GNANESHAMURTHY Vs. ANUSHA

JUDGEMENT

(1.) These captioned criminal petitions are filed by the petitioner - husband assailing the orders passed by the learned II Additional District Judge, Chitradurga in Criminal Revision Petition No.17/2014 and Criminal Revision Petition No.9/2014.

(2.) The petitioner - husband is challenging the orders in granting maintenance to the wife and children on the ground that in a partition suit i.e., O.S.No.309/2011, the share was allotted to the respondents and in the final decree proceedings, the respondents are allotted the land bearing Sy. Nos.85/4, 34/1, 160, 41/1, 84/3 and 85/2 and possession is handed over. Therefore, petitioner - husband claims that if lands are allotted to the respondents in 2017, the maintenance awarded after handing over possession needs to be interfered at the hands of this Court.

(3.) Heard learned counsel appearing for the petitioner and learned counsel appearing for the respondents.