RAMAKRUSHNA D Vs. SAVITHRI

JUDGEMENT

(1.) This Revision Petition is filed by the respondent in Crl.Misc.No.42/2021 on the file of the Prl.Judge, Family Court, Ballary, challenging the order dtd. 18/1/2022, allowing the petition in part.

(2.) For the sake of convenience, the parties to this Revision Petition are referred to with their rank before the Family Court.

(3.) It is the case of the petitioners that marriage between the petitioner No.1 and the respondent was solemnized on 4/5/2013 at Vandvagii village of Holagunda Mandalam, Alur Taluk, Kurnool district and in their wedlock, petitioner No.2 was born. It is the case of the petitioner that the respondent-husband suspected fidelity of the petitioner No.1 and harassed the petitioner No.1 and as such, petitioners left the matrimonial home and settled with their parents. Hence, petitioners have filed Crl.Misc.No.42/2001 before the Family Court seeking maintenance.