Dr. Chetty Niranjan Rao vs Master Chetty Virikwas Sai Shivanag
2025 Latest Caselaw 4553 Tel

Telangana High Court

Dr. Chetty Niranjan Rao vs Master Chetty Virikwas Sai Shivanag on 4 April, 2025

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     THE HONOURABLE SRI JUSTICE K.SURENDER
      CRIMINAL REVISION CASE No.217 OF 2025
JUDGMENT:

This Criminal Revision Case is filed by the petitioner,

aggrieved by the order and decree dated 21.02.2025 passed

in M.C.No.118 of 2017, on the file of Additional Family Court,

L.B.Nagar, R.R.District, Hyderabad.

2. Heard learned counsel for the revision petitioner and

the learned Assistant Public Prosecutor for respondent-State.

3. The revision petitioner is the father of the 1st

respondent/son, who is aged around 15 years and pursuing

his studies. The maintenance case was filed in the year

2017, when the boy was aged 8 years. The family Court

Judge concluded the trial and granted maintenance of

Rs.30,000/- in view of the petitioner studying Bi.P.C. I year.

However, the learned Family Court Judge refused to grant

maintenance to the wife as she is working.

4. Learned Family Court Judge found that there was

sufficient evidence to conclude that the wife was earning

Rs.87,0000/-p.m., accordingly, denied to grant maintenance.

5. In the present scenario of education, at 10+2 level, the

cost of educating a child has gone up. Keeping in view that

the parents are medical professionals and considering their

life style, the grant of maintenance by the Family Court

Judge is proper. However, the amount of Rs.30,000/- is

reduced to Rs.25,000/- that has to be paid.

6. With the said reduction in the maintenance, the

Criminal Revision Case is disposed of. However, this order

will not preclude the 1st respondent from approaching the

Court seeking enhancement by showing adequate proofs and

reasons. Miscellaneous applications pending, if any, shall

stand closed.

_________________ K.SURENDER, J Date: 04.04.2025 dv

THE HONOURABLE SRI JUSTICE K.SURENDER

CRIMINAL REVISION CASE No.217 OF 2025

Dt. 04.04.2025

dv