Andhra Pradesh High Court - Amravati
B Padmaja vs B. Shiva Kumar, on 20 March, 2021
Bench: Lalitha Kanneganti
[3240 ]
(SHOW CAUSE NOTICE BEFORE ADMISSION)
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
SATURDAY, THE TWENTIETH DAY OF MARCH TWO
THOUSAND AND TWENTY ONE
:PRESENT:
THE HONOURABLE SMT JUSTICE LALITHA KANNEGANTI
CRIMINAL REVISION CASE NO: 236 OF 2021 4
Between: Y
B Padmaja, W/o Ediga Shiva Kumar Goud @ Bingi Siva Kumar Goud, aged.
years, Occ. House Wife, D/o Ediga Venkata Ramana, R/o Indira Nagar, Dhorié"
Town and Mandal, Kurnool District. ,
». Petitioner
AND
B. Shiva Kumar, S/o Krishna Murthy, aged 28 years, Occ. Business.
B. Laxmi Devi @ Aleem Bi, W/o Krishna Murthy, aged, 51 years, Occ. Business.
B. Padmavathi, W/o Krishna Murthy, aged 54 years.
B. Gopikamma, W/o Hanumanth aged 36 years, Occ. House wife.
B. Hanumanth, S/o Ramadasu, aged 46 years, Occ. Business.
akON>=
All respondents 1 to 5 are resident of H.No.7-452-1, NH.7, Rajadhani Dhaba,
Dhone Town, Kurnool District.
.... Respondents
Whereas the Petitioner above named through his Advocate Sri Challa
Sivasankar presented this Revision filed under Section?397 and 401 of Cr.P.C., praying
that in the circumstances stated in the grounds filed in support of the Criminal Revision
Case, the High Court may be pleased to revise the judgment dated 10-02-2021 made in
Crl.A.No.212 OF 2019, on the file of the Sessions Judge, Kurnool in respect of
judgment particular portion i.e., setting aside the maintenance awarded to the petitioner
and her children, modifying the monitory relief from Rs.50,000/- to Rs.10,000/- and
compensation or damages from Rs.3,50,000/- to Rs.1,00,000/-.
And Whereas the High Court upon perusing the petition and memorandum of
grounds filed herein and upon hearing the arguments of Sri Challa Sivasankar, Advocate
for the Petitioner, directed issue of notice to the Respondents herein to shoW cause as
to why this CRIMINAL REVISION CASE should not be admitted. --
You viz:
1. B. Shiva Kumar, S/o Krishna Murthy, resident of H.No.7-452-1, NH.7, Rajadhani
Dhaba, Dhone Town, Kurnool District.
2. B. Laxmi Devi @ Aleem Bi, W/o Krishna Murthy, resident of H.No.7-452-1, NH.7,
Rajadhani Dhaba, Dhone Town, Kurnool District. ,
3. B. Padmavathi, W/o Krishna Murthy, resident of H.No.7-452-1, NH.7, Rajadhani
Dhaba, Dhone Town, Kurnool District.
4. B. Gopikamma, W/o Hanumanth, resident of H.No.7-452-1, NH.7, Rajadhani
Dhaba, Dhone Town, Kurnool District.
5. B. Hanumanth, S/o Ramadasu, resident of H.No.7-452-1, NH.7, Rajadhani
Dhaba, Dhone Town, Kurnool District. _
are be and hereby directed to show cause either appearing in person or through
an Advocate, as to why in the circumstances set out in the petition and the
affidavit filed therewith (copy enclosed) this CRIMINAL REVISION CASE should
not be admitted, on or before 26-04-2021 on which date the case stands posted
for hearing.
The Court made the following:
ORDER:
"Issue notice to the respondents.
Learned counsel for the petitioner is permitted to take personal notices to
respondents by RPAD and file proof of service in the Registry, ss
Post after four weeks." "
| Sd/-M.RameshBabu
ASSISTANT REGISTRAR
| Pplaw --
Fol SECTION OFFICER
To, Ve
. B. Shiva Kumar, S/o Krishna Murthy, resident of H.No.7-452-1, NH.7, Rajadhani
Dhaba, Dhone Town, Kurnool District. /
2. B. Laxmi Devi @ Aleem Bi, W/o Krishna Murthy, resident of H.No.7-452-1, NH.7,
Rajadhani Dhaba, Dhone Town, Kurnool District.
3. B. Padmavathi, W/o Krishna Murthy, resident of H.No.7-452-1, NH.7, Rajadhani
Dhaba, Dhone Town, Kurnool District.
4. B. Gopikamma, W/o Hanumanth, resident of H.No.7-452-1, NH.7, Rajadhani = /
Dhaba, Dhone Town, Kurnool District.
5. B. Hanumanth, S/o Ramadasu, resident of H.No.7-452-1, NH.7, Rajadhani_ .
Dhaba, Dhone Town, Kurnool District.(RR 1 to 5 by RPAD- along with a copy of ---
petition and memorandum of grounds)
One CC to Sri. Challa Sivasankar Advocate [OPUC] ----
One CC to SRI. Advocate [OPUC]
One spare copy
ITTRUE COPY//
--_
oo NO
PR
HIGH COURT
LKJ
DATED:20/03/2021
POST AFTER FOUR WEEKS
NOTICE BEFORE ADMISSION
CRLRC.No.236 of 2021
