KAVITHA YOGI Vs. RAVINDRA YOGI

JUDGEMENT

(1.) THIS Crl.R.P. is filed under S.397 Cr.P.C., praying to set aside the order dated 2.8.2010 passed by the P.O., FTC-VI, Bangalore in Crl.A.No.278/2010. Consequently enhance the monthly house hold expenses from Rs.6,000/- to Rs.10,000/- as granted by the Magistrate. THIS Crl.R.P. coming on for final hearing this day, the Court made the following: Petitioner filed Crl.Misc.No.1573/2009 on the file of I Additional Chief Metropolitan Magistrate at Bangalore against respondent, under S.12 of the Protection of Woman from Domestic Violence Act, 2005 ("the Act" for short) r/w S.200 of Cr.P.C. She filed I.A. under S.23(2) of the Act for interim maintenance. Trial Court, by an order dated 15.3.2010 directed the respondent to pay Rs.10,000/- p.m. to the petitioner towards household expenses from the date of petition. Said order was questioned by the respondent in Crl.A.No.278/2010. The Appellate Court by an order dated 2.8.2010 allowed the appeal in part and modified the impugned order, entitling the petitioner to interim maintenance at Rs.6,000/- p.m. from the date of petition till disposal. Feeling aggrieved, the original petitioner has filed this revision petition.

(2.) THERE is no appearance for the petitioner.

(3.) SRI H.K.Thimme Gowda submitted that in view of withdrawal of Crl.Misc.No.1573/2009, (old Crl.Misc.No.209/2011) this petition does not survive for consideration.