Shri.Ashish S/O. Ratnakar Hattangadi vs Smt.Vinata W/O. Ashish Hattangadi
2024 Latest Caselaw 9868 Kant

Karnataka High Court

Shri.Ashish S/O. Ratnakar Hattangadi vs Smt.Vinata W/O. Ashish Hattangadi on 4 April, 2024

                                                -1-
                                                      NC: 2024:KHC-D:6136
                                                        RFA No. 100178 of 2020




                      IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                              DATED THIS THE 4TH DAY OF APRIL, 2024

                                             BEFORE

                               THE HON'BLE MRS. JUSTICE M.G.UMA

                          REGULAR FIRST APPEAL NO.100178/2020(DEC)

                   BETWEEN:

                   SHRI ASHISH
                   S/O. RATNAKAR HATTANGADI,
                   AGE: 57 YEARS, OCC: NIL,
                   R/O: FLAT NO. C-302,
                   GANESH PARK, 2 CROSS,
                   BHAGYA NAGAR,
                   BELAGAVI - PIN CODE - 590 006.
                                                                   ...APPELLANT
                   (BY SRI MAHANTESH S. HIREMATH, ADVOCATE)

                   AND:

                   SMT.VINATA W/O. ASHISH HATTANGADI,
                   AGE : 44 YEARS,
                   OCC : HOUSEHOLD WORK,
                   R/O C/O : ASHOK BANAVALI,
                   OPP.NAYAK STEEL, ALVAKUDI
Digitally signed   TQ : KUMTA, PIN CODE : 581 343.
by MANJANNA
E
Location: High
Court of
                   KUMARI RAKSHA (ADOPTIVE D/O)
Karnataka          ASHISH HATTANGADI
                   AGE : 17 YEARS,
                   OCC : STUDENT-REPRESENTED BY
                   HER MINOR GURDIAN DEFENDANT NO.1.
                                                                 ...RESPONDENT

                        THIS RFA IS FILED UNDER SECTION 96 R/W ORDER 41 RULE 1
                   OF CPC., AGAINST THE JUDGMENT AND DECREE DATED 11.02.2020
                   PASSED IN O.S.NO.21/2018 ON THE FILE OF THE JUDGE FAMILY
                   COURT, BELAGAVI, DISMISSING THE SUIT FILED FOR DECLARATION
                   AND ETC.,

                       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
                                         -2-
                                              NC: 2024:KHC-D:6136
                                                RFA No. 100178 of 2020




                                 JUDGMENT

Learned counsel for the appellant is absent. No

representation. Office has raised objection regarding

maintainability of the appeal.

2. It is noticed that the impugned judgment is passed

by the Family Court, Belagavi. In view of Section 96 of CPC,

since the impugned order is passed by the Family Court,

Belagavi, the appeal is dismissed as not maintainable.

The appellant is at liberty to file Miscellaneous First

Appeal in accordance with law.

SD/-

JUDGE

PN/CT-ASC