Smt Anasuya vs Sri Venkateshaiah K
2022 Latest Caselaw 5216 Kant

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  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 22ND DAY OF MARCH, 2022

                      BEFORE

         THE HON'BLE MR.JUSTICE S.G.PANDIT

    WRIT PETITION NO.6089 OF 2022 (GM-FC)

BETWEEN:

SMT. ANASUYA,
W/O PANDURANGASWAMY,
AGED ABOUT 56 YEARS,
R/AT NO.34/1, 6TH CROSS,
AGRAHARA DASARAHALLI,
BENGALURU - 560 079.

ALSO AT
KANNAMANGALA COLONY,
DODDABALLAPURA TALUK,
MADURAI HOBLI,
KANNAMANGALA POST,
BENGALURU RURAL DISTRICT,
BENGALURU - 561 203.
                                      ... PETITIONER
(BY SRI.BASAVARAJA PATEL G.K., ADVOCATE)

AND:

SRI. VENKATESHAIAH K.,
S/O K N KRISHNAPPA,
AGED ABOUT 48 YEARS,
WORKING AS LINEMAN AT BESCOM,
BOMMANAHALLI, OSM UNIT,
HOSUR MAIN ROAD,
BENGALURU - 560 068.
                                     ... RESPONDENT
(BY SMT.ANUSHA, ADVOCATE FOR
    SRI.R.MADHUSUDHANA REDDY, ADVOCATE FOR C/R)
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      THIS WRIT PETITION IS FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
CALL FOR THE ENTIRE RECORDS PERTAINING TO G AND
WC NO.274/2015 JUDGMENT DATED 29.07.2021 PASSED
BY    THE   V   ADDL.   PRL.    JUDGE,   FAMILY   COURT,
BENGALURU; QUASH THE JUDGMENT DATED 29.07.2021
PASSED IN G AND WC NO.274/2015, BY THE V ADDL. PRL.
JUDGE, FAMILY COURT, BENGALURU VIDE ANNEXURE - B
AND ETC.,

      THIS WRIT PETITION COMING ON FOR ORDERS,
THIS DAY, THE COURT MADE THE FOLLOWING:

                        ORDER

The petitioner is before this Court challenging

the judgment dated 29.09.2021 in G&WC

No.274/2015 on the file of V Addl. Prl.Judge, Family

Court, Bengaluru.

2. Against the judgment passed in G&WC

No.274/2015 writ would be not maintainable, as the

petitioner is provided with appeal under Section 19 of

the Family Courts Act, 1984. Therefore the present

writ petition is disposed of with liberty to the

petitioner to avail remedy of appeal.

Sd/-

JUDGE

RKA