MANJUNATH Vs. GOURAMMA

JUDGEMENT

(1.) Heard Sri Maqbool Patil for Sri. S. S. Beturmath, learned counsel for the petitioner.

(2.) The present petition is filed under Sec. 482 of Cr.P.C. with the following prayer :-

(3.) The brief facts of the case are as under :- Petitioner has suffered order of maintenance which has become final. In respect of recovery of arrears of maintenance, the petition is filed which is sought to be assailed in the present petition only on the ground of limitation.