GANGAMMA Vs. SURESH

JUDGEMENT

(1.) This Revision Petition is filed by the petitioner in Crl. Misc. No.286/2017 on the file of the Principal Judge, Family court, Ballari, challenging the order dtd. 22/9/2018, dismissing the petition.

(2.) For the sake of convenience the parties to this revision petition are referred to as per their ranking before the Family Court.

(3.) It is the case of the petitioner that, the petitioner married the respondent on 18/4/2014 at Sakkare Karadisha Mahamane Kalyana Mantapa, Kambli Bazaar, Ballari and thereafter, there was a rift in the family and the respondent-husband was disturbing the peace in the house, so also, the respondent has made a demand for dowry and as such, the petitioner was disappointed and frustrated in the life and left the matrimonial home and in order to eke out her livelihood, she filed Crl. Misc. No.286/2017 before the Family court, seeking maintenance.