Roopa W/O Naveen Luthimath vs Naveen S/O Mallikarjun Luthimath
2022 Latest Caselaw 7682 Kant

                                                  -1-




                                                            RPFC No. 309 of 2012




                     IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                              DATED THIS THE 30th DAY OF MAY, 2022

                                               BEFORE
                              THE HON'BLE MR JUSTICE E.S.INDIRESH
                            REV.PET FAMILY COURT NO. 309 OF 2012 (-)


                     BETWEEN:

                     1.   SMT. ROOPA W/O NAVEEN LUTHIMATH
                          AGE: 32 YEARS, OCC: HOUSEHOLD WORK,
                          R/O: C/O. YARAGATTIMATH, "SUJAYA-RAVI"
                          PLOT NO.21-A, BAUXITE ROAD, 2ND MAIN,
                          2ND CROSS, BASAV COLONY, BELGAUM.

                     2.   KUMARI NANDINI D/O NAVEEN LUTHIMATH
                          AGE: 3 YEARS, OCC: NIL, M/G. AD-LITEM MOTHER ROOPA
                          N LUTHIMATH, R/O: C/O. YARAGATTIMATH "SUJAYA-
                          RAVI", PLOT NO. 21-A, BAUXITE ROAD, 2ND MAIN, 2ND
                          CROSS, BASAV COLONY, BELGAUM.



                                                                     ...PETITIONERS

                     (BY SRI. SANTOSH.B.RAWOOT, ADVOCATE)

                     AND:
        Digitally
        signed by
        VN
VN      BADIGER           SHRI. NAVEEN S/O MALLIKARJUN LUTHIMATH
BADIGER Date:
        2022.06.02
        11:23:27          AGE: 35 YEARS, OCC: ENGINEER, R/O: NO.7,
        +0530
                          LAXMAN REDDY LAYOUT, DODDA TOGUR,
                          BETTADASAPUR ROAD, ELECTRONIC CITY,
                          BANGALORE-100 2ND CROSS, BASAV COLONY,
                          BELGAUM.



                                                                     ...RESPONDENT
                                -2-




                                        RPFC No. 309 of 2012


(BY SRI. SANTOSH B. MALAGOUDAR, ADVOCATE)

       THIS RPFC FILED UNDER SEC.19 (4) OF THE FAMILY COURT
ACT, AGAINST THE JUDGMENT AND ORDER DTD:09.03.2011, IN CRl.
MISC. NO.550/2009, ON THE FILE OF THE JUDGE, FAMILY COURT,
BELGAUM, DISMISSING THE PETITION FILED UNDER SEC.125 OF
CR.P.C.

     THIS PETITO N C OMING O N FOR FINAL HEA RING
THIS DAY, THE COURT MA DE THE FOLLOWI NG:


                           ORDER

Learned counsel for the petitioners filed a memo dated

30/05/2022 to withdraw the petition, in view of the settlement

arrived at between the parties in MFA.No.20209/2013, dated

18/4/2022. Accepting the memo dated 30/5/2022, the petition

is disposed of as withdrawn.

Sd/-

JUDGE

Vb/-