Shri.Naveen S/O Bhimshen ... vs Smt.Akshata W/O Naveen Mamadpur
2022 Latest Caselaw 8679 Kant

                            -1-




                                   RPFC No. 100093 of 2019


     IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

          DATED THIS THE 13TH DAY OF JUNE, 2022

                          BEFORE
           THE HON'BLE MR JUSTICE E.S.INDIRESH
        REV.PET FAMILY COURT NO. 100093 OF 2019 (-)
BETWEEN:

1.   SHRI.NAVEEN S/O BHIMSHEN MAMADAPUR
     AGE: 29 YEARS,OCC: CONTRACTOR,
     R/O: #694/2,GURUPRASAD NILAYA,
     BHAGYANAGAR,5TH CROSS, BELAGAVI.



                                                ...PETITIONER

(BY SRI. KUSHAL V BOLMAL.,ADVOCATE)

AND:

1.   SMT.AKSHATA W/O NAVEEN MAMADPUR
     C/O NAGESH ARASNAL,AGE: 25 YEARS,
     OCC: I.A.S. COACHING,R/O: RENUKA NAGAR,
     GOKUL ROAD,HUBBALLI-580023.



                                               ...RESPONDENT

(BY SRI.S.B.DODDAGOUDAR., ADVOCATE)

       THIS RPFC FILED UNDER SEC.19(4) OF THE FAMILY COURT
ACT, AGAINST THE JUDGMENT AND ORDER DTD:08.05.2019, IN
CRL.MISC. NO.273/2018, ON THE FILE OF THE JUDGE FAMILY
COURT, HUBBALLI, PARTLY ALLOWING THE PETITION FILED UNDER
SEC.125(1) OF CR.P.C.

       THIS PETITION IS COMING ON FOR ORDERS THIS DAY THE
COURT MADE THE FOLLOWING:
                               -2-




                                     RPFC No. 100093 of 2019




                            ORDER

This Revision Petition is filed by the respondent in

Crl.Misc. No.273/2018 on the file of the Family Court, Hubballi,

challenging the order dated 8/5/2019, allowing the interim

maintenance in favour of the respondent herein. In that view of

the matter, the Revision Petition is not maintainable and

accordingly, learned counsel appearing for the petitioner is

permitted to file appropriate petition if so advised against the

impugned order. Accordingly, the Revision Petition is disposed

of.

Sd/-

JUDGE

VB