SHRINIVAS Vs. KAVERI

JUDGEMENT

(1.) This Revision Petition is filed by the respondent in Crl.Misc.No.108/2019 on the file of the Principal Judge, Family Court Dharwad, challenging the order dtd. 23/1/2021, allowing the petition in part.

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

(3.) It is the case of the petitioners that, petitioner No.1 married the respondent on 15/4/2018 and in their wedlock, a child was born and the child has been arraigned as petitioner No.2 in the petition. It is the case of the petitioners that, the respondent was not looking after the needs of the petitioners and he was not able to provide medical treatment and therefore, petitioners left the matrimonial home and living separately and petitioners have filed Crl.Misc.No. 108/2019 seeking maintenance.