MAHADEV Vs. SHANTAWWA

JUDGEMENT

(1.) This Revision Petition is filed by the respondenthusband in Crl.Misc.No.490/2017, challenging the order dtd. 29/8/2019 on the file of the Family Court, Belagavi, 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 the case of the petitioner-wife that the petitioner had filed Crl.Misc.No.455/2009 for enhancement of maintenance against the respondent-husband on account of changed circumstances as she required medical treatment and also due to inflation of essential commodities. It is further averred in the petition that the petitioner is residing with her sister-in-law in her parental home and respondent has neglected to maintain the petitioner and her daughter. Accordingly, the petitioners had filed Crl.Misc.No.455/2009 under Sec. 127 of Cr.P.C.