GANESH RAO Vs. SUMANA K.

JUDGEMENT

(1.) Though the revision petition is listed for admission, with the consent of learned counsel appearing for both parties, it is heard finally.

(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 08.01.2016, passed by the Family Court, Dakshina Kannada, Mangaluru, in Crl.Mc.No.56/2014 is called in question in this revision petition, whereby, learned Judge of the Family Court has directed respondent to pay Rs.8,000/- per month towards monthly allowance to 1st petitioner from the date of petition till her life time, a sum Rs.5,000/- to 2nd petitioner from the date of filing of the petition until he attains majority. It is this order which is called in question on various grounds as set out in the revision petition.