Karnataka High Court
Sharadamma S vs K Thimme Gowda on 27 March, 2017
Author: A.N.Venugopala Gowda
Bench: A.N.Venugopala Gowda
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 27TH DAY OF MARCH, 2017
BEFORE
THE HON' BLE MR. JUSTICE A.N.VENUGOPALA GOWDA
RPFC NO. 134 OF 2013
BETWEEN
1. SHARADAMMA S
W/O THIMME GOWDA,
AGED ABOUT 39 YEARS,
2. KUM.VIDYASHREE
D/O THIMME GOWDA,
AGED ABOUT 17 YEARS,
3. KUM.VINUTHA
D/O THIMME GOWDA,
AGED ABOUT 15 YEARS,
PETITIONER NO.2 & 3 ARE MINORS,
REPRESENTED BY THEIR MOTHER
I.E., THE 1ST PETITIONER.
...2
2 RPFC NO. 134/2013
ALL ARE RESIDENTS OF
NO.80, 4TH MAIN ROAD,
15TH CROSS, MUTHYALANAGARA,
BANDEPPA GARDEN,
BENGALURU - 560 054.
... PETITIONERS
(By Sri. : GNANESHA N I, ADVOCATE)
AND
K. THIMME GOWDA
S/O KAGGE GOWDA,
AGED ABOUT 50 YEARS,
R/OF BYALAHALLI VILLAGE,
AREKANAHALLI, BELLUR POST,
NAGAMANGALA TALUK - 571 418.
... RESPONDENT
RPFC FILED U/SEC. 19(4) OF FAMILY COURT ACT,
AGAINST THE JUDGMENT AND ORDER DATED:23.10.2013
PASSED IN C.MIS.806/2006 ON THE FILE OF I-ADDITIONAL
PRINCIPAL JUDGE, FAMILY COURT, BENGALURU,
ALLOWING THE PETITION FILED U/SEC.127 OF Cr.P.C.
...3
3 RPFC NO. 134/2013
This RPFC coming on for Orders, this day the Court made the
following Orders.
ORDER
No appearance for the petitioners. Steps, if not taken for service of notice on the respondent by furnishing FPF and CA, within a period of one week, petition shall stand dismissed for non-prosecution without further reference to bench.
Sd/-
JUDGE COPY Sd/-
ASSISTANT REGISTRAR T By: VS R By : VS C By: PKSG Ty Date: 07.06.2017 C Date: 29.6.2017