Patchala Leeladhar 4 Others vs Patchala Venkata Ratnam The State ...
2022 Latest Caselaw 1355 AP

     THE HON'BLE SRI JUSTICE TARLADA RAJASEKHAR RAO

                        Crl.R.C.No.443 of 2013

ORDER:-

     The wife of the petitioner No.1 herein preferred a D.V.C

against the respondents before the Court of II Additional Junior

Civil Judge, Tenali. The Court below by order dated 13.06.2012 in

D.V.C.No.15 of 2010 has dismissed the same.

2. Aggrieved by the said judgment, the wife of the petitioner

No.1 herein filed an appeal before the Court of learned Sessions

Judge, Guntur in Criminal Appeal No.229 of 2012. The lower

appellate Court Judge after considering the evidence elaborately,

allowed the appeal and granted a monetary relief of Rs.500/-

(Rupees Five hundred only) per month in addition to the enhanced

maintenance, to the wife payable by the petitioner No.1 herein

from the date of complaint.

3. Heard learned counsel for the petitioners.

4. A perusal of the material record shows that there is no

dispute with regard to the relationship between the petitioner No.1

and the respondent No.1 as husband and wife respectively.

5. In view of the facts and circumstances of the case, I find no

reason to interfere with the order passed by the lower appellate

Court as the amount awarded is only Rs.500/-(Rupees Five

hundred only) per month, in addition to the enhanced

maintenance in C.R.P.No.147 of 2009 which has become final.

6. Accordingly, the Criminal Revision Case is dismissed.

7. Miscellaneous Petitions pending, if any, shall stand closed.

______________________________________ JUSTICE TARLADA RAJASEKHAR RAO

16-03-2022 EPS

THE HON'BLE SRI JUSTICE TARLADA RAJASEKHAR RAO

Crl.R.C.No.443 OF 2013

Date: 16-03-2022

EPS