SIRIVELLA STEPHEN CHANDRA RAO Vs. SIRIVELLA GNANAMANI

JUDGEMENT

(1.) The petitioners in Criminal R.C.No.28 of 2006 are wife and children of the petitioner in R.C.No.1928 of 2005.

(2.) For the sake of convenience, the parties herein will be referred to as husband, wife and children.

(3.) Criminal R.C.No.1928 of 2005 is filed by the husband against the order in M.C.No.234 of 2003 dated 19-09-2005 passed by the Family Court, Vijayawada predominantly questioning the quantum of maintenance, whereas Criminal R.C.No. 28 of 2006 is filed by the wife and children against the same order for enhancement and for granting of arrears of maintenance.