Sri. Prashanth Kumar vs Smt. Shobha
2026 Latest Caselaw 180 Kant

Karnataka High Court

Sri. Prashanth Kumar vs Smt. Shobha on 12 January, 2026

                                          -1-
                                                    NC: 2026:KHC:1730-DB
                                                    MFA No. 3017 of 2019


                HC-KAR




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 12TH 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. 3017 OF 2019 (FC)
                BETWEEN:

                SRI. PRASHANTH KUMAR,
                S/O. M. D. NARASIMHA MURTHY,
                AGED ABOUT 34 YEARS,
                R/AT NO. CH 2136, 1ST CROSS,
                ASHOKAPURAM, MYSURU,
                KARNATAKA-570 008.
                                                            ...APPELLANT
                [BY SRI.BHANU PRAKASH.H.V, ADVOCATE (ABSENT)]

                AND:
Digitally
signed by K G   SMT.SHOBHA,
RENUKAMBA       W/O. PRASHANTHKUMAR,
Location:       AGED ABOUT 33 YEARS,
HIGH COURT
OF              R/AT M. KEBBENHUNDI VILLAGE,
KARNATAKA       SOSALE HOBLI, T.NARASIPURA TALUK,
                MYSURU DISTRICT-571 110.
                                                           ...RESPONDENT
                [V/O DTD 07.08.2023 SERVICE OF NOTICE TO
                     RESPONDENT HELD SUFFICIENT]

                     THIS MFA IS FILED U/S 19(1) OF FC ACT, AGAINST THE
                JUDGMENT AND DECREE DATED 26.02.2019 PASSED IN MC
                NO.362/2016 ON THE FILE OF THE I ADDITIONAL PRL. JUDGE,
                               -2-
                                         NC: 2026:KHC:1730-DB
                                        MFA No. 3017 of 2019


HC-KAR




FAMILY COURT, MYSURU, DISMISSING THE PETITION FILED
U/S 13(1)(i-a) OF HINDU MARRIAGE ACT.

     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)

No one appears for the appellant, despite the case being

called up twice.

The appeal is dismissed for non-prosecution.

Sd/-

(JAYANT BANERJI) JUDGE

Sd/-

(T.M.NADAF) JUDGE

KGR List No.: 1 Sl No.: 17