MOHAMMED ISMAIL QUADRY Vs. NOUSHEEN FATHIMA

JUDGEMENT

(1.) This Criminal Petition has been filed by the petitioner aggrieved by the order dtd. 31/3/2026 passed by the learned Judge, Principal Family Court-cum-XIII Additional Metropolitan Sessions Judge, Hyderabad, (hereinafter referred to as 'the trial Court ') in M.P.No.565 of 2025 in M.C. No.216 of 2024, whereby the learned trial Court directed the petitioner to pay an amount of Rs.40,000.00 per month to respondent No.1 and Rs.20,000.00 per month to respondent No.2 towards their interim maintenance.

(2.) Brief facts of the case:

(3.) Heard Mr.Y.Krishna Mohan Rao, learned counsel for the petitioner, Mr.P.Vamsheedhar Reddy, learned counsel for respondent Nos.1 and 2, and Mr.Jithendar Rao Veeramalla, learned counsel for respondent No.3.