- (1.) In this criminal revision case, Hie order dated 22-7-1998 passed by the Family Court at Vijayawada in MC No.203 of 1995 is sought to be challenged.
(2.) Respondent No. 1 herein is the wife of the petitioner herein. They were married on 16-5-1986 in accordance with the customs prevalent in Christian Community. Respondent Nos.2 and 4 are said to be minor sons and respondent No.3 is minor daughter of the petitioner born during the wed-lock with respondent No. 1.
(3.) On her behalf and on behalf of the above said minor children, the respondent No.1 filed a petition under Section 125 of Cr.PC for maintenance in the Family Court at Vijayawada on the ground that the petitioner herein has treated respondent No.l with cruelty and he demanded additional dowry and thus forced her to leave the marital home and go to her parents house along with her children. Thereafter, the petitioner neglected to maintain the respondents inspite of having means and that the respondents have no sufficient means to maintain themselves, and claimed maintenance of Rs.400.00 per month for each of them. The petitioner herein opposed the petition and filed his counter stating that his marriage was performed according to Hindu rites and he challenged the paternity of respondent No.4, the youngest son, stating that she left his house in the first week of June, 1992 and since then she had been staying with her parents and he had no access to respondent No.1 at any time when the respondent No.4 could have been begotten.;