ISHAPPA TIPPANNA KORAWAR Vs. K. MANJUNATH AND ORS.

JUDGEMENT

(1.) THIS revision petition is filed by the petitioner who is the father of the respondent Nos. 1 and 2 challenging the order passed by the Family Court on 27.01.2014 made in Crl.Misc. No. 70/2012 by allowing the petition under the provisions of Section 125 of Cr.P.C. granting maintenance of Rs. 5,000/ - each per month to the petitioner Nos. 1 and 2 from the date of petition till they attain majority or until further orders.

(2.) FOR the sake of convenience, the parties are referred to as per their ranking before the Family Court.

(3.) THE petitioner who was respondent before the Family Court has filed his objections to the main petition. Based on the pleadings, the Family Court framed the following issues: