Sri. Sajneevkumar @ Sanju vs Smt. Pooja W/O Sanjeevkumar @ Sanju
2024 Latest Caselaw 338 Kant

Karnataka High Court

Sri. Sajneevkumar @ Sanju vs Smt. Pooja W/O Sanjeevkumar @ Sanju on 4 January, 2024

                                             -1-
                                                    NC: 2024:KHC-K:152
                                                   RPFC No. 200015 of 2021




                             IN THE HIGH COURT OF KARNATAKA,

                                    KALABURAGI BENCH

                          DATED THIS THE 4TH DAY OF JANUARY, 2024

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


                          REV.PET FAMILY COURT NO. 200015 OF 2021


                   BETWEEN:

                   SRI. SAJNEEVKUMAR @ SANJU
                   S/O HONNAPPA DHANAGOND,
                   AGE 29 YEARS, OCC : DRIVER AND AGRI,
                   R/O. HONAWAD, TQ. TIKOTA,
                   DIST. VIJAYAPURA - 586128.

                                                                ...PETITIONER
                   (BY SRI. SANGANABASAVA B. PATIL, ADVOCATE)

                   AND:

                   SMT. POOJA W/O SANJEEVKUMAR
Digitally signed   @ SANJU DHANAGOND,
by SACHIN          AGE : 24 YEARS, OCC : HOUSEHOLD WORK,
Location: HIGH     R/O C/O HONNAPPA PUJARI,
COURT OF
KARNATAKA          SAMADEVAHATTI, TQ. TIKOTA,
                   DIST. VIJAYAPUR-586101.
                                                            ...RESPONDENT

                        THIS RPFC IS FILED U/S.19(4) OF THE FAMILY COURTS
                   ACT, PRAYING TO SET ASIDE THE IMPUGNED JUDGMENT AND
                   ORDER DATED 02.03.2021 PASSED IN            CRL. MISC.
                   NO.43/2020 PASSED BY THE I ADDL. PRL. JUDGE, FAMILY
                   COURT, VIJAYAPURA BY ALLOWING THE ABOVE SAID
                   REVISION PETITION FILED BY THE PETITIONER.

                       THIS PETITION COMING ON FOR ORDERS, THIS DAY THE
                   COURT MADE THE FOLLOWING:
                                -2-
                                        NC: 2024:KHC-K:152
                                        RPFC No. 200015 of 2021




                             ORDER

Heard the learned counsel appearing for the parties.

2. This petition is filed challenging the order dated

02.03.2021 in Crl.Misc.No.43/2020 on the file of I

Additional Principal Judge, Family Court, Vijayapura

awarding maintenance of `6,000/- per month to the

respondent.

3. Having heard the learned counsel for the

petitioner, the perusal of the impugned order would

indicate that the notice was served on the petitioner,

however he remained absent. Looking into the finding

recorded by the Family Court, there is no dispute with

regard to the marriage between the petitioner and the

respondent.

4. It is also forthcoming from the impugned order

that the petitioner is having immovable properties and he

is cultivating the same. In that view of the matter, taking

into account the fact that the petitioner is residing along

with her parents, I am of the view of that the grant of

NC: 2024:KHC-K:152

maintenance of `6,000/- by the Family Court is just and

proper and does not call for interference. Accordingly,

petition is dismissed.

Sd/-

JUDGE

SN