SHAIK NAGUR VALI Vs. SHAIK GOWSYA

JUDGEMENT

(1.) Parties to the case are Mohammedans. The revision petitioner preferred this revision under Sec. 397 and 401 CrPC impugning the order dtd. 4/3/2021 of the learned Family Judge - cum - XII Additional District Judge, Guntur in FCOP.No.114 of 2017 which directed him to pay monthly allowance of maintenance to his wife and two minor children.

(2.) Respondent No.1 is the wife. Respondent Nos.2 and 3 are the minor children. Respondent No.4 is the State.

(3.) Sri Phani Teja, the learned counsel for revision petitioner and Sri Srinivasa Rao Modukuri, the learned counsel for respondents argued their respective contentions and cited rulings in support of their respective contentions. To appreciate the rival submissions, the following aspects are to be noticed.