KAMALAMMA Vs. KRISHNAPPA

JUDGEMENT

(1.) Sri. Mohan.S, learned counsel for petitioner and Sri.K.H.Thimmaiah, learned counsel for respondent have appeared in-person.

(2.) The order dated 27.10.2017, passed by the Family Court, Tumakuru in C.Mis.No.51/2014 is called in question in this revision petition whereby, learned Judge has dismissed the claim petition filed by petitioner-wife under Section 125 of Cr.P.C. It is this order which is called in question on various grounds as set out in the revision petition.

(3.) Sri.Mohan, learned counsel submits that the order of the Family Court suffers from serious infirmities and the same is liable to be set aside. He submitted that the Family Court has failed to appreciate the oral and documentary evidence available on record.