NALISETTY SRINIVASULU Vs. NALISETTY SUNANDHA

JUDGEMENT

(1.) THIS revision is coming up for Admission.

(2.) THIS Court ordered Notice before admission on 12. 6. 2007 and permitted the counsel for petitioner to take out notice to the respondent and file proof of service. Sri M. Venkata Narayana, entered appearance representing the respondent.

(3.) SMT. N. Suguna, the learned counsel representing the revision petitioner would maintain that the quantum of interim maintenance and the quantum of legal expenses which had been granted by the learned Senior Civil Judge, Kovvur are on higher side and totally disproportionate to the income since the Revision Petitioner/ husband is only an agricultural coolie and that too the parties are residents of atmakur Village. The Counsel also pointed out that the affidavit filed in support of the application by the respondent/wife also does not disclose the details of the assets, if any, of the revision petitioner/husband. The learned Counsel also would submit that due to unavoidable reasons, the revision petitioner/husband could not attend the court and could not file counter and virtually ex parte order was made in this regard.