Nagaratna W/O Santosh Malawad vs Santosh S/O Shekarappa Malawad
2024 Latest Caselaw 795 Kant

Karnataka High Court

Nagaratna W/O Santosh Malawad vs Santosh S/O Shekarappa Malawad on 9 January, 2024

Author: V.Srishananda

Bench: V.Srishananda

                                                 -1-
                                                        NC: 2024:KHC-D:498
                                                       RPFC No. 100041 of 2023




                       IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                             DATED THIS THE 9TH DAY OF JANUARY, 2024

                                              BEFORE
                             THE HON'BLE MR JUSTICE V.SRISHANANDA
                             REV.PET FAMILY COURT NO.100041 OF 2023
                      BETWEEN:

                      1.   NAGARATNA W/O. SANTOSH MALAWAD
                           AGE. 35 YEARS, OCC. HOUSEHOLD,
                           R/O.C/O. # 32, KEC, NEAR GOKUL ROAD,
                           DR.RADHAKRISHNA NAGAR,
                           UDYAM NAGAR, HUBBALLI-580030.

                      2.   ARADYA D/O. SANTOSH MALAWAD
                           AGE. 9 YEARS, OCC. STUDENT,
                           R/O.C/O. # 32, KEC, NEAR GOKUL ROAD,
                           DR.RADHAKRISHNA NAGAR,
                           UDYAM NAGAR, HUBBALLI-580030.

                      3.   ARCHANA D/O. SANTOSH MALAWAD
                           AGE. 5 YEARS, OCC. STUDENT,
         Digitally
         signed by
                           R/O.C/O. # 32, KEC, NEAR GOKUL ROAD,
         BHARATHI H
BHARATHI M                 DR.RADHAKRISHNA NAGAR,
HM       Date:             UDYAM NAGAR, HUBBALLI-580030.
         2024.01.11
         11:35:14
         +0530
                           SINCE PETITIONER Nos.2 AND 3 ARE
                           MINOR DAUGHTERS THEY ARE
                            REPRESENTED BY THEIR MOTHER
                           PETITIONER NO.1 THE NATURAL GUARDIAN

                                                                  ...PETITIONERS

                      (BY SRI. H.N. HANCHINAMANI, ADVOCATE)

                      AND:
                             -2-
                                    NC: 2024:KHC-D:498
                                    RPFC No. 100041 of 2023




SANTOSH
S/O. SHEKARAPPA MALAWAD,
AGE: 36 YEARS, OCC: VILLAGE ACCOUNTANT,
R/O. MASANAKATTE, TQ.HANAGAL
DIST. HAVERI.
PRESENTLY RESIDING AT:
C/O. SMT. PARVATHI W/O. VEERAYYA
KABBINAKANTINAMATH, OLD POST OFFICE ROAD,
HAVERI-581110.

                                               ...RESPONDENT
(BY SRI. SACHIN C.KULKARNI, ADVOCATE)

     THIS R.P.F.C. IS FILED UNDER SECTION 19(4) OF THE
FAMILY COURT ACT, PRAYING TO a) KINDLY SET ASIDE THE
IMPUGNED    JUDGMENT     AND   ORDER    IN    CRI.MISC.   NO.
288/2021 DATED 04.01.2023 PASSED BY THE I ADDITIONAL
PRINCIPAL JUDGE, FAMILY COURT, HUBBALLI AND ALLOW THE
PETITION   FILED   BY   MODIFYING    AND     ENHANCING    THE
MAINTENANCE AWARD OF RS. 5000/- PER MONTH TO EACH
DAUGHTER OF THE TWO DAUGHTERS (PETITIONER NO. 2 AND
3) TO RS. 10,000/- EACH AND ALSO BE PLEASED TO AWARD
MAINTENANCE OF RS. 10,000/- PER MONTH TO PETITIONER
NO. 1 TO MEET THE ENDS OF JUSTICE.

     THIS R.P.F.C, COMING ON FOR ADMISSION, THIS DAY,
THE COURT MADE THE FOLLOWING:
                                     -3-
                                              NC: 2024:KHC-D:498
                                          RPFC No. 100041 of 2023




                               ORDER

Shri. H. N. Hanchinamani, learned counsel for the

revision petitioner submits that the matter has been settled

amicably between the parties and he will file necessary memo

after taking instructions.

2. Placing his submission on record, RPFC stands

disposed of as settled out of the Court.

3. However, if the matter is not settled as is

submitted, the revision petitioner is at liberty to revise the

present petition by filing necessary application.

Sd/-

JUDGE

SMM