Radha H S vs Raghukumar S
2026 Latest Caselaw 183 Kant

Karnataka High Court

Radha H S vs Raghukumar S on 12 January, 2026

                                               -1-
                                                      NC: 2026:KHC:1732-DB
                                                      MFA No. 8693 of 2023


                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. 8693 OF 2023 (FC)

               BETWEEN:

                   RADHA H S
                   W/O RAGHUKUMAR S,
                   AGED ABOUT 33 YEARS,
                   R/AT NO.465, 1ST MAIN, 5TH CROSS,
                   LOKANAYAKANAGARA, HEBBAL MAIN ROAD,
                   METAGALLI, MYSORE - 570016
                                                                 ...APPELLANT
               (BY SRI. MOHAN B.K., ADVOCATE)

Digitally     AND:
signed by K G
RENUKAMBA        RAGHUKUMAR S
Location:        S/O SHANKAREGOWDA,
HIGH COURT       AGED ABOUT 36 YEARS,
OF               R/O SOLLEPURA VILLAGE,
KARNATAKA        KIKKERI HOBLI, K.R PET TALUK,
                   MANDYA DISTRICT - 571 423
                                                               ...RESPONDENT
               (BY SRI. A M VIJAY, ADVOCATE)

                     THIS MFA IS FILED U/S.28(1) OF HINDU MARRIAGE ACT,
               AGAINST THE JUDGMENT AND DECREE DT. 25.07.2023 PASSED IN
               MC NO.06/2022 ON THE FILE OF THE PRL. JUDGE, FAMILY COURT,
               MYSURU,          DISMISSING         THE      PETITION    FILED
               U/ S. 13(1)(i)(i-a) AND (i-b) OF THE HINDU MARRIAGE ACT.
                                -2-
                                          NC: 2026:KHC:1732-DB
                                         MFA No. 8693 of 2023


 HC-KAR



     THE APPLICATION-IA NO.1/2023 IS FILED UNDER SECTION 5
OF THE LIMITATION ACT PRAYING TO CONDONE THE DELAY OF 53
DAYS IN FILING THIS APPEAL.

     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 to press IA No.1/2023 filed seeking to condone the delay of 53 days in filing the appeal.

The IA No.1/2023 is accordingly dismissed for non- prosecution.

Since the said IA has been dismissed, nothing survives in the proposed appeal and it is therefore consigned.

This order has been passed in the presence of the learned counsel for the respondent.

Sd/-

(JAYANT BANERJI) JUDGE

Sd/-

(T.M.NADAF) JUDGE

KGR List No.: 1 Sl No.: 35