Karnataka High Court
Kavita D/O. Kalaveerappa Uppanasi W/O. ... vs Kalaveerappa V Uppanasi on 18 March, 2025
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NC: 2025:KHC-D:4976
RPFC No. 100132 of 2022
IN THE HIGH COURT OF KARNATAKA,
DHARWAD BENCH
DATED THIS THE 18TH DAY OF MARCH, 2025
BEFORE
THE HON'BLE MR. JUSTICE E.S.INDIRESH
REV.PET FAMILY COURT NO. 100132 OF 2022 (-)
BETWEEN:
KAVITA W/O. RAJENDRA BASHETTIYAVAR,
AGED 31 YEARS, OCC: HOUSEHOLD WORK,
R/O. KURUBAGONDA, HAVERI,
TQ: AND DIST: HAVERI.
...PETITIONER
(BY SRI. G.I. GACHCHINAMATH, ADVOCATE)
AND:
KALAVEERAPPA V. UPPANASI,
AGED ABOUT 71 YEARS,
OCC: CENTRAL GOVERNMENT WORK,
SENIOR POSTMAN,
R/O. MRUTUNJAYA NAGAR,
POST OFFICE, DHARWAD-580006,
MOHANKUMAR NOW RESIDENT OF
B SHELAR
SHIVAGANGA NAGAR,
Digitally signed by
MOHANKUMAR B
KAMTI PLOT, SAUNDATTI ROAD,
SHELAR
Location: HIGH
COURT OF
DHARWAD, DIST: DHARWAD.
KARNATAKA
DHARWAD BENCH ...RESPONDENT
(RESPONDENT SERVED, UNREPRESENTED)
THIS RPFC IS FILED UNDER SECTION 19(4) OF THE FAMILY
COURT ACT, PRAYING TO SET ASIDE THE IMPUGNED ORDER DATED
06.03.2021 MADE IN CRIMINAL MISCELLANEOUS NO.05/2020
PASSED BY THE FAMILY COURT, HAVERI SO FAR IT PERTAINS TO
THE PETITIONER (RESPONDENT NO.2 IN CRL. MISC NO.5/2020) AND
FURTHER DISMISS THE CRL. MISC. NO.05/2020 AND ETC.
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NC: 2025:KHC-D:4976
RPFC No. 100132 of 2022
THIS PETITION COMING ON FOR ORDERS THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:
CORAM: THE HON'BLE MR. JUSTICE E.S.INDIRESH
ORAL ORDER
Heard the learned counsel appearing for the petitioner.
2. This petition is filed by the respondent No.2 in Criminal Miscellaneous No.5/2020, challenging the order dated 06.03.2021 on the file of Family Court, Haveri (for short, hereinafter referred to as 'Family Court'), cancelling the maintenance to be payable to respondent No.2 (petitioner herein).
3. Having taken note of the submission made by the learned counsel appearing for the petitioner herein, as the petitioner herein is married and therefore, the Family Court rightly cancelled the maintenance to be payable to the petitioner herein and therefore, no interference is called for in this petition.
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NC: 2025:KHC-D:4976 RPFC No. 100132 of 2022
4. Accordingly, petition is dismissed.
Sd/-
(E.S.INDIRESH) JUDGE SMM CT-MCK List No.: 2 Sl No.: 1