Karnataka High Court
Sidramappa vs Rajiv on 22 July, 2008
Bench: V.G.Sabhahit, L.Narayana Swamy
IN THE HIGH COURT OF KARNATAKA AT BANGHLQRE DATED: THIS THE 22"' 2mm 05 JULx, 2Qc§ *_ PRESENT THE HON'BLE MR.JUSTZCE V;G{sABHRH;Tr v 7 AND % THE HON'BLE MR.JusT:¢E L.NAaAyANA°sWAMY ccc,Na,185/2Ohe(Civ11) BETWEEN 1 sImRm¢fi§A__ A _ _- '''' "
s/Q"G3RL:NgAppA_guxnaKAR_' A/Au73;x£ARs'.'A% '" J _occ RETIRED @ovr;sERvAN§ ,'R/o"w9_88¢41IfFLooR«KAMAKsHI9AL¥A aANGALo3E~79"
;EXTEMSIGN,MAGADI MAIN ROAD sMT'nAKsHYIN1V""
4i 'w/0 SIDRAMAPPA HUNBEKAR '*. Asap ABOUEW6 ' 4 YEARS "QC: HOUSEHOLD ~R/0 NO 884 II FLOOR V'~KAMAKsHIpALYA EXTENSION MAGABI MAIN ROAB . ._.--.--.~...-an BANQAfiORE~79 '»~_ : ... COMPLAINANTS 's;i PRAVEEN KUMAR RAIKOTE ;
-on RAJIV SIO SIDRAMAPPA HUNDEKAR R/A 44 YEARS OCC BUSINESS R/O NO 52 VINAYAKA LAYOUT I STAGE K H B COLONY MAGADI ROAD BANsALoRE»79 M_»_r, ... Accuses. "72 ccc FILES U/8.11 & 12 or THE jéoNTfieeT:ToT=_ COURT ACT PRAYING TO :NITIAT£a.=C0NTEMPT PROCEEDINGS AGAINST THE ACCUSED iFOR *DISOBEYING';t THE eanzn, IN M.F.A.NO.10026/2006 'CONNECTEQ WITH M.F.A.No.1989/2007 AS WELL As Tag ones? 933329 BY THE CITY CIVIL JUDGE, MAYO HALL UNITg:cH.H.NoL22;_ PASSED IN 0.s.No.15130/20Q§ DATED 12;9.2pe5,~ THIS ccc COMING '.¢n,» Fek«l PRELIMINARY HEARING THIS ant, .sABnAH:T_ J.," MADE THE FOLLOWING: ~a§ 2 :'v*a=T"t On 7;7;;oca%tn:§ nettef Gas adjourned as it was aenbn;ttede tnet: the counsel for the comp1ainent_3eanot in station. Even today, the 'connsel 'fo§V the complainant is not present.
'"~_vg;fTfiie petition has been filed alleging tdieobefiience to the order dated 18-4-2007 passed by this court in MFA No.10026/2006 and A 5f:eennected appeal, wherein the order passed by %th§W trial court regarding payment of maintenance has been modified. If the complainant has any grievance regarding non- \fi«&.
payment of maintenance, it is open for to file an application before the V. We do not find any good "
exercise our power underjSeo'.'.1l7;and,:lI?_ the Contempt of Court Act, Accordingly this "'--var.aV.Vr;%~.vt:i.ti.o'rz._V c;i':$,:.°=.§.vv:'tV1Vi3sc~3s:11.V Liberty is rese"'r.yed oomgilainant to workout his appropriate application':.A;i'n.' tifie V Sd/-* Judge Sd/-
Judge