SAROJAMMA Vs. N K RANGANATHA; ASHA RANI

JUDGEMENT

(1.) This is a wife's revision petition challenging the order passed by the Family Court, Davanagere in Crl.Misc.No.112/2012 dated 19.07.2013 dismissing petition filed by the revision petitioner under Section 125 Cr.P.C. seeking grant of monthly maintenance of Rs.12,000/-.

(2.) It was contended by the petitioner in the petition filed by her before Family Court that on 14-12-1987, she got married to respondent and out of the said wedlock, two sons and a daughter were born and second petitioner-daughter is residing with her and on account of reckless allegations made against petitioner's character and doubting her fidelity, she was perforced to leave matrimonial home and as such, she sought for grant of maintenance for herself and to her daughter.

(3.) On service of notice, respondent-husband appeared and filed his statement of objections denying the averments made in the petition. Both parties got themselves examined as P.W.1 and R.W.1. During the pendency of proceedings, second petitioner - daughter started residing with her father and she came to be examined on behalf of the respondent - father as R.W.2. Petitioner got produced six documents and got them marked as Exs.P-1 to P-6. After considering rival contentions raised by respective learned advocates, trial Court formulated following points for its consideration.