LAWS(KAR)-2015-3-234

N. BASAVARAJ Vs. T. HARIPRIYA AND ORS.

Decided On March 25, 2015
N. Basavaraj Appellant
V/S
T. Haripriya And Ors. Respondents

JUDGEMENT

(1.) THE petitioner/husband has filed this revision petition against the order dated 01.03.2014 made in Criminal Misc. Case No. 87/2013 granting maintenance of Rs. 3,000/ - p.m. to the wife/respondent No. 1 from the date of the order, during her life time or till her re -marriage and Rs. 2,000/ - each p.m. to her children/respondent Nos. 2 to 4, from the date of the order till the date of their attaining majority.

(2.) IT is the case of the respondents before the Family Court that they are the wife and children of the petitioner. The marriage between the petitioner and respondent No. 1 took place on 09.04.2006 and out of their wedlock, respondent Nos. 2 to 4 were born and the petitioner is a Primary School Teacher at Bellary District and after the marriage, petitioner and his family members started ill -treating the 1st respondent demanding further dowry and thereafter, the petitioner was transferred to Kallukamba village and at that time, he kept the 1st respondent at his native place and during that time, the parents of the petitioner and other family members started assaulting the 1st respondent with a demand for additional dowry. Therefore, the 1st respondent/wife has filed a complaint, alleging dowry harassment. The petitioner/husband discarded respondent Nos. 1 to 4 without paying any maintenance. She also contended that the petitioner/husband is a School Teacher earning more than Rs. 18,000/ - p.m. and he is also having immoveable property at his native place and earning sufficient income out of the same. Therefore, she sought for maintenance of Rs. 3,000/ - each p.m.

(3.) CONSIDERING the pleadings, the family Court framed the following points: