KAMALA N. Vs. SATISHA K.

JUDGEMENT

(1.) The present petitioners are also the petitioners in Criminal Misc.No.398/2013, on the file of the learned Principal Judge, Family Court at Tumkur (hereinafter for brevity referred to as the Family Court ) which was filed by them against the present respondent under Section 125 of the Code of Criminal Procedure, 1973, (hereinafter for brevity referred to as the Cr.P.C. ), praying for maintenance at the rate of Rs. 10,000/- per month to each of them from the respondent.

(2.) The Family Court by its impugned judgment dated 04-02-2016, partly allowed the petition, wherein it dismissed the petition of petitioner No.1- wife and partly allowed the petition of petitioner No.2 son and the respondent husband was directed to pay maintenance to the petitioner No.2 at the rate of Rs. 2,000/- per month. Being not satisfied with the said judgment, the petitioners in the Family Court have preferred this revision petition, wherein the petitioner No.1 has sought for allowing her petition as prayed and petitioner No.2 has prayed for enhancement of maintenance ordered in his favour and for an order as prayed in his petition.

(3.) In spite of service of notice in this revision petition, since the respondent had remained un-represented, this Court by its order dated 07-01-2021, appointed learned counsel Sri.Rakshit R., as Amicus Curiae for the respondent to defend his case.