LAWS(KAR)-2023-5-248

J. KAVITHA Vs. KRISHNA KUMAR B. J.

Decided On May 18, 2023
J. Kavitha Appellant
V/S
Krishna Kumar B. J. Respondents

JUDGEMENT

(1.) Criminal Petition No.175/2023 is filed by the petitioners under Sec. 482 of Cr.P.C. for enhancement of the maintenance order dtd. 22/3/2016 passed by the LV Additional City Civil and Sessions Judge, Bangalore, in Criminal Appeal No.28/2015. Criminal Petition No.178/2023 is filed by the petitioner under Sec. 482 of Cr.P.C. for setting aside the aforesaid order passed by the LV Additional City Civil and Sessions Judge, Bangalore in Criminal Appeal No.28/2015, whereby the learned Sessions Judge has enhanced the maintenance in favour of the wife and children of the present petitioner.

(2.) Heard the arguments of learned counsels appearing for the petitioners and respondent.

(3.) The petitioners in criminal petition No.175/2023 are the wife and daughters of the petitioner in Criminal Petition No.178/2023.