K.B. SHANKARE GOWDA Vs. SUSHMA

JUDGEMENT

(1.) The order dated 31.10.2012 passed by the Principal Judge, Family Court, Bangalore, is called in question in this petition by Shankaregowda-sole respondent. He is the legally wedded husband of the 1st respondent herein and father of 2nd respondent.

(2.) The learned judge of the Family Court, on an application filed by the respondents herein under Section 125, Cr.P.C., has granted Rs.4,000/- as maintenance to be paid to the 2nd respondent from the date of petition till her marriage, vide order dated 31.10.2012. It is this order which is called in question in this petition on various grounds as set out in the revision petition.

(3.) Learned counsel, Sri A.V.Gangadharappa has vehemently argued that on a plain reading of Section 125, Cr.P.C., it is evident that even an unmarried daughter is entitled to be maintained till she attains majority only and that no maintenance is payable to her after attaining majority.