SANTOSH Vs. SHRIDEVI

JUDGEMENT

(1.) The present petition is filed under Sec. 19(4) of the Family Courts Act by the petitioner aggrieved by the judgment and order dtd. 1/10/2016 passed in Crl.Misc. No.425/2016 on the file of the Family Court at Vijayapur. By the impugned order, the Family Court has directed the petitioner herein to pay maintenance of Rs.3,000.00 per month to the Respondent No.l and Rs.2,500.00 per month each to the respondent Nos.1 and 2 respectively. That apart, the Family Court has also awarded cost of Rs.1,000.00 to the respondents.

(2.) The impugned order has been passed exparte.

(3.) Learned counsel for the petitioner submitted that the marriage of the petitioner and the respondent No.l was solenmised during the year 2000. Out of the marriage, Respondent No.2 was born. That there were certain marital dischords resulting in the petitioner filing a petition under Sec. 13(l)(i-a) of Hindu Marriage Act before the Family Judge, Vijayapur in M.C. No.61/2007 against the Respondent No.l herein. By Judgment and Order dtd. 31/3/2008, the Family Judge, Vijayapur allowed the said petition filed by the petitioner herein dissolving the marriage of the petitioner with Respondent No.l. It is further submitted notwithstanding the dissolution of marriage, the respondent No.l herein, filed the petition under Sec. 125 in Crl.Misc.No.425/2016 on the file of the Family Court, Vijayapur, seeking relief of maintenance for herself and Respondent Nos.2 and 3.