Smt Chowdam Hema Latha vs Sri K Bhogeshwar
2025 Latest Caselaw 9345 Kant

Karnataka High Court

Smt Chowdam Hema Latha vs Sri K Bhogeshwar on 24 October, 2025

                                           -1-
                                                   NC: 2025:KHC:41957-DB
                                                   MFA No. 3329 of 2017


                HC-KAR




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 24TH 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. 3329 OF 2017 (FC)


                BETWEEN:

                   SMT. CHOWDAM HEMA LATHA
                   AGED ABOUT 33 YEARS
                   W/O K BHOGESHWAR
                   PRESENTLY R/AT NO.27,
                   3RD CROSS, 2ND MAIN,
                   CHAMARAJPET
                   BANGALORE - 570018

Digitally                                                  ...APPELLANT
signed by K G
RENUKAMBA       (BY SMT. SANDHYA D., ADVOCATE - ABSENT)
Location:
HIGH COURT
OF              AND:
KARNATAKA
                   SRI. K BHOGESHWAR
                   AGED ABOUT 35 YEARS
                   S/O K PAMPA PATHY
                   R/AT D.NO.6/610-11
                   PRASHANTHI NAGAR,
                   ALUR ROAD
                   GUNTAKAL-570018
                                                         ...RESPONDENT
                               -2-
                                          NC: 2025:KHC:41957-DB
                                          MFA No. 3329 of 2017


HC-KAR




     THIS MFA IS FILED U/S.19(1) OF THE FAMILY
COURTS ACT, AGAINST THE JUDGMENT AND DECREE
DATED 08.02.2017 PASSED IN M.C.NO.5042/2013 ON THE
FILE OF THE 3RD ADDITIONAL PRINCIPAL JUDGE, FAMILY
COURT, BENGALURU, ALLOWING THE PETITION FILED
U/S.13(1)(ia) OF HINDU MARRIAGE ACT.


    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)

The learned counsel for the appellant is not present.

When the matter was previously listed on 18.06.2024, the

following order was passed:

"Learned Counsel for the appellant submits that despite issuing notice, appellant is not turning up.

At request, finally, two weeks' time is granted to do the needful, failing which the appeal shall stand dismissed."

NC: 2025:KHC:41957-DB

HC-KAR

2. The order of 18.06.2024 has not been complied

with.

3. The appeal is accordingly dismissed.

Sd/-

(JAYANT BANERJI) JUDGE

Sd/-

(K. V. ARAVIND) JUDGE

KG