JELDI PRIYADARSINI Vs. JELDI RAMESH

JUDGEMENT

(1.) This Criminal Revision Case is filed by the petitioners under Sec. 397 and 401 of Code of Criminal Procedure ("Cr.P.C." for short. , who are the petitioners in M.C.No.16 of 2008, filed under Sec. 125 of Cr.P.C., on the file of Judge, Family Court, Guntur, questioning the order, dtd. 30/10/2008, whereunder the learned Judge, Family Court, Guntur, declined to grant maintenance to the first petitioner, but, granted monthly maintenance of Rs.2,000.00 in favour of the second petitioner payable by the respondent.

(2.) The parties to this Criminal Revision Case will hereinafter be referred to as described before the trial Court for the sake of the convenience.

(3.) The case of the petitioners in M.C.No.16 of 2008, filed under Sec. 125 of Cr.P.C., according to the averments in the petition, in brief, is as follows: