A Anand Swamy, vs Smt.Shanthi @ Shantha Veeramma,
2021 Latest Caselaw 2273 Kant

              IN THE HIGH COURT OF KARNATAKA
                      DHARWAD BENCH

            DATED THIS THE 16TH DAY OF JUNE 2021

                              BEFORE

           THE HON'BLE MR. JUSTICE P. KRISHNA BHAT


                   RPFC NO 100077 OF 2016

BETWEEN

A ANAND SWAMY,
S/O MAHESHWARAIAH SWAMY,
AGED ABOUT 27 YEARS,
HINDU,R/O: HAVALAGI VILLAGE,
URAVAKONDA TALUK,
ANANTHAPUR DISTRICTI-515870.

                                                   ...PETITIONER

(BY SMT. RAKSHITA, ADV. FOR
SRI. K RAGHAVENDRA RAO : V VIDYA, ADVS )


AND


1 . SMT.SHANTHI
@ SHANTHA VEERAMMA,
W/O A.ANAND SWAMY,
AGED ABOUT 24 YEARS,
HINDU,RESIDENTS OF MASIDIPURA
VILLAGE, BALLARI TALUK,
BALLARI DISTRICT.

2 . KUM.BHAGYASHREE
D/O A.ANAND SWAMY,
                              2


AGED ABOUT 6 YEARS,
HINDU, REP. BY HER MOTHER AND GUARDIAN
SMT.SHANTHI @ SHANTHA VEERAMMA
RESIDENTS OF MASIDIPURA
VILLAGE, BALLARI TALUK,
BALLARI DISTRICT.

3 . PRADEEP
S/O A.ANAND SWAMY,
AGED ABOUT 3 YEARS,
HINDU
REP. BY HER MOTHER AND GUARDIAN
SMT.SHANTHI @ SHANTHA VEERAMMA
RESIDENTS OF MASIDIPURA
VILLAGE, BALLARI TALUK,
BALLARI DISTRICT.

                                              ...RESPONDENTS

(BY SMT.SUNITA P KALASOOR, ADV.;
     R2 AND R3 ARE MINOR R/BY R1)



     THIS RPFC FILED UNDER SEC.19(4) OF THE FAMILY COURT

ACT, 1984, AGAINST THE JUDGMENT AND ORDER DTD:18.03.2016,

IN CRL.MISC. NO.229/2015, ON THE FILE OF THE PRINCIPAL JUDGE,

FAMILY COURT, BALLARI, PARTLY ALLOWING THE PETITION FILED

UNDER SEC.125 OF CR.P.C.



     THIS PETITION COMING ON FOR ADMISSION THIS DAY, THE

COURT MADE THE FOLLOWING:
                               3




                            ORDER

Smt.Rakshita, learned counsel appearing on

behalf of Sri.K.Raghavendra Rao, learned counsel for

petitioner submits that petition has become infructuous.

2. The said submission is placed on record.

Accordingly, the petition is dismissed as having become

infructuous.

Sd/-

JUDGE Vb/-