RAMESH Vs. VAISHALI AND ORS.

JUDGEMENT

(1.) The petitioner/husband is before this Court challenging the judgment dated 16.11.2017, passed in Criminal Miscellaneous No.675/2016, on the file of the Prl. Judge, Family Court, Vijayapura, by which maintenance of Rs.3,000/- per month each to respondent Nos.1 to 3 is granted by allowing petition under Section 125 of Cr.P.C.

(2.) The petitioner is husband. Respondent No.1 is wife. Respondent Nos.2 and 3 are children of the petitioner and respondent No.1.

(3.) The parties to this petition would be referred to as their ranks stand before the trial Court.