AMIT SINGHAL Vs. R RASHMI SINGH

JUDGEMENT

(1.) This civil revision petition arises out of order dated 08-10-2015 in I.A.No. 493 of 2014 in F.C.O.P.No. 214 of 2012 on the file of the learned Judge, Family Court at Secunderabad. The respondent filed the aforementioned O.P. for grant of permanent alimony. By order and decree dated 07-08-2014, the Family Court has awarded Rs.15,00,000/- towards permanent alimony and Rs.1,50,000/- towards marriage expenses. Seeking review of this order and decree, the petitioner filed I.A.No. 493 of 2014. The said I.A. was dismissed by order dated 08-10-2015. Feeling aggrieved thereby, the petitioner filed this revision petition.

(2.) At the hearing, it is brought to the notice of this Court that after filing of the present revision petition, the petitioner has filed F.C.A.No. 36 of 2017 questioning the very order and decree, the review of which was sought in I.A.No. 493 of 2014. As rightly submitted by Sri P.N.A.Christian, learned counsel for the respondent, once the order and decree in F.C.O.P.No. 214 of 2012 are questioned in appeal on merits, necessity for adjudicating the civil revision petition on merits is obviated as the scope of appeal is much wider than that of a review. In this way of the matter, the civil revision petition is disposed of as infructuous.

(3.) As a sequel to disposal of the civil revision petition, C.R.P.M.P.No. 6164 of 2015 stands closed as infructuous.