A. Nagaraja vs Smt.B. Nirmala
2021 Latest Caselaw 1811 Kant

        IN THE HIGH COURT OF KARNATAKA
                 DHARWAD BENCH

       DATED THIS THE 22ND DAY OF MARCH, 2021

                       BEFORE

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


              R.P.F.C.NO.100087/2016

BETWEEN:

A.NAGARAJA
S/O A.RANGACHARI
AGED 35 YEARS
OCC: GOLDSMITH WORK
R/O KHADI SOCIETY,
MILLER PETH,
BALLARI.                          ..PETITIONER

(BY SRI.R.H.ANGADI, ADVOCATE)

AND:

1. SMT.B.NIRMALA
W/O A.NAGARAJA
AGED 26 YEARS,
OCC: HOUSEWIFE

2. MINOR A.JEEVITHA
D/O A.NAGARAJ
AGED 4 YEARS,
SINCE SHE IS MINOR
REP. BY HER NATURAL MOTHER
AND GUARDIAN
SMT.NIRMALA,
W/O A.NAGARAJ
                              2


I.E. RESPONDENT NO.1

BOTH ARE R/O SIDDAMANAHALLI VILLAGE,
BALLARI,
TQ. & DIST. BALLARI             ..RESPONDENTS

     THIS RPFC IS FILED UNDER SECTION 19(4) OF THE
FAMILY COURT ACT, AGAINST THE JUDGMENT AND
ORDER DATED 05.03.2016 IN CRL. MISC.NO.333/2015 ON
THE FILE OF THE PRINCIPAL JUDGE, FAMILY COURT,
BALLARI, PARTLY ALLOWING THE PETITION FILED UNDER
SECTION 125 OF CR.P.C.
     THIS RPFC IS COMING ON FOR ADMISSION THIS
DAY, THE COURT MADE THE FOLLOWING:

                           ORDER

Learned counsel for petitioner submits due to honest

error in communication it was submitted that he would

produce the proof of having paid maintenance.

In the circumstances of the case by virtue of

undertaking and order on the previous date of hearing,

learned counsel submits petition may be dismissed as not

pressed.

Accordingly, petition is dismissed as not pressed.

Sd/-

JUDGE

SBN