LANKA VENKATAPATHI RAO Vs. LANKA VIJAYASREE

JUDGEMENT

(1.) THE Civil Revision Petition was admitted on 27-2-2006 and interim suspension was granted on 4-12-2006.

(2.) THE present Civil Revision Petition is filed by the Revision petitioner being aggrieved of an order made by the learned I Additional Senior civil Judge, L. B. Nagar, Ranga Reddy District in I. A. No. 1576/2004 in o. P. No. 205/2003 dated 21-11-2005. The respondent herein filed the said application I. A. No. 1576/2004 in O. P. No. 205/03 claiming maintenance for the minor children under Sections 24 and 26 of Hindu Marriage Act 1955, hereinafter in short referred to as "act" for the purpose of convenience. The learned I additional Senior Civil Judge, Ranga Reddy District after recording reasons allowed the application granting maintenance of Rs. 1500/- p. m. to L. Sravya and rs. 1000/- p. m. to L. Harish towards maintenance and educational expenditure. The respondent in the said application being aggrieved of the same preferred the present C. R. P.

(3.) IT is stated that the children had attained majority. It is also stated that the said divorce O. P. is not pending and the same was disposed of granting divorce to the parties.