Karnataka High Court
Smt Padmalatha W/O M Suresh Ballal vs Sri M Suresh Ballal S/O L D Ballal on 2 December, 2011
Equivalent citations: 2012 AIR CC 1225 (KAR), (2012) 115 ALLINDCAS 902 (KAR), 2012 (2) AIR KAR R 314, AIR 2012 (NOC) (SUPP) 1067 (KAR.), (2013) 1 ICC 202, (2012) 3 CURCC 249, (2012) 4 CIVILCOURTC 162, (2012) 2 KCCR 1018, (2013) 3 CIVLJ 286, (2012) 3 DMC 192, (2012) 2 KANT LJ 506, (2015) 1 MARRILJ 697, AIR 2012 (NOC) (SUPP) 970 (KAR), (2012) 3 CIVLJ 675
Bench: N.Kumar, H.S.Kempanna
{BY SEE. B V K§{ES§§NI'3II §=£}'v'., FQR SANEK:EA'fH£ ..%SS'E'S}:
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IIIE PRL.CE'iz"§L JUDGE IsIIII;:I;II"~~.5:z (:Jf&"}, 'I;zIIs;§IG--IéII;GREI I:I.I:, ALLOWING THE PEYi'I"£'I()I\'?$_E'1I;EI>"U._,»f'S.13{§1} (2.3; SE' THE HINDU R/Li%RRE'fi.CrE A.C"F,I.:SE'I1?KING AI EIECREE FOR GIVQIICE D1SSO1fJ_H'§{} '."_I'I~£f:? EIVEARRIAGEI MESCI CV1, £\PPL1§_1VATIQ'_N :VU€f\E-DEER. -SECTION 24 OF THE HINDU§VLXRR_EAGE;%_CT'«.R;{"x&" SECTION I5I OE' CIVIL PROCEE.)Ui§E; C7QUE""PLEAS'3B='TO GRANT AN INTERIM 1\!{AE§\YfP3D$3J\fC.:?___" GE' IIs,2;5.,oG@,I~ [R_UPEES: IWENIY FIVEE GIVLY}; PER MONTH FROM THE DATEIV£39;PE'Ef§'fI®E\I"TILL;"TH'E DISPOSAL OF THE ABGVE1 1é\gpPE:z3';L--..,V_f33_N(£>..'V "*~III*I'IGAI'IGI\I EXPENSES GE' R.$.40,,oI'>::I/--_ {RI}P§ZE§SI:.4E"QE{TY THGUSAND QNLY] ANI3 ETCHI . I I ' '§E--E?§3 IIQIEA - ;'$i\jE> MESCI C¥./fig, AI>PI..ICA'I'IGII :.4."'.IC®E{f:£i?s§C3___'OE§? I+'G'II-.AI.>Ix:II$3IGIaI TIEIS Ijsgy, II KUI"-.fL»'3IR I}EI,IvI:I:I:I; '§'E€£B %»'GI,LQ¥V£NG:~ G? US$31/IENT f_'"EEa§:f-: .:§I§.I3€ai 3:3}; Ihe avife {:h3}C§é3IIg§§IIg; IFIII5 a§:$£:I<:>a'3 ETGII I:§§va"::_<*:_é §3;f&iE§Q{,€(;§s 'my I316 FI:éII<:i,I3§e Cm? Jgdggfi {SI,I3I:.EI III éax"
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Rex, IE Caurt 3:1": the firs: instance, in every cease where i is psssible so :9 de consisigniiy the nature Qfid circanzsiances of £318 "
make every endeaueur to bring {xbéizgi % recarzciliatian beiweerz the pca;'ii'"::?',
16. Such an attempt. is :i:3::':¥a.rraf1.'é:f?§5E" i:1V'=t;H€:V'V Cases which are mantionad 'i:3:VC185usé" €ii.i}§ clause {iv}, clause Ev), cf sub» Section (1) of A$€::iig';f:;_ jv:».J§-*£arriage Act.
Hcswsver, iI1_ Qiwb) of sub» section {1} 0f..S'é<:*:i0n"13.i:vv§;::_f::2in§;a':ory. " i_n'ar%iic;f'L«f§<3'abaut 3. reconciliatian sub"
Ssctierg {.'3} 'e:;f ':.'3§§:i-.:ot:_ Vests gowsr if; :he Couri tg ' V ' adj :;:::::*::,_A---iiile. pm::eé'<;i':';;ig§. 28 3§ 1:115 A9: §:"s:?id€;3 €02' a§§€3.§ j §mz:§"::§€§::f€5€'»$ afzé erfias.
_ 'E352 éeerégs maée kg: 319 agar: ii: any "§:'s:3s6€di:z§ iiflfiifif' ihig £6: shaii szzfijgséi ia the pmzsisieszs 3}" Siib-s§8€{Z9§2 (35% be afipegaiaisie as C§€C§'§€S 5;' the gear: ?3'Z€§€§££' in {kg exgrcége sf xx {is <3:":'g:3:aZ Civéijazrisdicéiagl 0:115 €U€f"§} susfz. appeaé shaii Eée :0 {he «:*0::;":¢ E0 wE:逧1 1 :3;*dii10;r:i§; 5&2 j%ce;:r3; the dgcision af gézzea in {he €.:«:'er<:£se Qf' ji:';§ "::r:gE.:zas§ %;*i:3_i'E' jurisdiciieng 1 A I 1 __ _.
