Smt. Girija W/O Krishnamurthy ... vs Shri. Krishnamurthy S/O Yallappa ...
2022 Latest Caselaw 10758 Kant

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                                    RPFC No. 100008 of 2018


IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

         DATED THIS THE 13TH DAY OF JULY, 2022

                           BEFORE
          THE HON'BLE MR JUSTICE E.S.INDIRESH
        REV.PET FAMILY COURT NO.100008 OF 2018

BETWEEN:


    SMT. GIRIJA W/O KRISHNAMURTHY BARKER
    AGE: 32 YEARS, OCC: HOUSEHOLD WORK,
    R/O: TEGGINAPETE BETAGERI,
    TQ AND DIST: GADAG-582101.


                                                 ...PETITIONER
(BY SRI. CHANDRASHEKHAR M HOSAMANI, ADVOCATE, ABSENT)

AND:

    SHRI. KRISHNAMURTHY S/O YALLAPPA BARKER
    AGE: 42 YEARS, OCC: ENGINEER,
    R/O: C/O. K. MURTHY, 23(1),
    MARUTI DARSHAN, HANUMAN CHOWK (E)
    SAMADHAN CYCLE STORES,
    MUMBAI-81.

                                                ...RESPONDENT

       THIS RPFC IS FILED UNDER SEC.19(4) OF THE FAMILY COURT
ACT, 1984, AGAINST THE JUDGMENT AND ORDER DTD:17.04.2017,
IN CRL.MISC. NO.138/2016, ON THE FILE OF THE PRINCIPAL JUDGE,
FAMILY COURT, GADAG, ALLOWING THE PETITION FILED UNDER
SEC.125 OF CR.P.C.

       THIS PETITION COMING ON FOR ORDERS, THIS DAY, THE
COURT MADE THE FOLLOWING:
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                                    RPFC No. 100008 of 2018


                           ORDER

There was no representation from the petitioner side

when the matter was called out in the morning sessions

and thereafter, the case was passed over. In the second

round also, there is no representation from the petitioner

side.

In view of the above, the petition is dismissed for

non-prosecution.

Sd/-

JUDGE

SVH