NAINI RAJENDER REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Revision Case is directed against the order, dated 10.03.2020, passed in Crl.M.P.No.62 of 2018 in M.C.No.169 of 2012 on the file of the Judge, Family Court, L.B.Nagar, Ranga Reddy District, wherein the Court below enhanced the monthly maintenance from Rs.5,000/- to Rs.8,000/- to the 1st respondent herein and Rs.3,000/- to Rs.7,000/- to the 2nd respondent herein from the month of filing of the petition i.e., February, 2018.

(2.) The facts in brief, are as under:-

(3.) Heard Sri C.M.R.Velu, learned Counsel appearing for the revision petitioner; Sri Jithender Rao Veeramalla, learned Counsel appearing for respondent Nos.1 and 2; the Assistant Public Prosecutor, appearing for respondent No.3 and perused the record.