S.MADHUSUDHANA RAO Vs. N.J.PRASANTHI

JUDGEMENT

(1.) The present appeal came to be filed, under Section 19 of the Family Courts Act, 1984 [for short, "F.C. Act "], challenging the Order, passed in I.A.No.186 of 2015 in F.C.O.P.No.61 of 2014 on the file of Judge, Family Courtcum-IV Additional District Judge, Kurnool, wherein the application filed by the applicant/respondent herein was allowed in part, granting monthly maintenance of Rs.15,000/- to the applicant/respondent herein from the date of passing of the order. The respondent therein was further directed to pay maintenance on or before 10th of every succeeding month.

(2.) Before going to the merits of the case, it is to be noted that F.C.O.P. is of the year 2014 and the I.A., which was filed in the year 2015 was disposed in the month of May, 2018.

(3.) The averments in the affidavit filed in support of the I.A. disclose that the petitioner/respondent herein was working as a Horticulture Officer, drawing a monthly salary of Rs.70,000/-. The respondent herein claims that she needs Rs.40,00,000/- towards permanent residence, Rs.20,00,000/- towards food and clothing, Rs.10,00,000/- towards medical aid and Rs.10,00,000/- for miscellaneous expenditure. However, she finally sought permanent alimony of Rs.80,00,000/- at the time of passing of divorce decree.