CHY VULLA PUJA Vs. VULLA KONDA

JUDGEMENT

(1.) This Criminal Revision Case is filed by the petitioner - Chy. Vulla Puja assailing the order in M.C. No. 270 of 2003 dated 29-09-2006 passed by the learned Judge, Family Court, Visakhapatnam, refusing to grant maintenance to her against respondent No. 1.

(2.) Originally, M.C. No.270 of 2003 was filed by Smt. Vulla Appalakonda alias Manga, who is mother of the revision petitioner, and the revision petitioner against the respondent Vulla Konda. However, since the revision petitioner was minor aged about two years, she was represented by her natural mother. Further, it appears that after pronouncement of the order in M.C. No.270 of 2003, mother of the revision petitioner died. Hence, now, this revision is filed by the revision petitioner being represented by there maternal uncle Ragati Arenna.

(3.) For the sake of convenience, the parties are referred to as arrayed in the M.C. before the trial Court, where the mother of the revision petitioner, who is no more, and the revision petitioner are petitioner Nos. 1 and 2 respectively and respondent No.1 herein is the respondent therein. Petitioner Nos. 1 and 2 are wife and daughter respectively of the respondent.