CHAGA JAGADEESH VIVEKA Vs. CHAGA SAI ANUSHA

JUDGEMENT

(1.) Assailing the order dtd. 31/7/2019 passed in Crl.M.P.No.295 of 2018 in M.C.No.14 of 2018 on the file of the learned Additional Judicial Magistrate of First Class, Sullurpet, whereby the petition filed for grant of interim maintenance was allowed awarding Rs.5,000.00 per month each towards maintenance to the respondents 1 and 2 herein, the present Criminal Revision Case is preferred by the revision petitioner.

(2.) Heard learned counsel for the petitioner.

(3.) The 1st respondent is the legally wedded wife of the petitioner. The 2nd respondent is their son born during their lawful wedlock. Respondents 1 and 2 have filed petition under Sec. 125 Cr.P.C in M.C.No.14 of 2018 on the file of the trial Court for grant of monthly maintenance to them on the ground that the revision petitioner has neglected them and refused to maintain them. Along with the said petition, they have filed another petition under Sec. 125(2) Cr.P.C for grant of interim maintenance of Rs.10,000.00 each per month to them.