GUDIVADA SESHAGIRI RAO Vs. GUDIAVADA ASHALATHA

JUDGEMENT

(1.) The Criminal Revision Case No.1947 of 2010 is filed on behalf of the petitioner, who is the respondent in M.C.No.178 of 2004 i.e., the husband, under Sec. 397 and 401 of the Criminal Procedure ('Cr.P.C.' for short) with a prayer to revise the order made in M.C.No.178 of 2004, dtd. 6/9/2010, on the file of the Family Court-cum-IV Additional District and Sessions Judge, Vijayawada.

(2.) The Criminal Revision Case No.38 of 2011 is filed on behalf of the petitioner herein, who is the petitioner in M.C.No.178 of 2004, dtd. 6/9/2010, on the file of the Family Court-cum-IV Additional District and Sessions Judge, Vijayawada, to modify the order so as to grant the maintenance of Rs.20,000.00 (Rupees twenty thousand only) per month instead of Rs.10,000.00 (Rupees ten thousand only) per month as awarded by the learned Family Court-cum-IV Additional District and Sessions Judge, Vijayawada.

(3.) The petitioner in Criminal Revision Case No.1947 of 2010 is the husband of the 1st respondent therein and the petitioner in Criminal Revision Case No.38 of 2011 is the wife of the second respondent therein.