DODDAVENKATAPPA Vs. NARAYANAMMA

JUDGEMENT

(1.) This matter coming up for orders on I.A.I for stay, the petition itself is taken up for final hearing and disposed of after hearing the learned counsel appearing for the parties.

(2.) The revision petitioner-Doddavenkatappa filed a M.C. Case in No. 16/86 in the Court of the Civil Judge at K.G.F., seeking restitution of conjugal rights with his second wife Narayanamma. The case appears to have proceeded from about December 1986 till April 1987 and the respondent-wife had not participated at many of the hearings on different dates. However, the petitioner got himself examined as P.W.I in support of his case on 4.4 1987 and closed his side. On that day the respondent and her counsel remained absent. On the subsequent date, the respondent was represented by a Counsel.

(3.) Thereafter, on 18.5.1987 two applications were filed one seeking for interim maintenance pendentelite and the other to recall the petitioner to the witness box for the purpose of cross-examination. Application for maintenance was numbered as I.A.III and has been disposed of in the light of the objections filed.