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Karnataka High Court

Padmavathi W/O C Lakshminarayana vs C Lakshminarayana S/O V Chinnaswamy on 17 December, 2008

Bench: K.L.Manjunath, S.N.Satyanarayana

5....»

IN THE HIGH COURT OF KARA$AKATA$ BAHGALQRE

ngmgn $313 THE 17"'nA3 QF BECEMBER;2§$§ r;

PRESENT

THE HQ§9BLE MR. JUsT:C3=WK.L.mA§J§$AT§»} "

AND

THE fiGN'BLE HR.JUSTICE S;E;3§$¥Afi&fi%X$K$ , '

M.F.A no aésgizébfi < M.F.A,G§08.,R$.1iS{2GG6'"»V"

IN M.F.A. No.98e2;20d5{j 1' BETWEE§ 1 RABMAVAEEE ago a EAKSEfiZNAR&HAEA $QED_é1 ymgmsg'-_<,", Dis KRs-%JA§A§b3AmAr§A NQW Exam ¢{0gK;J'$flHDAR KUMRR HQ 352, ¥AgA3AnRHALL: LAYQUT, :$.$$A$g, fiaagaaaaa MGHALLA '"=_§$s¢2E_=_ ',, ApEELLaHw {By $:z{Tmé3§E§Esx 3 HOSMA$E,Afi?E} Hvann 7 = in,C iAKSHM:§ARAxA§A axe V CHINEASKAMY L*VVAaE& ABGU 52 YEAES ' 'R£AE 9.30 129, I FLOGR, §4TH Marx, 13TH CKQSS T VIB¥ARhNYAPEAfi MYSGRE 5?E 038 ... RESPOHDENT {By SE1: R,SQMASUNDARA;ADV.) VV_1 SET 9Ab&$§AmH1 M.F.A.Eo.§862/2695 I3 F1239 figs «19;.gi3 L¢F FAMILY counms AS? AQAINST was JUnGMEw¢ ARE hacmfls DATED: 5.712905 aassgn zn Mc.u0.364(1§§ej cu 'TfiE*_ FILE OF Tfifi gangs, FAMEEE CGURT,fMYSGEE{.FAR$L¥.' ALLQWING Tam ?ETITION FILE9 _§¥, EfiEa A?EELLANT} 322313 3/3 25 0? THE a1nnUE MARR1§sg' as: [BY ENITLIRG TEE APPELLAHTvfigggxaagcuranxkxginwgfiaucg OF Rs.§a00;- ?.M. §%cM--$Hg E£$?0EDEET HEREIN my WAX or MAINTENANCE FRGM THE aAmE'eF'§£T:$:aN ANS THE APFELLARE HEREIK V ER§ESV Te"'-Emgancm $33 maxnwgngncg AMOUNT. _"~ ' L*«V R IE MEA.CRQB§Hc, 116 OE a9¢$:: "- ' BETWEEN ;"";§ 1'i V "* -7a-, 1 sax C Lafis3MIfiAR§3g§A~' V sic ahws V Cfifh "@wAM¥"*w' A&E3fi58_zEaRsg'.'g"x~«. RIA #129,'?xRs¢.FL -E 4TH warm,.13Ta"sn¢ss;'vIn¥ARA§YAPRAM MEOSRE 5?oa9a-_* '< *"L * "' cR9ss«@gJEcT0R 'W;3y~s§: E R sqgasuunaxa Fag sagas-saagcwaai Amfi":
._ D/0~K}$ JANARQAEAPEA '_AAGEB§"41'YEARS «Y 31% K.J.SUEDAR KEMAR l#"352, yaggaama HaLLI EAIOGT :1 swgfis, nazgggfis MOHALLA "'~g¥soRE 5?8 663 ... RESPGEQERT {By Eric i~ESH S HQSMATB,.E-33?. } Actxrocate far several institutiana, we are qf the rayinicafi that he has sugprassed the inc:c:>me_' "':i_'z':. '1'-.f;A.'£.5 evzitiencei Therefcre; we dm notf justification either to 1_':e<3:L.m<:~.~..._4 awarded by the Family Court Accordingly, we answer V
15. In the resulzg, é1's' as the Crass-aobjaction are Judgment ef the fiamily Cg1.;;¢t.,' gagged in Sdfu Judge Sd/~ Judge