Smt. Malavathi W/O Shekhappa ... vs Shekhappa S/O Ramappa ...
2023 Latest Caselaw 4818 Kant

                                                      -1-
                                                              NC: 2023:KHC-D:7725
                                                              RPFC No. 100041 of 2017




                             IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                                    DATED THIS THE 25TH DAY OF JULY, 2023

                                                    BEFORE
                               THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
                                   REV.PET FAMILY COURT NO. 100041 OF 2017
                            BETWEEN:

                               SMT. MALAVATHI
                               W/O SHEKHAPPA KOTRANNAVAR
                               AGE: 35 YEARS, OCC: NIL,
                               R/O: ISHWAR NAGAR,
                               HUBBALLI.

                                                                        ...PETITIONER

                            (BY SRI. MALLIKARJUNASWAMY B HIREMATH, ADVOCATE)

                            AND:

                               SHEKHAPPA
                               S/O RAMAPPA KOTRANNAVAR
                               AGE: 45 YEARS,
                               OCC: SECURITY GUARD IN VRL,
YASHAVANT
           Digitally
           signed by
           YASHAVANT
                               R/O: MULLOLLI, TQ: KUNDAGOL,
           NARAYANKAR
NARAYANKAR
           Date:
           2023.07.26
           16:55:42 -0700
                               DIST:DHARWAD.

                                                                       ...RESPONDENT

                            (BY SRI. HANUMANTHAREDDY SAHUKAR, ADVOCATE)

                                 THIS RPFC IS FILED UNDER SEC.19(4) OF THE FAMILY
                            COURT ACT, 1984, AGAINST THE JUDGMENT AND ORDER
                            DTD:13.02.2017, IN CRL.MISC. NO.345/2014, ON THE FILE OF
                            THE PRINCIPAL JUDGE, FAMILY COURT, HUBBALLI, DISMISSING
                            THE PETITION FILED UNDER SEC.125 OF CR.P.C.

                                 THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
                            THE COURT MADE THE FOLLOWING:
                                     -2-
                                          NC: 2023:KHC-D:7725
                                           RPFC No. 100041 of 2017




                               ORDER

The learned counsel for the revision petitioner has filed a

memo stating that the matter has been settled before the First

Additional Principal Judge, Family Court, Hubballi in

M.C.No.158/2023 under section 13-B of the Hindu Marriage Act

and the petitioner herein has received Rs.5,00,000/- as a

permanent alimony. It is further submitted that in view of receipt

of Rs.5,00,000/- as permanent alimony, this revision petition

becomes infructuous and does not survive for consideration.

Hence, he has sought for dismissal of the petition as withdrawn.

The memo is placed on record and the revision petition is

dismissed as not pressed.

In view of disposal of the matter, pending interlocutory

applications, if any, do not survive for consideration and are

disposed of accordingly.

Sd/-

JUDGE

YAN