PRABHUKANT Vs. AVINASH

JUDGEMENT

(1.) The present petition is filed under Sec. 19(4) of the Family Courts Act by the petitioner/husband aggrieved by the order dated 11.11.2019 passed by the Family Court at Kalaburagi in Crl.Misc.No.139/2017.

(2.) The said petition in Crl.Misc.No.139/2017 has been filed under Sec. 125 of Cr.P.C. by Master Avinash, the minor son of the petitioner, who is respondent herein. The Family Court by the impugned order has directed both the petitioner/husband and his wife jointly to pay maintenance of Rs.7,000.00 per month to the minor son/respondent herein till he attains the age of majority.

(3.) A petition under Sec. 128 of Cr.P.C. has been filed by the minor/respondent herein, representing by his natural mother in Crl.Misc.E.P.No.129/2021 seeking assistance of the Court in executing the aforesaid order.