Karnataka High Court
Mr Francis Cyril D Cunha vs Smt Lydia Jane D Cunha on 26 August, 2022
Author: Suraj Govindaraj
Bench: Suraj Govindaraj
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CRL.P No. 8040 of 2017
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 26TH DAY OF AUGUST, 2022
BEFORE
THE HON'BLE MR JUSTICE SURAJ GOVINDARAJ
CRIMINAL PETITION NO. 8040 OF 2017
BETWEEN:
MR. FRANCIS CYRIL D'CUNHA,
AGED ABOUT 52 YEARS,
S/O SYLVESTER D'CUNHA,
RESIDING AT DEEPTHI COTTAGE,
KALLABETTU POST, GANTALKATTE
MOODABIDRI, MANGALORE TALUK - 575 026.
...PETITIONER
(BY KUM. MONICA JULUET, ADVOCATE FOR
SMT.MAMATHA ROY, ADVOCATE)
AND:
SMT. LYDIA JANE D'CUNHA,
AGED ABOUT 42 YEARS,
Digitally signed by
POORNIMA
SHIVANNA
W/O FRANCES CYRIL D'CUNHA,
Location: HIGH COURT
OF KARNATAKA
RESIDING AT URPALPADE HOUSE,
KALLABETTU POST,
MANGALORE TALUK - 575 026.
...RESPONDENT
(BY SRI. CYRIL PRASAD PAIS, ADVOCATE)
THIS CRL.P IS FILED U/S.482 OF CR.P.C PRAYING TO
MODIFY THE ORDER PASSED BY THE CIVIL JUDGE AND
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CRL.P No. 8040 of 2017
J.M.F.C., IN CRL.MISC.No.36/2017 DATED 12.09.2017
HOLDING THAT, THE PETITIONER IS LIABLE TO PAY ONLY
RS.26,000/- TOWARDS THE ARREARS BEING THE
MAINTENANCE ACCRUED FOR A PERIOD OF ONE YEAR
PRIOR TO PRESENTATION OF THE PETITION.
THIS CRL.P COMING ON FOR ADMISSION, THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner submits that the sole petitioner has expired. In view thereof, nothing survives for consideration in the above matter. As such, the petition is dismissed as abated.
Sd/-
JUDGE KTY List No.: 1 Sl No.: 6