PAPANNA Vs. MANGALA

JUDGEMENT

(1.) Revision petition is posted for Admission after notice to respondent.

(2.) For the sake of convenience, the parties shall be referred to in terms of their status and ranking before the Family Court.

(3.) The order dated 20.01.2015 passed by the Additional Judge, Family Court, Mysuru in C.Misc.317/2011 is called in question in this revision petition whereby, learned Judge has passed the order directing respondent to pay maintenance of Rs.4,500/- per month to petitioner from the date of petition. It is this order which is called in question on various grounds as set out in this petition.