BELAKERAPPA B. Vs. MEENAKSHI

JUDGEMENT

(1.) The present respondent as the petitioner in C. Misc. No.355/2010 had filed a petition under Section 125 of Code of Criminal Procedure (for short, 'Cr.P.C.') against the present petitioner arraigning him as respondent in the Court of V Addl. Prl. Judge, Family Court at Bengaluru (for brevity, 'Family court'), seeking a maintenance of Rs. 25,000/- per month to her from the respondent and Rs. 10,000/- towards litigation expenses.

(2.) The summary of the case of the petitioner in the Family court was that her marriage with the respondent (present petitioner) took place on 03.06.1982 at Sri Sampangiramaswamy Temple, Bannerghatta, as per Hindu rites and customs out of which wedlock, a male child by name B. Jagadeep was born to her. It was her further averment that though the respondent was working at ISRO and drawing a handsome salary of Rs. 50,000/- per month and also had other sources for income like rent, agricultural income etc., he was not caring to maintain her and her family which forced her to file a petition in C.Misc.355/2010. The matter was contested by the respondent therein.

(3.) The Family Court records were called for and the same are placed before the Court.