M RAMAKRISHNA REDDY Vs. T JAYAMMA

JUDGEMENT

(1.) This revision if filed by the husband challenging the order of the learned Additional Sessions Judge, Hindupur in M.C. No. 1 of 1987 awarding maintenance at Rs. 200.00 per month to his wife from the date of the petitioner, namely 21-9-1986. The learned counsel for the revision petitioner challenged that portion of the order of the learned Additional Sessions Judge awarding maintenance from the date of the petition till the date of disposal of M.C. No. 1/1987.

(2.) The facts leading to the filing of this revision are briefly as follows :-

(3.) The petitioner herein and the first respondent were married on 27-5-1984 and they lived together only for two days. According to the first respondent, she was forcibly driven away from the house of her husband; whereas the contention of the husband is that she has voluntarily left the house and was living away from him by an agreement dt. 16-1-1984 which is marked as Ex. D-1 in this case. Both the wife and husband have executed a divorce agreement in the presence of mediators. M.C. No. 1/1987 was transferred to the Additional Sessions Judge, Hindupur to be tried along with O.P. No. 7/1987 which was filed by the husband for dissolution of marriage herein the husband has alleged unchestity of the wife. The learned Additional Sessions Judge, Hindupur has disposed of O.P. No. 7/1987 as well as the M.C. No. 1/1987 on the same day, namely, 5-10-1990 and awarded maintenance to the wife as mentioned above.