PARVATEVVA Vs. BASANAGOUDA

JUDGEMENT

(1.) This Revision Petition is filed by the petitioners in Crl. Misc. No.225/2012 on the file of the Principal Judge, Family Court, Dharwad, challenging the order dtd. 15/10/2014 dismissing the petition.

(2.) For the sake of convenience, the parties to this petition shall be referred to in terms of their status and ranking before the Family Court.

(3.) The factual matrix of the case is that, the marriage between petitioner No.1 and respondent was solemnized on 15/5/1989 at Kusugal and in their wedlock, two children were born. It is further averred in the petition that, the respondent- husband has neglected to maintain the petitioners and as such, petitioners filed Crl.Misc.No.225/2012 seeking maintenance.