Mahadev vs Lakkawwa
2021 Latest Caselaw 1819 Kant

                          :1:


            IN THE HIGH COURT OF KARNATAKA
                   DHARWAD BENCH

         DATED THIS THE 23RD DAY OF MARCH 2021

                        BEFORE

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


               RPFC NO 100108 OF 2016

BETWEEN
MAHADEV SIDDAPPA RAJAPPANNAVAR
AGE:28 YEARS, OCC. COOLIE,
R/O. MALADINNI VILLAGE,
TQ. GOKAK, DIST. BELAGAVI
                                          ...PETITIONER

(BY SRI. M. L. VANTI, ADV., FOR
SRI. VINAY S KOUJALAGI, ADV.,)

AND
LAKKAWWA W/O MAHADEV RAJAPPANNAVAR
AGE:26 YEARS, OCC. HOUSEHOLD WORK,
C/O. BASAVARAJ S. NESARGI,
R/O. H.NO.4376, CHAVAT GALLI, BELAGAVI
                                          ...RESPONDENT

     THIS RPFC IS FILED UNDER SEC.19(4) OF THE
FAMILY COURT ACT 1984 R/W. SECTION 115 OF CPC.,
AGAINST THE JUDGMENT AND ORDER DTD:01.12.2015,
IN CRL.MISC. NO.464/2014, ON THE FILE OF THE JUDGE,
FAMILY    COURT,   BELAGAVI,    PARTLY   ALLOWING   THE
PETITION FILED UNDER SEC.125 OF CR.P.C.
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         THIS PETITION COMING ON FOR ORDERS, THIS
DAY, THE COURT MADE THE FOLLOWING:

                           ORDER

No document is produced to show the deposit of

amount of Rs.25,000/- by the petitioner as directed by this

court.

Regard being had to the fact that the direction was

issued on 05.08.2016, and the petitioner has failed to

comply with the direction of this court, the petition stands

dismissed for non-compliance of directions of this court.

Sd/-

JUDGE

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