SHASHIKALA Vs. MUNIRAJA

JUDGEMENT

(1.) This revision petition is filed by the wife and children calling in question the order granted in Crl.Mis.No.42/2017 dtd. 25/9/2018 passed by the Principal Family Court at Kolar, in dismissing the petition.

(2.) The petitioners have stated that they are wife and children of the respondent and respondent has deserted the petitioner No.1 subjecting her to cruelty and ill- treatment. Therefore, the petitioners were constrained to live separately and thus, filed petition under Sec. 125 of Cr.P.C. for maintenance. But the Family Court has dismissed the petition filed by the petitioners. Therefore, instant petition is filed by the wife and children.

(3.) Notice issued to the respondent is served, but he has remained absent.