T RAJENDER SINGH Vs. MAYA DEVI ALIAS GAYATRI

JUDGEMENT

(1.) The present C.R.P. is filed under Article 227 of the Constitution of India challenging the orders of II Additional Judge, City Civil Court, Hyderabad in I.A. No. 723/91 in I.A. No. 199/90 in O.P. No. 254/89 dated : 6-7-1992.

(2.) The facts which give rise to the present Petition are that the Petitioner (husband) filed O.P. No. 254/89 for dissolution of marriage. The respondent No. 1 (wife) filed application in I.A. No. 199/90 under Section 24 of Hindu Marriage Act for legal expenses and interim maintenance. The matrimonial Court on 21-9-90 passed orders granting Rs. 500.00 towards legal expenses and Rs. 500.00 towards maintenance to wife and child.

(3.) While so, the respondent No. 1 wife filed M.C. No. 12/90 under Section 125 of Cr.P.C. claiming maintenance for herself and her son before the VI Metropolitan Magistrate, Hyderabad. The said application was allowed for Rs. 550.00 on 6-2-1991. Aggrieved by the said order the petitioner filed Criminal Revision Petition No. 171/92 before the IV Addl. Metropolitan Sessions Judge, Hyderabad and the same is pending.