Sri.B.Gopala Choudry @ B Rajagopal vs Smt.B. Geetha Kavya D/O. B Gopala ...
2024 Latest Caselaw 3730 Kant

Karnataka High Court

Sri.B.Gopala Choudry @ B Rajagopal vs Smt.B. Geetha Kavya D/O. B Gopala ... on 7 February, 2024

Author: V.Srishananda

Bench: V.Srishananda

                                                 -1-
                                                       NC: 2024:KHC-D:2767
                                                          RPFC No. 100150 of 2017




                        IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                              DATED THIS THE 7TH DAY OF FEBRUARY, 2024

                                              BEFORE
                               THE HON'BLE MR JUSTICE V.SRISHANANDA
                              REV.PET FAMILY COURT NO. 100150 OF 2017


                       BETWEEN:

                       SRI. B.GOPALA CHOUDRY @ B. RAJAGOPAL
                       S/O. BODAPATI JANGAMANNA,
                       AGED ABOUT 48 YEARS, OCC:AGRICUALTURE,
                       AND WORKING IN DEVI FILM DISTRIBUTOR,
                       NOW RESIDING AT NEAR ANJINEYA SWAMY TEMPLE,
                       LATHVARAM, URAVAKONDA TALUK 515812,
                       URAVAKONDA MANDALAM,
                       ANANTAPUR DISTRICT, A.P.
                                                               ...PETITIONER

                       (BY SRI. S.N. BANAKAR, ADVOCATE)

                       AND:
          Digitally
          signed by
          SAROJA       1.   SMT. B. GEETHA
SAROJA    HANGARAKI
HANGARAKI Date:             W/O. B. GOPALA CHOUDRY @
          2024.02.13        @ B RAJAGOPAL,
          17:01:34
          +0530             AGED ABOUT 39 YEARS,
                            OCC:SINECURE,
                            NOW RESIDING AT SHANKAR SINGH CAMP,
                            BALLARI, TALUK AND DISTRICT 583113,
                            KARNATAKA STATE.

                       2.   KUMARI B. KAVYA
                            D/O. B. GOPALA CHOUDRY
                            @ B RAJAGOPAL AND
                            SMT B GEETHA,
                            AGED ABOUT 14 YEARS,
                            OCC:STUDENT,
                              -2-
                                   NC: 2024:KHC-D:2767
                                   RPFC No. 100150 of 2017




   MINOR, REPRESENTED
   BY HER NATURAL
   MOTHER AND GUARDIAN.

   SMT B. GEETHA
   W/O. B. GOPALA CHOUDRY,
   AGED ABOUT 39 YEARS,
   OCC: SINCECURE,
   NOW RESIDING AT S
   'HANKAR SINGH CAMP,
   BALLARI TALUK AND
   DISTRICT 583113, KARNATAKA STATE.

                                             ...RESPONDENTS

(BY SRI. B. CHIDANANDA, ADVOCATE FOR R1;
    R2 IS MINOR REPRESENTED BY R1)

     THIS RPFC IS FILED UNDER SEC.19(4) OF THE FAMILY
COURT ACT, 1984, AGAINST THE JUDGMENT AND ORDER
DATED:06.10.2017, IN CRL.MISC. NO.162/2016, ON THE FILE
OF THE PRINCIPAL JUDGE, FAMILY COURT, BALLARI, PARTLY
ALLOWING THE PETITION AND DIRECTING THE PETITIONER
HUSBAND TO PAY MAINTENANCE AMOUNT OF RS.3,000/- +
RS.4,000/- PER MONTH (TOTALLY RS.7,000/- PER MONTH)
FROM THE DATE OF PETITION MAY KINDLY BE SET ASIDE AND
CRL.MISC.NO.162/2016   MAY     KINDLY   BE   DISMISSED   BY
ALLOWING THIS REVISION PETITION, IN THE INTEREST OF
JUSTICE AND EQYITY.


     THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
                              -3-
                                   NC: 2024:KHC-D:2767
                                   RPFC No. 100150 of 2017




                          ORDER

Sri.S.N.Banakar, learned counsel for the revision

petitioner submits that despite specific instructions, the

revision petitioner has not taken any interest in instructing

him to proceed with the case further.

Left with no alternative, placing the submission of

Sri.S.N.Banakar on record, the revision petition stands

dismissed for non-prosecution.

Sd/-

JUDGE

SH