MOMINDLA SAILOO Vs. MAMINDLA PADMA

JUDGEMENT

(1.) The revision petitioner is the husband of the first respondent. The first respondent-wife filed M.C.No.4 of 1995 on the file of the Judicial Magistrate of First Class, Yellareddy against the husband seeking monthly maintenance of Rs.500/-. The learned Judicial Magistrate of First Class dismissed the said petition.

(2.) Aggrieved by the same, the first respondent-wife filed Criminal Revision Petition No.8 of 1997 on the file of the Sessions Court at Nizamabad. By his order, dated 31st July, 2001, the learned Sessions Judge allowed the revision, set aside the order of the learned Magistrate and allowed the M.C. granting monthly maintenance of Rs.500/-. Aggrieved by the said order, the husband filed the present revision petition.

(3.) For convenience of reference, the petitioner will be hereinafter referred to as the husband and the first respondent as the wife.