Smt C Deepa vs M Kishore
2024 Latest Caselaw 26798 Kant

Karnataka High Court

Smt C Deepa vs M Kishore on 8 November, 2024

                                          -1-
                                                      NC: 2024:KHC:45262
                                                    WP No. 27260 of 2024




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                 DATED THIS THE 8TH DAY OF NOVEMBER, 2024

                                        BEFORE
                     THE HON'BLE MR JUSTICE ASHOK S.KINAGI
                  WRIT PETITION NO. 27260 OF 2024 (GM-FC)
              BETWEEN:

              SMT C DEEPA
              D/O U CHANDRA SHEKAR,
              AGED ABOUT 27 YEARS,
              R/AT C M SUMAN NILAYAM,
              NO.37/1, AMMAN NAGAR, OPP: TO GOVT ITI,
              MIDAGARAHALLI, HOSUR TALUK,
              KRISHNAGIRI DISTRICT.
                                                             ...PETITIONER
              (BY SRI. SHASHI KUMAR G., ADVOCATE FOR
                  SRI. RAJANNA N., ADVOCATE)

              AND:

              M KISHORE
Digitally     S/O K MUNIRAJU,
signed by R   AGED ABOUT 30 YEARS,
DEEPA
              R/AT NO.9/106, RAGHAVENDRA NILAYA,
Location:     3RD CROSS, MUNIVENKATAPPA LAYOUT,
HIGH COURT
OF            ANEKAL TALUK,
KARNATAKA     BENGALURU URBAN DISTRUICT.
                                                          ...RESPONDENT


                     THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF
              THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
              IMPUGNED    ORDER   AND   JUDGEMENT    DATED    22.3.24   AS
              ANNEXURE-E PASSED BY THE PRINCIPAL JUDGE, FAMILY
              COURT AT ANEKAL ON THE FILE OF MC NO. 2023 AND ETC.
                                 -2-
                                            NC: 2024:KHC:45262
                                         WP No. 27260 of 2024




      THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:


CORAM: HON'BLE MR JUSTICE ASHOK S.KINAGI


                            ORAL ORDER

This writ petition is filed challenging the judgment

passed in M.C.No.119/2021 dated 22.03.2024 by the

Principal Civil Judge and JMFC, Anekal.

2. The said order is appealable under Section 19

(1) of Family Court.

3. The petitioner has got efficacious remedy. The

petitioner without exhausting the efficacious remedy has

filed this writ petition.

5. Hence, the writ petition is not maintainable

Accordingly, petition is dismissed.

NC: 2024:KHC:45262

Liberty is reserved to the petitioner to challenge the

order passed in M.C.No.119/2021 dated 22.03.2024

before the appropriate forum.

Sd/-

(ASHOK S.KINAGI) JUDGE

BVK