A TIRUMAL RAJ Vs. A ANUPAMA

JUDGEMENT

(1.) THESE revisions are filed by one and the same petitioner against the orders in Crl.M.P. No.1054 of 2010 and Crl.M.P. No.115 of 2013, in M.C. No.274 of 2007, dated 05.08.2011 and 16.04.2013 respectively.

(2.) THE revision petitioner in both the revisions, by name A. Tirumal Raj, is no other than the husband of the revision first respondent and father of revision respondents 2 and 3. The revision first respondent, by name Smt. A. Anupama, for herself and for two minor children, filed M.C. No.274 of 2007 before the Additional Family Court, Hyderabad. The said maintenance case, after full dressed enquiry and on contest by order of the Judge, Additional Family Court, dated 25.02.2009, was allowed.

(3.) IN M.C. NO.274 of 2007 undisputed facts as on date in nutshall are that