BHEERAPPA Vs. MANJULA

JUDGEMENT

(1.) This Revision Petition is filed by the respondent in Crl.Misc.No.119/2020 on the file of the Prl. Judge, Family Court, Koppal, challenging the order dtd. 3/1/2022, 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.) The relevant facts for the adjudication of the this petition are that the petitioner before the Family Court claims to be a legally wedded wife of the respondent and there marriage was solemnized on 7/5/2015 at Mainalli village during Shivasharane Sri.Buddammadevi Jatra. It is the case of the petitioner that the family member of the respondent are ill-treating the petitioner and accordingly, the petitioner left the matrimonial home and thereafter, the respondent-husband has not made any efforts to take her back and to provide basic needs to her. Accordingly, the petitioners filed Crl.Misc.No.119/2020 on the file of the Family Court, Koppal, seeking maintenance.