Manjunath Shet S/O Baburao Shet vs Smt. Kusuma W/O Manjunath Shet
2024 Latest Caselaw 6402 Kant

Karnataka High Court

Manjunath Shet S/O Baburao Shet vs Smt. Kusuma W/O Manjunath Shet on 4 March, 2024

                                                   -1-
                                                                  NC: 2024:KHC-D:4782
                                                            RPFC No. 100235 of 2023




                         IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                                DATED THIS THE 4TH DAY OF MARCH, 2024

                                                 BEFORE
                              THE HON'BLE MR JUSTICE VIJAYKUMAR A.PATIL
                               REV.PET FAMILY COURT NO. 100235 OF 2023

                      BETWEEN:

                      MANJUNATH SHET S/O. BABURAO SHET,
                      AGE: 42 YEARS, OCC: TEACHER,
                      R/O. HITTAL, TAL: SHIKARIPURA,
                      DIST: SHIVAMAGGA,
                      NOW AT HIGH SCHOOL, MAILAR,
                      TQ: HOOVINAHADAGALI,
                      DIST: VIJAYANAGAR-583217.
                                                                        ...PETITIONER
                      (BY SRI. VITTHAL S. TELI, ADVOCATE)

                      AND:

                      SMT. KUSUMA W/O. MANJUNATH SHET,
                      AGE: 28 YEARS, OCC: HOUSEHOLD WORK,
                      R/O.C/O. RATNA W/O. GOPALKRISHNA SHET,
                      H.NO.2 ANCHATAGERI CHAWL,
                      OPPOSITE HOUSE OF SHETTY,
ROHAN                 LINGARAJ NAGAR, NEAR WATER BOARD,
HADIMANI              ADARSHA COLLEGE ROAD,
T
                      HUBBALLI, DIST: DHARWAD-580024.
Digitally signed by
ROHAN HADIMANI T                                                       ...RESPONDENT
Date: 2024.03.05
11:12:52 +0530        (NOTICE TO RESPONDENT SERVED)

                            THIS RPFC IS FILED UNDER SEC.19(4) OF THE FAMILY
                      COURT'S ACT, 1984, PRAYING THAT THE JUDGMENT DATED
                      18.11.2023 IN CRL.MISC. NO. 327/2022 PASSED BY THE I ADDL.
                      PRINCIPAL FAMILY COURT, HUBBALLI, IN AWARDING MAINTENANCE
                      OF RS. 15,000/- P.M. TO THE RESPONDENT TILL HER LIFETIME MAY
                      KINDLY BE SET ASIDE IN THE INTEREST OF JUSTICE AND EQUITY.

                             THIS PETITION, COMING ON FOR ORDERS, THIS DAY, THE
                      COURT MADE THE FOLLOWING:
                                  -2-
                                                 NC: 2024:KHC-D:4782
                                         RPFC No. 100235 of 2023




                               ORDER

Learned counsel for the petitioner has filed a memo

for withdrawal of the petition.

2. Memo reads as under:

"That the above petition is arising out of proceeding under Section 125 of Code of Criminal Procedure 1973 and the petitioner and respondent have settled the dispute amicable and filed mutual consent divorce before the Family court, Hubballi.

Hence the petitioner may kindly be permitted to withdraw the above petition, in the interest of justice and equity."

3. Memo is placed on record.

4. The petition is dismissed as withdrawn.

Sd/-

JUDGE

RH