Smt Pushpalatha vs Sri B Jagadish
2025 Latest Caselaw 10485 Kant

Karnataka High Court

Smt Pushpalatha vs Sri B Jagadish on 20 November, 2025

                                               -1-
                                                         NC: 2025:KHC:47943-DB
                                                         MFA No. 3822 of 2017


                   HC-KAR



                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 20TH 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. 3822 OF 2017 (MC)

                   BETWEEN:

                   1.    SMT. PUSHPALATHA,
                         W/O JAGADISH,
                         D/O LATE SHIVALINGAIAH,
                         AGED ABOUT 34 YEARS,
                         R/AT C/O JAGADISH PRAKASH,
                         BEHIND RAVINDRA RICE MILL,
                         NEHRUNAGAR, MANDYA - 571 401.
                                                                  ...APPELLANT
                   (BY SRI SUNEEL S. NARAYAN, ADVOCATE)
                   AND:
Digitally signed
by VALLI           1.    SRI B. JAGADISH,
MARIMUTHU
                         S/O BORAIAHY,
Location: HIGH
COURT OF                 AGED ABOUT 40 YEARS,
KARNATAKA                R/T No.38, 3RD MAIN, II STAGE,
                         BAPUJI NAGAR, BENGALURU - 560 026.
                                                                ...RESPONDENT
                   (BY SRI R. KRISHNA REDDY, ADVOCATE)

                        THIS MFA FILED UNDER SECTION 28(1) OF THE HINDHU
                   MARRIAGE ACT, AGAINST THE JUDGMENT AND DECREE DATED
                   18.03.2017 PASSED IN M.C No.41/2012 ON THE FILE OF THE
                   PRL.SENIOR CIVIL JUDGE AND CJM MANDYA, ALLOWING THE
                   PETITION FILED UNDER SECTION 13 (1)(ia)(ib) OF THE HINDU
                   MARRIAGE ACT.
                                -2-
                                        NC: 2025:KHC:47943-DB
                                         MFA No. 3822 of 2017


 HC-KAR



        THIS APPEAL, COMING ON FOR FURTHER HEARING, 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)

On noticing that the case was being adjourned and no

one appeared for the appellant even when the list was revised

on 13.11.2025, this matter was directed to be listed for

dismissal.

Even today, no one has appeared on behalf of the

appellant. It appears that the appellant does not wish to press

the appeal. Therefore, the appeal is dismissed.

Sd/-

(JAYANT BANERJI) JUDGE

Sd/-

(K. V. ARAVIND) JUDGE

DDU