M SHIV RAJ Vs. IX METROPOLITAN MAGISTRATE HYDERABAD

JUDGEMENT

(1.) The present Civil Revision Petition is filed invoking Article 227 of the Constitution of India seeking appropriate direction.

(2.) Petitioner is the husband. Second respondent is the wife. Respondents 3 and 4 are claiming to be the children dependent on the petitioner.

(3.) Earlier in the year 1977, the second respondent wife had filed Maintenance Petition in M.C.No. 63/77 under Section 125 of Cr.P.C. on the file of the V Metropolitan Magistrate seeking maintenance for herself and for her daughter the third respondent herein. The said M.C.No. 63/77 was allowed by the V Metropolitan Magistrate Court who granted maintenance directing the petitioner herein to pay Rupees 75/- per month to the second respondent-wife and Rs. 50.00 per month to the third respondent-daughter. Later, this amount seems to have been enhanced to Rs. 100.00 per month in favour of the wife and Rupees 75/- per month in favour of the third respondent-daughter.