PITTA LOKESH Vs. PITTA SIRISHA CHINNAMMADU

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 Petitioner/Husband, assailing the Order dtd. 30/11/2010 in O.P.No.310 of 2009, passed by the learned Judge, Family Court, Visakhapatnam (for short, 'the Family Court'). By the said order, the Family Court allowed the petition in part, awarding a sum of Rs.1,500.00 per month as maintenance to the petitioner (wife), payable by the respondent (husband) from the date of the order.

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

(3.) The brief facts of the petition are as follows: