HULIGEWWA Vs. HANUMANTHAPPA

JUDGEMENT

(1.) The present petitioners had filed a Criminal Misc. No.67/2011 in the Court of Civil Judge and J.M.F.C. Court, Koppal (hereinafter referred to as the trial Court , for brevity), against the present respondent under Section 128 of the Criminal Procedure Code, seeking arrears of maintenance amount from 01.03.2010 to 01.03.2011 as per the order said to be passed in Criminal Misc. No.126/2006.

(2.) The trial Court by its order dated 21.03.2017 dismissed the said petition, challenging which order the petitioners in the trial Court have preferred the present petition.

(3.) The respondent is being represented by his counsel. Learned counsel from both side are present physically in the Court.