Mrs. Lalitha Kumari vs Mr. Purnachandar Rao
2023 Latest Caselaw 1262 Tel

          THE HONOURABLE SRI JUSTICE K.SURENDER

           CRIMINAL REVISION CASE No.50 OF 2020

JUDGMENT:

This revision is filed by the petitioner challenging the Order

dt.17.07.2019, passed in M.C.No.23 of 2016 by the Judicial

Magistrate of First Class, Bodhan, whereby the learned Magistrate

granted monthly maintenance of Rs.1,000/- to the petitioner

herein.

2. Heard. Perused the record.

3. The petitioner herein is also petitioner in the trial Court to

whom maintenance of Rs.1,000/- was granted, though she prayed

for maintenance of Rs.10,000/-.

4. The amount of Rs.1,000/- granted is a meager amount.

However, this Court deems it appropriate to dispose of this revision

directing the trial Court to consider grant of maintenance keeping

in view the present day conditions, in the event of an application

being filed by the petitioner.

5. Accordingly, the Criminal Revision Case is disposed off.

Miscellaneous applications pending, if any, shall stand

closed.

__________________ K.SURENDER, J Dt.:15.03.2023 tk

THE HON'BLE SRI JUSTICE K.SURENDER

CRIMINAL REVISION CASE No.50 OF 2020

Dt. 15.03.2022

tk