Sri Anjanappa T vs Smt Bhagyalakshmi G
2026 Latest Caselaw 3305 Kant

Karnataka High Court

Sri Anjanappa T vs Smt Bhagyalakshmi G on 16 April, 2026

                                             -1-
                                                       NC: 2026:KHC:20787-DB
                                                        MFA No. 2246 of 2025


               HC-KAR



                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                        DATED THIS THE 16TH 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.2246 OF 2025 (FC)
               BETWEEN:

                   SRI ANJANAPPA T
                   S/O. LATE THIMMARAYAPPA
                   AGED ABOUT 52 YEARS
                   R/AT NO.1996/A, SAI KATTE ROAD
                   KARWAR, UTTARA KANNADA DISTRICT
                   KARNATAKA-581 303
                   NOW R/AT C/O. SATHYANARAYANA SHETTY
                   NO.4833/A/4464/A, TANK BUND MAIN ROAD
                   NEAR VANI SCHOOL, CHINTAMANI
                   CHIKKABALLAPURA DISTRICT- 563 135
                                                                ...APPELLANT
               (BY SMT.AISHWARYA, ADVOCATE)

               AND:

Digitally          SMT BHAGYALAKSHMI G
signed by          W/O. ANJANAPPA T.
KAVYA G            AGED ABOUT 50 YEARS
Location:          R/AT NO.3973, 7TH CROSS
High Court         GAYATRINAGARA
of Karnataka       BENGALURU-560 021
                                                              ...RESPONDENT
                    THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
               SECTION 19(1) OF FAMILY COURTS ACT PRAYING TO SET ASIDE THE
               JUDGMENT AND DECREE DATED 02.11.2023 PASSED IN
               M.C.NO.4714/2017 ON THE FILE OF THE VI ADDITIONAL PRINCIPAL
               JUDGE, BENGALURU DISMISSING THE PETITION FILED UNDER
               SECTION 13(1)(i-a) AND (i-b) OF THE HINDU MARRIAGE ACT, 1955.
                                -2-
                                              NC: 2026:KHC:20787-DB
                                              MFA No. 2246 of 2025


HC-KAR



    THIS MISCELLANEOUS FIRST 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 RAJESH RAI K

                         ORAL JUDGMENT

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

A memo for withdrawal of the appeal is on record signed

by the appellant and his advocate. The appeal is accordingly

dismissed.

Pending IAs, if any stand dismissed.

Sd/-

(JAYANT BANERJI) JUDGE

Sd/-

(RAJESH RAI K) JUDGE

KSR List No.: 2 Sl No.: 17