Mrs. Rakshitha R Jain vs Mr. Sachin Kumar
2025 Latest Caselaw 9330 Kant

Karnataka High Court

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

                                              -1-
                                                         NC: 2025:KHC:41819-DB
                                                         MFA No. 1447 of 2025


                   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. 1447 OF 2025 (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)

                   AND:
Digitally signed
by VALLI
MARIMUTHU          1.    MR. SACHIN KUMAR,
Location: HIGH           S/O. DHARMAPALA INDRA,
COURT OF                 AGED ABOUT 35 YEARS,
KARNATAKA
                         R/AT HOUSE No.4/60
                         BASADI MANE, TENKA EDAPADAVU,
                         POST SHIBRIKERE - 574 144,
                         MANGALURU TALUK,
                         DAKSHINA KANNADA DISTRICT.
                                                                ...RESPONDENT


                        THIS MFA IS FILED UNDER SECTION 28(1) OF HINDU
                   MARRIAGE ACT, AGAINST THE JUDGMENT AND DECREE DATED
                   26.09.2024 PASSED IN MC No.17/2022 ON THE FILE OF THE
                   SENIOR CIVIL JUDGE AND JMFC, ARAKALAGUD, DISMISSING
                                  -2-
                                          NC: 2025:KHC:41819-DB
                                           MFA No. 1447 of 2025


 HC-KAR



THE PETITION FILED U/S.13(1)(ia) OF HINDU MARRIAGE ACT,
ALLOWING THE COUNTER CLAIM OF THE RESPONDENT.

    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)

A memo for withdrawal is for consideration, in which, it is

reflected that after filing of the appeal, the petition for divorce

by mutual consent in M.C.No.296/2025 was filed before the

competent court, which was allowed by an order dated

12.08.2025 rendering the present appeal infructuous. The

appeal is accordingly dismissed

Sd/-

(JAYANT BANERJI) JUDGE

Sd/-

(K. V. ARAVIND) JUDGE