Sri Yogesh C K vs Smt. Rachana R P
2023 Latest Caselaw 3047 Kant

                                                 -1-

                                                         RPFC No. 95 of 2020




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 8TH DAY OF JUNE, 2023

                                             BEFORE
                             THE HON'BLE MR JUSTICE H.P.SANDESH
                             REV.PET FAMILY COURT NO. 95 OF 2020
                   BETWEEN:

                   1.    SRI YOGESH C.K.
                         S/O. LATE C.K. KUMAR
                         AGED ABOUT 35 YEARS
                         R/AT: No.267/2, 2ND MAIN
                         CHANNARAYA BADAVANE
                         CHANNARAYAPATNA TOWN,
                         HASSAN DISTRICT-573 116.
                                                                ...PETITIONER

                               (BY SRI. HARIPRASAD M.B., ADVOCATE)
                   AND:
                   1.    SMT. RACHANA R.P.
                         W/O. SRI. YOGESH C.K.
                         D/O. PRAKASH,
                         AGED ABOUT 27 YEARS
                   2.    KUMARI PRISHA
Digitally signed
by SHARANYA T            D/O. SRI. YOGESH C.K.
Location: HIGH           AGED ABOUT 3 YEARS
COURT OF
KARNATAKA                RESPONDENT No.2 IS MINOR
                         REPRESENTED BY HER NATURAL
                         GUARDIAN, MOTHER
                         SMT. RACHANA R.P. I.E.,
                         RESPONDENT NO.1
                         BOTH ARE R/AT NO.19,
                         KIDUGANAMMA BADAVANE
                         KUMBARAKOPALLU,
                         MYSURU-50 085.
                                                              ...RESPONDENTS
                             (BY SRI. RAJANNA, ADVOCATE FOR R1 & R2
                                   R2 BEING MINOR REP. BY R1)
                               -2-

                                          RPFC No. 95 of 2020




     THIS RPFC IS FILED UNDER SECTION 19(4) OF THE
FAMILY COURT ACT, AGAINST THE JUDGMENT AND DECREE
DATED 30.11.2019 PASSED IN C.MIS.NO.468/2019 ON THE
FILE OF THE I ADDITIONAL PRL. JUDGE, FAMILY COURT,
MYSURU, PARTLY ALLOWING THE PETITION FILED U/S.125 OF
CR.P.C. FOR MAINTENANCE.

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

                            ORDER

Learned counsel for the petitioner has filed a memo

stating that the petition has rendered itself infructuous, since

the matter before the miscellaneous Court is disposed off and

permanent alimony has been awarded to the respondent-wife

The memo is taken on record.

Accordingly, in terms of the memo, the petition is

dismissed as having become infructuous.

Sd/-

JUDGE

ST