BHIMANNA Vs. KASTURI

JUDGEMENT

(1.) This petition is filed by husband-Bhimanna @ Bhimappa challenging the judgment and order dated 23.11.2012 passed by the Family Court Bijapur in Crl.Misc.No.46/2012.

(2.) For the sake of convenience the parties are referred as per their ranking before the Court below.

(3.) The brief facts of the case are that, petitioner No.1 is the legally wedded wife of respondent. The petitioner No.2 is the daughter of petitioner No.1. The marriage of petitioner No.1 and respondent has taken place at Kanamadi village. Due to their wedlock petitioner No.2-Kumari Laxmi was born. Her further case is that, respondent has not disclosed his earlier marriage with Smt.Bhandawwa and begotten four children. Since, her husband has refused to maintain the petitioners No.1 and 2, she has filed the petition under Section 125 of Cr.P.C. for maintenance.