SHANIGARAPU RAMADAS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This criminal revision case is filed under Sec. 397 and 401 of Cr.P.C. against the order, dtd. 19/2/2016, in M.C.No.88 of 2014, on the file of the Judge, Family Court, Warangal, wherein the application filed by the second respondent herein under Sec. 125 Cr.P.C., was allowed granting maintenance of Rs.7500.00 per month.

(2.) Heard the learned counsel for the petitioner and the learned counsel for the second respondent. Perused the material record.

(3.) According to the petitioner, he has married the second respondent in or about 1965-66 and their marriage was consummated and they were blessed with one daughter and three sons. The petitioner was an employee in Mandal Parishad, Huzurabad and now he was retired employee getting monthly pension of Rs.22,000.00. It is further stated that the petitioner necked out the second respondent in the year 2006. She used to work as Aganwadi worker and during that time getting an amount of Rs.3,000.00 per month. In the year 2007 the petitioner sold away the house bearing No.2-12-4 and share of Rs.1,40,875.00 was allotted to the second respondent. But the petitioner did not pay the same. The second respondent is residing with her third son by name Rajanikanth and the second respondent is suffering from ill-health and unable to attend any work. The petitioner is having source of income and neglected and refused to maintain the second respondent. Therefore, she filed petition claiming the maintenance of Rs.10,000.00 per month.