SADASHIV Vs. VIJAYALAXMI

JUDGEMENT

(1.) This petition is filed by the petitioner challenging the order dated 21.08.2017 passed by the learned Prl. Judge Family Court, at Vijayapur in Crl.Misc.No.32/2017, whereby the Family Court has allowed the petition filed under Section 125 of Cr.P.C.

(2.) The brief facts of the case are that, the petitioner herein is a father-in-law of respondent No.1 and grandfather of respondent No.2 herein. The respondent No.1 was married to one Manikaprabu s/o Sadashiv Biradar. Due to their wedlock respondent No.2-Kumari Swati was born. The said Manikaprabu was served in Indian Regiment and died. Before the death of her husband the family members were very cordial and after the death of her husband, they have neglected to maintain the respondents. So, the respondents are residing in parental house. Since, respondent No.1 was no source of income to maintain herself and her daughter. She has filed a petition under Section 125 of Cr.P.C. against father-in-law for maintenance. Pursuant to the notice, petitioner herein is represented through his counsel, but he has not filed any objections. On the basis of pleadings of the parties, the Family Court has raised points for consideration which reads as under :-

(3.) On appreciation of oral and documentary evidence on record, the Family Court has allowed the petition filed under Section 125 of Cr.P.C. directing the petitioner herein to pay Rs.4,000/- per month to the respondent No.1 (petitioner No.1 therein) and Rs.2,000/- per month to the respondent No.2 (petitioner No.2 therein), towards their maintenance from the date of the petition.