MEENAKSHI Vs. SHIVAPPA

JUDGEMENT

(1.) This Revision Petition is filed by the petitioners, challenging the order dtd. 17/6/2015 passed in C.Misc.No.341 of 2013 on the file of the Family Court at Belagavi, partly allowing the petition.

(2.) For the sake of convenience, the parties in this petition are referred to with their status and rank before the Family Court.

(3.) It is the case of the petitioners that the marriage between plaintiff No.1 and respondent was solemnized on 15/12/1991 at Samarth Kalyan Mantap, Tilakwadi, Belagavi and in their wedlock petitioners 2 and 3 were born. It is the case of the petitioners that, respondent made a demand of dowry and was rudely behaving with the petitioners and the petitioners were ousted from the conjugal home by the respondent on 4/4/2012. it is also stated that MC.No.161 of 2012 was filed by the wife seeking dissolution of marriage. It is the case of the petitioners that, petitioners require maintenance to lead their life and accordingly, they filed C.Misc.No.341 of 2013 of 2013 before the Family Court seeking maintenance.