BALRAM ARGIDDA Vs. A CHANDRAMMA

JUDGEMENT

(1.) This revision is filed under Ss. 397 and 401 of Cr.P.C. against the orders dt. 3-1-1994 In Cri. M.P. No. 1516 of 1993 in M.C. No. 6 of 1993 on the file of the Judl. Magistrate of First Class, Narayanpet.

(2.) The facts in giving rise to the filing of this revision are, briefly, as follows :- The respondent herein Smt. A. Chandramma, filed a maintenance case against her husband, the petitioner herein claiming maintenance before the Judl. Magistrate of First Class, Narayanpet. The petitioner filed Crl. M.P. No. 1516 of 1993 requesting to grant interim maintenance pending disposal of the main M.C. 6 of 1993 at the rate of Rs. 250.00. It is mentioned in the petition that the averments of the main petition may be considered in this petition also, and the said petition was filed by the counsel for the petitioner.

(3.) The petitioner herein filed a counter stating that the petitioner did not even file any affidavit in support of her petition and also did not sign the petition and requested to dismiss the petition.