Smt Jyothi N vs Mr Ramesh B
2025 Latest Caselaw 9255 Kant

Karnataka High Court

Smt Jyothi N vs Mr Ramesh B on 16 October, 2025

                                            -1-
                                                     NC: 2025:KHC:41111-DB
                                                     MFA No. 7359 of 2018


                HC-KAR




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 16TH DAY OF OCTOBER, 2025

                                        PRESENT
                         THE HON'BLE MR. JUSTICE JAYANT BANERJI
                                           AND
                          THE HON'BLE MR. JUSTICE K. V. ARAVIND

                  MISCELLANEOUS FIRST APPEAL NO. 7359 OF 2018 (FC)

                BETWEEN:

                    SMT. JYOTHI N
                    W/O. RAMESH B
                    AGED ABOUT 34 YEARS
                    R/AT NO.748, POLICE QUARTERS,
                    V BLOCK, 7TH CROSS, 11TH MAIN,
                    INDIRANAGAR,
                    BENGALURU - 560 038
                                                             ...APPELLANT
                [BY SRI. BHASKAR C.R., ADVOCATE (ABSENT)]

Digitally       AND:
signed by K G
RENUKAMBA           MR. RAMESH B
Location:           S/O. LATE. IYENGAR, V.N.B.
HIGH COURT          AGED ABOUT 39 YEARS
OF                  R/AT NO.89, I FLOOR,
KARNATAKA           I MAIN, AMARAJYOTHINAGAR,
                    VIJAYANAGAR,
                    BANGALORE - 560 040
                                                          ...RESPONDENT
                (BY SMT. RAMA R. IYER, ADV.)

                       THIS MFA IS FILED U/S.19(1) OF THE FAMILY COURT

                ACT, AGAINST THE JUDGMENT AND DECREE DT.06.07.2018
                                 -2-
                                          NC: 2025:KHC:41111-DB
                                           MFA No. 7359 of 2018


HC-KAR




PASSED ON MC NO.1143/2014 ON THE FILE OF THE 5TH

ADDITIONAL        PRINCIPAL      JUDGE,       FAMILY         COURT,

BENGALURU, ALLOWING PETITION FILED U/S.13(1)(ia) OF

THE HINDU MARRIAGE ACT.


      THIS APPEAL, COMING ON FOR ORDERS, 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)

No one appears for the appellant.

2. Even on the previous two occasions though the

learned counsel for the respondent was present, no one

appeared for the appellant. When the matter was last listed,

this Court directed the matter to be listed for dismissal.

3. Today, only the learned counsel for the respondent

is present.

NC: 2025:KHC:41111-DB

HC-KAR

4. This appeal is therefore dismissed for

non-prosecution.

Sd/-

(JAYANT BANERJI) JUDGE

Sd/-

(K. V. ARAVIND) JUDGE

SJK