RAGIMANI GANGADHAR Vs. RAGIMANI PADMAVATHI

JUDGEMENT

(1.) This Criminal Revision Case is preferred by the petitioner/husband aggrieved by the judgment dtd. 16/4/2021 passed in Crl.A. No. 211 of 2017 by the learned Special Judge for Trial of Cases under SCs and STs (POA) Act-cum-VI Additional District and Sessions Judge, Kurnool, whereby and where under the interim maintenance of Rs.4,000.00 per month granted in favour of the wife who is 1st respondent herein in I.A. No. 66 of 2017 in DVC No. 52 of 2016 on 11/8/2017 by the learned Magistrate is confirmed by dismissing the appeal of the husband.

(2.) For the sake of convenience the parties herein after are referred to as husband and wife for the petitioner and 1st respondent respectively.

(3.) Brief facts of the case are as follows;