BASAVARAJ Vs. LATA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners, the learned counsel for the respondents and perused the records in both the cases.

(2.) These two revision petitions are arising out of a common judgment passed by Principal Judge, Fami ly Court, Dharwad in Crl.Misc.No.111/ 2014 dated 25.02017.

(3.) Rpfc No.100047/2017 is filed by the petitioner (husband) questioning the said judgment on various grounds. Mainly on the ground that, the wife is not entitled for any maintenance because she has voluntari ly left the conjugal company of the husband without any just and reasonable grounds and there is a order of restitution of conjugal rights in favour of the petitioner husband and in spite of that wife did not join the conjugal company of the husband. Therefore, by the said conduct the wife forfeited her right to claim maintenance.