VISWANADHAM Vs. S. KALYANI

JUDGEMENT

(1.) The petitioner in the present Criminal Revision Case is the husband of the 1st respondent. The petitioner and the 1st respondent have two children.

(2.) Due to marital disputes there was a separation between the husband and wife, resulting in the wife looking after the second daughter and the husband looking after the first daughter.

(3.) The 1st respondent-wife herein had filed M.C.No.19 of 2017 in the Court of Judicial Magistrate of First Class, Tekkali for grant of maintenance at the rate of Rs.10,000/- for herself and Rs.10,000/- for the second daughter, who is arrayed as the 2nd respondent in the present case.