Smt Asharani Alias Sahana W/O Praveen ... vs Praveen S/O Mallappa Haldotar
2024 Latest Caselaw 27641 Kant

Karnataka High Court

Smt Asharani Alias Sahana W/O Praveen ... vs Praveen S/O Mallappa Haldotar on 19 November, 2024

                                                       -1-
                                                                 NC: 2024:KHC-D:16783
                                                             RPFC No. 100122 of 2023
                                                         C/W RPFC No. 100207 of 2023



                              IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                                 DATED THIS THE 19TH DAY OF NOVEMBER, 2024
                                                     BEFORE
                                THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
                                    REV.PET FAMILY COURT NO. 100122 OF 2023
                                                     C/W
                                    REV.PET FAMILY COURT NO. 100207 OF 2023

                             IN RPFC NO.100122/2023:

                             BETWEEN:

                             SMT. ASHARANI @ SAHANA
                             W/O PRAVEEN HALDOTAR,
                             AGE: 30 YEARS, OCC: HOUSEHOLD,
                             R/O: 207/C, PLOT NO.13,
                             MULGUND ROAD,
                             VEERESHWAR NAGAR, GADAG,
                             TALUK AND DISTRICT: GADAG.
                                                                        ...PETITIONER
                             (BY SRI. SRINIVAS NAIK, ADVOCATE)

                             AND:
          Digitally signed
          by V N BADIGER
          Location: HIGH
VN        COURT OF
          KARNATAKA
                             PRAVEEN
BADIGER   DHARWAD
          BENCH
          Date: 2024.11.25
                             S/O MALLAPPA HALDOTAR,
          11:30:38 +0530
                             AGE: 31 YEARS, OCC: CONTRACTOR
                             AND AGRL., R/O: HALDOTAR ONI,
                             ANNIGERI, TALUK: ANNIGERI,
                             DISTRICT: DHARWAD-582 201.
                                                                       ...RESPONDENT
                             (BY SRI. V.G. BHAT, ADVOCATE)

                                 THIS RPFC FILED UNDER SEC.19(4) OF THE FAMILY
                             COURT ACT, 1984, AGAINST THE JUDGMENT AND ORDER
                             DATED 05.06.2023 IN CRL.MISC. NO.179/2021, ON THE FILE
                           -2-
                                    NC: 2024:KHC-D:16783
                                RPFC No. 100122 of 2023
                            C/W RPFC No. 100207 of 2023



OF THE PRINCIPAL JUDGE, FAMILY COURT, GADAG, PARTLY
ALLOWING THE PETITION FILED UNDER SEC.125 OF CR.P.C.

IN RPFC NO.100207/2023:

BETWEEN:

PRAVEEN
S/O MALLAPPA HALDOTAR,
AGE: 31 YEARS, OCC: CONTRACTOR
AND AGRICULTURE, R/O: HALDOTAR ONI,
ANNIGERI, TALUK: ANNIGERI,
DISTRICT: GADAG.
                                           ...PETITIONER
(BY SRI. V.G. BHAT, ADVOCATE)

AND:

SMT. ASHARANI @ SAHANA
W/O PRAVEEN HALDOTAR,
AGE: 30 YEARS, OCC: HOUSEHOLD,
R/O: 207/C, PLOT NO.13,
MULGUND ROAD,
TQ: DIST: GADAG-582 117.
                                          ...RESPONDENT

     THIS RPFC FILED UNDER SEC.19(4) OF THE FAMILY
COURT ACT, 1984, CALL FOR RECORDS AND ALLOW THE
REVISION PETITION BY SETTING ASIDE THE JUDGMENT
DATED 05.06.2023 PASSED BY THE HON'BLE PRINCIPAL JUDGE
FAMILY COURT, GADAG PASSED IN CRIMINAL MISC.
NO.179/2021, IN THE ENDS OF JUSTICE.

     THESE PETITIONS ARE COMING ON FOR ADMISSION,
THIS DAY, THE COURT MADE THE FOLLOWING:
                                -3-
                                            NC: 2024:KHC-D:16783
                                     RPFC No. 100122 of 2023
                                 C/W RPFC No. 100207 of 2023



CORAM:    THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI

                         ORAL ORDER

On the last occasion, it is submitted that the dispute is

already settled between the parties, they are living together

and they will file a memo to that effect.

Today, when the matter came up again, submission is

made stating that they will file a memo. Considering the

submission of learned counsels for both the parties, that parties

are living together, both RPFC are dismissed as infructuous.

Sd/-

JUSTICE LALITHA KANNEGANTI

VB CT:BCK