POTEPALEM VENUGOPAL Vs. POTEPALEM V. LAKSHMI

JUDGEMENT

(1.) This Civil Revision Petition is filed by the revision petitioner questioning the order dated 20.11.2018, in I.A.No.110 of 2017 in HMOP No.40 of 2016, passed by the learned Senior Civil Judge, Kovur.

(2.) This Court has heard Sri Madhava Rao Nalluri, learned counsel for the revision petitioner. Notice was ordered to the sole respondent. As per the Memo dated 24.04.2019 (USR No.13150 of 2019) notice was served on the respondent. Learned counsel has also filed the track report to show the delivery of the postal cover. There is no representation for the respondent.

(3.) The short and simple question that arises in this case is whether the grant of maintenance at the rate of Rs.2,000/- per month from the date of the application till the disposal of the main HMOP is correct or not?