Parshuram S/O Suryakant Hosmani vs Smt. Basalingavva W/O Suryakant ...
2024 Latest Caselaw 527 Kant

Karnataka High Court

Parshuram S/O Suryakant Hosmani vs Smt. Basalingavva W/O Suryakant ... on 5 January, 2024

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                                                    NC: 2024:KHC-K:232
                                                    RPFC No. 200146 of 2019




                              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.200146 OF 2019

                   BETWEEN:

                   PARSHURAM S/O SURYAKANT HOSMANI,
                   AGE: 3 YEARS, OCC: SERVICE IN BSNL,
                   R/O BSNL OFFICE DEVAR HIPPARAGI,
                   TQ. SINDHAGI, DIST. VIJAYAPUR-586 101.

                                                               ...PETITIONER

                   (BY SRI. SANGANAGOUDA V. BIRADAR, ADVOCATE)

                   AND:

                   SMT. BASALINGAVVA
                   W/O SURYAKANT HOSAMANI,
                   AGE: 76 YEARS, OCC: NIL,
Digitally signed   R/O AFZALPUR TAKKE,
by SACHIN
Location: HIGH
                   VIJAYAPUR-586 101.
COURT OF
KARNATAKA
                                                             ...RESPONDENT

                          THIS RPFC IS FILED UNDER SECTION 19(4) OF THE
                   FAMILY COURTS ACT, PRAYING TO SET ASIDE THE IMPUGNED
                   JUDGMENT AND ORDER DATED 01.10.2018 PASSED IN CRL.
                   MISC. NO.108/2018 ON THE FILE OF THE PRL. JUDGE FAMILY
                   COURT, VIJAYAPUR AT: VIJAYAPUR BY ALLOWING THE ABOVE
                   SAID REVISION PETITION FILED BY THE PETITIONER.
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                                        NC: 2024:KHC-K:232
                                       RPFC No. 200146 of 2019




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

                             ORDER

Heard the learned counsel appearing for the

petitioner.

2. In this petition, petitioner is assailing the order

dated 01.10.2018 in Criminal Misc. No.108/2018 on the

file of Principal Judge, Family Court, Vijayapura, granting

maintenance of Rs.7,000/- per month to the respondent -

mother.

3. Having heard the learned counsel appearing for

the petitioner and taking into account that the respondent

is aged about 80 years as of now, it is the bounden duty of

the son/petitioner herein to look after the dearest mother.

In that view of the matter, though the petitioner herein

has been placed exparte before the Family Court, perusal

of the impugned order would indicate that summons has

been served to the petitioner herein. In that view of the

NC: 2024:KHC-K:232

matter, no interference is called for in this petition.

Accordingly, the petition is dismissed.

Sd/-

JUDGE

LG