MARUTI Vs. SHASHIKALA

JUDGEMENT

(1.) In this Revision Petition, the respondent in Crl.Misc.No.272/2016 on the file of the Prl. Judge, Family Court, Dharwad is assailing the order dtd. 2/7/2019, whereby the petition came to be allowed.

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

(3.) It is the case of the petitioner before the Family Court that the marriage between the petitioner and the respondent was solemnized on 17/5/1992 at Munavalli village, Saundatti taluka as per Hindu customs. It is further stated in the claim petition that a child was born in wedlock. It is the case of the petitioner that, the respondent used to ill-treat the petitioner and has not provided basic necessities to the petitioner. When the petitioner came to know about the fact that the respondent having illicit relationship with other woman, it is stated that respondent has filed M.C.No.12/2000 before the Competent Court at Saundatti seeking restitution of conjugal rights. It is further stated in the claim petition that petitioner has filed application under Sec. 24 of the Hindu Marriage Act seeking interim maintenance, and competent court has directed the respondent to pay maintenance of Rs.4,000.00 per month to the petitioner and her daughter from the date of the petition with costs at Rs.5,000.00. It is further stated in the petition that the respondent has willfully neglected the petitioner and her child and accordingly, petitioner has filed Crl.Misc. No.272/2016 on the file of the Prl. Judge, Family Court, Dharwad seeking maintenance.