REGENT COMPUTRONICS PVT. LTD.

P.SRINIVASA RAO Appellant

V/S

P.INDIRA Respondents

Referred Judgements :-

SHRIRAM BEARINGS LTD. V. ESI CORPORATION [REFERRED TO]
J.SUDHERSANA DEVI V. J.VASUDEVA REDDY. [REFERRED TO]
GOPAL SARAN V. SITA DEVI [REFERRED TO]
INCOME -TAX OFFICER V. M. K. MOHAMMED KUNHI [REFERRED TO]
PADAM SEN VS. STATE OF UTTAR PRADESH [REFERRED TO]
MANOHAR LAL CHOPRA VS. RAI BAHADUR RAO RAJA SETH HIRALAL [REFERRED TO]
RAIN CHAND AND SONS SUGAR MILLS PRIVATE LIMITED BARABANKI U P VS. KANHAYALAL BHARGAVA [REFERRED TO]
NEWABGANJ SUGAR MILLS COMPANY LIMITED VS. UNION OF INDIA [REFERRED TO]
JAIPUR MINERAL DEVELOPMENT SYNDICATE JAIPUR VS. COMMISSIONER OF INCOME TAX NEW DELHI [REFERRED TO]
GRINDLAYS BANK LIMITED VS. CENTRAL GOVERNMENT INDUSTRIAL TRIBUNAL [REFERRED TO]
COTTON CORPORATION OF INDIA LIMITED VS. UNITED INDUSTRIAL BANK LIMITED [REFERRED TO]
SATNAM VERMA VS. UNION OF INDIA [REFERRED TO]
SAVITRI VS. GOVIND SINGH RAWAT [REFERRED TO]
UNION OF INDIA VS. PARAS LAMINATES PRIVATE LIMITED [REFERRED TO]
MORGAN STANLEY MUTUAL FUND DRARVINDGUPTA VS. KARTICK DAS:SECURITIES AND EXCHANGE BOARD OF INDIA [REFERRED TO]
SIDDAPPA VASAPPA KURI VS. SPECIAL LAND ACQUISITION OFFICER [REFERRED TO]
GORIVELLI APPANNA VS. GORIVELLI SETTHAMMA [OVERRULED]
V SATYANARAYANA VS. V VENKATARATNAM [REFERRED TO]
SATYANARAYANA V VS. Y VLJAYALAKSHML [REFERRED TO]
AVULA SUBRAHMANYAM VS. AVULA RAMA DEVI [REFERRED TO]
ASHOK LEYLAND LTD VS. DEPUTY TAHSILDAR SPECIAL REVENUE INSPECTOR [REFERRED TO]
CH RAMA RAO VS. STATE OF ANDHRA PRADESH [REFERRED TO]
CHINESE TANNERY OWNERS ASSOCIATION VS. MAKHAN LAL [REFERRED TO]
GOURI GUPTA CHAUDHURY VS. TARANI GUPTA CHAUDHURY [REFERRED TO]
TARINI GUPTA CHOWDHURY VS. GOURI GUPTA CHOWDHURY [REFERRED TO]
RAMCHANDRA BEHERA VS. SNEHALATA DEI [REFERRED TO]
GAJAPATI NAIK VS. DUKHNASHINI NAIK [REFERRED TO]
KHADAL PENTHI VS. HULASH DEI [REFERRED TO]
VIDYA CHARAN SHUKLA VS. TAMIL NADU OLYMPIC ASSOCIATION [REFERRED TO]
ATUL SASHIKANT MUDE VS. NIRANJANA ATUL MUDE [REFERRED TO]
FIRM BICHCHHA RAM BABU RAM VS. FIRM BALDEO SAHAI SURAJ MAL [REFERRED TO]
BHAGAT SINGH BUGGA VS. DEWAN JAGBIR SAWHNEY [REFERRED TO]
DHANESHWAR NATH TEWARI VS. GHANSHYAM DHAR MISRA [REFERRED TO]
SRI RAJAH YENUMALA LATCHANNA DORA VARU VS. SRI RAJAH YENUMALA MALLU DORA VARU [REFERRED TO]
HAJEE MAHOMED ABDUL RAHMAN VS. TAJUNNISSA BEGUM AND ANR. [REFERRED TO]
SUBRAMANIAN AND ORS. VS. SEETARAMA AIYAR [REFERRED TO]

JUDGEMENT

(1.) Whether an Interlocutory Application for grant of interim maintenance to a Hindu wife and her mentally retarded minor child towards provision of food, clothing as well as medical attendance and treatment and education to the child, filed in a suit brought under the provisions of Hindu Adoptions and Maintenance Act, 1956 (for short 'the Act') for maintenance against the husband, can be entertained by a Court therefor in exercise of the inherent powers of the Court under S. 151 of the Code of Civil Procedure, despite the absence of a specific provision in this behalf in the Act is the question involved in this Civil Revision Petition. FACTS :

(2.) The 1st respondent herein was married to the petitioner on 22-10-1986 as per Hindu rites and customs. Out of the said wedlock, 2nd respondent was born. He is mentally retarded. The 1st respondent was allegedly being harassed by the petitioner. Her parents were unable to meet the demands of her husband and in-laws for more and more amount of dowry although a huge amount had been paid at the time of the marriage. Allegedly, even the 2nd respondent was not being provided with any medical treatment. It is alleged that the petitioner deserted the respondents. Therefore, they filed a suit in the Court of Judge, Family Court, City Civil Court for grant of maintenance at the rate of Rs. 2500/- per month under the provisions of the Act.

(3.) An application for grant of interim maintenance at the rate of Rs. 1500/- per month was filed which was marked as I.A. No. 468 of 2000. The 2nd respondent was styding in the Special Education Centre for mentally handicapped institute of Genetics, Hyderabad in Primary-II.

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P SRINIVASA RAO Vs. P INDIRA

Referred Judgements :-

JUDGEMENT

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