G MARAIAH Vs. G VIJAYALAKSHMI

JUDGEMENT

(1.) These two revisions are being disposed of by this common judgment as the questions involved in them are similar.

(2.) Crl R.C.No. 349 of 1978 has been filed by the husband-who was the respondent in M.C.8 of 1977 on the file of the Second Additional Judicial First Class Magistrate, Guntur-against the order granting maintenance in favour of the wife. The husband has confined his revision only so far as the maintenance to the wife is concerned and has not filed any revision against the order granting maintenance in favour of the child.

(3.) Tr. Crl. R.C. 16 of 1979 has been filed by both wife and child against the husband and father for enhancement of the maintenance granted by the trial court. The trial court granted Rs. 60/- per month as maintenance to the wife and Rs. 40/- as maintenance to the child. Both the wife and child were petitioners in M.C.8 of 1977