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