Mastan Patel vs Raziya Bee
2024 Latest Caselaw 19350 Kant

Karnataka High Court

Mastan Patel vs Raziya Bee on 1 August, 2024

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                                                       NC: 2024:KHC-K:5553
                                                   RPFC No. 200025 of 2024




                              IN THE HIGH COURT OF KARNATAKA,

                                     KALABURAGI BENCH

                           DATED THIS THE 1ST DAY OF AUGUST, 2024

                                          BEFORE
                    THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE


                          REV.PET FAMILY COURT NO. 200025 OF 2024.
                   BETWEEN:

                   MASTAN PATEL S/O PASHA MIYAN
                   AGED ABOUT 67 YEARS, OCC: AGRICULTURE,
                   R/O. CHINCHOLLI HEBBAL VIA KALAGI,
                   TQ. CHITTAPUR, DIST. KALABURAGI,
                   NOW AT CADER CHOWK BACK SIDE, THAJ BAKERY,
                   M.S.K MILL KALABURAGI 585102
                                                              ...PETITIONER

                   (BY SRI RAVI BHEEMSINGH CHAWAN, ADVOCATE)

                   AND:

Digitally signed   RAZIYA BEE W/O MASTAN PATEL
by RENUKA          AGED ABOUT 64 YEARS, OCC: HOUSEHOLD,
Location: HIGH     R.O. H NO. 7-1202/56/163, ISLAMABAD COLONY,
COURT OF           KALABURAGI, TQ. AND DIST. KALABURAGI 585102
KARNATAKA

                                                            ...RESPONDENT


                        THIS RPFC IS FILED UNDER SECTION 19(4) OF THE
                   FAMILY COURTS ACT, PRAYING TO CALL FOR RECORDS AND
                   SET ASIDE THE JUDGMENT AND ORDER DATED 24.11.2023
                   PASSED BY THE PRINCIPAL JUDGE FAMILY COURT AT
                   KALABURAGI VIDE CRL.MISC.NO.36/2021 DIRECTING THE
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                                       NC: 2024:KHC-K:5553
                                   RPFC No. 200025 of 2024




PETITIONER TO PAY THE MAINTENANCE OF RS.4,000/-PM TO
THE RESPONDENT HEREIN.


    THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:

CORAM: HON'BLE MR. JUSTICE ANANT RAMANATH
       HEGDE


                         ORAL ORDER

(PER: HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE)

More than three months have elapsed since the

death of the respondent. Steps have not taken.

Hence, petition is dismissed as abated.

Sd/-

(ANANT RAMANATH HEGDE) JUDGE

Chs

CT:PK