PARBATI CHINTADA Vs. GOPAL KRISHNA CHINTADA

JUDGEMENT

(1.) In this proceeding U/s. 482 Cr.P.C., the order dated 25.07.2008 in Criminal Revision No.14 of 2006 by the learned Addl. Sessions Judge, Gajapati is assailed, whereby the revisional court has set aside the maintenance order in favour of the present petitioner- minor daughter, passed by the learned SDJM, Parlakhemundi in M.C. 5/2003.

(2.) Adumbrated in brief, the fact runs thus:

(3.) The putative-father filed criminal revision. Learned Addl. Sessions Judge, Gajapati re-appreciated the evidence both oral and documentary. He found that the father's name of the child was not mentioned in the School Register and relied upon a decision reported in the case of B. Mahadeva Rao vrs. Yesoda Bai, 1962 AIR(Mad) 141 to the effect that Birth Certificate was not the proof of paternity. The revisional court set aside the order granting maintenance of the learned SDJM, Parlakhemundi. The said order of revisional court is now impugned in this case.