Madiwalappa Ramappa Barker vs Smt Gangavva W/O. Madiwalappa ...
2022 Latest Caselaw 8048 Kant

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                                    RPFC No. 100036 of 2020




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. 100036 OF 2020

BETWEEN:

     MADIWALAPPA RAMAPPA BARKER
     AGE : 46 YEARS, OCC : AGRICULTURE COOLIE,
     R/O : NEAR KHANAPUR CROSS, TADAKOD
     TQ & DIST : DHARWAD

                                                   ...PETITIONER
(BY SRI. B S SANGATI, ADVOCATE)
AND:
1.   SMT. GANGAVVA W/O. MADIWALAPPA BARKER
     AGE : 41 YEARS, OCC : COOLIE,
     R/O : KUSUGAL, TQ : HUBBALLI,
     DIST : DHARWAD.

2.   KUM. NIRMALA D/O. MADIWALAPPA BARKER
     AGE : 14 YEARS,
     SINCE MINOR R/BY RESPONDENT NO.1
     AS A NATURAL GUARDIAN
     R/O : KUSUGAL, TQ : HUBBALLI,
     DIST : DHARWAD.



                                                 ...RESPONDENTS
(SMT. GAYATRI R., ADVOCATE FOR
SRI. MALLIKARJUNASWAMY B. HIREMATH, ADVOCATE FOR R1;
R2 IS MINOR REPRESENTED BY R1)

     THIS RPFC IS FILED UNDER SEC.19(4) OF THE FAMILY COURT
ACT, AGAINST THE JUDGMENT AND ORDER DATED 15.02.2020, IN
CRL. MISC. NO.275/2017, ON THE FILE OF THE PRINCIPAL JUDGE,
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                                      RPFC No. 100036 of 2020


FAMILY COURT, HUBBALLI, PARTLY ALLOWING THE PETITION FILED
UNDER SEC.125 OF CR.P.C.
     THIS RPFC COMING ON FOR ORDERS THIS DAY, THE COURT
MADE THE FOLLOWING:

                            ORDER

Learned counsel appearing for the petitioner has filed

a memo dated 02.06.2022, stating that the parties have

settled the matter out of Court. The said submission is not

countered by Smt. Gayatri S.R., appearing for the

respondent.

In view of the memo and the supporting submission

made by the learned counsel for the petitioner, the

Revision Petition is disposed of.

Sd/-

JUDGE

SVH