Smt G Vasudha vs R N Nagaraja
2023 Latest Caselaw 887 Kant

                                              -1-
                                                            RP No.513 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                          DATED THIS THE 13TH DAY OF JANUARY 2023
                                           PRESENT
                            THE HON'BLE MR. JUSTICE ALOK ARADHE
                                              AND
                        THE HON'BLE MR. JUSTICE S. VISHWAJITH SHETTY
                               REVIEW PETITION NO.513 OF 2022
                   BETWEEN:

                   1.   SMT. G. VASUDHA
                        W/O R.N. NAGARAJA
                        AGED ABOUT 50 YEARS
                        RESIDING AT No.1885, 41ST A CROSS
                        18TH MAIN, 4TH T BLOCK
                        JAYANAGAR, BENGALURU - 560 041.
                                                                ...PETITIONER
Digitally signed   (BY SRI. VENKATESH H N, ADVOCATE)
by RUPA V
Location: High     AND:
Court of
Karnataka          1.   R.N. NAGARAJA
                        S/O LATE R. NARAYANA
                        AGED ABOUT 53 YEARS
                        RESIDING AT No.201, 5TH MAIN
                        5TH CROSS, TANKBUND ROAD
                        MARENAHALLI, JAYANAGAR
                        BENGALURU - 560 041.
                                                              ...RESPONDENT

                        THIS REVIEW PETITION IS FILED UNDER ORDER 47
                   RULE 1 OF CPC, PRAYING TO CALL FOR RECORDS IN MFA NO.
                   4766/2014 (FC) AND JUDGMENT AND DECREE PASSED IN THE
                   SAID APPEAL DATED 29/03/2022 AND PERUSE THE SAME.
                   RECALL / SET ASIDE THE JUDGMENT AND DECREE DATED
                   29/03/2022 PASSED IN MFA NO. 4766/2014 (FC) AS
                   ERRONEOUS AND ALLOW THIS REVIEW PETITION IN SO FAR
                   AS JUDGMENT AND DECREE PERTAINING TO UPHOLDING OF
                   THE TRIAL COURTS VIEW THAT THERE WAS CRUELTY ON THE
                   PART OF THE PETITIONER & ETC.,
                              -2-
                                           RP No.513 of 2022




    THIS PETITION COMING ON FOR ORDERS, THIS DAY,
ALOK ARADHE J., MADE THE FOLLOWING:

                           ORDER

This petition has been filed seeking review of the

order dated 29.03.2022 passed by this Court in MFA

No.4766/2014 c/w MFA No.7485/2014.

2. After hearing the learned counsel for the

petitioner, in our opinion, the judgment dated

29.03.2022 neither suffers from any jurisdictional

infirmity nor any error apparent on the face of the

record warranting interference of this Court in exercise

of review jurisdiction.

In the result, the petition fails and is hereby

dismissed.

Sd/-

JUDGE

Sd/-

JUDGE RV