Sri. Harish. R vs Smt. Manjula Devi R
2026 Latest Caselaw 3307 Kant

Karnataka High Court

Sri. Harish. R vs Smt. Manjula Devi R on 16 April, 2026

                                           -1-
                                                     NC: 2026:KHC:20790-DB
                                                     MFA No.7813 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.7813 OF 2025 (MC)
               BETWEEN:

                   SRI HARISH.R
                   S/O LATE RADHAKRISHNA
                   AGED ABOUT 45 YEARS
                   R/AT NO.72, FORT EXTENSION
                   VARTHUR POST, BENGALURU-560 087
                                                               ...APPELLANT
               (BY SRI NITHISH KUMAR.G. FOR
                   SRI CHANDRA MOHAN K, ADVOCATE)

               AND:

                   SMT. MANJULA DEVI R
                   W/O SRI HARISH R
                   AGED ABOUT 41 YEARS
Digitally          R/AT NO.16, HARIOM NILAYA
signed by          MUTHUGADH HALLI, SHIVAKOTE
KAVYA G            HESSARGHATTA ROAD
                   BENGALURU-560 089
Location:
                   AND ALSO R/AT NO.31
High Court
of Karnataka       2ND FLOOR, BINDU ENCLAVE, 3RD CROSS
                   VIDHYARANAYAPURA, BANGALORE
                                                             ...RESPONDENT

                    THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
               SECTION 19(1) OF FAMILY COURTS ACT PRAYING TO SET ASIDE THE
               ORDER DATED 01.09.2025 PASSED IN M.C.NO.525/2021 ON THE
               FILE OF THE IV ADDITIONAL SENIOR CIVIL JUDGE, BENGALURU
               RURAL DISTRICT, BENGALURU.
                               -2-
                                         NC: 2026:KHC:20790-DB
                                         MFA No.7813 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 has been filed by the learned

Counsel for the appellant as he wishes to file writ petition as

per law. The memo is accepted and the appeal is dismissed

with liberty to the appellant to avail of such remedy as may be

advised within a period of ten days from today.

Sd/-

(JAYANT BANERJI) JUDGE

Sd/-

(RAJESH RAI K) JUDGE KSR List No.: 2 Sl No.: 11