Smt Rajeevi vs Mr Narayana H
2026 Latest Caselaw 11 Kant

Karnataka High Court

Smt Rajeevi vs Mr Narayana H on 5 January, 2026

                                           -1-
                                                     NC: 2026:KHC:137-DB
                                                   MFA No. 8018 of 2018


                HC-KAR




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 5TH DAY OF JANUARY, 2026

                                        PRESENT
                         THE HON'BLE MR. JUSTICE JAYANT BANERJI
                                          AND
                           THE HON'BLE MR. JUSTICE T.M.NADAF
                MISCELLANEOUS FIRST APPEAL NO. 8018 OF 2018 (MC)
                BETWEEN:

                SMT.RAJEEVI,
                W/O NARAYAN.H,
                AGED ABOUT 36 YEARS,
                R/O KANCHKARBETTU,
                CHURCH ROAD,
                POST:BYNDOOR-576 214,
                YADTHARE VILLAGE,
                KUNDAPURA TALUK,
                UDUPI DISTRICT.
                                                            ...APPELLANT
Digitally
signed by K G   (BY SRI.NAGENDRA KUMAR .K, ADVOCATE)
RENUKAMBA
Location:       AND:
HIGH COURT
OF              MR.NARAYANA.H,
KARNATAKA
                AGED ABOUT 50 YEARS,
                S/O LATE RAMA DEVADIGA,
                R/O PANTHI GARADI,
                KALAVADI,
                POST:BYNDOOR-576 214,
                KUNDAPURA TALUK,
                UDUPI DISTRICT.
                                                          ...RESPONDENT
                (BY SRI.PRASANNA SHETTY, ADVOCATE)
                                -2-
                                             NC: 2026:KHC:137-DB
                                            MFA No. 8018 of 2018


 HC-KAR




     THIS MFA IS FILED U/S 28(1) OF HINDU MARRIAGE ACT,
AGAINST THE JUDGMENT AND DECREE DATED 18.08.2018
PASSED IN MC NO.111/2016 ON THE FILE OF THE SENIOR
CIVIL JUDGE, KUNDAPURA, DISMISSING THE PETITION FILED
UNDER SECTION 13(1)(ia)(1b) R/W SECTION 19 TO 21 OF
HINDU MARRIAGE ACT, 1955.

     THIS APPEAL, COMING ON FOR FINAL HEARING, THIS
DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM:       HON'BLE MR. JUSTICE JAYANT BANERJI
             and
             HON'BLE MR. JUSTICE T.M.NADAF

                         ORAL JUDGMENT

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

Learned counsel for the appellant Sri. Nagendra Kumar

K., has filed a memo in the Court stating that the respondent

has died on 29.05.2023 and the appeal has therefore become

infructuous. Accordingly, dismissal of the appeal is sought.

The appeal is therefore dismissed.

Sd/-

(JAYANT BANERJI) JUDGE

Sd/-

(T.M.NADAF) JUDGE

BVK List No.: 1 Sl No.: 17