Karnataka High Court
Shri. Surendrasingh S/O Harpalsingh ... vs Smt. Manjit Kaur W/O Surendrasingh ... on 26 February, 2024
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NC: 2024:KHC-D:4541
RPFC No. 100035 of 2023
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 26TH DAY OF FEBRUARY, 2024
BEFORE
THE HON'BLE MR JUSTICE VIJAYKUMAR A.PATIL
REV.PET FAMILY COURT NO. 100035 OF 2023
BETWEEN:
SHRI SURENDRASINGH,
S/O. HARPALSINGH RATHOD,
AGE: 44 YEARS, OCC: BUSINESS,
R/O. C/O. DHANBHAGSINGH,
NEAR VITTAL TEMPLE,
TEACHERS COLONY, SAI NAGAR,
UNKAL, HUBBALLI,
DIST: DHARWAD-580020.
...PETITIONER
(BY SRI. ASHOK I. BADIGER, ADVOCATE)
AND:
1. SMT. MANJIT KAUR
W/O. SURENDRASINGH RATHOD,
JAGADISH
TR AGE: 40 YEARS, OCC: HOUSEHOLD,
R/O. C/O. SHAMSHERSINGH PREMI,
Digitally signed
by JAGADISH T R 2ND FLOOR, 19TH CROSS,
Date: 2024.02.27
10:56:17 +0530 B. K. NAGAR, YESHAWANTPUR,
BENGALURU, PRESENTLY RESIDING
AT H.NO. 12, SADASHIVA LAYOUT,
NEAR POLICE QUARTERS,
LINGARAJ NAGAR, VIDYANAGAR,
HUBBALLI, DIST: DHARWAD-580020.
2. AMARDEEP S/O. SURENDRASINGH RATHOD,
AGE: 15 YEARS, OCC: STUDENT.
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NC: 2024:KHC-D:4541
RPFC No. 100035 of 2023
3. NAVLEENKAUR
D/O. SURENDRASINGH RATHOD,
AGE: 12 YEARS, OCC: STUDENT,
(RESPONDENT NO.2 AND 3 ARE
MINORS REPRESENTED BY THEIR
NATURAL GUARDIAN MOTHER
SMT. MANJIT KAUR
W/O. SURENDRASINGH RATHOD,
AGE: 40 YEARS, OCC: HOUSEHOLD,
ALL ARE RESIDENT OF C/O. SHAMSHER
SINGH PREMI, 2ND FLOOR,
19TH CROSS, B. K. NAGAR,
YESHAWANTPUR, BENGALURU.
PRESENTLY RESIDING AT H.NO.12,
SADASHIVA LAYOUT,
NEAR POLICE QUARTERS,
LINGARAJ NAGAR,
VIDYANAGAR, HUBBALLI,
DIST: DHARWAD-580020.
(RESPONDENT NO.2 AND 3 ARE MINORS
REPRESENTED BY THEIR NATURAL
GUARDIAN MOTHER SMT. MANJIT KAUR
W/O. SURENDRASINGH RATHOD.
...RESPONDENTS
(BY SHRI. GOURISHANKAR MOT, ADV. FOR RESPONDENT NO.1,
RESPONDENT NO.2 & 3 ARE MINORS REPT. BY RESPONDENT NO.1
THIS RPFC IS FILED UNDER SECTION 19(4) OF FAMILY
COURTS ACT, PRAYING TO SET-ASIDE JUDGMENT AND ORDER
DATED 23-12-2022 PASSED BY THE PRINCIPAL JUDGE FAMILY
COURT, AT-HUBBALLI IN CRI. MISC. NO. 353/2021, VIDE
ANNEXURE-C AS NULL AND VOID AND ETC.
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY, THE
COURT MADE THE FOLLOWING:
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NC: 2024:KHC-D:4541
RPFC No. 100035 of 2023
ORDER
There is no representation on behalf of the petitioner in the
morning session as well as in the afternoon.
2. This Court taking note of the interim order granted
on 18.04.2023 and subsequent conduct of the petitioner for not
complying the orders, directed the petitioner to show his
bonafide to contest the petition by depositing a sum of
Rs.50,000/- as maintenance before this Court within two weeks
from today, failing which, the necessary orders would be
passed in accordance with law.
3. The learned counsel for the respondent submits
that the petitioner has not paid single pie as on this day.
Taking note of the submission and the earlier orders as well as
conduct of the petitioner that he is not interested in prosecuting
the petition, the petition is dismissed for non-prosecution.
Sd/-
JUDGE
