Davalsab S/O. Bavasab Mujawar vs Saidusab S/O.Mehaboobsab ...
2025 Latest Caselaw 9199 Kant

Karnataka High Court

Davalsab S/O. Bavasab Mujawar vs Saidusab S/O.Mehaboobsab ... on 15 October, 2025

Author: S G Pandit

Bench: S G Pandit

                                                              -1-
                                                                     NC: 2025:KHC-D:13866-DB
                                                                     MFA No. 102896 of 2022


                                  HC-KAR




                                 IN THE HIGH COURT OF KARNATAKA, AT DHARWAD

                                   DATED THIS THE 15TH DAY OF OCTOBER, 2025

                                                      PRESENT

                                         THE HON'BLE MR. JUSTICE S G PANDIT
                                                        AND
                                      THE HON'BLE MRS JUSTICE GEETHA K.B.

                              MISCELLANEOUS FIRST APPEAL NO. 102896 OF 2022 (GW)

                                  BETWEEN:

                                  DAVALSAB S/O. BAVASAB MUJAWAR
                                  AGE. 72 YEARS, OCC. RTD. ASI,
                                  R/O. CHAVAHAN PLOT NO.61,
                                  PRIYADARSHINI COLONY, GOKUL ROAD,
                                  HUBBALLI 580030.
                                                                                 ...APPELLANT
                                  (BY SRI. D.L. LADKHAN, ADVOCATE)

                                  AND:

                                  SAIDUSAB S/O. MEHABOOBSAB PEERKHANAVAR
                                  AGE. 43 YEARS, OCC. EX. SERVICEMAN,
                                  POLICE CONSTABLE,
           Digitally signed
           by BHARATHI
           HM
           Location:
           HIGH COURT
                                  R/O. HEBASUR, HUBBALLI-TALUKA,
                                  DHARWAD DISTRICT-580020.
BHARATHI   OF
           KARNATAKA
HM         DHARWAD
           BENCH
           Date:
           2025.10.18
           12:17:27
           +0530                                                               ...RESPONDENT
                                       THIS MFA IS FILED UNDER SECTION 47 OF GUARDIANS
                                  AND WARDS ACT, PRAYING TO CALL FOR RECORDS AND SET
                                  ASIDE THE ORDER DATED 14.06.2021 PASSED IN G AND W
                                  NO.15/2016 BY PRINCIPAL JUDGE, FAMILY COURT, HUBBALLI
                                  AND DISMISS THE SAME AND VERIFY THE LEGALITY AND
                                  CORRECTNESS OF THE FINAL ORDER DATED 14.06.2021 AND
                                  TO DIRECT THE RESPONDENT TO NOT TO INTERFERE IN THE
                                  CUSTODY AND PERSONS OF SHAN S/O. MUMTAZ (DECEASED)
                                  W/O. SAIDUSAB PEERKHANAVAR, WITH APPELLANT TILL HE
                                  ATTAINS AGE OF 21 YEARS IN THE BETTERMENT AND WELFARE
                                  OF CHILD AND ETC.,.
                              -2-
                                    NC: 2025:KHC-D:13866-DB
                                    MFA No. 102896 of 2022


HC-KAR




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

CORAM:   THE HON'BLE MR. JUSTICE S G PANDIT
          AND
          THE HON'BLE MRS JUSTICE GEETHA K.B.

                     ORAL JUDGMENT

(PER: THE HON'BLE MR. JUSTICE S G PANDIT)

Memo dated 15.10.2025 is filed stating that since

ward has attained the age of 18 years, appeal has become

infructuous.

Memo is placed on record. Appeal is dismissed as

having become infructuous.

Sd/-

(S G PANDIT) JUDGE

Sd/-

(GEETHA K.B.) JUDGE

VMB CT-CMU