NEELAMMA Vs. N. G. MAHESH

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned counsel for the respondent.

(2.) Petitioner No. 1 is the wife and respondent is her husband and petitioner Nos. 2 and 3 are their children. Petition filed by the petitioners seeking maintenance under Sec. 125 Cr.P.C. in Crl. Misc. No. 513/2014 came to be dismissed by the Principal Civil Judge and JMFC, Chikkaballapura on 22/4/2016. Petitioners challenged the said order in Crl.R.P. No. 30/2016 and the same came to be allowed by I Additional District and Sessions Judge at Chikkaballapura by order dtd. 8/9/2015 directing the respondent to pay monthly maintenance of Rs.5,000.00 to petitioner No. 1; further directed to take care and custody of petitioner Nos. 2 and 3, to bear the education expenses as well as livelihood of petitioner Nos. 2 and 3 till completion of their education and respondent is also directed to maintain petitioner No.2 till her marriage by bearing the expenses of marriage of petitioner No. 2.

(3.) Petitioners filed Crl.Misc. No. 546/2021 under Sec. 125(3) of Cr.P.C. for recovery of maintenance as per the order passed in in Crl.R.P. No. 30/2016 and it is pending on the file of Principal Civil Judge and JMFC, Chikkaballapura. The petitioners have sought for transfer of Crl.Misc. No. 546/2021 pending on the file of Principal Civil Judge and JMFC, Chikkaballapura to Family Court, Bengaluru.