B.S.SRINIVAS Vs. B.UMADEVI

JUDGEMENT

(1.) This revision is preferred against the order dated 06.08.2009 in M.C.No.66 of 2008 in the Court of Judge, Family Court, East Godavari District at Rajahmundry. The petitioner herein is the husband of the 1st respondent and the father of the 2nd respondent.

(2.) The respondents herein had filed M.C.No.66 of 2008 under Section 125 of Cr.P.C. praying for a maintenance of Rs.5,000/- per month for each of the petitioner from the respondent.

(3.) The 1st respondent alleged various grounds of harassment against her by the petitioner herein and sought maintenance in as much as the petitioner herein has Ac.5.00 cents of land and having sufficient income from the aforesaid Ac.5.00 cents of land to maintain respondent Nos.1 and 2 and also has income from money lending business.