(1.) The petition is directed against the Judgment dated 15.03.2012 passed in C.R.P.No.42 of 2011 on the file of V Additional Sessions Judge (Fast Track Court), Ongole, whereby and whereunder the learned Additional Sessions Judge modified the Order of Additional Junior Civil Judge, Chirala with regard to the effective date of commencement of enhanced maintenance in M.C.No.20 of 2010.
(2.) The petitioners are the wife and the son of the 2nd respondent. The wife and the son filed M.C.No.20 of 2010 under Section 127(2) of Code of Criminal Procedure (for short 'Cr.P.C.') seeking enhancement of maintenance amount. The learned Additional Junior Civil Judge enhanced the maintenance amount @ Rs.2,000/- to the wife and Rs.1,500/- to the son from the date of petition, by Order dated 03.08.2011. For better understanding, I may refer the relevant portion of the Order and it is thus:
(3.) The husband carried the matter in revision being C.R.P.No.42 of 2011 on the file of the V Additional District & Sessions Judge (Fast Track Court), Ongole. The learned Additional Sessions Judge on reappraisal of the material brought on record and relying on the decision of this Court in Pilli Venkanna Vs. Pilli Nookalamma and another, 1998 1 ALT(Cri) 199 proceeded to modify the Order of the trial court and thereby giving effect to the enhanced maintenance from the date of Order instead of from the date of application, by Judgment dated 15th March, 2012. Hence, this revision by the wife and the son.