PADMASHREE Vs. NAVEENKUMAR,

JUDGEMENT

(1.) In this petition, petitioner seeks a direction to the I Addl. Family Court, Hubballi to keep M.C.No.22/2017 pending on the file of said Court in abeyance till the respondent pays arrears of maintenance as directed in Crl.Misc.No.219/2014 dtd. 9/5/2017 by the Principal Family Court and confirmed by this Court in RPFC No.100069/2017 dtd. 20/6/2022.

(2.) Heard learned counsel for the petitioner and the respondent, party-in-person and perused the material on record.

(3.) The material on record discloses that the respondent-party-in-person has instituted a petition for divorce in M.C.No.22/2017 seeking dissolution of marriage between the respondent-husband and the petitioner-wife which was solemnized on 8/6/2011 on various grounds. The said M.C.No.22/2017 having been contested by the petitioner-wife, the matter is posted for pronouncement of judgment on 6/2/2023 before the I Addl.Family Court, Hubballi.