POORNIMA C. Vs. S. R. PRAKASH

JUDGEMENT

(1.) The present petition has been filed by the wife and children of the respondent, seeking for enhancement of maintenance. The first petitioner is the wife and petitioners No.2 and 3 respectively are the son and daughter of the present respondent.

(2.) The present petitioners had filed a petition under Section 125 (a) of the Code of Criminal Procedure, 1973 (hereinafter for brevity referred to as the Cr.P.C ) in Criminal Misc.No.99/2014 in the Court of the learned Principal Judge, Family Court at Tumakuru (hereinafter for brevity referred to as the Family Court ) against the present respondent seeking maintenance at the rate of Rs. 25,000/- each per month from him.

(3.) The matter was contested by respondent herein.