Shri.Sheshagiri S/O Venateshulu vs Smt.Vasanthamma W/O Shehagiri
2022 Latest Caselaw 8047 Kant

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                                    RPFC No. 100042 of 2019




IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

        DATED THIS THE 02nd DAY OF JUNE, 2022

                          BEFORE
         THE HON'BLE MR JUSTICE E.S.INDIRESH
     REV.PET FAMILY COURT NO. 100042 OF 2019 (-)

BETWEEN:

     SHRI. SHESHAGIRI S/O VENATESHULU
     AGE: 31 YEARS, OCC: LABORER CONTRACTOR,
     R/O: WARD NO.V, ASHIRAYA COLONY,
     MUNDIRIGI, BELLARI,
     TQ: BELLARI, DIST: BELLARI-583101.



                                                  ...PETITIONER
(BY SRI. D. M. MALLI, ADVOCATE - ABSENT)


AND:


1.   SMT. VASANTHAMMA W/O SHESHAGIRI,
     AGE: 30 YEARS,
     OCC: HOUSE HOLD WORK,

2.   MEGHANA D/O SHESHAGIRI,
     AGED ABOUT 10 YEARS,

3.   CHARAN S/O SHESHAGIRI,
     AGED ABOUT 8 YEARS,


     ALL ARE R/O: BEHIND D.L.CHETTY COMPOUND,
     DAR POLICE LANE, SN PET,
     BALLARI-583101.



                                                ...RESPONDENTS
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                                        RPFC No. 100042 of 2019


(SRI. AMIRKHAN A. PATHAN, ADVOCATE FOR R1;
RESPONDENT NOS.2 AND 3 ARE MINORS, REPTD. BY R1)

      THIS RPFC IS FILED UNDER SECTION 19(4) OF THE FAMILY
COURTS ACT, AGAINST THE JUDGMENT AND ORDER DATED
07.12.2018 IN CRL. MISC. NO.128/2018 ON THE FILE OF THE
PRINCIPAL JUDGE, FAMILY COURT, BALLARI, ALLOWING THE
PETITION FILED UNDER SECTGION 125 OF CR.P.C.
     THIS RPFC COMING ON FOR ORDERS THIS DAY, THE COURT
MADE THE FOLLOWING:


                             ORDER

It is forthcoming from the order-sheet that, even on

the earlier dates of hearing i.e. on 06.08.2021,

21.09.2021, 09.11.2021, 11.03.2022, 05.04.2022,

31.05.2022, 01.06.2022 and also today there is no

representation on behalf of the petitioner.

Considering the fact that, the petitioner is not

interested to pursue the matter, the petition is dismissed

for non-prosecution.

Sd/-

JUDGE

SVH