Kamuni Srinivas vs Kamuni Manjula
2023 Latest Caselaw 1460 Tel

     THE HONOURABLE SRI JUSTICE K.SURENDER

        CRIMINAL REVISION CASE NO.59 OF 2020

O R D E R:

Heard learned counsel for the petitioner and learned

Additional Public Prosecutor for the respondent - State.

Perused the material on record.

2. The Criminal Revision Case is filed by the petitioner,

who is the husband of the respondent No.1, aggrieved by

Judgment dated 23.10.2019 passed in Criminal Appeal

No.90 of 2018 on the file of learned VI Additional District and

Sessions Judge at Siddipet confirming the order dated

20.11.2018 passed in D.V.C.No.3 of 2017 on the file of

learned Junior Civil Judge-cum-Judicial First Class

Magistrate, Dubbak. The reliefs granted are as follows:

a) The respondents are prohibited from committing

further acts of domestic violence on the aggrieved

persons;

b) The respondents are directed to pay Rs.2,500/- every

month to the aggrieved person towards rent in lieu of

alternate accommodation, from the date of this order

and

c) The respondents are further directed to pay monthly

maintenance at the rate of Rs.6,000/- to the aggrieved

person for sustenance and other expenses of her

children, from the date of this order.

3. Learned counsel appearing for the petitioner would

submit that that the reliefs shall be directed only towards

petitioner and the others, who are parents and sister shall

not be made liable to pay either the maintenance or rent.

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

learned Sessions Judge. However, this Court deems it

appropriate to pass an order that no coercive steps shall be

taken against the parents, who are the old aged and the

sister, who is already married and living separately, of the

petitioner and coercive steps shall be taken against the

petitioner only.

5. With the above direction, the Criminal Revision Case is

disposed of.

Miscellaneous applications pending, if any, shall stand

closed.

_________________ K.SURENDER, J Date: 29.03.2023 TMK

THE HONOURABLE SRI JUSTICE K.SURENDER

CRIMINAL REVISION CASE NO.59 OF 2020

Date: 29.03.2023 TMK