LADUBAI Vs. RAMALING

JUDGEMENT

(1.) This Revision Petition is filed by the petitioner challenging the order dtd. 5/12/2017 in Crl.Misc.No.74/2015 on the file of the Family Court, Belagavi, 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 marriage between the petitioner and the respondent was solemnized on 3/6/1985 at Belavatti and in their wedlock, a child was born on 11/7/1986 and he was named as Yashwant. It is further stated that, the petitioner came to know that, the respondent had married one Smt. Laxmi of Tudaya village and the respondent has concealed the prior marriage with the petitioner. It is further stated that, the petitioner was ill-treated by the respondent on an enquiry made about the same. Accordingly, the petitioner left the matrimonial home. It is further stated that, the petitioner is unable to maintain herself and as such, filed Crl. Misc. No.74/2015 before the Family Court, Belagavi, seeking maintenance.