R S Gopalkrishna vs Shyamala Hegde
2021 Latest Caselaw 5399 Kant

                              1


     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 03RD DAY OF DECEMBER, 2021

                        BEFORE

           THE HON'BLE MR. JUSTICE R. NATARAJ

                R.P.F.C. NO.23 OF 2019

BETWEEN:

R S GOPALKRISHNA
S/O SHESHAGIRIYAPPA
AGED ABOUT 48 YEARS
R/A RAMATHIRTHA VILLAGE
LINGANAMAKKI POST
SHIMOGA DISTRICT-577421
                                           ...PETITIONER

(BY SRI KUMARA K.G., ADVOCATE)

AND:

1.     SHYAMALA HEGDE
       W/O R S GOPALKRISHNA
       AGED ABOUT 41 YEARS,

2.     ANUSHREE
       D/O R S GOPALKRISHNA
       AGED ABOUT 9 YEARS,
       SINCE THE SECOND RESPONDENT MINOR REP BY
       RESPONDENT NO.1, MOTHER NATURAL GUARDIAN

       BOTH R/AT
       NO.41, VIJAYASHREE
       7TH MAIN, YADAVAGIRI
       MYSURU-570020
                                          ...RESPONDENTS
(BY SRI. B.K. MOHAN AND SRI. C.M. ASHWATH, ADV. FOR R1;
 R2 IS MINOR, REPRESENTED BY R1)
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      THIS RPFC FILED U/S.19(4) OF THE FAMILY COURTS ACT
AGAINST THE JUDGMENT DATED 15.09.2018 PASSED IN
C.MISC.NO.149/2016 ON THE FILE OF THE I ADDL.PRL.JUDGE,
FAMILY COURT MYSURU PARTLY ALLOWING THE PETITION
FILED U/S.125 OF CR.P.C FOR MAINTENANCE AND ETC.,

     THIS R.P.F.C. COMING ON FOR ORDER, THIS DAY, THE
COURT MADE THE FOLLOWING:

                          ORDER

This revision petition is filed by the husband

challenging the order dated 15.09.2018 passed by the I

Additional Principal Civil Judge, Family Court, Mysuru

(henceforth referred to as 'the Trial Court' for short) in

C.Misc.No.149/2016. By the aforesaid order, the trial

Court granted maintenance of a sum of Rs.8,000/- per

month to the respondent No.2 herein and rejected the

grant of maintenance to the respondent No.1.

2. Learned counsel for the respondent No.1

submits that the husband has been paying a sum of

Rs.10,000/- since August-2021 towards the maintenance

and upkeep of respondent No.2 and that he has complied

with the order passed by the trial Court.

3. Learned counsel for the respondents submits

that till respondent No.2 attains the age of majority, the

respondent No.1 shall deposit a sum of Rs.5,000/- every

month in the name of respondent No.2 from out of the

maintenance of Rs.10,000/- paid by the petitioner.

4. Learned counsel for the petitioner is absent.

5. In view of the aforesaid submission made by

the learned counsel for the respondent No.1, this revision

petition is disposed off as unwarranted as the petitioner

has voluntarily has complied with the order passed by the

Court below.

It is however open for the petitioner to seek recalling

this order, in case the submission made above is incorrect.

Sd/-

JUDGE

NR/NM