Kancharlapalli Venkataramana vs The State Of Telangana And Another
2023 Latest Caselaw 1265 Tel

        THE HONOURABLE SRI JUSTICE K.SURENDER

          CRIMINAL REVISION CASE No.195 OF 2020

JUDGMENT:

This revision is filed by the petitioner challenging the order

dt.30.10.2019 passed by the Additional Metropolitan Sessions

Judge, Ranga Reddy District, in Crl.A.No.956 of 2016, dismissing

the appeal filed by the revision petitioner against the order

dt.19.10.2016, passed in DVC.16 of 2012 by the II Metropolitan

Magistrate, Cyberabad at L.B.Nagar.

2. Heard. Perused the record.

3. The learned Magistrate passed order dt.19.10.2016 in DVC

directing the revision petitioner-husband to pay Rs.10,000/- per

month to the 2nd respondent-wife for the purpose of alternate

accommodation. Questioning the said order, appeal was filed by

the husband before the Metropolitan Sessions Judge. The learned

Sessions Judge has dismissed the appeal by order dated

30.10.2019 for the reason of this petitioner not prosecuting the

appeal and that he has stopped attending the Court. The said

order reads as follows;

"Appellant called absent. It is an appeal on DVC. Appellant counsel again requested for time. Appellant

stopped attending the Court, since May, 2019. In the result, the appeal is dismissed."

4. I do not find any infirmity with the order passed by the

learned Sessions Judge though the order is not passed on merits.

However, in a DVC case when the husband is questioning the

maintenance granted to his wife, it is his duty to prosecute his

case diligently before the Sessions Court.

5. In view of the aforesaid facts and circumstances, the Civil

Revision Case is dismissed.

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.195 OF 2020

Dt. 15.03.2022

tk