M. BASAVANA GOUDA Vs. RUDRAMMA

JUDGEMENT

(1.) THE husband has filed the above revision petition against the order dated 14.01.2015 in Crl. Misc. No. 137/2014 on the file of the Prl. Judge, Family Court at Bellary granting maintenance of Rs. 5,000/ - to the wife from the date of petition during her life time or till her re -marriage.

(2.) THE brief facts of the case are:

(3.) TO establish her case, the wife herself examined as PW.1 and marked documents at Exs. P1 to P6. Respondent himself examined as RW.1 and got examined two witnesses as RWs. 2 and 3 and got marked document at Ex. R1. Considering the entire material on record, the Family Court by its order has granted Rs. 5,000/ - as maintenance to the petitioner. Therefore, the husband filed this revision petition before this Court.