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Smt. Lakshmi vs Mahadeva
2026 Latest Caselaw 153 Kant

Citation : 2026 Latest Caselaw 153 Kant
Judgement Date : 9 January, 2026

[Cites 0, Cited by 0]

Karnataka High Court

Smt. Lakshmi vs Mahadeva on 9 January, 2026

                                           -1-
                                                      NC: 2026:KHC:1291-DB
                                                     MFA No. 3153 of 2022
                                                 C/W MFA No. 3154 of 2022

                HC-KAR




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 9TH 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. 3153 OF 2022 (MC)
                                          C/W
                MISCELLANEOUS FIRST APPEAL NO. 3154 OF 2022 (MC)

                IN MFA No. 3153/2022

                BETWEEN:

                SMT.LAKSHMI W/O MAHADEVA,
                AGED ABOUT 39 YEARS,
                R/O S.K/5 NEAR VISL HOSPITAL,
                NEW TOWN, BHADRAVATHI TALUK,
                BHADRAVATHI-577 301.
                                                              ...APPELLANT
                (BY SMT.KAVITHA.M.S, ADVOCATE)
Digitally
signed by K G   AND:
RENUKAMBA
Location:       MAHADEVA S/O P.S.SHANKAR,
HIGH COURT
                AGED ABOUT 47 YEARS,
OF
KARNATAKA       R/O NO.53, 1ST CROSS,
                VEENASHESHANNA ROAD,
                K R MOHALLA, MYSURU.
                                                            ...RESPONDENT
                (BY SRI.B.RAVINDRA, ADVOCATE)
                           -2-
                                       NC: 2026:KHC:1291-DB
                                      MFA No. 3153 of 2022
                                  C/W MFA No. 3154 of 2022

HC-KAR




     THIS MFA IS FILED U/S 28(1) OF HINDU MARRIAGE ACT,
AGAINST THE JUDGMENT AND DECREE DATED 07.03.2022
PASSED IN MC NO.120/2017 ON THE FILE OF THE PRL. SENIOR
CIVIL JUDGE AND JMFC, BHADRAVATHI, DISMISSING THE
PETITION FILED UNDER SECTION 13(1)(i-a AND b) OF THE
HINDU MARRIAGE ACT, 1955.
IN MFA NO. 3154/2022

BETWEEN:

SMT.LAKSHMI W/O MAHADEVA,
AGED ABOUT 39 YEARS,
R/O. S.K/5, NEAR VISL HOSPITAL,
NEW TOWN, BHADRAVATHI TALUK,
BHADRAVATHI-577 301.
                                           ...APPELLANT

(BY SMT.KAVITHA.M.S, ADVOCATE)

AND:

MAHADEVA S/O P.S.SHANKAR,
AGED ABOUT 47 YEARS,
R/O NO.53, 1ST CROSS,
VEENASHESHANNA ROAD,
K.R.MOHALLA,
MYSURU.
                                         ...RESPONDENT

(BY SRI.B.RAVINDRA, ADVOCATE)


     THIS MFA IS FILED U/S.28(1) OF HINDU MARRIAGE ACT,
1955, AGAINST THE JUDGMENT AND DECREE DATED
07.03.2022 PASSED IN M.C.NO.80/2020 ON THE FILE OF THE
PRL. SENIOR CIVIL JUDGE AND JMFC, BHADRAVATHI,
ALLOWING THE PETITION FILED U/S.9 OF THE HINDU
MARRIAGE ACT, 1955.

     THESE APPEALS, COMING ON FOR FINAL HEARING, THIS
DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                               -3-
                                         NC: 2026:KHC:1291-DB
                                        MFA No. 3153 of 2022
                                    C/W MFA No. 3154 of 2022

 HC-KAR




CORAM:       HON'BLE MR. JUSTICE JAYANT BANERJI
             and
             HON'BLE MR. JUSTICE T.M.NADAF


                         ORAL JUDGMENT

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

There is a withdrawal memo on record. The appeals are

dismissed.

Sd/-

(JAYANT BANERJI) JUDGE

Sd/-

(T.M.NADAF) JUDGE

BVK List No.: 1 Sl No.: 19

 
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