P VANI SITHAPATHI Vs. CH SRINIVASA SASTRY

JUDGEMENT

(1.) This petition was filed seeking interim maintenance to the petitioner and her daughter pending disposal of CMA filed by her against her husband (respondent) under Section 19 of the Family Court Act read with Section 151 CPC against the order of the Family Court, Hyderabad in OP No. 156 of 1997 dated 29-4-2000 wherein divorce was granted to the respondent dissolving the marriage.

(2.) When the matter was listed before this Court on 18-6-2002 we directed the petitioner and the respondent and their daughter to appear before this Court to try for reconciliation. The efforts made by the Court became in vain. fn those circumstances, we passed an order on this petition directing the respondent to pay maintenance at the rate of Rs.3,000/- per month to her minor daughter who is studying 1st year Intermediate and to explain as to why the maintenance should not be granted from the date of petition. On 15-7-2002 the learned Counsel for the respondent sought permission of this Court to address arguments with regard to the quantum of maintenance to be granted and the date from which the maintenance is to be granted.

(3.) Heard arguments on both sides.