Manageenappa @ Malleshi Mote vs Manjula W/O Manageenappa @ ...
2022 Latest Caselaw 5767 Kant

  IN THE HIGH COURT OF KARNATAKA DHARWAD BENCH

        DATED THIS THE 30 t h DAY OF MARCH, 2022

                         BEFORE

        THE HON'BLE MR.JUSTICE RAVI V.HOSMANI


                 R.P.F.C. NO.100064/2016

BETWEEN

SHRI.MANAGEENAPPA @ MALLESHI MOTE,
S/O SANNA BEERAPPA MOTE,
AGE:50 Y EARS, OCC:TEACHER,
R/O: AT ARANYA SIDDAN THOTA,
POST: INAPUR VILLAGE,
TQ: ATHANI,
DIST: BELAGAVI-591 303.
                                            ...PETITIONER
(BY SRI. HEMANTHKUMAR L HAVARAGI, ADV.)

AND

1 .   SMT.MANJULA W/O MANAGEENAPPA
      @ MALLESHI MOTE,
      AGE:43 Y EARS, OCC:HOUSE HOLD,
      R/O: NAGASHETTIKOPPA-
      GOPANAKOPPA, HUBBALLI,
      DIST: DHARWAD.

2 .   KHUSHI D/O MANAGEENAPPA
      @ MALLESHI MOTE,
      AGE: 8 YEARS, OCC: STUDENT ,
      R/O: NAGASHETTIKOPPA-
      GOPANAKOPPA, HUBBALLI,
      DIST: DHARWAD.
                                           ...RESPONDENTS

(BY SRI. SHIVARAJ S BALLILI AND
 SRI .RAMESH I ZI RALI, ADVS. FOR R1;
 R2 MINOR R/BY R1)
                                     2




     THS RPFC IS FILED UNDER SEC.19(4) OF THE FAM ILY
COURT    ACT ,  AGAINST  THE  JUDGMENT   AND   ORDER
DTD:04.09.2015, IN CRIMINAL MISCELLANEOUS NO.54/2015,
ON THE FILE OF THE PRINCIPAL JUDGE, FAMILY COURT,
HUBBALLI, PARTLY ALLOWING THE PETITION FILED U/S.
125(1) OF CR.P.C.

    THIS   RPFC  COMING ON  FOR  HEARING   ON
INTERLOCUTORY APPLICATION THIS DAY, THE COURT ,
MADE THE FOLLOWING:

                                ORDER

Matter is listed for further orders regarding non-filing of latest

salary certificate and affidavit declaring assets and liabilities.

2. To a query regarding compliance of interim order,

learned counsel submits that he has no instructions.

3. In view of the above, petition is dismissed for non-

prosecution.

Sd/-

JUDGE

KGK