Sridhar W/O Suresh Kannur vs Smt. Sujata W/O Shridhar Kannur
2022 Latest Caselaw 557 Kant

           IN THE HIGH COURT OF KARNATAKA
                   DHARWAD BENCH

       DATED THIS THE 12TH DAY OF JANUARY, 2022

                          BEFORE

     THE HON'BLE MR.JUSTICE S.VISHWAJITH SHETTY

                   R.P.F.C.No.100107/2017

BETWEEN:

SRIDHAR W/O SURESH KANNUR,
AGE: 35 YEARS, OCC: CIVIL ENGR,
CORRECT ADDRESS: PLOT No.54, SAI PARK,
BEHIND URDU MADRASA, RING ROAD,
VIJAYAPURA.

WRONGLY SHOWN IN THE PETITION AS:
R/O: NEAR GANCHI HIGH SCHOOL
KAKKAYYA COLONY, GYANGBOWDY,
VIJAYAPURA.
                                                ...PETITIONER
(BY SRI.K.S.PATIL, AND SRI.SADANAND M.K. ADVOCATE)

AND:

1.     SMT. SUJATA W/O SHRIDHAR KANNUR
       (MARRIAGE DECLARED VOID ON IN MC NO.49.2015)
       AGE: 27 YEARS, OCC: HOUSE-HOLD,

2.     PIYUSH S/O SHRIDHAR KANNUR
       (ALLEGING TO BE SON)
       AGE: 2½ YEARS, OCC: NIL,
       SINCE MINOR REPRESENTED BY NATURAL GUARDIAN
       MOTHER THE RESPONDENT NO.1,
       BOTH ARE RESIDENTS OF NAVA AYODHYA NAGAR,
       3RD CROSS, OLD-HUBBALLI,
       HUBBALLI, DIST:DHARWAD-580024.
                                             ...RESPONDENTS
                                 2




      THIS R.P.F.C. IS FILED UNDER SECTION 19(4) OF THE FAMILY
COURT AT, 1984, AGAINST THE JUDGMENT AND AWARD DATED
04.05.2017, IN CRL.MISC. NO.306/2016, ON THE FILE OF THE
PRINCIPAL JUDGE, FAMILY COURT, HUBBALLI, ALLOWING THE
PETITION FILED UNDER SECTION 125 OF THE CR.P.C.

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

                             ORDER

Learned counsel for the petitioner submits that he has no

instructions in the matter and inspite of his effort the party has

not been responding. Therefore the petition is dismissed for non

prosecution.

Sd/-

JUDGE

AC