Smt Chowdamma vs Sri Madegowda
2024 Latest Caselaw 215 Kant

Karnataka High Court

Smt Chowdamma vs Sri Madegowda on 3 January, 2024

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                             -1-
                                                           NC: 2024:KHC:298
                                                       RPFC No. 138 of 2017




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 3RD DAY OF JANUARY, 2024

                                           BEFORE
                    THE HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR
                           REV.PET FAMILY COURT NO. 138 OF 2017


                   BETWEEN:

                   SMT. CHOWDAMMA
                   W/O MADEGOWDA
                   AGED ABOUT 62 YEARS,
                   R/AT C/O M B KUMARASWAMY
                   DOOR NO.18/B, 6TH MAIN,
                   8TH CROSS, KAMAKSHI HOSPITAL ROAD
                   SARASWATHI PURAM
                   MYSURU - 571 604
                                                              ...PETITIONER
                   (BY SRI. G.S. NAVEEN KUMAR, ADV., FOR
                       SRI. MUKKANNAPPA S B, ADVOCATE)

                   AND:

                   SRI. MADEGOWDA
Digitally signed   S/O LATE KOLI CHANNEGOWDA
by RAMYA D         AGED ABOUT 72 YEARS,
Location: HIGH     R/A NIDAGATTA VILLAGE
COURT OF
KARNATAKA          KASABA HOBLI
                   MALAVALLI TALUK
                   MANDYA DISTRICT - 571 401
                                                             ...RESPONDENT

                        THIS RPFC IS FILED UNDER SEC.19(4) OF THE FAMILY
                   COURT ACT, AGAINST THE JUDGMENT AND DECREE DATED
                   29.06.2017 PASSED IN C.MIS.NO.500/2014 ON THE FILE OF
                   THE PRINCIPAL JUDGE, FAMILY COURT, MYSURU, DISMISSING
                   THE PETITION FILED UNDER SEC.127 OF CR.P.C., FOR
                   MAINTENANCE.
                              -2-
                                              NC: 2024:KHC:298
                                       RPFC No. 138 of 2017




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

                           ORDER

Learned counsel for the petitioner filed a memo

stating that the respondent-husband is said to have died

and the petition does not survive for consideration.

2. Memo is placed on record.

3. Since, the respondent-husband is dead,

petition does not survive for consideration. Hence, the

petition is dismissed.

Sd/-

JUDGE

PB