Sri. Mohammed Amanulla Khan vs Smt. Shehwar Banu @ Salma Banu
2025 Latest Caselaw 9260 Kant

Karnataka High Court

Sri. Mohammed Amanulla Khan vs Smt. Shehwar Banu @ Salma Banu on 16 October, 2025

                                           -1-
                                                    NC: 2025:KHC:41110-DB
                                                     MFA No. 5574 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. 5574 OF 2018 (FC-)


                BETWEEN:

                    SRI. MOHAMMED AMANULLA KHAN
                    S/O LATE M N DAWOOD KHAN
                    AGED ABOUT 44 YEARS
                    NO.40/20, 2ND CROSS,
                    SBM COLONY, MATHIKERE,
                    BENGALURU-560 054
                                                              ...APPELLANT
                [BY SRI. S. A. H. RAZVI, ADVOCATE (ABSENT)]
Digitally
signed by K G
RENUKAMBA       AND:
Location:
HIGH COURT
OF                  SMT. SHEHWAR BANU @ SALMA BANU
KARNATAKA           W/O MOHAMMED AMANULLA KHAN
                    AGED ABOUT 39 YEARS
                    R/AT NO.D/4A,MADINA MANZIL,
                    ADITYANAGAR, 1ST PHASE,
                    CHIKKABETTAHALLI,
                    VIDYARANYAPURA POST
                    BENGALURU.
                                               ...RESPONDENT/CAVEATOR
                (BY SRI. DAYANAND MATH, ADVOCATE)
                                -2-
                                          NC: 2025:KHC:41110-DB
                                          MFA No. 5574 of 2018


HC-KAR




      THIS MFA IS FILED U/S 19(1) OF FAMILY COURT ACT,
AGAINST THE JUDGMENT AND DECREE DATED 07/06/2018,
PASSED IN O.S. NO.70/2014, ON THE FILE OF THE III
ADDITIONAL PRINCIPAL JUDGE, FAMILY COURT, BENGALURU,
THE SUIT OF THE PLAINTIFF IS DECREED WITH COSTS AND
HEREBY DIRECTING TO THE DEFENDANT TO TAKE BACK THE
PLAINTIFF TO THE MATRIMONIAL HOME WITHIN 30 DAYS TO
DISCHARGE HIS DUTIES AS A DUTIFUL HUSBAND OF THE
PLAINTIFF.



      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. When the matter was listed on 10.10.2025, no one

appeared for the appellant even on the repeat calling of the list.

This Court then directed that the matter to be listed today for

dismissal.

NC: 2025:KHC:41110-DB

HC-KAR

3. This case is listed today for dismissal, but no one

appears on behalf of the appellant. 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