B BASAVALINGAPPA Vs. H PARVATHAMMA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, the counsel for respondents and perused the judgment of the trial court.

(2.) For the purpose of easy understanding and convenience rank of the parties as per their ranks before the trial court is retained.

(3.) The petitioners' are the wife and chi ldren of the respondent. There is no dispute with regard to the relationship between the parties. It is also not in dispute that, for the present, petitioner No.4 Mr.Rajesh has already attained the age of majority as on today and the respondent is not l iable to pay any maintenance amount so far as petitioner No.4 is concerned from the date of his attainment of the age of majority.