Sri Keerthan P K vs Smt. Priyadarshini M
2022 Latest Caselaw 2702 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

   DATED THIS THE 17TH DAY OF FEBRUARY, 2022

                      PRESENT

       THE HON'BLE MRS.JUSTICE S.SUJATHA

                        AND

   THE HON'BLE MR. JUSTICE RAVI V. HOSMANI

               M.F.A.No.2161/2020(FC)

BETWEEN:

SRI. KEERTHAN P.K.
AGED ABOUT 34 YEARS
S/O LATE P.K. VASANTH
POOJARY, RESIDING AT
PADMA KEERTHI, BHAVANTHI
STREET, JODUMATA ROAD
NEAR RAGHAVENDRA TEMPLE
MANGALORE-575 001.
                                          ...APPELLANT

(BY SMT. MADHURINA NAG, ADVOCATE)

AND:

SMT. PRIYADARSHINI M.
AGED 30 YEARS
W/O KEERTHAN P.K.
D/O SRI. MOHANDAS KUMAR
R/AT SAI MAHAL
HOUSE NO.1-11/1
KANAKARABETTU
NEAR SOOTERPETE RAILWAY CROSSING
MANGALORE-575 002.
                                        ...RESPONDENT

    THIS MFA IS FILED U/S 19(1) OF FAMILY COURTS ACT,
AGAINST THE JUDGMENT AND DECREE DATED 10.02.2020
PASSED IN CRL.M.C.NO.68/2017 ON THE FILE OF THE
PRL.JUDGE, FAMILY COURT, D.K., MANGALURU, ALLOWING
THE PETITION FILED UNDER SECTION 13(1)(ia) OF HINDU
MARRIAGE ACT.
                          2




      THIS APPEAL COMING ON FOR ORDERS THIS DAY,
S. SUJATHA J., DELIVERED THE FOLLOWING:
                  JUDGMENT

Since the appeal is filed against the order

under Section 125 of Cr.P.C., no appeal is

maintainable under Section 19(1) of the Family

Courts Act, 1984. Hence, the appeal stands

dismissed as not maintainable with liberty to the

appellant to seek alternative remedy before the

appropriate forum in accordance with law.

Registry to return all the papers to the

appellant by keeping photo copies of the same for

record purpose.

Sd/-

JUDGE

Sd/-

JUDGE Psg*