Shantavva W/O. Sripad Masagi vs Sripad S/O. Ishwarappa Masagi
2024 Latest Caselaw 25379 Kant

Karnataka High Court

Shantavva W/O. Sripad Masagi vs Sripad S/O. Ishwarappa Masagi on 24 October, 2024

                                             -1-
                                                        NC: 2024:KHC-D:15469
                                                      RFA No. 100157 of 2014




                            IN THE HIGH COURT OF KARNATAKA,
                                      DHARWAD BENCH
                        DATED THIS THE 24TH DAY OF OCTOBER, 2024
                                           BEFORE
                    THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE


                       REGULAR FIRST APPEAL NO.100157 OF 2014 (-)
                BETWEEN:

                SMT. SHANTAVVA
                W/O. SRIPAD MASAGI @ HADAPAD
                AGE: 39 YEARS, OCC: HOUSEHOLD,
                R/O. KOTUMACHAGI, TQ: & DIST: GADAG.
                                                                 ...APPELLANT
                (BY SRI. S. S. KOLIWAD, ADVOCATE)

                AND:

                SRIPAD S/O. ISHWARAPPA MASAGI @ HADAPAD,
                AGE: 45 YEARS,
                OCC: FDC IN KARNATAKA SLUM CLEARANCE BOARD,
                SUB DIVISIONAL OFFICE BIJAPUR,
                R/O. TURNAL PET, BELTGERI,
                DIST: TQ: GADAG.
                NOW AT RESIDING:
ASHPAK
KASHIMSA
MALAGALADINNI
                C/O. ASSISTANT EXECUTIVE ENGINEER,
                SUB DIVISION GADAG,
                HANUMANTHPPA GARAG BUILDING,
                NEAR MULGUND NAKHA, GADAG
                DIST:TQ:POST:GADAG.
Location:                                                      ...RESPONDENT
HIGH
COURT OF        (BY SRI. A. T. KATTIMANI, ADVOCATE)
KARNATAKA
                      THIS RFA IS FILED UNDER SEC. 96 R/W 97 ORDER XLI RULE 1
                OF CPC., PRAYING TO ENHANCED THE AMOUNT FROM RS.5,000/- TO
                10,000/- AND TO CALL FOR THE RECORDS CONNECTED WITH O.S.
                10/2013 ON THE FILE OF THE PRL. JUDGE, FAMILY COURT, AT
                GADAG AN EXAMINE THE SAME AND MODIFY DECREE DATED
                30.07.2014, ALLOW THIS APPEAL TO IN THE INTEREST OF JUSTICE.

                    THIS APPEAL COMING ON FOR FINAL HEARING THIS DAY, THE
                COURT DELIVERED THE FOLLOWING:
                                 -2-
                                           NC: 2024:KHC-D:15469
                                        RFA No. 100157 of 2014




CORAM:        THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE

                         ORAL JUDGMENT

This appeal is filed against the order dated 30.07.2014

passed by the Prl. Family Court, Gadag in O.S.No.10/2013. It is

stated that this appeal is to be registered as Miscellaneous First

Appeal.

2. Hence, registry is directed to make necessary

changes and to list the matter before appropriate Bench.

For statistical purpose, the Regular First Appeal is

disposed of.

Sd/-

(ANANT RAMANATH HEGDE) JUDGE

AM CT:ANB