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Sri Vincent Shanthakumar vs Smt. Christina Geetha Rani on 16 March, 2015

Bench: Madan B. Lokur, Adarsh Kumar Goel

     ITEM NO.47                              COURT NO.9                     SECTION IIB

                                 S U P R E M E C O U R T O F          I N D I A
                                         RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (Crl.)                    No(s).     6153/2014

     (Arising out of impugned final judgment and order dated 28/04/2014
     in CRLRP No. 2309/2013 passed by the High Court Of Karnataka
     Circuit Bench At Dharwad)

     SRI VINCENT SHANTHAKUMAR                                                Petitioner(s)

                                                      VERSUS

     SMT. CHRISTINA GEETHA RANI & ANR.               Respondent(s)
     (With appln. (s) for permission to file additional documents and
     stay and office report)

     Date : 16/03/2015                  This petition was called on for hearing today.

     CORAM :                            HON'BLE MR. JUSTICE MADAN B. LOKUR
                                        HON'BLE MR. JUSTICE ADARSH KUMAR GOEL

     For Petitioner(s)                  Mr. Sushil Kumar Jain, Sr. Adv.
                                        Mr. Ashwin V. Kotemath, Adv.
                                        Mrs.S. Usha Reddy,Adv.

     For Respondent(s)                  Mr. Nishanth Patil, Adv.
                                        Mr. B. Subrahmanya Prasad,Adv.


                         UPON hearing the counsel the Court made the following

                                                 O R D E R

Learned counsel for the parties are agreed that nothing further survives in this petition since as of now the maintenance is being paid on a regular basis by the petitioner, particularly as the amount of maintenance is deducted from his salary on a month to month basis.

In view of the above, we dispose of the petition as Digitally signed by Meenakshi Kohli Date: 2015.03.17 11:23:56 IST Reason: infructuous but make it clear that the salary of the 1  petitioner will continue to be deducted and the amount be deposited in the account of the respondent No.1 to the extent of the quantum of maintenance. It is made clear that the proceedings initiated against the petitioner under the Protection of Women from Domestic Violence Act, 2005 for non-payment of maintenance will stand closed. The proceedings with regard to enhancement of the amount of maintenance are, however, not disturbed by this Order.

The special leave petition is disposed of as above.

(MEENAKSHI KOHLI)                                       (JASWINDER KAUR)
  COURT MASTER                                            COURT MASTER




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