SHAIK TAHER Vs. NASAREEN BEGUM AND ORS.

JUDGEMENT

(1.) The petitioner has filed this revision petition, challenging the order dated 16.10.2014 passed in Crl. Misc. No. 203/2012 by the District Judge, Family Court, Gulbarga granting maintenance of Rs. 6,000/ - p.m. to respondent Nos. 1 to 6.

(2.) The respondent Nos. 1 to 6 herein filed a criminal Misc. petition under Sec. 125 of Crimial P.C. seeking for maintenance of Rs. 5,000/ - to respondent No. 1 and Rs. 2,000/ - each to respondent Nos. 2 to 6 contending that the petitioner and the respondent No. 1 herein are legally wedded husband and wife. Their marriage was solemnized on 14.04.1996 at Santraswadi, Gulbarga. The 1st respondent and petitioner herein lead happy married life for 8 -9 years. The five children were bom out of their wedlock. Thereafter, the petitioner/husband addicted to bad vices. The petitioner is working in Mahanagar Palika, Latur. Further, she and her children were thrown out of the marital house. She could not maintain herself and her five children. Hence, she filed a petition under Sec. 125(1) of Cr.PC. seeking for maintenance of Rs. 5,000/ - p.m. to maintain herself and Rs. 2,000/ - each to respondents No. 2 to 6.

(3.) In pursuance of the notice issued by the Family Court, the petitioner herein had entered appearance in the said petition and filed the objections to the maintenance petition and also denied the allegations made in the petition However, he admitted the marriage between petitioner and respondent No. 1 and that respondent Nos. 2 to 6 are children of petitioner.