Sri.Nagaraj vs Smt.Roopa And Anr
2021 Latest Caselaw 3400 Kant

                             1




          IN THE HIGH COURT OF KARNATAKA
                  KALABURAGI BENCH

     DATED THIS THE 24TH DAY OF SEPTEMBER, 2021

                         BEFORE

      THE HON'BLE MR.JUSTICE ASHOK S. KINAGI


                 RPFC No.200047/2019

Between:

Sri Nagaraj S/o Sidram Kambar
Age: 37 years, Occ: Agriculture
R/o Almel Village, Sindagi Taluk
Dist. Vijayapura-586202
                                              ... Petitioner
(By Sri Arunkumar Amargundappa, Advocate)

And:

1.     Smt. Roopa W/o Nagaraj Kambar
       Age: 27 years, Occ: Household
       R/o Plot No.116, Near Tajuddin Darga
       Bhavani Nagar
       Tq. & Dist. Kalaburagi-585103

2.    Punit S/o Nagaraj Kambar
      Age: 06 years, Occ: Household
      R/o Plot No.116, Near Tajuddin Darga
      Bhavani Nagar
      Tq. & Dist. Kalaburagi-585103
      Since minor reptd. by his
      Natural Guardian mother i.e. Respondent No.2.
                                         ... Respondents
(By Sri R.R. Joshi, Advocate for R1;
 R2 is minor represented by R1)
                              2




      This RPFC is filed under Section 19(4) of the Family
Courts Act, 1984 praying to allow the petition by setting
aside the judgment and order dated 01.01.2019, passed in
Crl.Misc.No.140/2017, by the District Judge, Family Court
at Kalaburagi, in allowing the maintenance petition filed by
the respondents herein in part directing the petitioner to
pay monthly maintenance of `2,500/- to the respondent
No.1 and `1,500/- to the respondent No.2.

      This petition coming on for final hearing, this day,
the Court made the following:-


                         ORDER

After arguing the matter for sometime, learned

counsel for the petitioner files a memo seeking

permission to withdraw the petition with liberty to file

a petition under Section 127 of Cr.P.C.

Memo is placed on record.

Petition is dismissed with aforesaid liberty.

Sd/-

JUDGE swk