R RAVINDRA Vs. N ANITHA

JUDGEMENT

(1.) Mr. R. Ravindra, the petitioner, is aggrieved by the order, dated 12.02.2018, passed by the III Addl. Principal Judge, Family Court, Bengaluru, whereby the learned Family Court has allowed an application filed by Mrs. N. Anitha, an application also filed on behalf of the minor child, Master Kaschith Reddy, under Section 125 of Cr.P.C., and has directed the petitioner to pay a sum of Rs.6,000/- per month to the respondent No.1, and Rs.4,000/- per month to the respondent No.2, and also to bear 75% of the educational expenses of respondent No.2.

(2.) Briefly the facts of the case are that on 24.04.2011, the petitioner and the respondent No.1 were married in accordance with the Hindu rites and customs. On 17.07.2012, they were blessed with a son, Master Kaschith Reddy. According to the petitioner, on 06.11.2014, without any rhyme or reason, the respondent No.1 left the matrimonial home, and took the child with her. Subsequently, unable to maintain herself, and her child, the respondent No.1 filed an application under Section 125 of Cr.P.C. After hearing both the parties, by the impugned order, the learned Family Court has granted the maintenance, as aforementioned. Hence this petition before this Court.

(3.) The learned counsel for the petitioner, Mr. Raghu Prasad B. S., has vehemently raised the following contentions: firstly, the respondent No.1 happens to be a M.Com. graduate who was working, both prior to and subsequent to the marriage. Thus, she is capable of earning a living by herself.