SEERAM CHANDRA MOHAN Vs. SEERAM SRIDEVI

JUDGEMENT

(1.) This is a Criminal Revision Case is filed on behalf of the petitioner, who is the respondent in M.C.No.12 of 2008, on the file of the Judge, Family Court, East Godavari at Rajahmundry, questioning the order, dtd. 7/7/2008 in M.C.No.12 of 2008 where under the learned Judge, Family Court, East Godavari at Rajahmundry, allowed the maintenance case filed by the petitioners therein directing the respondent therein, who is the petitioner herein, to pay a sum of Rs.1,000.00 per month to each petitioners i.e., Rs.2,000.00 P.M. in total, towards their maintenance allowance from the date of filing of the petition and further directed to pay the said maintenance allowance to the petitioners on or before 10th of every month without fail.

(2.) The parties to this Criminal Revision Case will hereinafter be referred as described before the learned Judge, Family Court, East Godavari at Rajahmundry, for the sake of convenience.

(3.) The petitioners in the Maintenance Case No.12 of 2008 filed the same under Sec. 125 of Code of Criminal Procedure ("Cr.P.C." for short) before the Judge, Family Court, East Godavari at Rajahmundry, seeking to give direction to the respondent therein to pay Rs.2,000.00 each to them every month towards their maintenance.