KURNA SURESH BABU Vs. STATE OF A P

JUDGEMENT

(1.) THIS revision case has been filed by the respondent in M. C. No. 21 of 2006 on the file of the Judicial Magistrate of First Class, Godavarikhani.

(2.) THE respondent No. 2 herein filed the said M. C. under Section 125 of the code of Criminal Procedure to award maintenance of Rs. 3,000/- per month against the revision petitioner. The revision petitioner opposed the application, but the said Court, after considering the evidence adduced by both parties, awarded maintenance of Rs. 1,500/- per month directing the revision petitioner to pay the maintenance from the date of the filing of the petition.

(3.) BEING aggrieved by the order of the learned Magistrate directing him to pay the maintenance from the date of the petition, the present revision case has been filed by the revision petitioner.