RADHIKA PANDURANGAM Vs. T. C. PANDURANGAM

JUDGEMENT

(1.) This Criminal Revision Case is directed against the order passed in Crl.M.P.No.251 of 2019 in M.C.No.3 of 2019 on the file of the XVI-Additional District and Sessions Judge-cum-III-Additional Family Judge, Ranga Reddy District at Malkajgiri, wherein the Court below awarded interim maintenance of Rs.20,000/- per month to the 1st respondent herein payable by the revision petitioner and the 2nd respondent herein at Rs.10,000/- each.

(2.) 1St respondent herein being the father of the revision petitioner and the 2nd respondent and husband of the 3rd respondent herein, filed the aforesaid M.C.No.3 of 2019 claiming monthly maintenance at the rate of Rs.25,000/- each from the revision petitioner and the 2nd respondent herein and Rs.15,000/- from the 3rd respondent herein. Along with the M.C., the 1st respondent filed Crl.M.P.No.251 of 2019 seeking interim maintenance from them. By an order, dated 21.01.2021, the Court below awarded Rs.20,000/- per month towards interim maintenance to the 1st respondent payable by the revision petitioner and the 2nd respondent herein at Rs.10,000/- each. Challenging the same, the revision petitioner filed the present Criminal Revision Case.

(3.) Heard learned Counsel for the revision petitioner, learned Counsel appearing for the 1st respondent, learned Assistant Public Prosecutor appearing for the 4th respondent and perused the record.