N.RAJAPPA Vs. LAXMIDEVI

JUDGEMENT

(1.) This Revision petition is filed by the respondent in C.Misc.No.247 of 2017 on the file of the Family Court, Davanagere, challenging the order dtd. 1/4/2022, allowing the petition in part.

(2.) For the sake of convenience, the parties in this petition are referred to with their status and rank before the Family Court.

(3.) It is the case of the petitioners before the Family Court that, the marriage between the petitioner No.1 was solemnized with the respondent-husband about sixteen years back and in their wedlock two children are born and they have been arraigned as petitioners 2 and 3 in the claim petition. It is further averred in the petition that the petitioners were subjected to cruelty as the respondent was not taking care of the needs of the petitioners and the respondent-husband contracted marriage with another woman and accordingly, petitioners left matrimonial home. It is further stated that the petitioner No.1 has lodged complaint against the respondent-husband has also before Channagiri Police Station and the same was registered in Crime No.59 of 2017 and is pending consideration before the Principal District and Sessions Court, Davanagere in SC No.166 of 2016 and accordingly, petitioners have filed C.Misc.No.247 of 2017 on the file of Family Court, seeking maintenance.