PRAKASH BASDAPPA DARVESHI Vs. YALLAWWA

JUDGEMENT

(1.) This Revision Petition is filed by the husbandrespondent in Crl.Misc.No.61/2016 on the file of the Family Court, Belagavi, challenging the order dtd. 2/1/2018, 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 case of the petitioner that the marriage between the petitioner No.1 and the respondent was solemnized on 7/3/2005 at Ganesh Temple, Hindalga Belagavi. In their wedlock, the petitioner No.2 was born. It is the case of the petitioners that they have not laid happy married life in the matrimonial home and the respondent was demanding dowry and as such the petitioner No.1 has lodged complaint to the jurisdictional police under Sec. 498(A) of IPC. It is further contended that the respondent has contracted second marriage and having three daughters and a son. Accordingly, the petitioners have filed Crl.Misc. No.449/2005 seeking maintenance and during the pendency of the said proceedings, respondent-husband promised to take back the petitioners-wife, however, the respondent and his family members have not treated the petitioners properly by providing food and basic necessities and as such the petitioners have filed Crl.Misc.No.61/2016 seeking maintenance.