Smt.Laxmi W/O Parasappa Rod vs Sri.Parasappa Kallappa Rod
2021 Latest Caselaw 3329 Kant

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            IN THE HIGH COURT OF KARNATAKA
                    DHARWAD BENCH

       DATED THIS THE 15TH DAY OF SEPTEMBER, 2021

                         BEFORE

      THE HON'BLE MR. JUSTICE RAJENDRA BADAMIKAR

      CRIMINAL REVISION PETITION NO.100199 OF 2019

BETWEEN
SMT. LAXMI W/O PARASAPPA ROD
AGE: 39 YEARS, OCC: NILL,
R/O: DHARMATTI,
NOW AT MUSAGUPPI,
TAL: GOKAK, DIST: BELAGAVI.
                                            ...PETITIONER

(BY SRI. BAHUBALI. N. KANABARGI, ADVOCATE - ABSENT)

AND
SRI.PARASAPPA KALLAPPA ROD
AGE: 44 EYARS, OCC: AGRICULTURAL,
R/O: DHARAMATTI, TAL: GOKAK,
DIST: BALAGAVI.
                                           ...RESPONDENT

      THIS CRIMINAL REVISION PETITION IS FILED U/S 397(1)
R/W 401 OF CR.P.C. SEEKING THAT THE JUDGMENT OF THE
REVISION PETITION AND AWARD OF THE MAINTENANCE OF
RS.1,500/- PER MONTH, BY JUDGMENT AND ORDER DATED
28.09.2018 AND PASSING THE ORDER OF MAINTENANCE BE
SET ASIDE AND ENHANCE THE MAINTENANCE BY ALLOWING
THIS PETITION.


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

The revision petitioner called out, absent. The

learned counsel for revision petitioner is also absent.

That, on 12.08.2021, peremptory order was passed

granting four weeks time finally for complying with office

objections. Though the matter is of the year 2019, office

objections have not been complied and the learned counsel

for revision petitioner even did not appear before the Court

either to make his submissions or to comply with the office

objections pertaining to limitation. Hence, it is evident that

the revision petitioner is not interested in prosecuting the

matter. Therefore, the revision petition is dismissed for

non-compliance of office objections.

Sd/-

JUDGE

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