Smt. S. Prema vs R. Girish Murthy Alias Murthy
2025 Latest Caselaw 9261 Kant

Karnataka High Court

Smt. S. Prema vs R. Girish Murthy Alias Murthy on 16 October, 2025

                                            -1-
                                                      NC: 2025:KHC:41312-DB
                                                      MFA No. 5607 of 2024


                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. 5607 OF 2024 (FC)

                BETWEEN:

                    SMT. S. PREMA
                    W/O R GIRISH MURTHY ALIAS MURTHY
                    D/O R SRINIVAS
                    AGED ABOUT 36 YEARS
                    R/AT NO.324, CHANDRASHEKAR AZAD ROAD
                    GAVIPURAM, BENGALURU - 560019
                                                                ...APPELLANT
                (BY SRI. SOMASHEKARAIAH H M., ADVOCATE)

                AND:

Digitally           R. GIRISH MURTHY ALIAS MURTHY
signed by K G       S/O G RAMAYYA
RENUKAMBA           AGED ABOUT 41 YEARS
Location:           R/AT PRESENT HOSAHALLI, KANNAHALLI
HIGH COURT
OF                  YESHWANTHPURA HOBLI
KARNATAKA           BENGALURU NORTH TALUK
                    BENGALURU - 560 070
                                                              ...RESPONDENT

                      THIS MFA IS FILED U/S.19(1) OF FAMILY COURT ACT,
                AGAINST THE JUDGMENT AND DECREE DT.14.03.2023 PASSED IN
                MC NO.3210/2017 ON THE FILE OF THE IV ADDITIONAL PRL. JUDGE,
                FAMILY COURT, BENGALURU, ALLOWING THE PETITION FILED
                U/S.13(1)(ia) AND (ib) OF THE HINDU MARRIAGE ACT.

                     THIS APPEAL, COMING ON FOR ORDERS,          THIS   DAY,
                JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                                -2-
                                          NC: 2025:KHC:41312-DB
                                          MFA No. 5607 of 2024


 HC-KAR




CORAM:       HON'BLE MR. JUSTICE JAYANT BANERJI
             and
             HON'BLE MR. JUSTICE K. V. ARAVIND


                         ORAL JUDGMENT

(PER: HON'BLE MR. JUSTICE JAYANT BANERJI)

Despite the previous order of the Court dated

12.06.2025, the office objections have not been removed.

The order of 12.06.2025 reads as under:

"At request, finally ten days' time is granted to comply office objections, failing which the appeal shall stand dismissed."

2. The appeal is therefore dismissed.

Sd/-

(JAYANT BANERJI) JUDGE

Sd/-

(K. V. ARAVIND) JUDGE

KG