RAJU Vs. POOJA

JUDGEMENT

(1.) This Revision Petition is filed by the respondent in Criminal Miscellaneous No.314 of 2021 on the file of the I Additional Principal Judge, Family Court, Belagavi (for short, hereinafter referred to as 'Family Court'), challenging the order dtd. 1/4/2024, allowing the petition filed for maintenance in-part.

(2.) For the sake of convenience the parties in this petition shall be referred to in terms of their ranking before the Family Court.

(3.) It is the case of the petitioners before the Family Court that the marriage between the petitioner No.1-wife and the respondent-husband was solemnized during the month of May-2011 and in their wedlock, two children were born. Petitioner No.2-daughter is residing with the petitioner No.1- mother and another male child is residing with the respondenthusband. It is stated in the petition that the respondenthusband was not taking care of the basic needs of the family by providing food, clothes and medicine and as such, the petitioners have filed Criminal Miscellaneous No.314 of 2021 before the Family Court for maintenance.