RAMESH Vs. MALLAMMA

JUDGEMENT

(1.) THIS is a most frivolous writ petition abusing the jurisdiction of this Court under Article 227 of the Constitution of India,

(2.) PETITIONER is the husband of the first respondent and father of the second respondent. Respondent Nos. 1 and 2 had filed a Miscellaneous Petition under the provisions of Section 125 of the Code of Criminal Procedure [for short the Code") seeking for maintenance in Crl. Misc. No. 155/2003 before the II Addl. Family Court at Bangalore. The said petition was ordered in terms of the order dated 19-2-2004 (copy at Annexure-C] awarding monthly maintenance of Rs. 1,000/- in favour of each of the respondents during the lifetime of the petitioner and till the second respondent - daughter gets married.

(3.) THIS order has not been made subject matter of any appeal However, it appears the petitioner had failed a Crl. Miscellaneous No. 191/2004 under Section 126 of the Code which continues to remain pending on the file of the very court.