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Sri K M Nagadevappa S/O Dodda Basappa ... vs Smt K M Sharada W/O K M Nagadevappa
2024 Latest Caselaw 27930 Kant

Citation : 2024 Latest Caselaw 27930 Kant
Judgement Date : 21 November, 2024

Karnataka High Court

Sri K M Nagadevappa S/O Dodda Basappa ... vs Smt K M Sharada W/O K M Nagadevappa on 21 November, 2024

                                                          -1-
                                                                   NC: 2024:KHC-D:16951
                                                                RPFC No. 100186 of 2022




                              IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                                     DATED THIS THE 21ST DAY OF NOVEMBER, 2024

                                                      BEFORE

                                  THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI


                                      REV.PET FAMILY COURT NO. 100186 OF 2022

                             BETWEEN:

                             SRI. K.M. NAGADEVAPPA,
                             S/O DODDA BASAPPA KALLAPPANAVAR,
                             AGE: 46 YEARS,
                             OCC: AGRICULTURE,
                             R/O: VITALAPURA,
                             TQ: SANDUR,
                             DIST: BALLARI, PIN-583 115.
                                                                           ...PETITIONER

                             (BY SRI. RAKESH S. HATTIKATAGI, ADVOCATE [ABSENT])


                             AND:
          Digitally signed
          by V N BADIGER
          Location: HIGH
VN        COURT OF
          KARNATAKA
BADIGER   DHARWAD
          BENCH
                             1.   SMT. K.M. SHARADA
          Date: 2024.11.25
          11:30:40 +0530          W/O K.M. NAGADEVAPPA,
                                  AGE: 39 YEARS,
                                  OCC: WARD NO.5,
                                  R/O: HONNALLI ROAD,
                                  GUGARAHATTI,
                                  DIST: BALLARI,
                                  PIN-583 101.

                             2.   K.M. GANESHA
                                  S/O K.M. NAGADEVAPPA,
                                  AGE: 19 YEARS,
                              -2-
                                      NC: 2024:KHC-D:16951
                                   RPFC No. 100186 of 2022




     OCC: STUDENT,
     R/O: HONNALLI ROAD,
     GUGARAHATTI,
     DIST: BALLARI,
     PIN-583 101.

3.   K.M. SURENDRA
     S/O K.M. NAGADEVAPPA,
     AGE: 17 YEARS,
     OCC: STUDENT,
     R/O: HONNALLI ROAD,
     GUGARAHATTI,
     DIST: BALLARI,
     PIN-583 101.

     (SINCE MINOR REPRESENTED BY HIS
     NATURAL GUARDIAN MOTHER
     SMT. K.M. SHARADA
     W/O K.M. NAGADEVAPPA)
                                           ...RESPONDENTS


      THIS RPFC IS FILED UNDER SECTION 19(4) OF THE

FAMILY COURT ACT, PRAYING TO, PASS AN ORDER TO CALL

FOR THE RECORDS, ALLOW THE REVISION PETITION AND SET

ASIDE THE IMPUGNED JUDGMENT AND ORDER IN CRL. MISC.

NO.329/2019 PASSED BY LEARNED JUDGE FAMILY COURT,

BALLARI BY THE ORDER DATED 04.05.2022, IN THE INTEREST

OF JUSTICE AND EQUITY.


      THIS PETITION IS COMING ON FOR DISMISSAL, THIS
DAY, THE COURT MADE THE FOLLOWING:
                                     -3-
                                                NC: 2024:KHC-D:16951
                                           RPFC No. 100186 of 2022




CORAM:     THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI


                               ORAL ORDER

This CRP is of the year 2022. It was filed on

29.11.2022. The matter underwent several adjournments.

However, the petitioner has failed to comply with the office

objections till now. Thereafter, the matter came up before

this Court on 20.11.2024. Even on 20.11.2024, there was no

representation on behalf of the petitioner and the matter was

directed to be listed on 21.11.2024 under the caption 'For

Dismissal'. Today also, there is no representation for the

petitioner. This CRP is of the year 2023. It appears that the

petitioner is not interested to pursue the matter.

Accordingly, the petition is dismissed for non-

prosecution.

Sd/-

JUSTICE LALITHA KANNEGANTI

KMS CT:BCK

 
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