Sri C P Bhavya vs C. Harshavardhana
2025 Latest Caselaw 9259 Kant

Karnataka High Court

Sri C P Bhavya vs C. Harshavardhana on 16 October, 2025

                                        -1-
                                                NC: 2025:KHC:41113-DB
                                                MFA No. 8923 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. 8923 OF 2018 (GW)


             BETWEEN:

                SRI. C P BHAVYA
                D/O C N PARAMESH
                AGED ABOUT 30 YEARS,
                R/AT: CHOUDANAHALLI,
                THAGARE POST, BIKKODU HOBLI,
                BELUR TALUK
                NOW RESIDING AT:
                BASAVANAHALLI, NARSINGA RAO ROAD,
                CHIKKAMAGALURU.
Digitally                                                ...APPELLANT
signed by K G
RENUKAMBA (BY SRI. SUNDARESH H.C., ADVOCATE)
Location:
HIGH COURT AND:
OF
KARNATAKA
                C. HARSHAVARDHANA
                S/O A N CHANDRASHEKAR,
                AGED ABOUT 41 YEARS,
                R/AT ANOOR VILLAGE AND POST,
                CHIKKAMAGALURU
                                                       ...RESPONDENT
             (RESPONDENT SERVED BUT UNREPRESENTED)
                                    -2-
                                              NC: 2025:KHC:41113-DB
                                              MFA No. 8923 of 2018


HC-KAR




      THIS MFA IS FILED UNDER SECTION 47(a) OF GUARDIAN
AND   WARDS        ACT     1890   AGAINST         THE        ORDER     DATED
27.04.2018 PASSED IN G & WC NO.10/2015 ON THE FILE OF
THE      PRL.     JUDGE    FAMILY        COURT,        CHIKKAMAGALURU,
ALLOWING THE PETITION FILED BY THE PETITIONER UNDER
SECTION 7 OF THE GUARDIANS AND WARDS ACT, 1890.

      THIS APPEAL, COMING ON FOR ADMISSION, 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)

Heard the learned counsel for the appellant.

2. The contention of the learned counsel for

the appellant is that the present appeal is filed challenging

the order of the learned Principal Judge, Family Court

at Chikkamagaluru dated 27.04.2018 in G and W.C.

No.10/2015, whereby the application moved by

the respondent under Section 7 of the Guardians and

Wards Act, 1890, was allowed. It is stated that,

NC: 2025:KHC:41113-DB

HC-KAR

as evident from paragraph No.11 of the impugned order,

the age of the child was 14 years then. The child has

attained majority.

3. In view of the statement made and on perusal

of the record, it is evident that the appeal has become

infructuous. It is accordingly dismissed.

Sd/-

(JAYANT BANERJI) JUDGE

Sd/-

(K. V. ARAVIND) JUDGE

SJK