Smt. Sudha And Ors vs Mahesh S/O Revanasidda Savale
2023 Latest Caselaw 11314 Kant

Karnataka High Court

Smt. Sudha And Ors vs Mahesh S/O Revanasidda Savale on 20 December, 2023

                                              -1-
                                                      NC: 2023:KHC-K:9327
                                                      RPFC No. 200009 of 2018




                              IN THE HIGH COURT OF KARNATAKA,

                                      KALABURAGI BENCH

                        DATED THIS THE 20TH DAY OF DECEMBER, 2023

                                            BEFORE
                              THE HON'BLE MRS JUSTICE M G UMA


                          REV.PET FAMILY COURT NO. 200009 OF 2018
                   BETWEEN:

                   1.   SMT. SUDHA W/O MAHESH SAVALE,
                        AGE: 35 YEARS, OCCU: HOUSEHOLD WORK
                   2.   KUMARI VARSHA D/O MAHESH SAVALE
                        AGE: 10 YEARS, OCCU: SUTDNET

                   3.   KUMAR SIDDANTH S/O MAHESH SAVALE
                        AGE: 7 YEARS, OCCU: STUDENT

                        ALL THE PETITIONERS ARE R/O C/O DR. G.S.
                        BIRADAR, KBH COLONY, SOLAPUR ROAD,
                        VIJAYAPURA-586103.

                        (SINCE THE PETITIONER NO.2 & 3 ARE MINORS
Digitally signed
by SHILPA R             THEY ARE REPRESENTED BY THEIR MINOR
TENIHALLI
                        GUARDIAN THEIR MOTHER PETITIONER NO.1)
Location: HIGH
COURT OF
KARNATAKA                                                      ...PETITIONERS

                   (BY SRI. R. S. LAGALI, ADVOCATE)

                   AND:

                   1.   MAHESH S/O REVANASIDDA SAVALE
                        AGE: 45 YEARS, OCCU: ASST. TEACHER,
                        R/O JAKKOL MALA, MODIKHANA, NEAR SAT RASTA,
                        SOLAPUR 413001
                                                            ...RESPONDENT
                               -2-
                                     NC: 2023:KHC-K:9327
                                     RPFC No. 200009 of 2018




     THIS RPFC IS FILED U/S. 19(4) OF THE FAMILY COURTS
ACT, PRAYING TO ALLOW THE REVISION PETITION AND
THEREBY MODIFY THE JUDGMENT AND ORDER DATED
08.01.2018 IN CRL.MISC.NO.446/2015 PASSED BY THE HON
BLE   FAMILY   COURT,   VIJAYAPUR,    AND   GRANT   THE
MAINTENANCE OF RS.25,000/- TOGETHER AS CLAIMED BY THE
PETITIONERS IN THE INTEREST OF JUSTICE.

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

                            ORDER

Learned counsel for the petitioners is absent. No

representation. As per the order dated 23.11.2023, I.A.1/2023

was allowed permitting the petitioners to take out substituted

service of notice on the respondent i.e., by way of paper

publication. Till today, no publication is published. Hence, the

petition is dismissed.

Sd/-

JUDGE

SRT