VENKATESH M. Vs. YELLAMMA

JUDGEMENT

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

(2.) The order dated 06.12.2014 passed by the Family Court, Davanagere, is called in question in this revision petition.

(3.) The learned Judge of the Family Court has passed the order to realize the arrears of maintenance amount in terms of Section 431 of Cr.P.C. by following the procedure contemplated under Section 421 of Cr.P.C on an application filed by respondent No.1 - wife under section 128 of Code of Criminal Procedure, 1973 ( Cr.P.C .) and consequently, directed the Office to issue warrant along with schedule properties and RTCs for recovery of fine in Form No.44 appended to II schedule of Cr.P.C . to the Deputy Commissioner, Davanagere and to deposit the amount recovered by sale of attached property to the Court.