ARE RAMA DEVI Vs. ARE KANAKAMMA

JUDGEMENT

(1.) This criminal revision case is directed under Sec. 397 and 401 of Cr.P.C. to set aside the judgment, dtd. 15/4/2019, passed in Criminal Appeal No.120 of 2017 by the IV Additional District and Sessions Judge at Karimnagar.

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

(3.) In this case, the petitioner is the daughter in law and the first respondent is the mother-in-law. The husband of the petitioner i.e. son of the first respondent worked as police constable and died in an accident on 18/5/2017 and she was given employment on compassionate grounds in Government Mahila Degree College, Peddapalli and she is working there. Being only son, the son of the first respondent had inherited the immovable property of Ac.6-00 guntas and a house at Huzurabad during his life time. After his death, the petitioner inherited the said properties and also got employment of her husband. The first respondent is old aged woman and she is totally dependant on her only son. The compensation amount was also received by the petitioner. Unfortunately, after death of her son, the petitioner is not looking after the first respondent and refused to maintain her. Therefore, she filed a petition under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 (for short "the DV Act") claiming maintenance of Rs.8,000.00 per month before the I Additional Judicial Magistrate of First Class at Huzurabad.