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SRI KEERTHIKUMAR v. SMT NANDA
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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
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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
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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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