JUDGEMENT
K.S.MUDAGAL,J. -
(1.)Heard.
(2.)Respondent is the wife of petitioner No.1. Petitioner Nos.2 and 3 are the parents, petitioner Nos.4 to 7 are the brothers and petitioner No.8 is the brother-in-law of petitioner No.1. The couple have two sons aged 7 years and 3 years.
(3.)Respondent along with her minor sons filed Criminal Miscellaneous No.105/2014 before the Family Court, Raichur under Section 125 Cr.P.C., 1973 claiming maintenance. The said petition was allowed on 27.09.2016 granting compensation of Rs. 5,000/- each of the petitioners payable till the lifetime of the wife and till the sons attaining majority.
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