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Sri.Shivanappa @ Muttanna S/O ... vs Smt.Basalingamma And Anr
2021 Latest Caselaw 2802 Kant

Citation : 2021 Latest Caselaw 2802 Kant
Judgement Date : 14 July, 2021

Karnataka High Court
Sri.Shivanappa @ Muttanna S/O ... vs Smt.Basalingamma And Anr on 14 July, 2021
Author: P.N.Desai
                         1




         IN THE HIGH COURT OF KARNATAKA
                KALABURAGI BENCH
       DATED THIS THE 14TH DAY OF JULY, 2021
                     BEFORE
         THE HON'BLE MR.JUSTICE P.N.DESAI
              R.P.F.C.No.200060/2019
BETWEEN:
SRI. SHIVAPPA @ MUTTANNA S/O BUDEPPA
AGE: 30 YEARS OCC: AGRICUTLURE
R/O: NAKKUNDI VILLAGE, MANVI TALUK,
DIST: RAICHUR-584 123.
                                    ...PETITIONER
(SRI. ARUNKUMAR AMARGUNDAPPA, ADVOCATE)
AND:
1.   SMT. BASALINGAMMA W/O SHIVAPPA @ MUTTANNA
     AGE: 22 YEARS OCC: HOUSEHOLD
2.  KAUVERI D/O SHIVAPPA @ MUTTANNA
    AGE: 05 YEARS OCC: STUDENT, SINCE MINOR
    UNDER GUARDIAN OF MOTHER, RESPONDENT NO.1
    BOTH ARE R/O: UTAKANOOR VILLAGE, TQ: MASKI,
    NOW R/O: SIYA TALAB,
    TQ & DIST: RAICHUR-584 101.
                                   ...RESPONDENTS
     THIS REVISION PETITION FAMILY COURT IS FILED
UNDER SECTION 19(4) OF THE FAMILY COURT ACTS,
PRAYING TO ALLOW THE PETITION BY SETTING ASIDE
THE JUDGMENT AND ORDER DATED 19.01.2019 PASSED
IN CRL.MISC.NO.221/2018 BY THE PRL. JUDGE, FAMILY
COURT AT RAICHUR IN ALLOWING THE MAINTENANCE
PETITION FILED BY THE RESPONDENTS HEREIN, IN PART
DIRECTING THE PETITIONER TO PAY MONTHLY
MAINTENANCE OF RS.3,000/- TO THE RESPONDENT NO.1
AND RS.3,000/- TO THE RESPONDENT NO.2.

     THIS PETITION COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:
                                2




                          ORDER

The learned counsel for the petitioner absent.

It is seen that this petition is pending from the

year 2019. Even though several opportunities were

given, but there is no representation for the petitioner.

On 30.06.2021, it is ordered that in the ends of justice

finally one week time is granted to do the needful, if

needful is not done within one week, list this petition for

dismissal next week. Even today also there is no

representation for the petitioner. Accordingly, the

petition stands dismissed as per order dated

30.06.2021.

Sd/-

JUDGE KJJ

 
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