SHANTAWWA Vs. BASAPPA GURAPPA ROOGL

JUDGEMENT

(1.) THIS revision petition is by the petitioners in Crl. Misc. No. 194 of 2003, on the file of Judge, Family Court. Bijapur, the first petitioner claiming to be the wife of the respondent - Basappa Gurappa Roogi -and the second petitioner claiming to be the daughter of the first petitioner and the respondent, and being aggrieved by the order dated 15-4-2005 passed therein by the learned Judge of the Family Court, Bijapur, substantially dismissing the petitioner which was one claiming maintenance at the rate of Rs. 1,000/- in favour of the first petitioner as wife and Rs. 800/- in favour of the second petitioner as daughter, by allowing the petition only in favour of the second petitioner and limited to the extent of Rs. 300/- per month.

(2.) IT is questioning the correctness and the legality of this order, the present revision petition on several, grounds.

(3.) IT is urged in support of the petition that the learned Judge of the Family Court has not properly appreciated the evidence on record; that he has misread the plea and the evidence; that the very approach was improper; that the findings are not proper or sustainable in the light of materials before the Court that it is required to be set aside and the petition allowed.