Veeresh S/O Boodeppa vs Nagamma W/O Veeresh
2024 Latest Caselaw 489 Kant

Karnataka High Court

Veeresh S/O Boodeppa vs Nagamma W/O Veeresh on 5 January, 2024

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                                                    NC: 2024:KHC-K:230
                                                   RPFC No. 200061 of 2022




                             IN THE HIGH COURT OF KARNATAKA,

                                    KALABURAGI BENCH

                          DATED THIS THE 5TH DAY OF JANUARY, 2024

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

                          REV.PET FAMILY COURT NO.200061 OF 2022

                   BETWEEN:

                   SRI. VEERESH S/O BOODEPPA,
                   AGE: 35 YEARS, OCC: BUSINESS,
                   R/O. SRI. BHEERALINGESWARA KHANAVALI,
                   NEAR BEO OFFICE, MANVI, TQ. MANVI,
                   DIST. RAICHUR-584 123.
                                                              ...PETITIONER

                   (BY SRI. ARUNKUMAR AMARGUNDAPPA, ADVOCATE)

                   AND:

                   SMT. NAGAMMA W/O VEERESH,
                   AGE: 29 YEARS, OCC: HOUSEHOLD,
Digitally signed   R/O. NEAR HINDI VARDHAMAN SCHOOL,
by SACHIN
                   RAICHUR, TQ. AND DIST. RAICHUR-584 105.
Location: HIGH
COURT OF
KARNATAKA
                                                             ...RESPONDENT

                        THIS RPFC IS FILED UNDER SECTION 19(4) OF THE
                   FAMILY COURTS ACT, PRAYING TO ALLOW THE PETITION BY
                   SETTING ASIDE THE JUDGMENT AND ORDER DATED
                   26.02.2021 IN CRL. MISC. NO.200/2020 PASSED BY THE PRL.
                   JUDGE, FAMILY COURT AT RAICHUR.

                        THIS PETITION COMING ON FOR ORDERS, THIS DAY,
                   THE COURT MADE THE FOLLOWING:
                                    -2-
                                              NC: 2024:KHC-K:230
                                          RPFC No. 200061 of 2022




                                ORDER

Heard the learned counsel appearing for the

petitioner.

2. In this petition, petitioner is assailing the order

dated 26.02.2021 in Criminal Misc. No.200/2020 on the

file of Principal Judge, Family Court, Raichur, granting

maintenance of Rs.4,000/- per month to the respondent.

3. Having heard the learned counsel appearing for

the petitioner, it is not in dispute that the marriage

between the petitioner with the respondent was

solemnized on 22.11.2007 at Manvi. Perusal of the petition

averments would indicate that in their wedlock, three

children were born. Taking into account the fact that the

respondent herein has lodged complaint against the

petitioner herein before the Women Police Station, Raichur

and the same was registered in Crime No.34/2019 for the

offences punishable under Sections 498(A), 323, 324, 504

and 506 R/w Section 34 of IPC, I am of the view that the

respondent has made out a case for granting

NC: 2024:KHC-K:230

maintenance. Needless to say that, though the petitioner

herein was placed exparte before the Family Court, the

notice issued by the Family Court has been served to the

petitioner. In that view of the matter, taking into account

the life being lead by the respondents herein, no

interference is called for in this petition. Accordingly, the

petition is dismissed.

Sd/-

JUDGE

LG