Satish S/O Sharnappa Mulimani vs Vijaylaxmi W/O Satish Mulimani
2025 Latest Caselaw 9216 Kant

Karnataka High Court

Satish S/O Sharnappa Mulimani vs Vijaylaxmi W/O Satish Mulimani on 15 October, 2025

Author: H.T.Narendra Prasad

Bench: H.T.Narendra Prasad

                                                 -1-
                                                         NC: 2025:KHC-K:6055-DB
                                                        MFA No. 201099 of 2021


                      HC-KAR




                                 IN THE HIGH COURT OF KARNATAKA,

                                         KALABURAGI BENCH

                             DATED THIS THE 15TH DAY OF OCTOBER, 2025

                                              PRESENT
                           THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD
                                                 AND
                           THE HON'BLE MR. JUSTICE TYAGARAJA N. INAVALLY


                            MISCL. FIRST APPEAL NO. 201099 OF 2021 (MC)
                      BETWEEN:

                      SATISH S/O SHARNAPPA MULIMANI,
                      AGE: 36 YEARS, OCC: PRIVATE SERVICE,
                      R/O. PLOT NO. 101/1,
                      H.NO. 10-934/43, PRASHANT NILAYA,
                      MAHALAXMI NAGAR,
                      OPP. CHOWDESHWARA SCHOOL,
                      BRAHMPUR,
                      KALABURAGI-585 102.

                                                                   ...APPELLANT
Digitally signed by
RAMESH
MATHAPATI
                      (BY SRI. SATISH, ADVOCATE [ABSENT])
Location: HIGH
COURT OF
KARNATAKA
                      AND:

                      1.    VIJAYLAXMI W/O SATISH MULIMANI,
                            AGE: 32 YEARS, OCC: HOUSEHOLD,
                            R/O. PLOT NO. T/9-586/28,
                            H.NO. H1/2, PANDURANG NILAYA,
                            OPP. GOVT. HIGH SCHOOL,
                            ALAND COLONY, VIJAY NAGAR,
                            KALABURAGI-585 101.

                                                                 ...RESPONDENT
                              -2-
                                     NC: 2025:KHC-K:6055-DB
                                    MFA No. 201099 of 2021


HC-KAR




     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
SECTION 19(1) OF THE FAMILY COURT, 1984, PRAYING TO
CALL FOR THE RECORDS IN M.C. NO.220/2019 ON THE FILE OF
DISTRICT JUDGE FAMILY COURT KALABURAGI AND PLEASED
TO SET ASIDE THE JUDGMENT AND DECREE DATED 19TH APRIL
2021 AND THEREBY PLEASE ALLOW THE PETITION FILED BY
THE APPELLANT AS PRAYED FOR.

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


CORAM:    HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD
          AND
          HON'BLE MR. JUSTICE TYAGARAJA N. INAVALLY


                      ORAL JUDGMENT

(PER: HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD)

Learned counsel for the appellant has filed a memo

for retirement. This Court vide order dated 09.10.2025

permitted the learned counsel for the appellant to retire

from the case by directing the office to show the name of

appellant.

2. Matter is called out. Neither the appellant is

present nor engaged any counsel. Steps have also not

been taken to serve the notice on the respondent. It

appears that the appellant is not interested in the

NC: 2025:KHC-K:6055-DB

HC-KAR

prosecuting this appeal. Hence, the appeal is dismissed for

non-prosecution.

Sd/-

(H.T.NARENDRA PRASAD) JUDGE

Sd/-

(TYAGARAJA N. INAVALLY) JUDGE

msr

CT: SB