SUDHIR Vs. BHAGYASHREE

JUDGEMENT

(1.) This Revision Petition is filed by the respondent in C.Misc.No.32 of 2021, on the file of the I Additional Principal Judge, Family Court, Gadag, challenging order dtd. 1/1/2022, allowing the petition in part.

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

(3.) It is the case of the petitioners before the Family Court that the marriage between the petitioner No.1 with respondent-husband was solemnized on 21/12/2008 at Smt. Munnubai Ishwarasa Khode Kalyan Mantap, Gadag and in their wedlock, petitioners 2 and 3 were born. It is further averred in the petition that, the respondent is running a Pepsi Candy Factory under the name and style "Gokul Pepsi Candy" and was not looking after the needs of the petitioners and that apart, illegal demand for dowry was made by the respondent and their family members, and further, the respondent- husband has filed MC.No.59 of 2020 seeking dissolution of marriage and as such, the petitioners left matrimonial home and residing with parental house of petitioner No.1. Hence, the petitioners have filed C.Misc.32 of 2021 before the Family Court, seeking maintenance.