GANGAIAH Vs. K.B. PRAMEELA

JUDGEMENT

(1.) RESPONDENT has filed this revision petition challenging the order passed by III Addl. Principal Judge, Family Court, Bengaluru, in Crl. Mis. No. 511/2012 dated 07.12.2013, whereunder petition filed under Section 125 Cr.P.C. seeking maintenance of Rs. 20,000/ - per month each by wife and children, came to be allowed -in -part directing the revision petitioner herein to pay a sum of Rs. 10,000/ - to wife and Rs. 5,000/ - to each of children.

(2.) HEARD Sri. K. Narayana, learned counsel appearing for revision petitioner and Sri. P. Mahadevaswamy, learned counsel appearing for respondents. Perused the order in question and also the pleadings as well as deposition of the parties made available by the learned counsel for revision petitioner during the course of his arguments.

(3.) PER contra, Sri. P. Mahadevaswamy, learned counsel appearing for respondents would support the order passed by Family Court and contends that though sufficient opportunity came to be granted to revision petitioner, he did not appear and cross -examine P.W. 1 and as such, on the basis of evidence available on record, Family Court has ordered maintenance and said order does not suffer from any illegality or irregularity calling for exercise of revisional jurisdiction. Hence, he prays for dismissal of revision petition.