SHAHEEN SULTANA Vs. AKBARALI

JUDGEMENT

(1.) HEARD .

(2.) PERUSED the records. The petitioners have approached this Court challenging the order passed by Addl. District & Sessions Judge at Bidar, in Criminal Appeal No. 46/2012 and made a request to this Court to set -aside the orders passed therein dated : 11 -10 -2013 and consequently to restore the order passed by the learned J.M.F.C. Basavakalyan in DVC No. 2/2011.

(3.) AGGRIEVED by the said Order, the respondent herein/husband preferred Criminal Appeal No. 46/2012 on the file of Additional District & Sessions Judge, Bidar. Vide Orders Dated : 11 -10 -2013, the Addl. District & Sessions Judge, Bidar, partly allowed the appeal, consequently, reduced the maintenance amount to Rs. 1,500/ - to respondent No. 1 and Rs. 500/ - each to respondent Nos. 2 and 3 from the date of the petition.