TULASAPPA Vs. INDRAVVA

JUDGEMENT

(1.) This petition has been filed by the petitioner/husband being aggrieved by the order dated 23.01.2017 passed by the Principal District and Sessions Judge, Bagalkot in Criminal Revision Petition No.54/2015, whereunder the order dated 15.04.2015 passed by the Principal JMFC, Badami in Criminal Misc. No.304/2012 granting the maintenance of Rs.7,000/- per month has been partly allowed and the maintenance of Rs.5,000/- has been granted.

(2.) I have heard the learned counsel for the petitioner and the learned counsel for the respondent.

(3.) The facts leading to the case for filing the petition before the trial Court is that, the respondentwife is legally wedded wife of the petitioner. They led marital life for a period of ten years. As the petitioner got employment in the military after marriage, he joined the services. But thereafter he started ill-treating and harassing the petitioner for bringing the dowry. Earlier the respondent-wife filed Criminal Misc.No.258/2011 claiming maintenance. The said matter was ended in compromise. Thereafter, again the petitioner did not improve his conduct and neglected and refused to maintain the respondent. As such, she filed Criminal Misc.No.304/2012 claiming maintenance.