SHIVANANDA Vs. SUHANI

JUDGEMENT

(1.) Smt.Nirmala.B.G., learned counsel for petitioner and Ms.Nirmala Doddamani., learned counsel on behalf of Sri.Venkatesh M.Kharvi., for respondents 1 to 3 have appeared in person.

(2.) The revision petition is listed for admission after notice to respondents. With the consent of learned counsel the petition is heard for final hearing.

(3.) For the sake of convenience, the status of parties shall be referred to as per their rankings before the Family Court. The order dtd.:2/12/2020 passed by the Principal Judge Family Court, Dharwad in Criminal Misc.No.121/2018 is called in question in this revision petition whereby, the learned Judge allowed the petition filed under sec. 127 of the Criminal Procedure Code and directed respondent to pay enhanced monthly maintenance of Rs.6,000.00 (Rupees Six Thousand only) to the first petitioner till she gets married. It is this order which is called in question on various grounds as set out in the revision petition.