Smt. Ayesha Banu vs Mr. Abdul Mujeeb
2024 Latest Caselaw 5291 Kant

Karnataka High Court

Smt. Ayesha Banu vs Mr. Abdul Mujeeb on 21 February, 2024

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                                       -1-
                                                                   NC: 2024:KHC:7281
                                                                 RPFC No. 41 of 2020
                                                             C/W RPFC No. 60 of 2019



                               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                 DATED THIS THE 21ST DAY OF FEBRUARY, 2024

                                                  BEFORE
                           THE HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR
                                    REV.PET FAMILY COURT NO. 41 OF 2020
                                                       C/W
                                    REV.PET FAMILY COURT NO. 60 OF 2019
                          IN RPFC NO. 41/2020
                          BETWEEN:

                          1.    SMT. AYESHA BANU,
                                W/O ABDUL MUJEEB,
                                AGED ABOUT 29 YEARS,

                          2.    KUM. ADIBA AMBER,
                                D/O ABDUL MUJEEB,
                                AGED ABOUT 5 YEARS,

                                (SINCE MINOR REPRESENTED BY HER
                                NATURAL GUARDIAN MOTHER
Digitally signed by JAI         1ST PETITIONER),
JYOTHI J
Location: HIGH                  BOTH ARE R/A DOOR NO.102,
COURT OF
KARNATAKA                       SATHYANAGARA, UDAYAGIRI,
                                MYSURU - 570 007.
                                                                      ...PETITIONERS
                          (BY SRI. H. MALATESH, ADVOCATE)

                          AND:

                                MR. ABDUL MUJEEB,
                                S/O S.R ABDUL GHAFOOR,
                                AGED ABOUT 33 YEARS,
                                R/AT DOOR NO.339,
                              -2-
                                             NC: 2024:KHC:7281
                                        RPFC No. 41 of 2020
                                    C/W RPFC No. 60 of 2019



      4TH CROSS, 2ND STAGE,
      RAJIV NAGARA, MYSURU - 570 017.
                                                ...RESPONDENT
(BY SRI. PRABHUGOUD B TUMBIGI, ADVOCATE)

       THIS RPFC IS FILED UNDER SECTION 19(4) OF THE
FAMILY COURTS ACT, 1984, AGAINST THE ORDER DATED
02.02.2019 PASSED IN C.MIS.NO.549/2017 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. 60/2019

BETWEEN:

      MR. ABDUL MUJEEB,
      S/O S.R ABDUL GHAFOOR,
      AGED ABOUT 32 YEARS,
      R/AT DOOR NO.339,
      4TH CROSS, 2ND STAGE,
      RAJEEV NAGARA, MYSURU - 570 017.
                                                 ...PETITIONER
(BY SRI. PRABHUGOUD B TUMBIGI, ADVOCATE)

AND:

1.    SMT. AYESHA BANU,
      W/O ABDUL MUJEEB,
      AGED ABOUT 28 YEARS,

2.    KUM. ADIBA AMBER,
      D/O ABDUL MUJEEB,
      AGED ABOUT 5 YEARS,
                                -3-
                                              NC: 2024:KHC:7281
                                          RPFC No. 41 of 2020
                                      C/W RPFC No. 60 of 2019



     SINCE MINOR REPRESENTED BY HER
     MOTHER/ NATURAL SMT. AYESHA BANU,

     BOTH WERE RESIDING AT DOOR NO.102,
     SATHYANAGARA, UDAYAGIRI,
     MYSURU - 570 007.
                                                ...RESPONDENTS
(BY SRI. H. MALATESH, ADVOCATE)

     THIS RPFC IS FILED UNDER SEC.19(4) OF FAMILY COURT
ACT., AGAINST THE JUDGMENT AND DECREE DATED
02.02.2019 PASSED IN C.MIS.NO.549/2017 ON THE FILE OF
THE I ADDITIONAL PRINCIPAL JUDGE, FAMILY COURT,
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 the petitioner in both the cases have

filed memos stating that withdrawing their petitions as matters

are settled before the Trial Court.

Memos are placed on record.

Both petitions are dismissed as withdrawn.

Sd/-

JUDGE

SRA

CT: BHK