HEMARADDI Vs. YALLAWWA AND ORS.

JUDGEMENT

(1.) THUS husband has filed the above writ petition against the judgment and order dated 06.12.2013 in Crl.Misc. No. 96/2013 on the file of the Prl. Judge, Family Court, Gadag granting maintenance of Rs. 2,000/ - to the wife and Rs. 2,000/ - to the son.

(2.) IT is the case of the 1st respondent before the Family Court that marriage between her and the petitioner was solemnized on 15.05.1992 and out of their wedlock, the 2nd respondent -son was born. It is the further case of the 1st respondent that the petitioner -husband used to ill -treating her and demanded to transfer of the only landed property in his favour as she is the only daughter to her father. But she showed her inability as the said property was standing in the name of the sister of her father. But the petitioner did not care and stuck to his demand. When his demand was not materialized, he used to beat her mercilessly.

(3.) THE petitioner -husband filed objection denied all the allegations including the relationship between him and the respondents No. 1 and 2.