Sri Chikkaranagaswamy vs Smt Nagamani
2025 Latest Caselaw 8408 Kant

Karnataka High Court

Sri Chikkaranagaswamy vs Smt Nagamani on 15 September, 2025

                                                        -1-
                                                                 NC: 2025:KHC:36675-DB
                                                                 MFA No. 1421 of 2018


                            HC-KAR



                                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                  DATED THIS THE 15TH 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. 1421 OF 2018 (FC)
                           BETWEEN:
                                 SRI. CHIKKARANAGASWAMY
                                 S/O PUTTAMARAIAH,
                                 AGED ABOUT 49 YEARS,
                                 RESIDING AT NO.35,
                                 3RD 'B' CROSS, 2ND MAIN ROAD,
                                 SRINIVASANAGAR, SUNKADAKATTE,
                                 BANGALORE - 560 091.
                                                                            ...APPELLANT
                           (BY SRI. SRINIVAS RAO C.N., ADVOCATE (ABSENT))

                           AND:

                                 SMT. NAGAMANI
                                 W/O CHIKKARANAGASWAMY,
                                 AGED ABOUT 39 YEARS,
Digitally signed by KORLAHALLI   RESIDING AT NO.57,
BHARATHIDEVIKRISHNACHARYA
Location: HIGH COURT OF          BASAVESHWARS NILAYA,
KARNATAKA
                                 H.V.R.LAYOUT, 5TH MAIN ROAD,
                                 KAVIRIPURA, KAMAKSHIPALYA,
                                 BANGALORE - 560 079.

                                 ALSO AT
                                 CHAKRABHAVI VILLAGE
                                 MADABAL HOBLI, MAGADI TALUK,
                                 BANGALORE RURAL
                                 DISTRICT - 562 120.
                                                                      ...RESPONDENT
                           (BY SRI. LOKESH S.G., ADVOCATE)
                               -2-
                                        NC: 2025:KHC:36675-DB
                                         MFA No. 1421 of 2018


 HC-KAR



     THIS MFA IS FILED UNDER SECTION 19(1) OF FAMILY COURT
ACT, AGAINST THE JUDGMENT AND DECREE DATED 27.11.2017,
PASSED IN M.C.NO.3275/2012, ON THE FILE OF THE PRINCIPAL
JUDGE, FAMILY COURT, BENGALURU, DISMISSING THE PETITION
FILED UNDER SECTION 13(1)(ia)&(ib) OF THE HINDU MARRIAGE
ACT.

     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 UMESH M ADIGA

                         ORAL JUDGMENT

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

None appears for the appellant.

2. The appeal is dismissed for non-prosecution.

3. This order is passed in the presence of learned counsel

for the respondent.

Sd/-

(JAYANT BANERJI) JUDGE

Sd/-

(UMESH M ADIGA) JUDGE

BK