No. 3464 of 2024
C/W MFA No. 3458 of 2024
HC-KAR
HESARATGHATTA ROAD,
BHUVANESHWARINAGARA,
T. DASARAHALLI,
BENGALURU-560057.
...RESPONDENT
(BY SRI SATEESH S KUDTHARKAR, ADVOCATE)
THIS MFA FILED UNDER SECTION 19(1) OF FAMILY
COURT ACT, AGAINST THE JUDGMENT AND DECREE DATED
01.02.2024 PASSED IN M.C.No.800/2016 ON THE FILE OF THE
PRINCIPAL JUDGE, FAMILY COURT, BENGALURU,
DISMISSING THE PETITION FILED UNDER SECTION
13(1)(ia)(ib) OF THE HINDU MARRIAGE ACT,1955.
IN MFA No. 3458/2024
BETWEEN:
1. SRI H. NARAYANAPPA,
S/O LATE SRI HANUMANTHAPPA,
AGED ABOUT 63 YEARS,
MARUTHI FARM HOUSE,
SHANAMANGALA ROAD,
OPPOSITE TO EAGLETON GATE,
BIDADI HOBLI,
RAMANAGARA TALUK,
RAMANAGARA DISTRICT-244715.
...APPELLANT
(BY SRI RAMESHA V. K., ADVOCATE)
AND:
1. SMT. RAJALAKSHMI D.,
W/O SRI H. NARAYANAPPA,
AGED ABOUT 56 YEARS,
RESIDING AT No.533
6TH MAIN ROAD, 3RD CROSS,
HESARATGHATTA ROAD,
BHUVANESHWARINAGARA,
-3-
NC: 2025:KHC:47721-DB
MFA No. 3464 of 2024
C/W MFA No. 3458 of 2024
HC-KAR
T. DASARAHALLI,
BENGALURU-560057.
...RESPONDENT
(BY SRI SATEESH S. KUDTHARKAR, ADVOCATE)
THIS MFA FILED UNDER SECTION 19(1) OF FAMILY
COURT ACT, AGAINST THE JUDGMENT AND DECREE DATED
01.02.2024 PASSED IN M.C.No.4216/2015 ON THE FILE OF
THE PRINCIPAL JUDGE, FAMILY COURT, BENGALURU,
ALLOWING THE PETITION FILED UNDER SECTION 9 OF THE
HINDU MARRIAGE ACT,1955.
THESE APPEALS 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)
Sri. V. K. Ramesha, learned counsel for the appellant is
present. Sri. Sateesh S. Kudtharkar, learned counsel appears
for the respondent. The respondent is also present in person.
2. On record is a report from the Karnataka Mediation
Centre1 reporting settlement entered into between the
KMC
NC: 2025:KHC:47721-DB
HC-KAR
appellant and the respondent on 29.10.2025. As is evident
from perusal of the memorandum of settlement enclosed with
the report of the KMC, the parties have agreed to
withdraw/close/quash the cases pending between them. Both
the appellant and the respondent have mutually agreed to re-
unite and resume their marital life. Other terms are also
mentioned.
3. Learned counsel for the appellant states that the
appellant has met with an accident and was admitted in the
ICU and he has now been discharged. He, however, does not
dispute the factum of the agreement and that the signature
appearing on the memorandum of settlement is that of the
appellant, who had signed in the presence of V.K. Ramesha,
learned counsel for the appellant.
4. The respondent-wife is present in Court, who has
been identified by the learned counsel.
5. In view of the aforesaid, this Court proceeds to
consider the aforesaid appeals.
NC: 2025:KHC:47721-DB
HC-KAR
6. MFA No.3464/2024 was filed by the husband
challenging the order of the Principal Judge, Family Court,
Bengaluru in M.C. No.800/2016, which was filed under Section
13(1)(i-a)(i-b) of the Hindu Marriage Act, 19552. By the
impugned order, the aforesaid M.C. No.800/2016 was
dismissed.
7. The other MFA No.3458/2024 has been filed for
setting aside the judgment and decree dated 01.02.2024
passed by the Principal Judge, Family Court at Bengaluru in
M.C. No.4216/2015 whereby the petition filed by the wife under
Section 9 of the HM Act was allowed. This appeal also was filed
by the husband.
8. In view of the aforesaid settlement, nothing further
survives in the aforesaid appeals and the appeals are therefore,
dismissed.
The parties are directed to comply with the terms of the
agreement. The respondent-wife shall resume cohabitation with
her husband.
HM Act
NC: 2025:KHC:47721-DB
HC-KAR
Let a decree be made. The memorandum of settlement
aforesaid shall form part of the decree.
Sd/-
(JAYANT BANERJI)
JUDGE
Sd/-
(K. V. ARAVIND)
JUDGE
VBS
