B. SHALINI Vs. M. PRAKASH

JUDGEMENT

(1.) This revision petition is filed by the wife and four minor children calling in question the order rejecting the maintenance to the wife and granting meager amount of maintenance to the children in Crl.Mis.No.173/2016 dtd. 22/3/2019 by the Court of III Additional Principal Family Judge at Mysuru.

(2.) The relationship between the petitioners and respondent is not disputed. The petitioner No.1 is wife of the respondent and petitioner Nos.2 to 5 are minor children of the respondent. On certain allegations of cruelty and ill-treatment, the petitioners are compelled to leave the respondent and started to reside separately. Thus, filed maintenance petition under Sec. 125 of Cr.P.C. and the Family Court has granted maintenance amount of Rs.1,000.00 per month each to the respondent Nos.2 to 5 and rejected the petition filed by the petitioner No.1 - wife. Hence, the instant revision petition is filed by the petitioners praying to grant maintenance to the wife and for enhancement of maintenance to the children.

(3.) Heard the arguments of learned counsel for both the parties and perused the record.