Sri.Mallappa S/O. Siddappa ... vs Smt.Mallavva W/O. Mallappa ...
2022 Latest Caselaw 3620 Kant

  IN THE HIGH COURT OF KARNATAKA DHARWAD BENCH

        DATED THIS THE 3 R D DAY OF MARCH, 2022

                          BEFORE

       THE HON'BLE MR.JUSTICE RAVI V.HOSMANI


                R.P.F.C. NO.100002/2020


BETWEEN

SRI.MALLAPPA S/O. SIDDAPPA SHELLI
AGED ABOUT 67 YEARS, OCC. AGRICULTURE,
R/O. HALETEGUR VILLAGE, DHARWAD 580011.

                                          ...PETITIONER

(BY SRI. SHIVARAJ C. BELLAKKI , ADV.)


AND

SMT.MALLAVVA W/O. MALLAPPA SHELLI
AGED ABOUT 65 YEARS, OCC. HOUSEHOLD WORK ,
R/O. HALETEGUR VILLAGE, DHARWAD 580011.

                                          ...RESPONDENT

(SRI.SANTOSH NARAGUND, ADV.)


     THIS RPFC IS FILED UNDER SECT ION 19(4) OF THE
FAMILY COURTS ACT, AGAINST THE JUDGMENT AND ORDER
DATED 12.11.2019 IN CRL. MISC. NO.276/2018, ON THE FILE
OF THE PRINCI PAL JUDGE, FAMILY COURT , DHARWAD, PARTLY
ALLOWING THE PETITION FILED UNDER SECTION 125 OF
CR.P.C.


    THIS RPFC COMI NG ON FOR HEARING THIS DAY, THE
COURT , MADE THE FOLLOWING:
                                   2




                            ORDER

Sri.Santosh Naragund, learned counsel submits that

he has filed vakalath for respondent.

Learned counsel for petitioner and respondent

submits that the matter is settled out of Court and hence

the petition may be disposed of as not pressed.

A memo is filed to the said effect.

Taking the memo on record, the petition is dismissed

as not pressed.

SD/-

JUDGE

Rsh