N. BALAJI KUMAR REDDY Vs. P. ANURADHA

JUDGEMENT

(1.) This Criminal Revision Case, under Ss. 397 and 401 of Code of Criminal Procedure (Cr.P.C.), is filed by the husband impugning the order dtd. 19/6/2018 of the learned Judge, Family Court-cum-V Additional District Judge, Tirupati in F.C.O.P.No.44 of 2017.

(2.) Heard arguments of Sri K.Jitendra, the learned counsel for petitioner and Sri D.Purna Chandra Reddy, the learned counsel for respondent No.1 and the learned Assistant Public Prosecutor for respondent No.3-State.

(3.) A marriage is a union between two people that is characterized by love, respect and commitment. The case on hand is one where the man and woman fell in love first and thereafter convinced the elders and their marriage was solemnized on 27/11/2009. It was a happy wedlock, and the spouses were blessed with a girl child on 3/7/2012. Serious rift between the spouses brought the marriage into rough weather. The wife claimed that her husband was cruel towards her and filed F.C.O.P.No.69 of 2015 and the husband did not choose to contest. The marriage was dissolved by decree of divorce dtd. 16/7/2016. The girl child by then was aged four years and she was with her mother. It seems, in the divorce proceedings no prayer was made for maintenance. About seven months after the decree of divorce the divorced woman and her minor daughter filed a petition under Sec. 125 Cr.P.C. against the man in F.C.O.P.No.44 of 2017 before the learned Family Court-cum-V Additional District Judge, Tirupati. The husband filed his counter raising various contentions. The learned Family Judge inquired into the matter where there was evidence of PWs.1 and 2 and Exs.A.1 to A.12 and the evidence of RWs.1 and 2 and Exs.B.1 to B.3. Eventually, the claim for maintenance was allowed in the following terms: