BHAGAMMA ALIAS BHAGYASHREE Vs. BHIMRAYA

JUDGEMENT

(1.) Though this revision petition is listed for admission, with the consent of learned counsel on both sides, it is heard finally.

(2.) The petitioner herein has filed this revision petition being aggrieved by the dismissal of Criminal Miscellaneous No.80/2014, by the Family Court at Gulbarga, by order dated 06.08.2016. The same was filed under Sec. 125 of Criminal Procedure Code, 1973, (Cr.P.C.).

(3.) Briefly stated, the facts are that respondent herein is stated to be the father of the petitioner herein. According to the petitioner, the respondent was married to her mother Kallamma about 19 years ago. Out of the said wedlock the petitioner was born on 12.10.1997. That petitioner's parents are residing separately for last decade or so. The petitioner is staying along with her mother's sister, Gouramma in Khandal village, she has studied upto 10th standard. Being a minor, the petition was presented through her aunt, Gouramma. Petitioner sought maintenance from the respondent her father, as according to the petitioner she has been deserted by both her parents as they have married or living with some other person and she is residing with her aunt and is having no source of maintenance. She has contended that the respondent is an agriculturist residing at Marthur village in Chincholi Taluk. He has about 3 acres 6 guntas of land and also has other income. That, the respondent is living with a lady by name Shabamma. It is not known whether the respondent has married her. In the circumstances, petitioner has sought maintenance of Rs. 5,000.00 per month.