Sri. K. P. Jagadish Raje Urs vs Smt. Vedavathi Urs
2022 Latest Caselaw 7707 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 30TH DAY OF MAY, 2022

                       BEFORE

          THE HON'BLE MR. JUSTICE M.I.ARUN

                RPFC. NO.136 OF 2016

BETWEEN:

SRI. K. P. JAGADISH RAJE URS
S/O SRI PUTTABHDUDDI RAJE URS,
AGED ABOUT 39 YEARS,
R/O KUDLOOR VILLAGE,
MALURU HOBLI,
CHANNAPATTANA TALUK,
RAMANAGARA DISTRICT - 571 501.
                                          ..PETITIONER
(BY SRI. NARAYAN S., ADVOCATE)

AND:

1.     SMT. VEDAVATHI URS
       W/O SRI. K.P. JAGADISH RAJE URS,
       AGED ABOUT 26 YEARS,

2.     MASTER GANESH
       S/O SRI. K.P. JAGADISH RAJE URS,
       AGED ABOUT 6 YEARS,

BOTH ARE R/AT NO.94/A,
GALLAGERI,
CHAMARAJA MOHALLA ,
MYSORE - 570 001.
                                 ...RESPONDENTS
(BY SRI. A. RAMESH GOWDA, ADVOCATE)

     THIS RPFC FILED UNDER SEC.19(4) OF THE
FAMILY COURTS ACT., AGAINST THE JUDGMENT AND
DECREE DATED 19.07.2016 PASSED IN C.MIS
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NO.409/2012 ON THE FILE OF THE PRL. JUDGE, FAMILY
COURT, MYSURU, PARTLY ALLOWING THE PETITION
FILED UNDER SEC.125 OF Cr.P.C., FOR MAINTENANCE.

     THIS RPFC COMING ON FOR ADMISSION, THIS
DAY THE COURT MADE THE FOLLOWING:

                           ORDER

Learned counsel for the petitioner has filed a

memo dated 30.05.2022 with a prayer to dismiss the

petition as not pressed.

2. Memo is taken on record.

3. Accordingly, the petition is dismissed as

not pressed.

4. It is further submitted by learned counsel

for petitioner and respondents that the petitioner has

deposited a sum of Rs.1,88,000/- towards maintenance

and a sum of Rs.5,000/- towards litigation expenses

before this Court.

5. Both the counsel submits that the said

amount be released in favour of respondents.

6. Their submission is taken on record.

7. Office is directed to release the said amount

in favour of respondents after due verification.

Sd/-

JUDGE

AG