B R Shivananda Heggade vs Smt Nagarathna
2025 Latest Caselaw 9319 Kant

Karnataka High Court

B R Shivananda Heggade vs Smt Nagarathna on 23 October, 2025

                                              -1-
                                                      NC: 2025:KHC:41868-DB
                                                      MFA No. 3669 of 2017


                   HC-KAR



                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 23RD 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. 3669 OF 2017 (MC)

                   BETWEEN:

                   1.    B. R. SHIVANANDA HEGGADE,
                         S/O B.K. RAMAPPA HEGGADE,
                         AGED ABOUT 55 YEARS,
                         AGRICULTURIST,
                         R/O BALEHALLI VILLAGE,
                         THIRTHAHALLI TALUK 577432,
                         SHIVAMOGGA DISTRICT.
                                                               ...APPELLANT
                   (BY SRI B.R. SHIVANANDA HEGGADE, ADVOCATE (ABSENT))
Digitally signed   AND:
by VALLI
MARIMUTHU
Location: HIGH
COURT OF           1.    SMT. NAGARATHNA,
KARNATAKA                W/O B.R. SHIVANANDA HEGGADE,
                         D/O LATE SHINGAPPA GOWDA,
                         AGED ABOUT 47 YEARS,
                         HOUSE WIFE,
                         R/O MANDAGADDE,
                         THYAVANA POST,
                         SRINGERI TALUK,
                         CHIKKAMAGALUR DISTRICT 577139.
                                                             ...RESPONDENT
                   (RESPONDENT SERVED AND UNREPRESENTED)
                                -2-
                                          NC: 2025:KHC:41868-DB
                                          MFA No. 3669 of 2017


HC-KAR



     THIS MFA IS FILED UNDER SECTION 28(1) OF THE
HINDU MARRIAGE ACT, AGAINST THE JUDGMENT AND DECREE
DATED 25.02.2017 PASSED ON MC No.13/2015 ON THE FILE
OF   THE     SENIOR   CIVIL   JUDGE   &   JMFC,   THIRTHAHALLI,
DISMISSING THE PETITION FILED UNDER SECTION 13(1)(i-a)
OF THE HINDU MARRIAGE ACT.


     THIS APPEAL COMING ON FOR 'DISMISSAL' 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)

The matter has been listed today pursuant to the

previous order of the Court whereby, as a last opportunity

to the appellant, this case was directed to be listed for

dismissal.

2. It is evident from the record that the appellant

has not been appearing since a long time. It appears that

the appellant is not interested to press this appeal.

NC: 2025:KHC:41868-DB

HC-KAR

3. This appeal is therefore dismissed for non-

prosecution.

Sd/-

(JAYANT BANERJI) JUDGE

Sd/-

(K. V. ARAVIND) JUDGE

VBS