B. JANARDHANA Vs. ROOPASHRI

JUDGEMENT

(1.) This revision under Section 19(4) of the Family Courts Act is directed against the order dated 31.7.2010 passed in C.Misc. 66/2000 on the file of the Judge, Family Court at Mysore, directing the petitioner to pay maintenance at Rs. 3,000 per month. Petition is posted for admission.

(2.) Heard.

(3.) Contextual facts to which the learned Counsel has made reference is: Smt. Roopashri, respondent herein, invoking Section 125 of the Cr.P.C. sought a direction to the petitioner to pay her maintenance for her sustenance, which was registered in C. Misc. No. 66/2006 and the petitioner was called upon to answer. Petitioner entered appearance and by detailed counter resisted the claim.