Karnataka High Court
Anuradha Rajpurohit vs Narendar Singh on 3 November, 2025
-1-
NC: 2025:KHC:44134-DB
MFA No. 9946 of 2018
C/W MFA No. 1724 of 2019
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 3RD DAY OF NOVEMBER, 2025
PRESENT
THE HON'BLE MR. JUSTICE JAYANT BANERJI
AND
THE HON'BLE MR. JUSTICE K. V. ARAVIND
MISCELLANEOUS FIRST APPEAL NO. 9946 OF 2018 (FC)
C/W
MISCELLANEOUS FIRST APPEAL NO. 1724 OF 2019 (FC)
IN MFA No. 9946/2018
BETWEEN:
ANURADHA RAJPUROHIT,
W/O NARENDAR SINGH,
D/O OMPRAKASH RAJPUROHIT,
AGED ABOUT 36 YEARS,
ADDRESS SHOWN IN THE
CUASE TITLE OF THE TRIAL COURT
R/AT NO.357, 9TH CROSS,
Digitally signed
by K G 6TH BLOCK, BDA COMPLEX,
RENUKAMBA NAGARBHAVI 2ND STAGE,
Location: HIGH BANGALORE-560 072.
COURT OF
KARNATAKA
CORRECT ADDRESS:
KAILASH COMPLEX,
NO.01, VASANT VIHAR,
COLLEGE ROAD, PALI,
RAJASTHAN-306401.
...APPELLANT
(BY SRI.VINEETH J JAIN, ADVOCATE FOR
SRI.GOPAL SINGH, ADVOCATE)
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NC: 2025:KHC:44134-DB
MFA No. 9946 of 2018
C/W MFA No. 1724 of 2019
HC-KAR
AND:
NARENDRA SINGH,
S/O KISHAN SINGH,
AGED ABOUT 32 YEARS,
ADDRESS SHOWN IN THE
CAUSE TILE OF THE TRIAL COURT
R/AT NO.357, 9TH CROSS,
6TH BLOCK, BDA COMPLEX,
NAGARBHAVI 2ND STAGE,
BANGALORE-560 072.
CORRECT ADDRESS:
RESIDENT OF VILLAGE-TALKA,
POST-JADAN,
POLICE STATION SHIVPURA,
TEHSIL-MARWAR JUNCTION,
DISTRICT PALI,
STATE: RAJASTHAN
PIN-306 401.
EMPLOYED AT:
AIQON CAPITAL SDN BHD,
LEVEL 23, PLAZA SEE HOY
CHAN JALAN RAJA CHULAN,
PIN-50200, KUALA LUMPUR,
MALAYSIA, TELEPHONE NO.03-2612300,
EMAIL: [email protected],
FAX:0320314355
...RESPONDENT
(BY SRI. AMIT MANDGI, ADVOCATE)
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NC: 2025:KHC:44134-DB
MFA No. 9946 of 2018
C/W MFA No. 1724 of 2019
HC-KAR
THIS MFA IS FILED U/S 19(1) OF THE FAMILY COURTS
ACT, 1984, AGAINST THE JUDGMENT AND DECREE DATED
17.10.2016 PASSED IN MC NO.36/2016 ON THE FILE OF THE
VI ADDITIONAL PRL. JUDGE, FAMILY COURT, BENGALURU,
PARTLY ALLOWING THE PETITION FILED UNDER SECTION
13(1)(ia) OF THE HINDU MARRIAGE ACT.
IN MFA NO. 1724/2019
BETWEEN:
ANURADHA RAJPUROHIT,
W/O NARENDAR SINGH,
D/O OMPRAKASH RAJPUROHIT,
AGED ABOUT 36 YEARS,
ADDRESS SHOWIN IN THE
CAUSE TITLE OF THE TRIAL COURT
R/A NO.357, 9TH CROSS,
6TH BLOCK, BDA COMPLEX,
NAGARBHAVI 2ND STAGE,
BANGALORE-560 072.
CORRECT ADDRESS:
KAILASH COMPLEX, NO.01, V ASANT VIHAR,
COLLEGE ROAD, PALI, RAJASTHAN PIN-306 401.
...APPELLANT
(BY SRI.VINEETH J JAIN, ADVOCATE FOR
SRI.GOPAL SINGH, ADVOCATE FOR)
AND:
NARENDAR SINGH,
S/O KISHAN SINGH,
AGED ABOUT 36 YEARS,
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NC: 2025:KHC:44134-DB
MFA No. 9946 of 2018
C/W MFA No. 1724 of 2019
HC-KAR
ADDRESS SHOWN IN THE
CAUSE TITLE OF THE TRIAL COURT
R/A NO.357, 9TH CROSS,
6TH BLOCK, BDA COMPLEX,
NAGARBHAVI 2ND STAGE,
BANGALORE-560 072.
CORRECT ADDRESS:
R/O VILLAGE-TALKA,
POST-JADAN,
POLICE STATION SHIVPURA,
TEHSIL-MARWAR JUNCTION,
DISTRICT-PALI,
STATE-RAJASTHAN,
PIN-306 401.
EMPLOYED AT:
AIQON CAPITAL SDN BHD,
LEVEL 23, PLAZA SEE HOY CHAN
JALAN RAJA CHULAN, PIN:50200, KUALA LUMPUR,
MALAYSIA, TELEPHONE NO.03-2612300
...RESPONDENT
(BY SRI.AMIT MANDGI, ADVOCATE)
THIS MFA IS FILED UNDER SECTION 19(1) OF FAMILY
COURT ACT, AGAINST THE JUDGMENT AND DECREE DATED
20.11.2018 PASSED IN MISC.NO.60/2017 ON THE FILE OF
THE VI ADDITIONAL PRINCIPAL JUDGE, FAMILY COURT,
BENGALURU, DISMISSING THE PETITION FILED UNDER
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NC: 2025:KHC:44134-DB
MFA No. 9946 of 2018
C/W MFA No. 1724 of 2019
HC-KAR
SECTION 5 OF THE LIMITATION ACT FOR CONDONATION
OF DELAY.
THESE APPEALS COMING ON FOR THIS DAY, JUDGMENT
WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE JAYANT BANERJI
AND
HON'BLE MR. JUSTICE K. V. ARAVIND
ORAL JUDGMENT
(PER: HON'BLE MR. JUSTICE JAYANT BANERJI) Sri. Vineeth J. Jain, the proxy counsel (KAR/665/2024) appearing for Sri. Gopal Singh, learned Counsel for the appellant is present. He submits for perusal of the Court a copy of an order passed by the Supreme Court on 21.07.2025 in Criminal Appeal No.003081/20251 in which, while quashing the proceedings arising out of FIR No.45/2017 dated 15.08.2017, the aforesaid MFA No.9946/2018 has been quashed.
1 Kishan Singh Rajputohit and others Vs. State of Rajasthan and another -6- NC: 2025:KHC:44134-DB MFA No. 9946 of 2018 C/W MFA No. 1724 of 2019 HC-KAR The aforesaid judgment is made a part of the record. In view of the aforesaid order of the Supreme Court, these MFAs are disposed of.
Pending IAs if any, stand disposed of.
Sd/-
(JAYANT BANERJI) JUDGE Sd/-
(K. V. ARAVIND) JUDGE KGR List No.: 1 Sl No.: 30