M. Balraj, vs Lalitharaj Bai,
2021 Latest Caselaw 4392 Tel

          THE HONOURABLE JUSTICE G. SRI DEVI

          CRIMINAL REVISION CASE No.960 of 2008

JUDGMENT :

This criminal revision case is filed, aggrieved of the order dated

04.04.2007 in M.C.No.18 of 2005 on the file of X Metropolitan

Magistrate, Cyberabad at Malkajgiri, Ranga Reddy, whereby, the

learned trial Court has awarded the sum of Rs.3,000/- per month to

each of respondents 1 and 2 herein towards maintenance from the date

of petition, on or before 10th of every month.

2. The revision petitioner contends in this revision that the trial

Court has granted excess amount towards maintenance as he used to

earn only Rs.6,000/- per month and that later, he voluntarily retired

from service.

3. On perusal of the entire material on record, I am of the

considered view that the trial Court has passed the aforesaid order

granting maintenance @ Rs.3,000/- per month to respondents 1 and 2

herein, after thoroughly considering the evidence on record and taking

into account the income of the petitioner herein. Therefore, I do not

find any illegality or infirmity in the order impugned, awarding

maintenance to respondents 1 and 2 herein, who are none other than

the wife and daughter of the revision petitioner respectively.

4. Accordingly, this criminal revision case is dismissed.

Pending miscellaneous applications, if any, shall stand closed.

                                                 ____________________
Date: 16.12.2021                                 JUSTICE G.SRI DEVI
ajr