BASHASAB Vs. MEHAMOODA BEGUM AND ORS.

JUDGEMENT

(1.) Heard Sri. Narendra M. Reddy, learned Advocate appearing on behalf of Sri.Ajay Kumar for the petitioner. Perused the records.

(2.) Petitioner being aggrieved by the award of maintenance of Rs. 1,500/ - per month awarded to 4th respondent by Trial Court, as confirmed by the Revisional Court is seeking for quashing of these orders.

(3.) Respondents herein being the daughters of petitioner, filed a petition under Sec. 125 of Cr.P.C. seeking maintenance contending inter alia that they are the daughters of petitioner and their mother died about two years back in the year 2007 and the marriage of their mother with the petitioner has been solemnized in the year 1973 -74 and she had begotten five daughters and on account of their mother being unable to deliver a male child, petitioner had deserted her and was thrown out of matrimonial house and on account of they being unable to maintain themselves they sought for award of maintenance of Rs. 1,500/ - for each per month.