SMT. R. PARVATI Vs. R.B. SUBRAMANYAM

JUDGEMENT

(1.) The instant criminal revision is not yet admitted for consideration and the matter is listed for final hearing.

(2.) By filing the instant petition the petitioner has prayed that the judgment passed by the Court below dated 1.7.2008 in Misc. Criminal Case No.479/2008 be set aside and order dated 7.1.2006 for grant of maintenance be restored and in alternate, order for grant of appropriate maintenance be passed.

(3.) Heard.