Karnataka High Court
Smt. Meenakshi vs Sri Belakerappa on 18 July, 2014
-1-
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 18TH DAY OF JULY, 2014
BEFORE
THE HON'BLE MR. JUSTICE HULUVADI G. RAMESH
RPFC No.113/2012
BETWEEN
SMT. MEENAKSHI
W/O SRI BELAKERAPPA B.
AGED ABOUT 47 YEARS
R/AT NO.44, 3RD CROSS
SAMEERPURA,
KEMPEGOWDANAGARA
BANGALORE-560 019.
... PETITIONER
(By Sri.: CHANDRAIAH, ADV. FOR SMT.GAYATHRI T.N., ADV.)
AND
SRI BELAKERAPPA
S/O LATE NARAYANAPPA
AGED ABOUT 61 YEARS
R/AT NO.IC-103, DOS HOUSING COLONY
ISRO QUARTERS, DOMLUR
BANGALORE-560071
WORKING AS:-
SENIOR DRAUGHTSMAN -B
EMPLOYEE CODE NO.1500467
CENTER & UNIT: ISAC, ISRO
GOVERNMENT OF INDIA, ANTARIKSH BHAVAN,
NEW BEL ROAD
BANGALORE-560 031
AND ALSO MPDA ISRO, MURUGESH PALYA
BANGALORE-560 017.
... RESPONDENT
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RPFC FILED UNDER SEC.19(4) OF THE FAMILY COURTS
ACT 1984, AGAINST THE ORDER DATED 4.6.2012 PASSED IN
C.MISC.NO.355/2010 ON THE FILE OF THE V ADDL. PRL.
JUDGE, FAMILY COURT, BANGALORE, DISMISSING THE
PETITION FILED UNDER SEC.125 OF Cr.P.C.,
THIS RPFC COMING ON FOR ORDERS THIS DAY, THE
COURT MADE THE FOLLOWING: -
ORDER
Though notice was served to the respondent by way of paper publication, the respondent did not turn up.
Petition is filed for enhancement of compensation. According to the petitioner, she married the respondent and out of wedlock they have got two daughters and one son. Respondent is said to be drawing pension of Rs.14,465. On the maintenance petition filed, same has been dismissed by the V Addl. Principal Judge, Bangalore, in C.Misc.No.355/2010.
The finding of the Family Court in negating the contention of the petitioner as to the relationship and having regard to claim of maintenance is set aside. -3-
Matter is remitted to the Family Court for disposal of the case in accordance with law.
Petition is disposed of.
Sd/-
JUDGE ap/-