Smt D Hemavathi vs Sri Thyagarajan M
2026 Latest Caselaw 2846 Kant

Karnataka High Court

Smt D Hemavathi vs Sri Thyagarajan M on 1 April, 2026

                                                   -1-
                                                         NC: 2026:KHC:17779-DB
                                                         MFA No. 9059 of 2017


                      HC-KAR




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                DATED THIS THE 1ST DAY OF APRIL, 2026

                                              PRESENT

                               THE HON'BLE MR. JUSTICE JAYANT BANERJI

                                                AND

                                THE HON'BLE MR. JUSTICE RAJESH RAI K

                      MISCELLANEOUS FIRST APPEAL NO. 9059 OF 2017 (FC)

                      BETWEEN:

                         SMT D HEMAVATHI
                         W/O THYAGARAJAN M
                         AGED ABOUT 31 YEARS
                         RESIDING AT NO.18
                         7TH A CROSS, SANJEEVININAGAR,
                         MUDALAPALYA,
                         VIJAYANAGAR,
Digitally signed by
PANKAJA S                BENGALURU-560 072.
Location: HIGH
COURT OF                                                          ...APPELLANT
KARNATAKA
                      (BY SRI. BINU M, ADVOCATE)

                      AND:

                         SRI THYAGARAJAN M
                         S/O K.MURTHY,
                         AGED ABOUT 33 YEARS
                         RESIDING AT NO.9
                             -2-
                                     NC: 2026:KHC:17779-DB
                                     MFA No. 9059 of 2017


HC-KAR




   NANJEGOWDA LAYOUT,
   BULLET KRISHNAPPA ROAD,
   VIDYARANYAPURA, THINDLU,
   BENGALURU-560 097


   AND ALSO,
   THYAGARAJAN,
   S/O K MURTHY,
   WORKING AT THE OFFICE OF THE
   CHIEF ENGINEER (AF)
   HEAD QUARTERS,
   NO.2, DC AREA, MES ROAD,
   YESHWANTHPURA,
   BENGALURU-560 022
                                            ...RESPONDENT

       THIS MFA IS FILED U/S 19(1) OF THE FAMILY COURTS

ACT,     AGAINST   THE   JUDGMENT   AND   DECREE   DATED:

24.08.2017 PASSED IN M.C.NO.865/2017 ON THE FILE OF THE

PRINCIPAL JUDGE, FAMILY COURT, BENGALURU, ALLOWING

THE PETITION FILED U/S 13 (1)(ia)(ib) OF THE HINDU

MARRIAGE ACT.


       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,

JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                                  -3-
                                            NC: 2026:KHC:17779-DB
                                            MFA No. 9059 of 2017


HC-KAR




CORAM: HON'BLE MR. JUSTICE JAYANT BANERJI
       and
       HON'BLE MR. JUSTICE RAJESH RAI K

                         ORAL JUDGMENT

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

A memo has been filed today in Court by the Advocate for

the appellant Sri Binu M., which is a memo for withdrawal of

the appeal.

2. The memo is accepted and the appeal is dismissed

as withdrawn. No Liberty.

Pending I.As'. stand disposed of.

SD/-

(JAYANT BANERJI) JUDGE

SD/-

(RAJESH RAI K) JUDGE

HKV List No.: 1 Sl No.: 15