G.AMRUTHA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) A husband is aggrieved of the trial Court's failure to effect alteration of allowance of monthly maintenance. He impugns the order dtd. 23/12/2022 of learned Special Mobile Judicial Magistrate of First Class, Kakinada in Crl.M.P.No.68 of 2021 in M.C.No.10 of 201 in this revision filed under Ss. 397 and 401 of Code of Criminal Procedure (Cr.P.C.). Respondent No.2 is the wife of the revision petitioner. Respondent No.1 is the State.

(2.) Proceeding sheet of this Court indicates that after 31/1/2023 there has been no representation on behalf of the revision petitioner on successive dates of hearing. Even when the matter was posted under the caption 'for dismissal', there was no change. However, since the revision needs disposal on merits, the matter was listed on 24/7/2024. On which date also, there was no representation for the revision petitioner and thus, except the grounds urged in the revision, there were no arguments advanced on behalf of the revision petitioner.

(3.) For respondent No.2/the wife, Sri Kalepu Yashwanth, the learned counsel appeared and submitted arguments and cited legal authorities and urged the Court to dismiss the revision.