KHAJAA BI Vs. BAWASAB AND ORS.

JUDGEMENT

(1.) THE petitioner, who is none other than the mother of Respondent Nos. 1 to 3, has called in question the order dated 10.11.2014 passed by the family Court, Vijaypur in Crl. Misc. No. 249/2014 dismissing her petition under Section 125 of Cr.P.C. claiming maintenance from the respondents herein.

(2.) I have heard the arguments of the learned counsel for the petitioner as well as the respondents and perused the order of the Trial Court.

(3.) THE petitioner who is aged 90 years approached the Trial Court for grant of maintenance from her sons (respondents herein) on the ground that earlier she was living with the respondents since long time and when the petitioner became weak due to old age and when she required medical assistance, Respondent Nos. 1 to 3 have changed their behavior and started ill -treating and harassing the petitioner by using abusive words etc. and they stopped taking care of her. Thus, it has become inevitable for her to go and stay with one of her daughter's house; that in spite of her repeated demands and requests, the respondents have not made any arrangements for maintenance of the petitioner, therefore, she moved the Court for grant of maintenance.