EDA ARUNA Vs. EDA NAGI REDDY

JUDGEMENT

(1.) Heard both sides.

(2.) The petitioner herein, who is the wife, invoked the jurisdiction of this Court under Section 115 CPC inter alia seeking to assail the correctness of the order dated 8.12.2009 whereby the learned Principal Senior Civil Judge, Mangalagiri, Guntur District, dismissed I.A. No. 1227 of 2009 in HMOP. No. 97 of 2008 filed under Section 24 of the Hindu Marriage Act read with Section 151 CPC for grant of Rs. 5,000/- per month towards interim maintenance and Rs. 10,000/- towards legal expenses.

(3.) The respondent, the husband, filed the aforesaid OP seeking divorce on certain allegations, which need not no reference for the issue involved. At this stage, the petitioner/wife has come up with an application seeking interim maintenance and legal expenses of Rs. 5000/- per month and Rs. 10,000/- respectively. No doubt, the petitioner/wife herself could not speak about any thing about the property possessed by her own parents, but, she only stated that her husband is an employee in Nagarjuna University and earning Rs. 8,000/- per month and possessed landed property at Kaza village and is getting an amount of Rs. 20,000/- per annum on the said property, hence the respondent has got sufficient means to maintain herself and her son.