Karnataka High Court
Smt M C Sujatha vs Sri Megharaj J Hiremath on 10 February, 2009
Author: B.V.Nagarathna
Bench: B.V.Nagarathna
ii'? 'i'i':%£:} Hiijrfi CUURI' GP' f<;ARNA'§"AKA AT BANGALORE} DMED THIS THE 10% my C}? FEBRUARY, 2009:
: BEZFGRE :
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Wf(}.ME{.}HA£<fisd ;~i;&<1:::»i2m¢a. ' mm ABGU'? 38 YEARS _ R[A.D£3{}R N<i).9%_~s*1[5£% 'V 122% (29033, 2;m'.rs2_:A:N Biri53sGATi-I sgrma {¥j;ég.§3:%E§;§ _ 3 % DAvANéa<;;.ER?5$~~%_V'.' ; ' (BY steiV;...;<..:<AJAS;4::a;}%s;A§é';.g§'n.v;}- AND:
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R ;'{_}..ES1?~tWAR' «..i}iAf$~AKA W rvm1i:-:._.» 13.'"§fIPZOSS "§;*AE*é':,§';%BE::駫:.:; :1": V V uavimez :};;*:':.ij_"_, i '' "wigs c:1v;:, ma:-'m*:<_2:xs FELEZD u:~m;::;«e 8k§(J?i'i€.)?~% 24 my
-»z:.--P<:¢, maygmg *r_<:s 'i"§€AE~i$F§::'}§£ "n-12:: M.<.;.w;>.29;;g<;ua ms " 'z'w.:;1«*m:: use H0£*€'i::iLE Aum. zgwu, gamma {s;e.1:mz.), }'Ei7i'f1'i{)Nb}i-3 §<I§§S}'{)§*5i}£:}§\i'i' '' : {;;s&iLsiexmi.:«:;»iuMs:1<;A!a'm;MA*1';~i. Amen) RA.i'~ii:38}:ZE"~if§U§€ Ti.) '!'?i3::§ Fiiefi U}? '§'§~i}:Z H{)N"Bbi1} F'AM£LY _Ci(..}U Ni' J1} D63 AT Dfi\i'AN{}E£€E' Iw' This petitisn Gaming 011 121:1" adu1ission_.:§1is ~ court mafia the failowirxg:
0 R33 13 "
'i'h0ugi'2 this Inattex' is ib'£_vad,t§1i$$iozi, Witt}. V {be sorxsent of iear:1e€i*z:Qm_1'Sé i':;éfi sid{$£i';;- it is heard fznafly.
"2. This ';s§':i1:'¥;=:'"$eeLQ711g tra.3:1$fe§* cf M.c.a;'§.%éT9/$393 orgifié fiie of the Addl. Civil Judge 'at are F8.'s:1:1§.iy Court at ijavangere.
3. g ' '=1"i}e ,£'<:£e;V3§it facts of the case are that ma §;re:tit.ioii§er n{:rei_n has filed a petitien for fizaintenamce i~«'an11'ly {jaurt at Bavangere, in (3.:-;*-..I\i<:s_;':{.'i:'«;_Afi.2AL)Li8 as per £5il"II1(3ZXUI'€"A.. The mspondaxrzi h€1jeiz1"'-had i:1itia£i3r* fiisfi M.€.:.N0.'?4/2908 izsaibre the Court: at Davalzgere, as per A:1I1€xure~B. '*'Subseq21ent£y", by cmder damd 4.9.2008, the §'€S§}OI1€i€fl?l sought far withdrawai 0f {has said petitziézrx as per Arm€:xL1re»1) anti later ha filed 1v1.(j:.N9.'29/ 2933 before Ey.
the Add}. Civii -Judgefsr. D11.) at £<ax1ebez1r1L1r_. Annr:':x:..11~e--€..1. 'H16 said [)6ti?ZiG¥} is flied under__SeétTi_<;'vz§_V'1E2.V _ of the Hfizdu Marriage Act. The hag: "
Se-Light ihr transfer sf M.G.N0.29f/a2{}€)8 iifxés-gi .:i'~1¢'T at bianebenzzur to the £+'2z:11il§z'(,'i:i;2.1:.'t $i:,_i}axra;':'g"ér§:».4_,
4. 1 have heard the £ea131ed_{§t3L:§1s~gi fo1i4'i.*:1§=§Ipa19f¥:ies.
5. it is subrzxitted 03:1 béhafif"(;;f §h.8_iVf»'£3:iii§1QD8r that the petitioner is Wfith p8;f'(;fi"1tS_._§3;T§ Davazlgere and that her: c1aii_igI;;d:<:fIx7. é{t=_ séve:1tf1 stanciarci at DEM S§:ha<)i aixti Shft has filed a petitian sfieérgirxg maintenaixcfs. agégginst the respemdéznt that she _ Weu3.d,i firisi it to travel from flavafigem to Qrder t0 contest M.G.i'~i(;.:29/O8 fiied by t1u1t:AV :'&a:sp:<§:r1;:¥: c1ii;:.ééLVt Kanebennm'. ()1: account of personal {arid §:£}3"ie;tz3r¥V .V diifictfities she has sought for traxisikr 0:' A ..f¥;%"19-3:': Said case.
V% c'_:;_._;% P63' contra, it is submitted by the 1€3£1I'I}€":3Ci ceunsel "fer the respanderzt that thaugh origjnaliy the peiitior; under Section 9 of the Hindu Marriage Ac: was fiiad in the Bfinlily Court at Davangcm, the same was £94» Withdrawn mad met: at 1<ia;1ebemmr on account of the consent given by {he petjfiener herein and therefore, this petition is devoid cf merit. He, ti1€I'€§f()I'€,, that this civfl paetitien aught to be cziismissed. ' 3? . Havixag ragald to the €i§}<3Vt'§-iSiL1§}T£1}iE§_§'#'§iO§Ifl";£.',K" it41€§V'<3;t;.i}f'}'»., question that arises for :11}; c0i1si{iiei*~3ti<;$r1 Whether M.C.Nc.«.:29/U8 pe11éiir:g'~~Qfi tii::+__fiie:A §'?'£-{::i':.?";i;i';'i"_i:i1.ri£ Judge (Sr.i)I1.) t«:aI1€b5a2::;1u1*,A..<§t;g {j;t be i:~a~;1s::§:~;»ea to the Fami13:* Court at fijaiéixgcft.
8. £<'ife;x111. 'thV€° V11;-9;:tt:1ffi;si§TV:' CW1' record, it is evident that though. {:25 " V;13{é~.:;§"1*'iz:1 éafitween {he parties was soiazaégzizézd 0nV.'3V-1.:;§'§}§;?95 and there is a daughter born exit' --rf}f an account ef difl'e:rer:ce between the iiving separateiy and the fmtitiener ' he1'ei}1.j§J;,iv§ii'1g with her parents at Davangera. it is 3190 V' 'mgerfii that initiaiiy M.(3.N9.'?4j{)8 was fiivad by the 1't§:§p6£1de11t before the £~"ami1_v (hurt at illavangerfi, 3 k »z~ fer reasans best Ki10'i¥'I"i {*1} him, the ssaim:-3 was Withdrawn and a fresh case §:&.{}.i%~§0..;:i%/{)8 has been fii€:d at Kanebemzui', can that ~:::ame Cause: of acticsx}. Cons'1deri11g *%