K.Lokeswar Rao vs K.Anjali Kumari
2021 Latest Caselaw 334 AP

      HONOURABALE SMT. JUSTICE LALITHA KANNEGANTI

                Criminal Revision Case No.48 of 2019

JUDGMENT:

This Criminal Revision Case is filed assailing the order dated

19.11.2018 passed by the Judge, Family Court-cum-III Additional

District and Sessions Judge, Srikakulam, in F.C.M.C.No.57 of

2017, whereby the respondent-husband was directed to pay

maintenance of Rs.8,000/- per month to the 1st petitioner-wife and

Rs.6,000/- per month to the 2nd petitioner-son towards

maintenance from the date of filing of the petition and the

respondent-husband was further directed to pay the said

maintenance to the petitioners on or before 5th of every month

without fail.

When the matter is taken up for hearing, learned counsel for

the petitioner submits that both the parties have compromised the

matter and the cause in the revision case does not survive and has

become infructuous.

Recording the submission of the learned counsel, the

Criminal Revision Case is dismissed as infructuous.

As a sequel thereto, miscellaneous petitions, if any, pending

shall stand closed.

___________________________ LALITHA KANNEGANTI, J Date: 22-01-2021

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