SHARADABAI Vs. KALYANRAO

JUDGEMENT

(1.) THE petition is filed by the petitioner calling in question the order dated 23.07.2014 in Criminal Misc. No. 59/2013 on the file of the District Judge, Family Court Gulbarga, in dismissing the petition filed by the petitioner under Section 125 of Cr.P.C. seeking grant of maintenance of Rs. 6,000/ - per month from the respondent.

(2.) I have heard the arguments of the learned counsel for the petitioner and the respondent. Learned counsel for the petitioner made available the evidence of the respective parties recorded before the trial Court. I have carefully perused the judgment of the trial Court and the evidence.

(3.) THE petition was contested by the respondent contending that during the converture between the petitioner and the respondent, the respondent had purchased 4 acres of land in Sy. No. 149 in the name of the petitioner and Sy. No. 125/1 measuring 5 acres 14 guntas in the name of his son Basavaraj. The son of the petitioner and the respondent i.e. Basavaraj is also working in the Wine shop and getting more than Rs. 10,000/ - and the petitioner has been residing along with her son and she has sufficient source of income therefore she is not entitled for any maintenance.