BANALA ATCHUTHA SRIDHAR CHINNI Vs. BANALA VICTORIA RANI

JUDGEMENT

(1.) This Criminal Revision Case is filed by the petitioner, who is respondent in M.C. No. 216 of 2008, on the file of learned Judge, Family Court-cum-Additional District Judge, Guntur, challenging the judgment, dtd. 10/11/2009 in the said maintenance case where under the learned Judge, Family Court-cum-Additional District Judge, Guntur, allowed the said maintenance case by directing the respondent, who is the Revision Petitioner herein, to pay monthly maintenance of Rs.1500.00 to the first petitioner and Rs.900.00 to the second petitioner in the maintenance case from the date of filing of M.C. i.e., 10/9/2008.

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

(3.) The case of the petitioners in M.C. No. 216 of 2008, on the file of Judge, Family Court-cum-Additional District Judge, Guntur, in brief, according to the averments of the petitioners are as follows: