Sri T N Nagananda vs Smt. B P Mahendri @ Chitra
2024 Latest Caselaw 3371 Kant

Karnataka High Court

Sri T N Nagananda vs Smt. B P Mahendri @ Chitra on 5 February, 2024

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                                -1-
                                                             NC: 2024:KHC:4843
                                                          RPFC No. 152 of 2020
                                                      C/W RPFC No. 171 of 2020



                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 5TH DAY OF FEBRUARY, 2024

                                             BEFORE
                       THE HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR
                             REV.PET FAMILY COURT NO. 152 OF 2020
                                               C/W
                             REV.PET FAMILY COURT NO. 171 OF 2020


                      IN RPFC NO.152/2020
                      BETWEEN:

                         SRI. T.N. NAGANANDA,
                         S/O NAGANNA,
                         AGED ABOUT 48 YEARS,
                         R/AT THONDAVADI VILLAGE,
                         GUNDLUPETE TALUK,
                         CHAMARAJANAGARA DISTRICT - 571 109.

                         AND ALSO RESIDING AT
                         NO.1686, 2ND CROSS,
Digitally signed by      RAGHAVENDRA NAGARA,
RAMYA D
Location: High           MYSURU - 570 011.
Court of
Karnataka
                         AND ALSO WORKING AT
                         ADVOCATE NO.2547,
                         KANTHARAJ URS ROAD,
                         ABOVE ASSION PAINTS SHOP,
                         K.G. KOPPAL,
                         MYSURU - 570 009.
                                                                  ...PETITIONER
                      (BY SRI. REVANASIDDAPPA H.K., ADVOCATE)
                              -2-
                                             NC: 2024:KHC:4843
                                        RPFC No. 152 of 2020
                                    C/W RPFC No. 171 of 2020



AND:

      SMT. B.P. MAHENDRI @ CHITRA,
      W/O T.N. NAGANANDA,
      AGED ABOUT 30 YEARS,
      R/AT BEERAMBALLI VILLAGE,
      H.D. KOTE TALUK,
      MYSURU DISTRICT - 570 078.
                                                ...RESPONDENT
(BY SRI. P. MAHADEVASWAMY, ADVOCATE)

       THIS RPFC IS FILED UNDER SECTION 19(4) OF THE
FAMILY COURTS ACT 1984 AGAINST THE ORDER DATED
06.03.2020 PASSED IN C.MISC.No.104/2018 ON THE FILE OF
THE    I   ADDITIONAL   PRINCIPAL   JUDGE,    FAMILY   COURT,
MYSURU, PARTLY ALLOWING THE PETITION FILED UNDER
SECTION 125 OF Cr.P.C. FOR MAINTENANCE.

IN RPFC NO.171/2020
BETWEEN:

      SMT. B.P. MAHENDRI @ CHITHRA,
      W/O T.N. NAGANANDA,
      AGED ABOUT 30 YEARS,
      BEERAMBALLI VILLAGE,
      H.D. KOTE TALUK,
      MYSURU DISTRICT - 570 078.
                                                 ...PETITIONER
(BY SRI. P. MAHADEVASWAMY, ADVOCATE)

AND:

      SRI. T.N. NAGANANDA,
      S/O NAGANNA,
      AGED ABOUT 48 YEARS,
                                -3-
                                               NC: 2024:KHC:4843
                                         RPFC No. 152 of 2020
                                     C/W RPFC No. 171 of 2020



    R/AT THONDAVADI VILLAGE,
    GUNDALPET TALUK,
    CHAMARAJANAGARA DISTRICT.

    AND ALSO RESIDING AT
    NO.1686, 2ND CROSS,
    RAGHAVENDRANAGARA,
    MYSURU DISTRICT.

    AND ALSO WORKING AT
    ADVOCATE NO.2547,
    KANTHARAJ URS ROAD,
    ABOVE ASSION PAINTS SHOP,
    K.G. KOPPAL,
    MYSURU - 570 009.
                                                  ...RESPONDENT

     THIS RPFC IS FILED         UNDER SEC.19(4) OF FAMILY
COURT ACT. AGAINST THE          JUDGMENT DATED 06.03.2020
PASSED IN C.MISC.NO.104/2018 ON THE FILE OF THE I
ADDL.PRL.JUDGE,   FAMILY    COURT      AT     MYSURU     PARTLY
ALLOWING THE PETITION FILED UNDER SEC.125 OF CR.P.C.
FOR MAINTENANCE.

     THESE PETITIONS, COMING ON FOR ADMISSION, THIS

DAY, THE COURT MADE THE FOLLOWING:


                           ORDER

Learned counsel for petitioner and respondent

appearing for the husband and wife respectively have filed

NC: 2024:KHC:4843

two separate memos praying to withdraw the petitions as

the parties have settled their dispute amicably.

The said two memos are placed on record.

Accordingly, both the revision petitions are

dismissed as withdrawn.

Sd/-

JUDGE

MH/-

CT:SNN