SUMITHRA Vs. SRI. SIDDESH ALIAS REVANNASIDDA

JUDGEMENT

(1.) BY the impugned order, the Court below has rejected the application filed by, the petitioner for interim maintenance. This Court does not find any ground to interfere in the impugned order inasmuch as the petitioner and the child Kum. Jayashree are already awarded Rs. 1,500/ - and Rs. 1,000/ - respectively in Criminal Misc. No. 571/2006 on 9.11.2012. If it is so, the petitioner is not entitled to the maintenance for the second time in different proceedings. If the petitioner is aggrieved by the quantum of maintenance, it is open for her to assail the correctness of the order passed in Criminal Misc. No. 571/2006. With these observations, the petition stands dismissed.