SMT. NEELAVVA Vs. SUBHAS

JUDGEMENT

(1.) Though, this petition has been listed for admission, but with the consent of both the learned counsel appearing for the parties, the matter has been taken up for final disposal.

(2.) This petition has filed by Smt.Neelavva wife of Bhagavantappa against her son respondent-Subhas, aged about 61 years, retired government servant. The petition filed by the petitioner under Section 125 Cr.P.C., 1973 claiming maintenance in a sum of Rs. 5,000/- per month from her son. The Principal Judge, Family Court at Gadag (for short the 'trial Court') has granted maintenance at Rs. 1,000/- per month to the said petitioner from the date of the petition. The same has been challenged under this petition by urging the various grounds.

(3.) Factual matrix of the petition are as under:-