P.Md. Rafiq S/O P.Shaikshavali vs P Rubeena W/O P.Md Rafiq And Anr
2022 Latest Caselaw 4048 Kant

                            -1-
                                  RPFC No. 200049 of 2017
                              C/W RPFC No. 200086 of 2017



IN THE HIGH COURT OF KARNATAKA, KALABURAGI BENCH

         DATED THIS THE 09TH DAY OF MARCH, 2022

                         BEFORE
         THE HON'BLE MR JUSTICE ASHOK S. KINAGI


                 R.P.F.C.NO. 200049 OF 2017
                            C/W
                 R.P.F.C.NO. 200086 OF 2017

IN RPFC No.200049/2017
BETWEEN:


P.MD. RAFIQ S/O P.SHAIKSHAVALI,
AGED ABOUT: 32 YEARS, OCC: EMPLOYEE
IN LIC OF INDIA, YEMMIGANUR,
R/O H.NO.18/690, NEAR SHARADA CONVENT SCHOOL,
NEAR TOHID MASJID, YEMMIGANUR TQ.YEMMIGANUR,
DIST.KURNOOL(A.P).
                                                ...PETITIONER
(BY SRI. GOPALKRISHNA B YADAV,ADVOCATE)


AND:
1.     P. RUBEENA W/O P.MD RAFIQ ,
       AGED ABOUT 26 YEARS, OCC:HOUSEHOLD,
       R/O NEAR SHARADA CONVENT SCHOOL,
       YEMMIGANUR, NOW RESIDING AT
       H.NO.12-12-276/8/1, ARAB MOHALLA,
       RAICHUR-585 401.


2.     P.FARHANA D/O P.MD.RAFIQ,
       AGED ABOUT 2 1/2 YEARS,
       MINOR U/G OF NATURAL MOTHER
       I.E., PETITIONER NO.1
                                              ...RESPONDENT'S
(BY SRI. SANJEEV KUMAR C PATIL.,ADVOCATE)
                             -2-
                                  RPFC No. 200049 of 2017
                              C/W RPFC No. 200086 of 2017



      THIS RPFC FILED U/S. 19(4) OF THE FAMILY COURTS ACT,
PRAYING TO ALLOW THE SAID REVISION PETITION BY SETTING
ASIDE JUDGMENT AND ORDER DATED 17.02.2017 PASSED BY THE
PRL. JUDGE FAMILY COURT, RAICHUR AT RAICHUR IN
CRL.MISC.NO.68/2016,   AND   CONSEQUENTLY    DISMISS   THE
PETITION FILED BY THE RESPONDENTS HEREIN, IN THE INTEREST
OF JUSTICE AND EQUITY AND ETC.,


IN RPFC No.200086/2017
BETWEEN:

1.     P. RUBEENA W/O P.MD RAFIQ ,
       AGED ABOUT 27 YEARS, OCC:HOUSEHOLD,
       R/O NEAR SHARADA CONVENT SCHOOL,
       YEMMIGANUR, NOW AT RESIDING AT
       H.NO.12-12-276/8/1, ARAB MOHALLA,
       RAICHUR-585 401.
2.     P.FARHANA D/O P.MD.RAFIQ,
       AGED ABOUT 3 YEARS, MINOR
       U/G OF NATURAL MOTHER,
       PETITIONER NO.1.
                                             ...PETITIONERS
(BY SRI. SANJEEV KUMAR C.PATIL,ADVOCATE)
AND:
P.MD. RAFIQ S/O P.SHAIKSHAVALI,
AGED ABOUT: 33 YEARS, OCC: EMPLOYEE
IN LIC OF INDIA, YEMMIGANUR,
R/O H.NO.18/690, NEAR SHARADA CONVENT SCHOOL,
NEAR TOHID MASJID, YEMMIGANUR TQ.YEMMIGANUR,
DIST.KURNOOL(A.P)-518001.
                                            ...RESPONDENT
(BY SRI. GOPALKRISHNA B YADAV,ADVOCATE)

      THIS RPFC FILED U/S. 19(4) OF THE FAMILY COURTS ACT,
1984, PRAYING TO ALLOW THE SAID REVISION PETITION BY
SETTING ASIDE JUDGMENT AND ORDER DATED 17.02.2017 PASSED
BY THE PRL. JUDGE FAMILY COURT, RAICHUR AT RAICHUR IN
CRL.MISC.NO.68/2016,   AND   CONSEQUENTLY    DISMISS   THE
PETITION FILED BY THE RESPONDENTS HEREIN.


     THESE R.P.F.C. COMING ON FOR ADMISSION, THIS DAY, THE
COURT MADE THE FOLLOWING:-
                                     -3-
                                            RPFC No. 200049 of 2017
                                        C/W RPFC No. 200086 of 2017



                                 ORDER

Learned counsel for the petitioner in RPFC

No.200049/2017 submits that petitioner is no more and

petition is abated. The said submission is placed on

record.

2. The petition in RPFC No.200049/2017 is

dismissed as abated.

3. Learned counsel for the petitioners in RPFC

No.200086/2017 has filed a memo stating that in view of

death of respondent petition does not survive for

consideration. Memo is placed on record.

4. Accordingly, the petition in RPFC

No.200086/2017 is dismissed as having become

infructuous.

In view of disposal of petitions, pending applications

do not survive for consideration.

Sd/-

JUDGE

msr