SHIVASHANKAR CHANDRASHEKAR JOTAVAR Vs. POORNIMA AND OTHERS

JUDGEMENT

(1.) This petition raises an important question with regard to service of notice/s issued by the Family Courts in petitions field under Sec. 125 of Crimial P.C. for maintenance.

(2.) Petitioner herein has challenged the order dated 23.12.2015 allowing Crl.Misc.No.456/2015 by the Family Court, Belagavi and awarding maintenance of Rs. 5,000.00 per month to the 1st respondent and Rs, 1,000.00 per month to the 2nd respondent till he attained majority and Rs. 1,000.00 per month to the 3rd respondent till the date of her marriage.

(3.) The respondents, though served have remained absent.