Md. Arif Ahemad S/O Md. Hafeez Miyan vs Shakira Begum W/O Md. Arif Ahemad And Anr
2024 Latest Caselaw 1099 Kant

Karnataka High Court

Md. Arif Ahemad S/O Md. Hafeez Miyan vs Shakira Begum W/O Md. Arif Ahemad And Anr on 11 January, 2024

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                                                     NC: 2024:KHC-K:505
                                                     RPFC No. 200042 of 2023




                              IN THE HIGH COURT OF KARNATAKA,

                                      KALABURAGI BENCH

                          DATED THIS THE 11TH DAY OF JANUARY, 2024

                                            BEFORE
                            THE HON'BLE MR. JUSTICE E.S.INDIRESH


                          REV.PET FAMILY COURT NO. 200042 OF 2023
                   BETWEEN:

                   MD. ARIF AHEMAD
                   S/O MD. HAFEEZ MIYAN,
                   AGED ABOUT: 37 YEARS,
                   OCC. GOAT MEAT SHOP,
                   GANDHI GUNJ, R/O H NO. 1-3-77,
                   CHODE GALLI,
                   CHOUBARA ROAD,
                   BIDAR DIST BIDAR-585401.
                                                                ...PETITIONER

                   (BY SRI. SANTOSH BIRADAR, ADVOCATE)

                   AND:
Digitally signed
by SACHIN          1.   SHAKIRA BEGUM
Location:
HIGH COURT              W/O MD. ARIF AHEMAD,
OF
KARNATAKA               AGED ABOUT: 31 YEARS,
                        OCC: HOUSEWIFE,
                        R/O H NO. 1-3-77, CHODE,
                        GALLI, BIDAR-585401.

                   2.   AKEFF BEGUM TAHESINA
                         D/O MD. ARIF AHEMAD,
                        AGED ABOUT 7 YEARS,
                        (MINOR) U/G OF MOTHER
                        SHAKIRA BEGUM I.E RES.NO.1
                                                             ...RESPONDENTS

                   (BY SMT. HEMA L.K , ADVOCATE)
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                                  NC: 2024:KHC-K:505
                                  RPFC No. 200042 of 2023




     THIS RPFC IS FILED UNDER SECTION 19(4) OF THE
FAMILY COURTS ACT, PRAYING TO CALL FOR THE RECORDS
AND SET ASIDE THE IMPUGNED JUDGMENT AND ORDER
DATED 08.03.2022 PASSED BY THE PRL. FAMILY COURT AT
BIDAR IN CRL. MISC.NO.25/2020, AND ALLOW THIS REVISION
PETITION, IN THE INTEREST OF JUSTICE AND EQUITY.

     THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:

                         ORDER

Heard learned counsel appearing for the parties.

2. This petition filed by the respondent in

Crl.Misc.No.25/2020 challenging the order dated

08.03.2022 passed by the Principal Family Judge

Bidar, granting maintenance of Rs.5,000/- per month,

each to the respondents herein.

3. Having heard the learned counsel appearing

for the parties, it is not in dispute that marriage of the

petitioner herein with respondent was solemnized

18.06.2015 and in their wedlock, respondent No.2 is

born. It is also given finding that, the respondents

NC: 2024:KHC-K:505

have left the matrimonial home and the respondents

herein are residing in the parental house of

respondent No.1.

4. Taking into consideration the undisputed

fact that the petitioner herein is running a business of

meat, I am of the opinion that, grant of maintenance

by the Family Court is just and proper and does not

call for interference. Accordingly, the petition is

dismissed.

Sd/-

JUDGE

SB