CHANDRAPPA M. Vs. VIJAYAKUMARI AND ORS.

JUDGEMENT

(1.) Sri.M.Murali Babu, learned counsel appearing on behalf of Sri.H.V.Shyame Gowda, for petitioner and Sri.Kiran Gowda.M, learned counsel appearing on behalf of Sri.R.S.Prasanna Kumar, for respondent No.1, have appeared in person.

(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 19.08.2014 passed by the Family Court, Kolar in C.Misc.(FC.)255/2013 is called in question in this revision petition whereby, learned Judge of the Family Court has directed respondent to pay maintenance of Rs.2,500/- per month to first petitioner from the date of petition till her life time or till it is altered and Court also directed to pay Rs.1,500/- per month each to petitioner Nos.2 and 3 from the date of petition till they attain the age of majority or till it is altered. It is this order which is called in question on various grounds as set out in this petition.