Munawar S/O Mohammed Gouse Khawas vs Smt Heeena Kousar W/O Munawar Khawas
2024 Latest Caselaw 493 Kant

Karnataka High Court

Munawar S/O Mohammed Gouse Khawas vs Smt Heeena Kousar W/O Munawar Khawas on 5 January, 2024

Author: V.Srishananda

Bench: V.Srishananda

                                                   -1-
                                                          NC: 2024:KHC-D:301
                                                         RPFC No. 100210 of 2022




                       IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                              DATED THIS THE 5TH DAY OF JANUARY, 2024

                                                BEFORE
                              THE HON'BLE MR JUSTICE V.SRISHANANDA
                              REV.PET FAMILY COURT NO.100210 OF 2022
                      BETWEEN:

                      MUNAWAR
                      S/O. MOHAMMED GOUSE KHAWAS,
                      AGE. 35 YEARS, OCC. PRIVATE WORK,
                      R/O: C/O. IBRAHIM S/O. REHMANSAB GUDAGI,
                      H.NO. 7, TAJ NAGAR, 1ST CROSS,
                      NEAR HIRA MASJID, GADAG-582103.

                                                                     ...PETITIONER
                      (BY    SMT. POOJA SAVADATTI, ADVOCATE FOR
                             SRI. R.H. ANGADI, ADVOCATE)

                      AND:

                      SMT. HEEENA KOUSAR
                      W/O. MUNAWAR KHAWAS,
                      AGE: 34 YEARS, OCC: HOUSEHOLD,
                      R/O: C/O. ALTAF HUSSAIN GADAG,
                      DODDAMANI COLONY, 1ST CROSS,
         Digitally
         signed by
                      BEHIND CHRISTIAN COLONY, GANTIKERI,
         BHARATHI     NEAR BENDIGERI POLICE STATION,
BHARATHI H M
HM       Date:        HUBBALLI, DIST. DHARWAD-580020.
         2024.01.09
         10:36:42
         +0530
                                                                   ...RESPONDENT
                      (BY    SRI. H.N. HANCHINAMANI, ADVOCATE)

                            THIS R.P.F.C. IS FILED UNDER SECTION 19(4) OF FAMILY
                      COURTS ACT, PRAYING TO A) KINDLY SET ASIDE THE IMPUGNED
                      JUDGMENT AND ORDER IN CRIMINAL MISCELLANEOUS NO.
                      159/2020 DATED 15.10.2022, BY THE PRINCIPAL JUDGE, FAMILY
                      COURT, HUBBALLI AND CONSEQUENTLY DISMISS THE PETITION
                      FILED BY RESPONDENT/WIFE TO MEET THE ENDS OF JUSTICE.

                           THIS R.P.F.C, COMING ON FOR ADMISSION, THIS DAY, THE
                      COURT MADE THE FOLLOWING:
                                -2-
                                           NC: 2024:KHC-D:301
                                      RPFC No. 100210 of 2022




                            ORDER

This court by order dated 27.12.2022 directed the

revision petition to deposit 50% of the maintenance

amount awarded by the Family Court, Hubballi and

continue to pay the same regularly.

Till today, maintenance amount is not deposited.

Accordingly, revision petition is dismissed for non-

prosecution.

Sd/-

JUDGE

HMB