YALLA RAM NARESH NAIDU Vs. YALLA RAMA TULASI

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner-husband, the learned counsel appearing for the first respondent-wife and the learned Additional Public Prosecutor representing the State.

(2.) This Criminal Petition is filed under Section 482 of Cr.P.C., against the order dated 22-03-2011 passed by the Court of VI Additional District and Sessions Judge, Fact Track Court, Narsapur, West Godavari District in Crl.M.P.No.51 of 2001 in Criminal Revision Petition No.55 of 2010.

(3.) The respondent wife filed Maintenance Case No.26 of 2007 on the file of the Judicial Magistrate of First Class, Palakol, seeking maintenance of Rs.5,000/- (Rupees five thousand only) per month. The petitioner husband contested the said maintenance case by filing a counter stating that the respondent is not his wife and she has sufficient means to maintain herself and she has been working in E-Seva, Palakol and earning Rs.3,500/- (Rupees three thousand, five hundred only) per month besides having a building worth Rs.20,00,000/- (Rupees twenty lakhs only) under Ex.B1 document.