SATEESH KUMAR NADIVI Vs. H. S. SHAKTI

JUDGEMENT

(1.) The husband being aggrieved by the order dated 25.01.2014 passed in Crl.Misc.No.106/2013 by the Principal Judge Family Court, Bellary has filed this revision petition.

(2.) The parties are referred to as per their ranks before the Family Court as petitioner and respondent.

(3.) The respondent-wife Smt. H. S. Shakti @ Adiprashakti filed the petition under Section 125 of Code of Criminal Procedure seeking maintenance of Rs.20,000/- p.m. from the revision petitioner-husband.