R.SRIDHAR Vs. R.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 assailing the order dtd. 21/12/2018 of learned Judge, Family Court-cum-V Additional District Judge, Tirupati in F.C.O.P.No.53 of 2017.

(2.) Heard arguments of Ms. Priyanvita, the learned counsel appearing on behalf of Sri Vedula Srinivas, the learned counsel for petitioner and Sri V.Eswaraiah Chowdary, the learned counsel for respondent Nos.1 to 3.

(3.) Parties to these proceedings are Hindus. The marriage of the revision petitioner was solemnized with respondent No.1 on 8/8/2008 according to Hindu rites and customs. During their wedlock, they were blessed with two children and both are minors, and they are respondent Nos.2 and 3 respectively. Disputes arose between the spouses and that resulted in separation, and they have been living separately. Alleging matrimonial cruelty, the wife filed a written information which was registered as F.I.R. in Crime No.8 of 2017 at Mahila Police Station, Tirupati evidenced by a copy of the F.I.R. as per Ex.A.2 and its equivalent is Ex.B.2. The married woman living with her two minor children filed F.C.O.P.No.53 of 2017 claiming a monthly maintenance of Rs.15,000.00 to the wife and Rs.15,000.00 to each of the children and thus a total claim of Rs.45,000.00 per month was prayed. In addition to that, they also prayed for Rs.1,00,000.00 per year for the educational expenses of the minor children. The husband filed his counter and resisted the claim.