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Anusha V vs Basavarajendra B
2026 Latest Caselaw 435 Kant

Citation : 2026 Latest Caselaw 435 Kant
Judgement Date : 22 January, 2026

[Cites 0, Cited by 0]

Karnataka High Court

Anusha V vs Basavarajendra B on 22 January, 2026

                                           -1-
                                                  NC: 2026:KHC:3884-DB
                                                 MFA No. 9045 of 2019


               HC-KAR



                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 22ND 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. 9045 OF 2019 (FC)
               BETWEEN:

               ANUSHA.V
               W/O BASAVARAJENDRA,
               AGED ABOUT 31 YEARS,
               RESIDING AT NO.717,
               2ND B.B.GARDEN MAIN ROAD,
               K.R.MOHALLA,
               MYSURU - 570 004.
                                                          ...APPELLANT
               (BY SRI.KUMARA.K.G., ADVOCATE [ABSENT])

               AND:

Digitally      BASAVARAJENDRA.B
Signed by
REKHA R        S/O LATE S.BASAVARAJAPPA,
Location :     AGED ABOUT 41 YEARS,
High Court     R/AT DOOR NO.581,
of Karnataka
               3RD STAGE, 1ST BLOCK,
               BASAVESHWARA NAGARA,
               BENGALURU - 560 079.
                                                         ...RESPONDENT
               (SERVED AND UNREPRESENTED)

                    THIS MFA IS FILED UNDER SECTION 19(1) OF FAMILY
               COURT ACT, AGAINST THE JUDGEMENT AND DECREE DATED
               19.08.2019 PASSED IN M.C.NO.868/2019 ON THE FILE OF
               PRINCIPAL JUDGE, FAMILY COURT, BENGALURU, ALLOWING
                               -2-
                                         NC: 2026:KHC:3884-DB
                                        MFA No. 9045 of 2019


HC-KAR



THE PETITION FILED UNDER SECTION 9 OF THE HINDU
MARRIAGE ACT.

    THIS APPEAL IS COMING ON FOR DISMISSAL, 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)

The matter is listed for dismissal, inasmuch as on the

previous two occasions, when the matter was listed no one

has appeared to press this appeal.

2. Today also, no one appears for the appellant.

This appeal is therefore dismissed for non prosecution.

Sd/-

(JAYANT BANERJI) JUDGE

Sd/-

(T.M.NADAF) JUDGE TKN List No.: 1 Sl No.: 10

 
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