Sri Varadha Prabhu vs Sri M N Lakshmi Prabha
2024 Latest Caselaw 25523 Kant

Karnataka High Court

Sri Varadha Prabhu vs Sri M N Lakshmi Prabha on 25 October, 2024

                                        -1-
                                                   NC: 2024:KHC:43213
                                                 RPFC No. 174 of 2017




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 25TH DAY OF OCTOBER, 2024

                                     BEFORE

                    THE HON'BLE MR JUSTICE ASHOK S.KINAGI

                     REV.PET FAMILY COURT NO. 174 OF 2017

              BETWEEN:

              SRI VARADHA PRABHU
              S/O M.V. PRAKASH,
              AGED ABOUT 40 YEARS
              RESIDENT OF NO.615, KAMATAGERE,
              IRWIN ROAD, MANDI MOHALLA,
              MYSORE - 570 001
                                                        ...PETITIONER
              (BY SRI. RADHA Y., ADVOCATE)

              AND:

              1.   SRI M N LAKSHMI PRABHA
Digitally          W/O M.P. VARADA PRABHA,
signed by R        R/O NO.767, III CROSS,
DEEPA              GOKULA, 3RD STAGE,
Location:          MYSURU - 570 001
HIGH COURT
OF            2.   BHUVANEDRA @ YASH V PRABHU
KARNATAKA          S/O M.P.VARADA PRABHA,
                   AGED ABOUT 8 YEARS
                   R/O NO.767, III CROSS,
                   GOKULA, 3RD STAGE,
                   MYSORE - 570 001
                   MINOR, REP. BY MOTHER-RESPONDENT No.1
                                                      ...RESPONDENTS

              (BY SRI. Y.V. PRAKASH, ADVOCATE FOR
                  SRI. Y K NARAYANA SHARMA, ADVOCATE FOR R1.)
                               -2-
                                              NC: 2024:KHC:43213
                                            RPFC No. 174 of 2017




     THIS RPFC IS FILED UNDER SEC.19(4) OF THE FAMILY
COURTS ACT, AGAINST THE JUDGMENT AND DECREE DATED
10.07.2017 PASSED IN C.MISC.NO.116/2015 ON THE FILE OF
THE PRINCIPAL JUDGE, FAMILY COURT, MYSURU, PARTLY
ALLOWING THE PETITION FILED UNDER SEC.125 OF CR.P.C.,
FOR MAINTENANCE.

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

CORAM: HON'BLE MR JUSTICE ASHOK S.KINAGI

                        ORAL ORDER

Learned counsel for the petitioner filed a memo for

withdrawal of the petition. It is stated that in the instant

petition the age of respondent No.2 was 14 years. This

Court directed the petitioner to pay the child maintenance

of 50% out of the amount ordered by the trial Court. The

petitioner complied the same till the child became

majority. Respondent No.2 has completed his age of

majority. Hence, the present petition will not survive for

consideration on the claim of the petitioner is concerned.

Hence, the petitioner seeks to withdraw the petition as it

has become infructuous.

2. Memo is placed on record.

NC: 2024:KHC:43213

3. Accordingly, the petition is dismissed as

withdrawn.

Sd/-

(ASHOK S.KINAGI) JUDGE

SKS