B CHANDRA REDDY Vs. B AMARAVATAMMA

JUDGEMENT

(1.) This petition is filed to quash the orders Dated 24-10-1994 in Crl.R.P. No, 105/94 on the file of the III Add1. Sessions Judge, Chittoor at Tirupathi.

(2.) The first respondent filed a petition under Section 25, Cr.P.C. claiming maintenance at the rate of Rs. 500/- per month alleging that the petitioner herein, who is her husband, lived for five years at Padicheru and thereafter he got a job in Railways at Renigunta. Subsequently, differences arose in between them. It is further alleged that the petitioner herein developed illicit intimacy with one Rajamma and ultimately with a view to compromise, her signatures were obtained on blank papers fraudulently and thus sought for the maintenance.

(3.) The petitioner-respondent filed counter resisting petition stating that he lived with the petitioner for one year and thereafter living separately and at his request his father settled some landed property conveying an extent of Ac. 0-41 cents by way of settlement deed Dated 3-1-1980 in her favour and she is in possession and enjoyment and getting an income of Rs. 10,000/- per annum and she has a house worth Rs. 50,000/-. It is further alleged that besides the settlement deed, in the year 1990 again he gave Rs. 17,000/- and thus requested to dismiss the petition.