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Anthony Swamy vs Maria Michaealammal
2026 Latest Caselaw 487 Kant

Citation : 2026 Latest Caselaw 487 Kant
Judgement Date : 23 January, 2026

[Cites 0, Cited by 0]

Karnataka High Court

Anthony Swamy vs Maria Michaealammal on 23 January, 2026

                                           -1-
                                                       NC: 2026:KHC:3826-DB
                                                        MFA No.4411/2019


                HC-KAR

                IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                   DATED THIS THE 23RD 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.4411/2019 (IDA)

                BETWEEN:

                    ANTHONY SWAMY
                    S/O LATE AROCKIYA SWAMY ACHAR
                    71 YEARS, R/AT FLAT NO.104
                    BRIGADE RESIDENCY
                    GOKULAM MAIN ROAD
                    JAYALAKSHMIPURAM
                    MYSURU-570 012
                                                                ...APPELLANT
                (BY SRI AMSHITH HEGDE H S, ADVOCATE)

                AND:

                    MARIA MICHAEALAMMAL
                    NOW ESTRANGED W/O ANTHONY SWAMY
Digitally           70 YEARS, R/AT NO 171
signed by K G
RENUKAMBA           OFF BANNUR ROAD
Location:           BHUGATHAGALLI, MYSURU
HIGH COURT                                                    ...RESPONDENT
OF
KARNATAKA       (SERVED & UNREPRESENTED)


                     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
                SECTION 55 OF INDIAN DIVORCE ACT PRAYING TO SET ASIDE THE
                JUDGMENT AND DECREE DATED 08.02.2019 PASSED IN
                M.C.NO.392/2016 ON THE FILE OF THE II ADDITIONAL PRINCIPAL
                JUDGE, FAMILY COURT, MYSURU, DISMISSING THE PETITION FILED
                UNDER SECTION 10 OF THE DIVORCE ACT WITH EXEMPLARY COST
                OF RS.25,000/-.
                                 -2-
                                            NC: 2026:KHC:3826-DB
                                              MFA No.4411/2019


 HC-KAR

     THIS MISCELLANEOUS FIRST APPEAL 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)

This case is listed today for dismissal, inasmuch as on the

previous occasion, when the matter was listed, despite it being

called up twice, no one appeared for the appellant. Today too

no one appears for the appellant. This appeal is accordingly

dismissed.

Sd/-

(JAYANT BANERJI) JUDGE

Sd/-

(T.M.NADAF) JUDGE

KSR List No.: 1 Sl No.: 6

 
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