Smt Manjula H M vs Sri M Pradeep
2025 Latest Caselaw 9258 Kant

Karnataka High Court

Smt Manjula H M vs Sri M Pradeep on 16 October, 2025

                                           -1-
                                                   NC: 2025:KHC:41109-DB
                                                   MFA No. 8400 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. 8400 OF 2018 (FC)
                BETWEEN:

                SMT.MANJULA.H.M,
                D/O MAHALINGE GOWDA,
                AGED ABOUT 38 YEARS,
                OCCUPATION: HOUSE WIFE,
                R/AT NO.4, "MANJUNATHA NILAYA",
                1ST CROSS, AMRUTHAHALLI MAIN ROAD,
                OPP:SHOBHA HYPER MART,
                BYATARAYANAPURA BBMP,
                BENGALURU NORTH TALUK,
                BENGALURU-560 092.
                                                            ...APPELLANT
Digitally       (BY SRI.NARAYANA REDDY H.S., ADVOCATE (ABSENT))
signed by K G
RENUKAMBA
                AND:
Location:
HIGH COURT
OF              SRI.M.PRADEEP,
KARNATAKA       S/O.M.MASTHIGOWDA,
                AGED ABOUT 41 YEARS,
                OCCUPATION: CIVIL CONTRACTOR,
                R/T NO.161, 5TH CROSS,
                VIDYANAGAR, OPP:TERISON COLLEGE,
                MYSURU-570 010.
                                                          ...RESPONDENT
                (BY SRI.KARIGOWDA HENCHINAMANE., ADVOCATE)
                                 -2-
                                          NC: 2025:KHC:41109-DB
                                          MFA No. 8400 of 2018


HC-KAR




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

ACT,       AGAINST   THE   JUDGMENT      AND    DECREE    DATED

05/06/2018, PASSED IN MC.NO.237/2015, ON THE FILE OF

THE    I    ADDITIONAL     PRINCIPAL    JUDGE   FAMILY   COURT,

MYSRURU, ALLOWING THE PETITION FILED U/SEC.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 to press this appeal.

2. Even on the previous two occasions, no one

appeared to press the appeal and therefore, the matter

was directed to be listed for today for dismissal.

3. The case has been listed today under the heading of

'dismissal', yet no one has appeared.

NC: 2025:KHC:41109-DB

HC-KAR

4. It appears that the appellant is not interested

to press his appeal. This appeal is accordingly dismissed for

non-prosecution.

Sd/-

(JAYANT BANERJI) JUDGE

Sd/-

(K. V. ARAVIND) JUDGE

SJK