TUMMALAPALLI BHASKARA SATYA VENKATA RAMANA RAO Vs. TUMMALAPALLI LALITHA SIVA KUMARI AND STATE OF ANDH

JUDGEMENT

(1.) This Criminal Petition has been filed under Sec. 482 of Crimial P.C. by the respondent/husband in M.C. No. 16 of 2001 on the file of the IV Additional Judicial Magistrate of First Class, Kakinada.

(2.) The first respondent herein is the wife of the petitioner herein. She filed the said M.C. Under Sec. 125 of Crimial P.C. seeking maintenance of Rs. 500.00 per month from her husband. The trial Court, after hearing both parties, allowed the said M.C. by granting maintenance of Rs. 500.00 per month to her. Being aggrieved by the said order dated 22-04-2004, the husband preferred C.R.P. No. 39 of 2004 on the file of the III Additional District & Sessions Judge, Kakinada. The learned Sessions Judge also concurred with the view expressed by the Magistrate, and accordingly dismissed the revision petition on 01-06-2005. Being aggrieved by the orders of the Courts below, the husband filed the present Criminal Petition to set aside the orders passed by the Courts below by invoking powers Under Sec. 482 of Cr.P.C.

(3.) The averments of the petition filed by the wife in the said M.C. are briefly as follows: