SUNKANNA Vs. RENUKADEVI AND ORS.

JUDGEMENT

(1.) THE petitioner, who was the respondent in Criminal Misc. Case No. 209/2013, filed the present revision petition against the order dated 05.10.2013 passed by the Family Court, Bellary, granting maintenance of Rs. 2,000/ - per month each to the son and daughter respectively, from the date of the petition till their attaining the age of majority.

(2.) THE respondents who are the petitioners before the Family Court had filed the petition under Section 125 of Cr.P.C., seeking maintenance of Rs. 8,000/ - per month to the 1st petitioner and Rs. 5,000/ - each per month to the 2nd and 3rd petitioners from the respondent, alleging that the 1st petitioner and respondent were married and they lived happily together at Guntkal and out of their wedlock, petitioners 2 and 3 were born and they lived together till 2002 and later, the petitioner started ill -treating the 1st respondent and subjected her to all sorts of harassment and the petitioner started demanding money from the wife and their parents and was ill -treating her. About 8 years back, the petitioner sent his wife out of the house along with the children and he did not make any efforts to take back them to his house and also not provided any maintenance for their livelihood, etc. Hence, they filed the maintenance petition.

(3.) UPON considering the pleadings, the Family Court framed the following issues: