SATYAVATHI DEVI VELIDANDA Vs. SRINIVAS VELIDANDA

JUDGEMENT

(1.) The petitioner-wife has filed this petition under Article 227 of the Constitution of India against the order dated 24.1.2017 passed by the learned Court below granting interim maintenance of Rs. 20,000 per month to be paid by the Respondent-husband to the petitioner-wife and two daughters namely Shreya, aged about 21 years and Alekhya, aged about 16 years.

(2.) The petitioner in the present petition has asked for enhancement of monthly maintenance from Rs. 20,000 per month to Rs. 60,000 per month to meet the educational expenses and maintenance expenses for all the three females living separately from the Respondent-husband.

(3.) During the course of arguments, the petitioner wife appearing in person before the Court, who is a qualified M.Com., and the learned Counsel for the Respondent upon instructions from the Respondent husband, submitted that both the parties are ready and willing to adopt a course of divorce by mutual consent under Section 13-B of the Hindu Marriage Act and also the Court below may be directed to decide the question of permanent alimony payable to the petitioner-wife and two daughters depending upon the facts and circumstances of the case.