GOLLAMUDI RAMESH Vs. MODUKURI NAGAMANI @ MODKURI GETHA NAGAMANI

JUDGEMENT

(1.) This Criminal Revision Case is filed under Sec. 397 and 401 of Crimial P.C., questioning the proprietory and legality of the order passed by the Judge, Additional Family Court, Visakhapatnam in FCOP.No. 865 of 2015, dated 18/11/2016, granting maintenance @ Rs. 15,000.00 per month in favour of the petitioner therein payable on or before tenth of succeeding month, while granting time till 10/12/2015 for payment of arrears of maintenance.

(2.) The respondent filed maintenance case under Sec. 125 of Crimial P.C., against the petitioner herein to grant maintenance @ Rs. 25,000.00 per month alleging that the petitioner herein refused and neglected to maintain her, being the legally wedded wife and that she has no source of income to maintain herself.

(3.) The learned Judge, Family Court ordered notice to the respondent and notice was served on the petitioner but he remained exparte.