C.N.YASHODA Vs. K.S.MALLESH

JUDGEMENT

(1.) This Revision Petition is filed by petitioners in Criminal Miscellaneous No.22 of 2016 on the file of the Principal Judge, Family Court, Tumakuru (for short, hereinafter referred to as 'Family Court'), challenging the order dtd. 23/11/2017, dismissing the petition against the petitioner No.1 and allowing the same in part in respect of the petitioner No.2.

(2.) For the sake of convenience, the parties in this petition shall be referred to in terms of their status and ranking before the Family Court.

(3.) The relevant facts for adjudication of this revision petition are that the marriage between the Petitioner No.1-wife and respondent-husband was solemnized on 25/11/2012 at Heggere. In their wedlock, the petitioner No.2 was born. It is the case of petitioners that the respondent-husband has totally neglected the petitioners and were thrown out from the matrimonial home at the instance of the respondent and his family members and therefore, petitioners are residing along with the parents of the petitioner No.1-wife. Hence, petitioners have filed Criminal Miscellaneous No.22 of 2016 before the Family Court, seeking maintenance.