R NARASIMHARAJU Vs. R MOHANKRISHNA

JUDGEMENT

(1.) THIS is plaintiffs writ petition against the order dated 28/5/2010 passed in O.S. No. 17/2008 (Annexure-F) where under application filed by plaintiff for directing defendant No.2 to pay a monthly sum of Rs.10,000/-p.m. towards maintenance of plaintiff has been dismissed. It is this order, which is impugned in present writ petition.

(2.) THE facts in nutshell leading to the filing of the present writ petition are as under:

(3.) HEARD Sri. R.A. Devanand, learned counsel appearing for the petitioner and Sri. M. Erappa Reddy,learned counsel appearing for caveator-respondent No.1 on 30.6.2010 and it was ordered to be listed for dictating orders on 2.7.2010. In view of the fact that this Court was hearing an appeal wherein a direction has been issued by Hon'ble Apex Court to dispose of the appeal RFA No.1966/2007, within time frame judgment could not be dictated on the date notified. However, the matter was listed from time to time and today the judgment is being dictated.