Karnataka High Court
Chandrappa S/O Shivappa Lamani vs Smt. Sharadamma @ Sharada Bai on 22 November, 2010
Author: K.Govindarajulu
Bench: K.Govindarajulu
the Ecawzacéai 2_~:<iv<i>c.2ate for the resp<::nd€r::i«h"asba:2d is I;hx:L:_%: hé".i's--« pr<3vi<'i<:c% an :i>g:s;:;<:>:"m:"1ii:}; and he was piaceé *Pfuri:Lhe;7 Sub$E8!'":iie:E,i?= <%<:::1zs3a1c§ing that this is not <fr3z}Sid_;':r€:.=:§ §(}}?.' P;{}a.__?a,§g: A' Traztk €;'.:>::ri 1.'/<>m*%;. _ » .A .
3. §,;c,=a:'n<;~{§ advocate for Eh..._ pgtitionérfwifé Cq:1::§:é1€3«..:Ir1§{ he has :10 c:1::>L:'<:ctVi:';r1 50:' freak} €?}.'}quiI'§:'§ pr0.%%féi:€::i E}}€ c§v,{i1t?inu€ to deposit ezn:'rz> maimenan::<3 ag Qf RSCLCIOOX» per I'E1{)§,":Eh. E1 1322;? suggiistisn, §_0V_, T' recorded by JMR? in Cjrimixzai3~u?~$i':'§.<;:IE\I0.§Ieé~,'2{}%§*? a£{a".i_byv_'__:§{a'P.0. in Criminal Petition §\'o.f>j 20f}8 agfe. s§é:4't'3é3_*s,ib<;ié>:\,/,,VL
4. _'_E'}_2Vc 'i'e;zi*31€»31«_:?,_Magisiréité ij3_ dirfécted :9 take up the case giw: §i'i::<::"ijv 12;; both fihésédés iO..1:éé::i the.€vid€r1<:€:, decide the Case: fresh in as spam 0:" 5L3 4::?xg;11ii33.V '"£Ti1§ <i'&:c_iéi;>}1 of the case; the hugband shall <:<>minL1:;~ iris ,§}éi§/ Rs') ?_§O{3C*,/? per rfionth to his Wife. F~_:"5'., is; SL1bE;1'Vi§E§€_{§,_'Z}1at a sum of Rs: 263509;" was deposited Vb":%7_f<2:<;}"€;--?1V<' if Ehff wife is sntifled :0 the said sum, the Sam {;;.._e3g;-V ;;';§.,g.;; V.g¢":he wifs in Criminai Mis,NoJ:34/2097 after ob:ai:r:i:§;;};« gm?-gT;=§:¥:%-1?":€§em:ifi<:a¥;ic=r;. If; :3 again submiiieci them is :20 = <2;::e;;§'<;s;;:, 2 :21 §« ,,,\ (Q. in (is) tbs: r:<3=s=::§§:1§, if the amount is if}. ciepeait. Pczitiisrz aE1<>*~.xre::§ acaaréingéy.
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