V PRANAV KUMAR Vs. V SULEKHA ALIAS PAYAL

JUDGEMENT

(1.) This revision is filed under Article 227 of the Constitution of India challenging the order, dated 2-3-2005, passed by the Court of Family Judge, City Civil Court, Hyderabad, in an application filed by the petitioner under Order IX Rule 13 C.P.C.

(2.) The first respondent is the wife of the petitioner and respondents 2 and 3 are their children. Respondents 1 to 3 (for short 'the respondents') filed O.P. for maintenance against the petitioner. They alleged that the petitioner herein started harassing the 1st respondent in various methods and pressurized her to get a sum of Rs.2,00,000/- from her parents. It is also alleged that he has physically assaulted and ill-treated her. Reference was made to submission of complaint under Section 498-A I.P.C. read with Sections 4 and 6 of the Dowry Prohibition Act before the Hon'ble XXII M.M.-cum-Mahila Court at Nampally, Hyderabad and filing of O.P.No.35 of 2003 for restitution of conjugal rights. It was alleged that the complaints were withdrawn, on an undertaking by the petitioner that he would stop harassment and lookafter the respondents well.

(3.) The respondents claimed maintenance at the rate of Rs. 12,000/- per month from 1-6-2002. On the assumption that the corresponding Court fee is to be paid under the A.P. Suits Valuation and Courts Fee Act, they presented the O.P. as indigent persons, duly impleading the petitioner herein as the 1st respondent and the District Collector, Hyderabad as the 2nd respondent.