SMT. ANURADHA W/O CHANDRU SUNKAD vs SRI. CHANDRU S/O MALLAPPA SUNKAD

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HC-KAR
NC: 2026:KHC-D:16671-DB
MFA No. 101789 of 2021

CNR: KAHC020237192021

IN THE HIGH COURT OF KARNATAKA AT DHARWAD

TH
DATED THIS THE 8 DAY OF OCTOBER, 2026

PRESENT

THE HON'BLE MR. JUSTICE M.I.ARUN

AND

THE HON'BLE MRS JUSTICE USHARANI

MISCELLANEOUS FIRST APPEAL NO. 101789 OF 2021 (FC)

BETWEEN:

SMT. ANURADHA, W/O CHANDRU SUNKAD,
AGE: 36 YEARS, OCC. H.H. WORK,
R/O. BHINGAPUR, TAL. HANAGAL,
DIST. HAVERI.

… APPELLANT
(BY SMT. BHARATHI G. BHAT, ADVOCATE)

AND:

SRI. CHANDRU, S/O MALLAPPA SUNKAD,
AGED ABOUT 38 YEARS,
OCC. BUSINESS AND AGRICULTURE,
R/O. MULGUND, TAL. GADAG,
DIST. GADAG.

… RESPONDENT

(BY SRI. M.M. PATIL, ADVOCATE FOR RESPONDENT)
(BY SRI. GIRISH HIREMATH, ADVOCATE FOR C/RESPONDENT)

THIS MFA IS FILED UNDER SECTION 19(1) OF THE FAMILY
COURT ACT, PRAYING TO CALL FOR THE RECORD IN M.C.
NO.10/2020 ON THE FILE OF THE PRINCIPAL JUDGE FAMILY COURT
AT HAVERI AND SET ASIDE THE IMPUGNED JUDGMENT AND DECREE
DATED 27.09.2021, PASSED IN MATRIMONIAL CASE NO.10/2020 ON
THE FILE OF THE PRINCIPAL JUDGE, FAMILY COURT, HAVERI AND
ALLOW THIS APPEAL BY DISMISSING THE PETITION FILED BY THE
RESPONDENT FOR THE DISSOLUTION OF THEIR MARRIAGE, ON THE
GROUND OF CRUELTY AND DESERTION UNDER HINDU MARRIAGE
ACT 1955 AND ETC.,

THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
K M
SOMASHEKAR

Digitally signed by K
M SOMASHEKAR
Location: HIGH
COURT OF
KARNATAKA

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HC-KAR
NC: 2026:KHC-D:16671-DB
MFA No. 101789 of 2021

CNR: KAHC020237192021

CORAM: HON'BLE MR. JUSTICE M.I.ARUN
AND
HON'BLE MRS JUSTICE USHARANI

ORAL JUDGMENT
(PER: HON'BLE MR. JUSTICE M.I.ARUN)

Aggrieved by the impugned judgment and decree
dated 27.09.2021 passed in M.C. No.10/2020 by the
Family Court, Haveri, the wife-respondent therein has
preferred this appeal.

2. The appellant and the respondent are wife and
husband and both are Hindus by religion.

3. The respondent-husband filed M.C. No.10/2020
alleging cruelty and desertion against his wife and sought
for divorce.

4. Based on the pleadings of the parties, the
Family Court framed the following points for consideration:
“1. Whether the petitioner is entitled for relief of
for the dissolution of marriage of petitioner,
solemnized with the respondent on 04.07.2005 at
Siddeshwara Temple of Mulgunda and registered on

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HC-KAR
NC: 2026:KHC-D:16671-DB
MFA No. 101789 of 2021

CNR: KAHC020237192021

21.10.2005 with Sub-Registrar, Haveri by way of
divorce, as sought for?
2. What Order or Decree?”

5. Based upon the evidence on record let in by the
parties, the Family Court has passed the following order:
“1. The petition is hereby allowed on the ground of
cruelty and dismissed on the ground of desertion.

2. The marriage of the petitioner solemnized with
the respondent on 04.07.2005 at Siddeshwara
Temple of Mulgunda and registered on 21.10.2005
with Sub-Registrar, Haveri, is hereby dissolved by
way of divorce on the ground of cruelty, with effect
from this date.

3. The registration of marriage of the petitioner
with the respondent on 21.10.2005 with Sub-
Registrar, Haveri is hereby canceled.

4. Considering the relationship between the
parties, there is no order as to costs.

5. Draw decree accordingly.”

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HC-KAR
NC: 2026:KHC-D:16671-DB
MFA No. 101789 of 2021

CNR: KAHC020237192021

6. It is the case of the appellant-wife that the
Family Court erred in coming to the conclusion that she
subjected her husband to cruelty.

7. The wife had also preferred proceedings under
Section 125 of the Code of Criminal Procedure, 1973
before the jurisdictional Magistrate. The same was referred
to mediation, wherein a compromise has been arrived at
between the parties.

8. The counsel for the respondent herein has filed
the memo of compromise which reads as under:
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HC-KAR
NC: 2026:KHC-D:16671-DB
MFA No. 101789 of 2021

CNR: KAHC020237192021

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HC-KAR
NC: 2026:KHC-D:16671-DB
MFA No. 101789 of 2021

CNR: KAHC020237192021

9. Based on the aforementioned compromise,
counsel for the respondent-husband also submits that the
appellant had agreed to withdraw the present appeal.

10. Counsel for the appellant submits that since the
date of the compromise, the appellant is not contacting
her and is not showing any interest in prosecuting the
appeal. She further submits that in spite of her requests,
the appellant has not come forward to sign the memo of
withdrawal prepared by the counsel for the appellant.

11. As can be seen from the memo of compromise,
though it substantially settles the issue of maintenance
between the parties concerned, it does not speak anything
about the intention of the appellant to withdraw the
appeal. However, taking into consideration the submission
made by the learned counsel for the appellant and the
conduct of the appellant, it has to be inferred that she is
not interested in prosecuting the appeal.

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HC-KAR
NC: 2026:KHC-D:16671-DB
MFA No. 101789 of 2021

CNR: KAHC020237192021

12. Even otherwise, we do not see any error in the
impugned judgment of the Family Court.

13. Based on the evidence let in by the parties, the
Trial Court has come to the conclusion that the appellant-
wife and her relatives used to unnecessarily quarrel with
the respondent-husband and used to abuse him in filthy
language. It has also come to the conclusion that the
appellant-wife had made a false allegation of adultery
against the respondent-husband, and also that she had
falsely alleged instances of harassment against her
husband and his family members. The said acts, under the
circumstances, have to be considered as cruelty towards
the respondent-husband.

14. On a perusal of the evidence let in by the
parties, in our opinion, it establishes the aforementioned
facts and there is no reason as to why the conclusion
arrived at by the Family Court has to be interfered with.

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HC-KAR
NC: 2026:KHC-D:16671-DB
MFA No. 101789 of 2021

CNR: KAHC020237192021

15. For the aforementioned reasons, the appeal is
hereby dismissed.

Pending interlocutory applications, if any, stand
disposed of as not surviving for consideration.

Sd/-
(M.I.ARUN)
JUDGE

Sd/-
(USHARANI)
JUDGE

KMS
CT:BCK
LIST NO.: 1 SL NO.: 1