PAKIALAKSHMI Vs. SEDOURAMANE AND ORS

JUDGEMENT

(1.) Heard both the learned counsel appearing for the petitioner as well as the respondents.

(2.) This Civil Revision has been preferred under Article 227 of the Constitution of India, challenging the order, dated 30.11.2010 made in I.A.No.1833 of 2007 in M.O.P.No.155 of 2005 on the file of the Family Court, Puducherry.

(3.) It is an admitted fact that the petitioner is the wife of the first respondent and mother of the minor respondents 2 and 3. M.O.P.No.155 of 2005 was filed by the first respondent against the petitioner herein, seeking dissolution of marriage, that was solemnized between the petitioner and the first respondent on 01.09.1995. During the pendency of the said M.O.P.No.155 of 2005, Interlocutory Application in I.A.No.1833 of 2007 was filed under Section 24 of the Hindu Marriages Act, 1955, seeking maintenance, at the rate of Rs.10,000/- per month for the minor second and third respondents, stating that the first respondent herein as father and guardian of the said minor respondents.