Malleshappa S/O Late Hanumanthappa vs Smt. Yallamma W/O Malleshappa
2024 Latest Caselaw 4273 Kant

Karnataka High Court

Malleshappa S/O Late Hanumanthappa vs Smt. Yallamma W/O Malleshappa on 12 February, 2024

Author: V.Srishananda

Bench: V.Srishananda

                                                  -1-
                                                        NC: 2024:KHC-D:3394
                                                        RPFC No. 100082 of 2018




                      IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                            DATED THIS THE 12TH DAY OF FEBRUARY, 2024

                                               BEFORE
                             THE HON'BLE MR JUSTICE V.SRISHANANDA
                             REV.PET FAMILY COURT NO.100082 OF 2018
                     BETWEEN:

                     MALLESHAPPA
                     S/O. LATE HANUMANTHAPPA,
                     AGE: 62 YEARS, OCC: WORKING IN FOREST DEPT.,
                     R/O: D. ANANTHAPURA VILLAGE,
                     SANDUR TALUK, BALLARI DISTRICT-581101.
                                                               ...PETITIONER
                     (BY SRI. S.M. KALWAD, ADVOCATE)

                     AND:

                     SMT. YALLAMMA
                     W/O. MALLESHAPPA,
                     AGE: 54 YEARS, OCC: WORKING IN PVT. HOSPITAL,
        Digitally
                     R/O: WARD NO.26, JAGRUTI NAGAR,
        signed by
        SAMREEN      COWLL BAZAAR, BALLARI-581101.
SAMREEN AYUB
AYUB    DESHNUR
DESHNUR Date:
                                                              ...RESPONDENT
        2024.02.15
        15:32:34
        +0530
                            THIS R.P.F.C. IS FILED UNDER SEC.19(4) OF THE FAMILY
                     COURT ACT, 1984, AGAINST THE JUDGMENT AND ORDER
                     DTD:06.12.2016, IN CRL.MISC. NO.122/2016, ON THE FILE OF
                     THE PRINCIPAL JUDGE, FAMILY COURT, BALLARI, PARTLY
                     ALLOWING THE PETITION FILED UNDER SEC.125 OF CR.P.C.


                            THIS R.P.F.C., COMING ON FOR FINAL HEARING, THIS
                     DAY, THE COURT MADE THE FOLLOWING:
                             -2-
                                  NC: 2024:KHC-D:3394
                                   RPFC No. 100082 of 2018




                          ORDER

Learned counsel for the revision petitioner submits

that the revision petitioner is not cooperating with taking

of notice to the respondent by paper publication as

ordered by this Court.

Placing his submission on record, revision petition is

dismissed for non prosecution.

Sd/-

JUDGE

SMM