BASAVVA Vs. RUDRAYYA

JUDGEMENT

(1.) This Revision Petition is filed by the petitioner in Crl.Misc.No.305/2017 on the file of the Prl. Judge, Family Court, Dharwad, challenging the order dtd. 23/1/2021, dismissing the petition.

(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 petitioner that, petitioner is legally wedded wife of the respondent and their marriage was solemnized on 15/7/1969 at Chikkamalligwad village in Dharwad taluka. It is the case of the petitioner that she is the daughter of elder sister of the respondent. It is further stated that, after the marriage, the respondent was not taken care of the needs of the petitioner. The respondent was working as a gardener at Karnataka University, Dharwad and he had illicit relationship with another woman and accordingly, the petitioner was driven out from the matrimonial home and therefore, the petitioner files Crl.Misc.No.305/2017 before the Family Court seeking maintenance.