T.ANJINEYA Vs. PRAMILA

JUDGEMENT

(1.) This Revision Petition is filed by the respondent in Crl. Misc. No.329/2017 on the file of the Principal Judge, Family Court, Ballari, challenging the order dtd. 13/11/2018, allowing the petition in part.

(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.) It is the case of the petitioner-wife that, the marriage between petitioner No.1 and respondent was solemnized on 5/6/2002 and in their wedlock, child by name Naveen (petitioner No.2) was born on 4/1/2004. It is further averred that, a female child was born and due to negligence of the respondent, the child died. It is further stated by the petitioners that, the respondent was not looking after the petitioner - wife and the child and they were not being given proper food and there was physical and mental harassment for the petitioners and as such, the petitioners left the matrimonial home. Hence the petitioners filed Crl.Misc.No.329/2017 under Sec. 125 of Cr.P.C. seeking maintenance.