DOWLAT RAM VYAS Vs. SUGUNAMANI VYAS

JUDGEMENT

(1.) This Criminal Petition is filed to quash the proceedings in M.C.No. 22 of 2000 on the file of the III Additional Judicial First Class Magistrate, Rajahmundry.

(2.) The petitioner herein is the husband and the 1st respondent herein is the wife. They are hereinafter referred to as "the petitioner" and "the respondent" as they are arrayed in the said Maintenance Case.

(3.) The petitioner filed the said M. C. against the respondent alleging that she is his legally wedded wife, their marriage was solemnized on 9-2-1953 as per the Hindu rites and caste customs, both of them were living happily after the marriage and she gave birth to a male child on 22-11-1955, some time thereafter the respondent developed illicit intimacy with one Mangamma Tiwari and started to neglect her and her son, in spite of her repeated requests the resondent did not respond favourably, she has no means to live on her own, the respondent is a very rich man and, therefore, she is entitled to get maintenance of Rs. 1,000.00 per month from the respondent.