Namala Veera Venkata Srinivas vs Namala Vijayalakshmi And Ors
2024 Latest Caselaw 658 Kant

Karnataka High Court

Namala Veera Venkata Srinivas vs Namala Vijayalakshmi And Ors on 8 January, 2024

                                             -1-
                                                    NC: 2024:KHC-K:308
                                                    RPFC No. 200107 of 2019




                             IN THE HIGH COURT OF KARNATAKA,

                                     KALABURAGI BENCH

                          DATED THIS THE 8TH DAY OF JANUARY, 2024

                                           BEFORE

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

                          REV.PET FAMILY COURT NO. 200107 OF 2019


                   BETWEEN:

                   NAMALA VEERA VENKATA SRINIVAS
                   S/O VEERA RAGHAVULU,
                   AGE: 41 OCC: AGRI,
                   R/O WARD NO. 4 BASAVALINGAPA COLONY
                   DEVADURGA CROSS SIRWAR TOWN
                   ALL RESIDING AT H.NO. 15-1-213/134& 135,
                   PRIYADARSHINI COLONY BEHIND RAJMATHA TEMPLE
                   ASHAPUR ROAD, RAICHUR-584101
                                                            ...PETITIONER

                   (BY SRI. SHARANAGOWDA V PATIL, & SMT.SHANTA S PATIL,
                   ADVOCATES)
Digitally signed
by SACHIN          AND:
Location: HIGH
COURT OF
KARNATAKA          1.   NAMALA VIJAYALAKSHMI
                        W/O NAMALA VEERA VENKATA SRINIVAS AGE: 32
                        YEARS OCC: HOUEHOLD

                   2.   SAI RAGHAV CHOWDARY
                        S/O NAMALA VEERA VENKATA SRINIVAS AGE: 16
                        YEARS OCC: STUDENT

                   3.   PURNA
                        D/O NAMALA VEERA VENKATA SRINIVAS
                         AGE: 9 YEARS OCC: STUDENT
                                -2-
                                           NC: 2024:KHC-K:308
                                       RPFC No. 200107 of 2019




   ALL ARE R/O PRESENTLY TEMPORARILY RESIDING
   AT HOUSE OF CHITTURI SATYANARAYAN
   VIJAYNAGAR COMP. RAICHUR
   TQ & DSIT: RAICHUR-584101


                                                  ...RESPONDENTS

(BY SRI. MAHANTESH PATIL , ADVOCATE
R2 AND R3 ARE MINORS R/P BY R1)


     THIS RPFC FILED U/S. 19(4) OF THE FAMILY COURTS
ACT, PRAYING TO CALL FOR RECORDS AND ALLOW THIS
REVISION PETITION BY SETTING ASIDE THE JUDGMENT AND
ORDER DATED 08.04.2019, PASSED BY THE JUDGE FAMILY
COURT, RAICHUR IN CRI.MISC NO.46/2018, AND FURTHER
DISMISS   SAID    CRI.MISC        NO.46/2018       WITH     COSTS
THROUGHOUT, IN THER INTEREST OF JUSTICE AND EQUITY.
AND SUCH FURTHER OR OTHER RELIEFS BE GRANTED TO
WHICH THE PETITIONER WOULD BE FOUND ENTITLED TO ON
THE FACTS AND CIRCUMSTANCES OF THE CASE

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

                          ORDER

Heard learned counsel appearing for the parties.

2. In this petition, the petitioner herein is

challenging the order dated 08.04.2019 in

NC: 2024:KHC-K:308

Crl.Misc.No.46 of 2018 on the file of Principal Judge,

Family Court at Raichur, granting maintenance to the

respondents.

3. Having heard the learned counsel appearing

for the parties, it is not dispute with regard to the

relationship between the parties. On careful examination

of the finding recorded by the Family Court would

indicate that, the petitioner has filed MC No.59 of 2017

which came to be dismissed. Taking into account the

records produced by the respondents at Ex.17 and

Exs.P21 to 25 relating to medical treatment undergone

by the petitioner No.2, I am of the opinion that, grant of

maintenance by the Family Court is just and proper as

the petitioner is living separately from the respondents.

Accordingly, the petition is dismissed.

Sd/-

JUDGE SB