Venkatesh Kattimani vs Abhayashree And Ors
2024 Latest Caselaw 968 Kant

Karnataka High Court

Venkatesh Kattimani vs Abhayashree And Ors on 10 January, 2024

                                             -1-
                                                    NC: 2024:KHC-K:456
                                                    RPFC No. 200031 of 2022




                              IN THE HIGH COURT OF KARNATAKA,

                                     KALABURAGI BENCH

                          DATED THIS THE 10TH DAY OF JANUARY, 2024

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


                          REV.PET FAMILY COURT NO. 200031 OF 2022
                   BETWEEN:

                        VENKATESH KATTIMANI
                        S/O PARASHAPPA Y.,
                        AGE : 41 YEARS,
                        R/O I FLOOR, DOOR NO.3,
                        MATA MANIKESHWARA NAGAR,
                        NEAR SHUBHAM PETROL BUNK,
                        HYDERABAD MAIN ROAD,
                        YADGIR-585202.

                                                               ...PETITIONER
                   (BY SRI. RAJESH G.DODDAMANI, ADVOCATE)
                   AND:
                        SMT. ABHAYASHREE
Digitally signed
by SACHIN
                        W/O VENKATESH KATTIMANI,
Location: HIGH          AGE : 39 YEARS, OCC.HOUSEHOLD WORK,
COURT OF
KARNATAKA
                   2.   PRITIKA D/O VENKATESH KATTIMANI,
                        AGE : 11 YEARS, MINOR
                        UNDER THE GUARDIANSHIP
                        OF NATURAL MOTHER VIZ.,
                        SMT.ABHAYASHREE
                        W/O VENKATESH KATTIMANI.

                   3.   RONITH S/O VENKATESH KATTIMANI,
                        AGE 8 YEARS, MINOR UNDER THE GUARDIANSHIP
                        OF NATURAL MOTHER VIZ.,
                        SMT.ABHAYASHREE
                        W/O VENKATESH KATTIMANI,
                             -2-
                                    NC: 2024:KHC-K:456
                                   RPFC No. 200031 of 2022




    ALL RESIDENTS OF HOUSE NO.1-4-910/61,
    IDSMT LAYOUT, MANTRALAYAM ROAD,
    RAICHUR-584101.

                                            ...RESPONDENTS
(BY SRI. BASAVARAJ R.MATH,           ADVOCATE     FOR    R1;
R2 AND R3 ARE MINORS R/BY R1)
     THIS RPFC IS FILED U/S. 19(4) OF THE FAMILY COURTS
ACT, PRAYING THAT THIS HONOURABLE COURT TO ALLOW
THE REVISION PETITION AND SET ASIDE THE JUDGMENT AND
ORDER DATED 24.07.2021 PASSED BY THE LEARNED PRL.
JUDGE, FAMILY COURT, RAICHUR, IN CRL. MISC. NO.273/2018
BY ALLOWING THE PETITION, IN THE INTEREST OF JUSTICE
AND EQUITY.

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

Heard the learned counsel appearing for the parties.

2. In this petition, petitioner is assailing the order

dated 24.07.2021 in Crl.Misc.No.273/2018 on the file of

Principal Judge, Family Court at Raichur.

3. Having heard the learned counsel appearing for

the parties, it is not in dispute that the marriage between

respondent no.1 with the petitioner herein was solemnized

on 23.11.2009 and in their wed lock, respondent Nos.2

and 3 were born.

NC: 2024:KHC-K:456

4. Undisputably, the petitioner herein is working

as Software Engineer in I-Gate Globle Solutions, Whitefield

Bengaluru as alleged by respondents herein, however, it is

submitted by the learned counsel appearing for the

petitioner herein that the petitioner is working as Software

Engineer in Yadgir District Court. In that view of the

matter, taking into consideration the fact that the

respondents herein are residing separately from the

petitioner herein and taking into account the status of the

petitioner herein, grant of maintenance by the Family

Court is just and proper and it does not call for

interference. Accordingly, petition is dismissed.

Sd/-

JUDGE

SN