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    SRI KEERTHIKUMAR v. SMT NANDA

    - 1 -

    HC-KAR NC: 2026:KHC:26756-DB MFA No. 3220 of 2026

    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 5TH DAY OF JUNE, 2026

    PRESENT

    THE HON'BLE MR. JUSTICE D K SINGH

    AND

    THE HON'BLE MR. JUSTICE T.M.NADAF

    MISCELLANEOUS FIRST APPEAL NO. 3220 OF 2026 (MC)

    BETWEEN:

    1. SRI KEERTHI KUMAR

    AGED ABOUT 33 YEARS,

    S/O. LATE SANJEEVA, R/AT DOOR NO.7-69,

    KOTEBAGILU PRANTHYA VILLAGE,

    MOODABIDRI POST,

    MOODABIDRI TALUK,

    D.K.DISTRICT-574227. …APPELLANT

    (BY SRI. JAYAKARA SHETTY H., ADVOCATE)

    AND:

    1. SMT NANDA

    AGED ABOUT 30 YEARS,

    W/O.KEERTHI KUMAR, D/O.LATE SANJEEVA MABIYAAN, R/AT DOOR NO.1-12, 'SHIVAPRASAD'

    KAJALEKKI HOUSE, JARKALA MUNLI POST

    JARKALA VILLAGE, MOODABIDRI POST,

    KARKALA TALUK, UDUPI DISTRICT.

    …RESPONDENT

    - 2 -

    THIS MFA IS FILED UNDER SECTION 28(1) OF HINDU

    MARRIAGE ACT, AGAINST THE JUDGMENT AND DECREE DATED

    21.01.2026 PASSED IN MC NO.78/2025 ON THE FILE OF THE

    SENIOR CIVIL JUDGE AND ACJM, KARKALA, ALLOWING THE

    PETITION FILED UNDER SECTION13(1) (ia) AND (ib) OF THE

    HINDU MARRIAGE ACT, 1955.

    THIS APPEAL, COMING ON FOR ADMISSION, THIS DAY,

    JUDGMENT WAS DELIVERED THEREIN AS UNDER:

    CORAM: HON'BLE MR. JUSTICE D K SINGH and

    HON'BLE MR. JUSTICE T.M.NADAF

    ORAL JUDGMENT

    (PER: HON'BLE MR. JUSTICE D K SINGH) The present miscellaneous first appeal has been filed under Section 28 of the Hindu Marriage Act, 1955, impugning the judgment and decree dated 21.01.2026 passed by the Senior Civil Judge and ACJM, Karkala in M.C.No.78/2025 instituted by the respondent/wife seeking a decree of dissolution of marriage under Section 13(1)(ia) and (ib) of the Hindu Marriage Act, 1955.

    2. The appellant/Husband remained absent from the proceedings. Therefore, he was placed ex parte and vide impugned judgment and decree dated 21.01.2026, the

    - 3 -

    petition filed by the wife under Section 13(1)(ia) and (ib) of the Hindu Marriage Act, 1955, has been allowed and the permanent alimony of Rs.3,00,000/- and Rs.10,000/- towards expenses of litigation has been granted.

    3. When the appellant did not contest the proceedings before the Family Court, we find no reason to interfere with the impugned judgment and decree dated 21.01.2026. Therefore, the instant appeal is dismissed.

    4. In view of dismissal of the appeal, pending interlocutory applications, if any do not survive for consideration, hence stand disposed of.

    SD/-

    (D K SINGH)

    JUDGE

    SD/-

    (T.M.NADAF)

    JUDGE

    NG

    CT: SN

    List No.: 1 Sl No.: 23

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    SRI KEERTHIKUMAR v. SMT NANDA
    (Jun 5, 2026)