LAWS(KAR)-2023-3-570

RAGHAVENDRA V.S. Vs. SOWMYA R.

Decided On March 30, 2023
Raghavendra V.S. Appellant
V/S
Sowmya R. Respondents

JUDGEMENT

(1.) The petitioner is before this Court calling in question an order dtd. 17/1/2023 passed by the Principal Judge, Family Court, Tumakuru, whereby the wife and children of the petitioner are awarded maintenance of Rs.8,000.00 and Rs.3,000.00 is awarded towards one time litigation expenses.

(2.) Heard Sri.Pavan.H.K., learned counsel appearing for petitioner.

(3.) The petitioner is the husband. The 1st respondent is the wife and respondents 2 and 3 are the minor children born from the wedlock of the petitioner and the 1st respondent. The two get married on 26/2/2007 and on certain disputes between the two, it appears that the wife went missing on 18/7/2017 and was later traced after registration of a crime in Crime No.194 of 2017 for offence punishable under Sec. 363 of the IPC. It later transpires that the petitioner files a petition under Sec. 9 of the Hindu Marriage Act, 1955 in M.C.No.52 of 2021 seeking restitution of conjugal rights which comes to be allowed. Later, when the wife did not join the husband, the petitioner has registered a case for divorce in M.C.No.187 of 2021 before the Principal Judge, Family Court, Chikkaballapura.