NAMBURU RAMANAMMA Vs. POLAVARAPU SAROJAMMA

JUDGEMENT

(1.) This revision is filed under Sections 397 and 401 of the Code of Criminal Procedure to set aside the orders passed in M.C.No.14 of1992 dated 27-6-1995 on the file of the Additional Judicial Magistrate of First Class, Nellore.

(2.) That was a petition filed under Section 125 of the Code of Criminal Procedure by the petitioner claiming maintenance against the respondents and the learned Magistrate dismissed the said petition.

(3.) The facts in giving rise to the filing of the revision are, briefly, as follows:- The petitioner Namburu Ramanamma filed petition inM.C.No.14 of 1992 on the fileof IV Additional Judicial Magistrate of First Class, Nellore claiming maintenance at the rate of Rs.500/- per month mainly contending that she is the legally wedded wife of the second respondent and the first respondent is the daughter of the petitioner and second respondent and they are having moveable and immoveable properties. It is further alleged that the petitioner was a sickly woman and not in a position to maintain herself and requested to grant the maintenance.