E9, The Ape}; C.<:>:;.2ri _ :13 E§1é>Tv.§§a;;s€% SINGH VS. BIRP.¢fl4 KAUR mfg:->.;}:/cg m";;.:R" 299? SC 2083 has Eaid dawn $A1'1'§>1:;3;;C§vV'§:%€=_V;;§é:€'*approach sf {he Courts Qf iaw whik: d<~:a%:%::g:]»;'I::v::§j,n";::§n:£:i§[.:':*§_att€r in para 35% which $6338 L:,;"%€E'3r:::*..
""" ihés Couré maké :'§,,.,{{1{§??,€ ' the approach Qf a CO§£?::"'.Q}' Zai::_ :' %2.'._r?2e:§:;i;:'i:n5z2ia§ ma,z:e§'3 :'r1u;;:*:E"2 ;j?'"§?;<:}§7€ {75:z':*::..é_%j::%é:£L€: a;Q'VEz'r2V1a::;iy€ and prodaatzive 2;9éfi?:s3%" 5;/153% """ Siésirasé, E?"a€0f'€§i€€:'l gr 3 "::i:a:'C::j§*:":é§é;;§}f€;¢ Mairiméniai §??;<'3£E€€?"'S mus: 3:3 bg; Cozzris :;:*;z,?': f'a:zzna;%': Qrzggie anfi g;€"z*;5;z"z':L%2i§;;. Eieézzraie :5su€.§ 3,5/éatzyiszg ziazgjgsgai . , L_ :'€£a2,.i:':ang haség Ea be fzaafiigfi scarqfiaéig anti Qegai g3mvi$iz:;::3 ssrfzoasié §€ €o;":s':':3';:€si and {?'EE€3'g:%3"'€{€CE :;:2:i:§"::>u§V }9e:'r:§ igijiimezgs 9;"
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maE<::> 0:55 ejfozis 50 bring a:F:;3u§;[ re<:z:>z25§§.été;i:§z: "
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help, Q' in spite of 52§zdeQ,::3;{%* Z"€'COI"iC§3i€Z{iC1}i?. car; bad; évég; endeavazzr in {hag :0 336 made :52. ¢:i.:3~:és_0f %':§:$:,;2*ie>. ";--.__ ' '
22. '_ afsresaid Jagraj S:£:1gh'g._Ycasé_' :;r_:fl§r;
__s?'; _ C;i:>:/Vz_;.zA"§:/L:V';%"é§$;;%«e2éie€£. szay. E3<:,>:::":d, :0 ;_?1_Q?<€ " £15?' ';.a§AA£:::z%V:g§u§s an/& «:%ndV€a::{2zzz's; {ff 4';'§T€€:§j?'"i{;§%:E:€E;C€G£"€..._fC?xU.S, Saab S€C{iG?Z {2} Q,f'Seci=;::2i2 A _sa;ZLsiaz°g prefiisian exhibiéing the P{.::'§z'a,mes2: :'eC;u:i§"{zz§; €023': €22 {he :0 :'3:¢3:f<e €v:32'§; €;"§E§§€C£E,§G{£§" :0 3:§~zfi%:§ aijoué Q recenzziiiaiian bgéweezz '$16 A ..;j;a;:€§es$ {f :3': §z'g§z: 5,5? 'SE38 abazje §:2:'e§"fi':3i: arsai '§;2::,r::az?zou:;'2i; c0z2sid§3:2:z:;ion af SE29 ;ieg€s§a:.us2€ 52":
s3z"za«:?§,:z:3;: :~;ue:7E2 pmviséori. as': {}.r{§{3z' is g;:x:;.s;g>cf by 52, 3%/fa/::Arim{:sra§{J;§ Cams': z::::;§<:z';2g {: ;2€:s':g; so #255 :::%:;h€:2" spouse': is; 1191; meiséy 2: C':"€3E,"ii'L1E'€ if i,E1{;..._Si233::2?;e,V"'V. Sash 5: fight: is inhéréni in iihe Very marriage éiself. Mairimeniai matt€vi*§§fi:;svt,"-«'pe.; '§:>j; i:€2r{,1§""E',S wit/11 hL§§E"i&§": .21r:g1§> igsuess affecting Cenjugal €ar€fuHy. Sub Ssctiorzéfi} iL<5 é'i évaiuiary p:'C:V§S.'iO}.'1 isxhibiiiing Paréiamerré mquiring {(3 make every éndeavour 'réséficiliatios bstwseen the $€t§K7€€H {he pariieg to the :na;:f--E.a§:5 13.6 acéuieé it is the duiy 0? $16 C§>:i€t id" ~.n:;:;k:; "V-.s%x?a>_r§f ~«i*:né€g2v<>a: :" {:1} brirsg $;;h£*: p2ii"§i€S «QC: :"§};£is::;:.%§_E:a.:io:1, if'%:~<:-faiiuré is: make such an sjndeavczm' 'V._d5§5f::/ffisfifié'«.Cf'<:>1::*i cf {ha jzzfigdicééoiz 3:0 try ané §€Ci<j€ «:'§:::§@ if -3:9 §--§§2dea:.»'£;z2r had %3e€:": §1rza:2d;é;i by i;E';s% {:{;>t§E":)9 :3;
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