Citation : 2025 Latest Caselaw 8410 Kant
Judgement Date : 15 September, 2025
-1-
NC: 2025:KHC-D:12020
RPFC No. 100059 of 2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA,AT DHARWAD
DATED THIS THE 15TH DAY OF SEPTEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE G BASAVARAJA
REV.PET FAMILY COURT NO. 100059 OF 2024
BETWEEN:
1. SMT. ANJUM W/O. MEHBOOB A ELAHI H.B.,
AGE: 35 YEARS, OCC. HOUSEHOLD
2. M.B.MOHAMMED ASHFAQ
S/O. MEHBOOB A. ELAHI H.B.,
AGE: MINOR, OCC. STUDENT
3. MOHAMMED TANVEER H.B.,
S/O. MEHBOOB A ELAHI H.B.,
AGE: MINOR, OCC. STUDENT
ALL RESIDING AT D.NO227, WARD NO.16
OPP. KEB MUDDAPURA KAMPLI, DIST. BALLARI.
THE PETITIONER NO. 2 AND 3 ARE MINOR
R/BY THEIR NATURAL GUARDIAN AND MOTHER
Digitally signed
by MALLIKARJUN
RUDRAYYA
KALMATH
SMT. ANJUM W/O. MEHBOOB A ELAHI I.E.
Location: HIGH
COURT OF PETITIONER NO.1
KARNATAKA
DHARWAD
BENCH
Date: 2025.09.17
...PETITIONERS
12:57:01 +0530
(BY SRI. IRANAGOUDA K. KABBUR, ADVOCATE)
AND:
SHRI MEHBOOB A ELAHI H.B.
S/O. LATE H.B.VALISAB
AGE: 36 YEARS, OCC. HELPER OF KSRTC 2ND DEPOT
R/O. BHAGYAJYOTHI ANGAR,
RAILWAY STATION RAOD,
-2-
NC: 2025:KHC-D:12020
RPFC No. 100059 of 2024
HC-KAR
TQ. MOLAKALMURU,
DIST. CHITRADURGA-577501
...RESPONDENT
(BY SMT. GAYATRI S.R., ADVOCATE)
THIS RPFC FILED IS UNDER SECTION 19(4) OF THE
FAMILY COURT ACT, 1984, PRAYING TO, ALLOW THE PETITION
BY SETTING ASIDE THE JUDGMENT AND ORDER DATED
27.01.2023 PASSED IN CRIL. MISC. NO.57/2022 BY THE
PRINCIPAL JUDGE, FAMILY COURT AT BALLARI, IN PARTLY
ALLOWING THE MAINTENANCE PETITION FILED BY THE
PETITIONERS HEREIN, IN PART DIRECTING THE RESPONDENT
TO PAY MONTHLY MAINTENANCE OF RS.15,000//- PER MONTH
IN FAVOUR OF PETITION NO. 1 TO 3 FROM THE DATE OF
PETITION AND CONSEQUENTLY DIRECTLY RESPONDENT TO
MAINTENANCE HAS PRAYED BEFORE THE TRAIL COURT, IN THE
ENDS OF JUSTICE AND EQUITY.
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
ORAL ORDER
(PER: THE HON'BLE MR. JUSTICE G BASAVARAJA)
1. Learned counsel for the petitioners has filed a
memo for withdrawal of the petition. The memo reads as
under:
"Herein, the counsel for Appellant submits as under:
That, in the above Petition, the Respondent herein had filed RPFC No.100072/2023, challenging the judgment and order dated 27.01.2023 passed in Crl. Misc. No.57/2022 passed by the Principal Judge, Family Court Ballari, which had partly allowed the maintenance petition filed by the Petitioners and same was dismissed by the
NC: 2025:KHC-D:12020
HC-KAR
order dated 20.06.2024 which is after the filing of this Petition. Further in view of the conformation of the order the present petition does not survive for consideration. Therefore I am herewith submitting the memo of withdrawal."
2. Memo is taken on record.
3. In view of the memo, the petition is dismissed as
withdrawn.
Sd/-
(G BASAVARAJA) JUDGE
AC CT-CMU
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