Suresh S/O. Channappa Halki vs Smt. Ratna @ Nagamma
2021 Latest Caselaw 2778 Kant

                IN THE HIGH COURT OF KARNATAKA
                        DHARWAD BENCH
              DATED THIS THE 12TH DAY OF JULY 2021
                             BEFORE
             THE HON'BLE MR. JUSTICE P. KRISHNA BHAT

                     RPFC NO.100076 OF 2017

BETWEEN:

SURESH S/O CHANNAPPA HALKI
AGE:33 YEARS, OCC:NIL, BUSINESS,
R/O MOUNESHWAR NAGAR, TQ:BAILHONGAL,
DIST:BELAGAVI.
                                                 ...PETITIONER
(BY SRI.SHASHANK S HEGDE & SMT. PREETI SHASHANK, ADVOCATES)

AND:

1.     SMT. RATNA @ NAGAMMA W/O SURESH HALKI
       AGE:27 YEARS, OCC:HOUSEHOLD,
       C/O NAGESH SIDRAM VANNUR,
       R/O H.NO.210, SADASHIV NAGAR,
       TQ & DIST:BELAGAVI.

2.    KUMARI SHRAVANI D/O SURESH HALKI
      AGE:2 YEARS, OCC:NIL,
      (SINCE RESPONDENT NO.2 BEING MINOR
      CHILDREN, REP. BY HER NATURAL GUARDIAN MOTHER
      RESPONDENT NO.1).
                                                ...RESPONDENTS
(BY SRI.SHIVAKUMAR S BADAWADAGI, ADV. FOR R1)
(R2-MINOR REP. BY RESPONDENT No.1)

      THIS PETITION IS FILED UNDER SECTION 19(4) OF THE FAMILY
COURTS ACT PRAYING TO CALL FOR THE RECORDS AND ALLOW THE
PETITION BY SETTING ASIDE THE IMPUGNED JUDGMENT DATED
16.5.2017 IN CRL.MISC.NO.55/2016 PASSED BY THE LEARNED JUDGE,
FAMILY COURT, BELAGAVI AT BELAGAVI.
                             2


     THIS PETITION COMING ON FOR ORDERS THIS DAY, THE COURT
MADE THE FOLLOWING:

                          ORDER

Learned counsel for the petitioner has filed memo

stating that dispute has been settled out of Court in the

presence of the elders.

Memo is placed on record. Accordingly, petition is

disposed of.

Sd/-

JUDGE

JTR