VANUKARI SRIKANTH Vs. V SRI LAKSHMI VIJAYAWADA

JUDGEMENT

(1.) The Criminal Revision Case, under Ss. 397 and 401 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.') is filed on behalf of the assailing the Order dtd. 4/4/2017 in M.CIN THE HIGH COURT OF ANDHRA PRADESH[3369]THE HONOURABLE SRI JUSTICE T MALLIKARJUNA RAO...PETITIONER...RESPONDENTpraying that in the circumstances stated in the affidavit filed in support of the Criminal Revision praying that in the circumstances stated affidavit filed in support of the petition, the High Court may be pleased 397 and 401 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.') is filed on behalf of the M.C.No.144 of 2015, passed by the learned Judge, Family Court-cum-VI Additional District and Sessions Judge, Vijayawada, (for short, 'the Family Court') granting maintenance amount to the 1st petitioner.

(2.) Respondents are the Petitioners, who filed the M.C.No.144 of 2015 seeking to direct the petitioner (respondent) to pay a sum of Rs.10,000.00 per month to the 1st Petitioner and Rs.10,000.00 per month to the 2nd petitioner towards their maintenance from the date of petition.

(3.) For the sake of convenience, the parties to this Criminal Revision Case will hereinafter be referred to as described before the Family Court.