Mrs Rakshitha R Jain vs Mr Sachin Kumar
2025 Latest Caselaw 9322 Kant

Karnataka High Court

Mrs Rakshitha R Jain vs Mr Sachin Kumar on 23 October, 2025

                                              -1-
                                                         NC: 2025:KHC:41820-DB
                                                         MFA No. 8419 of 2024


                   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. 8419 OF 2024 (MC)


                   BETWEEN:

                   1.    MRS. RAKSHITHA R JAIN,
                         AGED ABOUT 30 YEARS,
                         W/O SACHIN KUMAR,
                         NEAR DODDAMMA TEMPLE,
                         KOTE - ARAKALAGUD TOWN -573102,
                         HASSAN DISTRICT.
                                                                  ...APPELLANT
                   (BY SRI CHANDRANATH ARIGA K., ADVOCATE)
Digitally signed
by VALLI           AND:
MARIMUTHU
Location: HIGH
COURT OF           1.    MR. SACHIN KUMAR,
KARNATAKA
                         S/O DHARMAPALA INDRA,
                         AGED ABOUT 35 YEARS,
                         R/AT HOUSE No.4/60,
                         BASADI MANE, TENKA EDAPADAVU,
                         POST SHIBRIKERE 574 144,
                         MANGALURU TALUK,
                         DAKSHINA KANNADA DISTRICT.
                                                                ...RESPONDENT
                   (BY SRI S. RAJASHEKAR, ADVOCATE)
                                -2-
                                         NC: 2025:KHC:41820-DB
                                          MFA No. 8419 of 2024


HC-KAR



     THIS MFA IS FILED UNDER SECTION 28(1) OF HINDU
MARRIAGE ACT, AGAINST THE JUDGMENT DATED 26.09.2024
PASSED IN M.C.No.17/2022 ON THE FILE OF THE SENIOR
CIVIL JUDGE AND JMFC, ARAKALAGUD, DISMISSING THE
PETITION FILED UNDER SECTION 13(1)(ia) OF THE HINDU
MARRIAGE ACT AND ALLOWING THE COUNTER CLAIM OF THE
RESPONDENT.


     THIS APPEAL, COMING ON FOR HEARING 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)

A memo for withdrawal has been filed today in Court by

the learned counsel for the appellant, in which, it is stated that

subsequent to the dismissal of the petition for divorce and the

counter claim being allowed by a common judgment dated

26.09.2024, the parties have filed a petition for divorce on

mutual consent before the competent court, which petition was

allowed by judgment dated 12.08.2025 rendering the present

appeal infructuous.

NC: 2025:KHC:41820-DB

HC-KAR

2. The memo is taken on record and the appeal is

dismissed as infructuous.

Sd/-

(JAYANT BANERJI) JUDGE

Sd/-

(K. V. ARAVIND) JUDGE

MV