Murigeppa S/O Basappa Benakannanavar vs Kum Pavitra D/O Murigeppa B ...
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Karnataka High Court

Murigeppa S/O Basappa Benakannanavar vs Kum Pavitra D/O Murigeppa B ... on 22 October, 2024

                                            -1-
                                                         NC: 2024:KHC-D:15163
                                                   RPFC No.100010 of 2022




                   IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                          DATED THIS THE 22ND DAY OF OCTOBER, 2024
                                          BEFORE
                      THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
                          REV. PET FAMILY COURT NO.100010 OF 2022
                   BETWEEN:

                   MURIGEPPA
                   S/O BASAPPA BENAKANNANAVAR,
                   AGED ABOUT 62 YEARS, OCC: AGRICULTURE
                   AND BUSINESS, R/O: VANAHALLI,
                   SIGGAON TALUK, DIST: HAVERI-581 205.
                                                                ...PETITIONER
                   (BY SRI. SANTOSH.B.MANE., ADVOCATE)

                   AND:

                   KUM PAVITRA,
                   D/O MURIGEPPA.B.BENAKANNANAVAR,
                   AGED ABOUT 17 YEARS, OCC: STUDENT,
                   R/O: VANAHALLI, TQ: SHIGGAON,
                   DIST: HAVERI, NOW RESIDING AT
Digitally signed
                   TARALUBALU NAGAR, HAVERI,
by BHARATHI H
M                  TQ: AND DIST: HAVERI,
Location: HIGH
COURT OF           MINOR REPRESENTED BY SISTER
KARNATAKA
DHARWAD            KUM SAVITRI
BENCH
Date: 2024.10.24
11:30:01 +0530
                   D/O MURIGEPPA BENAKANNANAVAR,
                   R/O: VANAHALLI SHIGGAON TALUK,
                   HAVERI DISTRICT.
                                                               ...RESPONDENT
                   (RESPONDENT SERVED AND UNREPRESENTED)

                        THIS RPFC IS FILED UNDER SEC.19(4) OF THE FAMILY
                   COURT ACT, 1984, PRAYING TO CALL FOR THE LOWER COURT
                   RECORDS, PERUSE THE SAME AND SET ASIDE THE IMPUGNED
                   JUDGMENT AND AWARD DATED 27.10.2021 PASSED BY THE
                   LEARNED PRINCIPAL JUDGE FAMILY COURT HAVERI IN CRL.
                   MISC. NO.271/2020, IN THE INTEREST OF JUSTICE AND
                   EQUITY.
                                -2-
                                          NC: 2024:KHC-D:15163
                                      RPFC No.100010 of 2022




     THIS PETITION IS COMING ON FOR HEARING, THIS DAY,
THE COURT MADE THE FOLLOWING:

CORAM:     THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI

                         ORAL ORDER

Memo dated 22.10.2024 is filed by the counsel for the

petitioner stating that the petitioner does not want to prosecute

the petition and the same be dismissed as withdrawn.

Memo is taken on record.

Accordingly, the writ petition is dismissed as withdrawn.

Sd/-

JUSTICE LALITHA KANNEGANTI

KMS CT:BCK