Mr Inderjit Yadav vs Mrs Prakruthi M
2024 Latest Caselaw 19717 Kant

Karnataka High Court

Mr Inderjit Yadav vs Mrs Prakruthi M on 6 August, 2024

                                              -1-
                                                          NC: 2024:KHC:31194-DB
                                                            MFA No.5056/2024



                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 6TH DAY OF AUGUST, 2024

                                          PRESENT
                         THE HON'BLE MRS JUSTICE K.S.MUDAGAL
                                             AND
                       THE HON'BLE MR JUSTICE VENKATESH NAIK T
                     MISCELLANEOUS FIRST APPEAL NO.5056/2024 (FC)
                BETWEEN:

                MR. INDERJIT YADAV
                S/O. DHIR SINGH YADAV
                AGED ABOUT 48 YEARS
                RESIDING AT B-1501, ELLORA TOWER
                SECTOR 11, CBD BELAPUR
                NAVI MUMBAI - 400 614                             ...APPELLANT

                (BY SRI. BALARAM M.L, ADVOCATE)

                AND:

                1.    MRS. PRAKRUTHI M
                      AGED ABOUT 46 YEARS
                      W/O INDERJIT SINGH
                      D/O RETD. IGP MR. DN MUNIKRISHNA.
Digitally
signed by K S   2.
RENUKAMBA             MS. ANANYA INDERJIT
Location:             AGED ABOUT 17 YEARS 9 MONTHS,
High Court of         D/O MR. INDERJIT YADAV
Karnataka
                      BOTH RESIDING AT: NO. 4
                      'PRAKRUTHI', 15TH CROSS
                      100 FT. RING ROAD, J P NAGAR
                      6TH PHASE, BANGALORE - 570 078           ... RESPONDENTS


                     THIS MISCELLANEOUS FIRST APPEAL IS FILED UNDER
                SECTION 19(1) OF FAMILY COURT ACT, PRAYING TO SET ASIDE THE
                ORDER DATED 20.10.2023 PASSED IN CRL.MISC.NO.175/2010 ON
                THE FILE OF THE I ADDITIONAL PRINCIPAL JUDGE, FAMILY COURT,
                BENGALURU, PARTLY ALLOWING THE       PETITION FILED UNDER
                SECTION 125 OF THE CR.P.C.
                                -2-
                                         NC: 2024:KHC:31194-DB
                                             MFA No.5056/2024



    THIS MISCELLANEOUS FIRST APPEAL, COMING ON FOR
ORDERS, THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS
UNDER:
CORAM:       HON'BLE MRS JUSTICE K.S.MUDAGAL
             and
             HON'BLE MR JUSTICE VENKATESH NAIK T

                         ORAL JUDGMENT

(PER: HON'BLE MRS JUSTICE K.S.MUDAGAL)

Memo for conversion of appeal into RPFC filed by the

appellant's Counsel is placed by the registry.

Considering the memo, registry is requested to convert

the appeal into RPFC. For statistical purpose, this appeal is

disposed of accordingly.

Sd/-

(K.S.MUDAGAL) JUDGE

Sd/-

(VENKATESH NAIK T) JUDGE

PK

CT: BHK