Karnataka High Court
Sri Harish Nikam vs Smt Vanitha on 14 June, 2024
Author: Ravi V Hosmani
Bench: Ravi V Hosmani
-1-
NC: 2024:KHC:21396
RPFC No. 15 of 2020
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 14TH DAY OF JUNE, 2024
BEFORE
THE HON'BLE MR JUSTICE RAVI V HOSMANI
REV.PET FAMILY COURT NO. 15 OF 2020
BETWEEN:
SRI. HARISH NIKAM,
S/O SUBBA RAO,
AGED ABOUT 33 YEARS,
R/AT NO.6, 'NERALU' IST MAIN ROAD,
5TH CROSS,
BYATARAYANAPURA,
MYSORE ROAD,
BENGALURU-560 026.
ALSO AT
RELIGARE HEALTH INSURANCE CO.LTD.,
NO.412, 1ST FLOOR,
8TH CROSS, 2ND MAIN,
MALLESHWARAM,
Digitally signed by BENGALURU - 5660 003.
GEETHAKUMARI
PARLATTAYA S ...PETITIONER
Location: High (BY SRI DHANANJAY KUMAR, ADVOCATE)
Court of Karnataka
AND:
SMT. VANITHA,
W/O HARISH,
AGED ABOUT 29 YEARS,
R/AT NO.44, IST MAIN ROAD,
3RD CROSS,
LAXMI DEVAMMA BLOCK,
-2-
NC: 2024:KHC:21396
RPFC No. 15 of 2020
GANGANAGAR,
BENGALURU-560 032
...RESPONDENT
THIS RPFC IS FILED UNDER SECTION 19(4) OF FAMILY
COURT ACT, AGAINST ORDER DATED 31.10.2019 PASSED IN
CRL.MISC.57/2015 ON THE FILE OF THE III ADDITIONAL
PRINCIPAL JUDGE, FAMILY COURT, BENGALURU, PARTLY
ALLOWING THE PETITION FILED UNDER SECTION 125 OF
Cr.P.C FOR MAINTENANCE.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for petitioner submits that matter is settled between parties before trial Court.
Placing submission on record, petition is dismissed as having become infructuous.
Sd/-
JUDGE MKM List No.: 1 Sl No.: 19