Sri S Rajesh Rao vs Smt V Kavithabai
2025 Latest Caselaw 8006 Kant

Karnataka High Court

Sri S Rajesh Rao vs Smt V Kavithabai on 3 September, 2025

                                             -1-
                                                       NC: 2025:KHC:34654-DB
                                                       MFA No. 6441 of 2021


                   HC-KAR




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 3RD DAY OF SEPTEMBER, 2025

                                           PRESENT
                            THE HON'BLE MR. JUSTICE JAYANT BANERJI
                                             AND
                            THE HON'BLE MR. JUSTICE UMESH M ADIGA
                   MISCELLANEOUS FIRST APPEAL NO. 6441 OF 2021 (FC)


                   BETWEEN:

                   SRI.S.RAJESH RAO,
                   SON OF SHANTHOJIRAO,
                   AGED ABOUT 40 YEARS,
                   RESIDING AT NO.698/45/1,
                   AMBA NILAYA, MARATHAHALLI,
                   VARTHUR MAIN ROAD,
                   BANGALORE.
                                                                ...APPELLANT
                   (BY SRI.MANJUNATHA G., ADVOCATE (ABSENT))

Digitally signed   AND:
by K G
RENUKAMBA
Location: HIGH     SMT.V.KAVITHABAI,
COURT OF           D/O. VITTALRAJ, JAGATAP,
KARNATAKA
                   AGED ABOUT 29 YEARS,
                   R/AT PORAM VEERAPPASANDRA,
                   KRISHNAGIRI DISTRICT,
                   TAMILNADU.
                                                              ...RESPONDENT
                   (BY DR.M.SUNIL SASTRY., ADVOCATE)

                        THIS MFA IS FILED U/S 19(1) OF FAMILY COURTS ACT,
                   AGAINST THE JUDGMENT AND DECREE DATED 05.08.2021
                                   -2-
                                          NC: 2025:KHC:34654-DB
                                          MFA No. 6441 of 2021


 HC-KAR




PASSED IN M.C.NO.1336/2017 ON THE FILE OF THE II ADDL.
PRL. JUDGE, FAMILY COURT, BENGALURU, DISMISSING THE
PETITION FILED UNDER SECTION 13(1)(IA) OF THE HINDU
MARRIAGE ACT, AND ALLOWING THE COUNTER CLAIM OF
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 UMESH M ADIGA


                             ORAL JUDGMENT

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

No one appears for the appellant.

The appeal is dismissed for non-prosecution.

This order is passed in presence of the learned counsel

for respondent.

Sd/-

(JAYANT BANERJI) JUDGE

Sd/-

(UMESH M ADIGA) JUDGE