N APPAYYAMMA Vs. BONDAYYA

JUDGEMENT

(1.) The order of the lower Court reads as follows

(2.) It is against this order, this revision petition has been filed. The facts of the case are that the petitioner Smt. Appayyamma filed M. C. No. 17 of 1985 on the file of the Additional Munsif Magistrate, Yellamanchili, under section 125 Cr. P.C. for maintenance. Respondents 1 and 2 are her step-sons and the third Respondent is her natural son. The trial Court, even before the trail, rejected the relief against the step sons basing on the jugdment of the Madhya Pradesh High Court reported in Rewalal vs. Smt. Kamlabai #1

(3.) It is contended by Sri. K. Raghava Rao, appearing for the petitioner, that a restrictive meaning cannot be given to the word 'Mother'. In the above case, which has been relied upon by the lower court, the High Court having extended the meaning of the 'mother' to the 'adoptive mother' also, it ought to have extended the same to the 'step mother' also. The learned Judge observed :