SAI KIRAN VISHWAGNA SARAPH Vs. RAVULA JYOTHI

JUDGEMENT

(1.) Heard Sri M.D.Yakub Ali, learned counsel for the petitioner, Sri Vadlakonda Ravi Kumar Reddy, learned counsel for respondent No.1 and learned Assistant Public Prosecutor appearing for respondent No.2/State.

(2.) This Criminal Revision Case is preferred by the petitioner/respondent aggrieved by the order passed by the learned Judge, Family Court-cum-IV Additional District and Sessions Judge at Karimnagar in F.C.M.C.No.14 of 2021, dtd. 14/2/2025, wherein, the said petition was allowed in part directing the petitioner herein to pay monthly maintenance at Rs.12,000.00 to the respondent herein on or before 5th of every succeeding month from the date of filing of the petition excluding the payment of interim maintenance amount paid if any to the respondent. The petitioner herein was further directed to pay the arrears of maintenance in three equal instalments within three months from the date of order.

(3.) The events leading to the filing of Maintenance Case are that the petitioner and respondent were married on 9/8/2020 at Karimnagar Town as per Hindu rites and customs. Thereafter, the respondent was subjected to physical and mental cruelty with a demand for additional dowry of Rs.20,00,000.00. In addition, there was pressure on the respondent to purchase Flat at Hyderabad in the name of the petitioner. Further, the petitioner was addicted to alcohol used to return home at late hours and subjected the respondent to physical and mental cruelty under the effect of physical intoxication. In this context, disputes arose leading to filing of Crime No.78 of 2021 on the file of W.P.S, Karimnagar for the offences punishable under Sec. 498-A, 420, 506 of I.P.C and Sec. 4 of Dowry Prohibition Act. The respondent is a helpless lady dependent upon her parents and incurring Rs.20,000.00 per month for her food, clothes, medicines. Whereas, the respondent is working as Product Manager in Byjus group and earning Rs.16,00,000.00 per annum.