Mr. Venkateshappa vs Mrs. Bhagyamma
2021 Latest Caselaw 2525 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 30TH DAY OF JUNE, 2021

                        BEFORE

    THE HON'BLE MR. JUSTICE N.K.SUDHINDRARAO

                 RPFC No.21/2017

BETWEEN:

MR.VENKATESHAPPA
S/O VENKATAMUNIAPPA @ VENKATAMUNI
BY CASTE BALAJIGA
AGED ABOUT 37 YEARS
R/AT:L.MUTHAKADAHALLI VILLAGE
KASABA HOBLI, SIDDLAGATTA TALUK
CHIKKABALLAPURA DISTRICT - 562 105.
                                       ...PETITIONER

(BY SRI T V NANJEGOWDA, ADVOCATE)

AND:

MRS.BHAGYAMMA
W/O VENKATESHAPPA
AGED ABOUT 35 YEARS
R/AT:HOOHALLI VILLAGE
KASABA HOBLI
KOLAR TALUK AND
DISTRICT - 563 101.
                                       ...RESPONDENT

(BY SRI VEERANNA G TIGADI, ADVOCATE)

     THIS RPFC IS FILED UNDER SECTION 19(4) OF THE
FAMILY   COURT    ACT,   AGAINST   THE    JUDGMENT
DATED:1.9.2016 PASSED IN CRL.MIS.(F.C.) No.151/2013
                             2


ON THE FILE OF THE PRINCIPAL JUDGE, FAMILY COURT,
KOLAR PARTLY ALLOWING THE PETITION FILED UNDER
SECTION 125 OF CR.P.C.FOR MAINTENANCE.

     THIS RPFC COMING ON FOR ADMISSION THIS DAY
THROUGH VIDEO CONFERENCING THE COURT MADE THE
FOLLOWING:


                        ORDER

Learned counsel for petitioner has filed a memo

stating that the matter is settled between the parties

before Family Court, Kolar in Crl.Mis.No.86/2016 on

16.04.2021 which is filed by the respondent herein for

recovery of arrears of the maintenance as per the

orders passed in Crl.Mis.No.151/2013.

Memo is placed on record.

Petition is dismissed as settled out.

Sd/-

JUDGE

SBN