G M KUBENDRAIAH Vs. NAGAMMA S M

JUDGEMENT

(1.) THE petitioner is the husband and first respondent is wife. Respondents 2 to 5 are their children.

(2.) PETITIONER is seeking to set aside the order dated 8-3-2011 passed by the Family Judge, Davanagere, in Crl.Misc.No.164/2010 awarding maintenance of Rs.3,000/- each to respondents 2 and 4 herein till their marriage and Rs.2,000/- per month to 5 th respondent till he attain majority.

(3.) PETITION stands disposed of modifying the impugned order as indicated above.