G SOMI REDDY Vs. G SUJATHA

JUDGEMENT

(1.) These Revisions are filed against the order passed in LA. 139/92 in O.P. 176/91 on the file of the 5thAdditional Judge, City Civil Court, Hyderabad. C.R.P. 1418/93 is filed by the husband. C.R.P. 1552/93 is filed by the wife. She filed a petition under Section 24 of the Hindu Marriage Act praying to grant her interim maintenance at the rate of Rs.2,000/- per month. The petition was contested by the respondent, who is the husband. After considering the rival contentions, the learned Judge passed the impugned order granting Rs.400/- per month to the petitioner in CRP 1552/93 and an amount of Rs.1,000/- towards legal expenses. Aggrieved by the said order, the wife filed CRP No.1552/93 for enhancement of the maintenance granted to her, on the ground that her husband is admittedly earning Rs.6,000/- per month.

(2.) The learned Counsel appearing for the petitioner in CRP 1552/93 submitted tha t the husband of the petitioner is earning Rs.6,000/- he is working in the Railways in Secunderabad and therefore, the amount awarded is not sufficient. It is also submitted that the order is not a speaking order.

(3.) I do not want to go into the merits of the case. The order under Revision is liable to be set aside on the simple ground that it is not a speaking one. Hence the matter is remanded to the lower Court for passing a speaking order after giving ample opportunity to both sides.