Sri Praveen Kumar vs Mrs Vidya
2026 Latest Caselaw 3308 Kant

Karnataka High Court

Sri Praveen Kumar vs Mrs Vidya on 16 April, 2026

                                          -1-
                                                    NC: 2026:KHC:20788-DB
                                                        MFA No.8830 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.8830 OF 2025 (FC)
               BETWEEN:

                   SRI PRAVEEN KUMAR
                   S/O IRAPPA GUNNALLI KANAKANCHALA
                   IILAYA, AGED ABOUT 45 YEARS
                   R/AT KINNAL ROAD
                   OPPOSITE FLOOR MILL
                   CHANNABASAVA NAGAR
                   KOPPALA-583 231
                                                                 ...APPELLANT
               (BY SRI DANAPPA P PANIBHATE, ADVOCATE)
               AND:

                   MRS VIDYA
                   D/O GULAPPA HANUMANTAPPA MYAGERI
                   W/O PRAVEEN KUMAR
                   AGED ABOUT 35 YEARS
Digitally          R/AT C/O VINAYAK MYAGERI
signed by
KAVYA G            VISHAL NAGAR, KATIPALLA
                   KUTHETHUR, MANGALORE-575 030
Location:                                                      ...RESPONDENT
High Court
of Karnataka
                    THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
               SECTION 19 OF FAMILY COURTS ACT, PRAYING TO SET ASIDE THE
               JUDGMENT AND DECREE DATED 07.08.2025 PASSED IN
               M.C.NO.2/2025 ON THE FILE OF THE PRINCIPAL JUDGE, FAMILY
               COURT, D.K. MANGALURU, ALLOWING THE PETITION FILED UNDER
               SECTION 13(1)(i-a)(i-b) OF THE HINDU MARRIAGE ACT, 1955.

                   THIS MISCELLANEOUS FIRST APPEAL COMING ON FOR
               ORDERS, THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS
               UNDER:
                                -2-
                                          NC: 2026:KHC:20788-DB
                                           MFA No.8830 of 2025


 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 for withdrawal has been filed by learned Counsel

for the appellant today stating that the appeal is rendered

infructuous and the execution case is closed. A memo is

accepted and the appeal is dismissed.

Pending IAs, if any, stand disposed of.

Sd/-

(JAYANT BANERJI) JUDGE

Sd/-

(RAJESH RAI K) JUDGE

KSR List No.: 2 Sl No.: 12