Mohammed Nooruddin vs The State Of Telangana And Another
2023 Latest Caselaw 624 Tel

     THE HONOURABLE SRI JUSTICE K.SURENDER

       CRIMINAL REVISION CASE No.134 OF 2020

JUDGMENT:

This revision is filed by the petitioner-Husband

challenging the order dt.26.08.2019 of the Judge, Family

Court-cum-III Additional District and Sessions Judge,

Warangal in M.C.No.131 of 2017, whereby the learned

Sessions Judge allowed the petition filed by the 2nd

respondent herein-wife and directed the petitioner herein-

husband to pay monthly maintenance of Rs.10,000/- from

the date of order and interim maintenance of Rs.5,000/-

from the date of filing the petition.

2. Heard. Perused the record.

3. On the basis of evidence adduced, the Court below

deemed it appropriate to grant maintenance. As such, I do

not find any error or irregularity in the said order passed,

for which reason, the petition filed seeking intervention of

this Court to set aside the maintenance cannot be

entertained.

4. Accordingly, the Criminal Revision Case is dismissed.

In the event of any changed circumstances, the petitioner is

at liberty to move the concerned Court.

Miscellaneous applications pending, if any, shall stand

closed.

__________________ K.SURENDER, J Date: 07.02.2023 tk

THE HON'BLE SRI JUSTICE K.SURENDER

CRIMINAL REVISION CASE No.134 OF 2020

Dt. 07.02.2023

tk