GUNDA PRABHAKAR Vs. GUNDA PADMA ALIAS PADMAVATHI

JUDGEMENT

(1.) This revision petition is directed against the orders of the learned Senior Civil Judge at Suryapet dated 5-3-1999 passed in IA No.J65 of 1997 in OP No.27 of 1996 granting interim maintenance at the rate of Rs.1,200.00 per month to the respondents herein pending the above OP filed by her for relief of divorce.

(2.) As caveat was filed in the matter, notice of the petition was given to the caveator for whom Mr. K. Venkat Reddy filed his appearance.

(3.) When the Revision Petition came up for admission, the learned Counsel for the petitioner pressed for interim suspension of the order under revision. Under these circumstances, both sides agreed that the CRP may be taken up for final disposal at the admission stage.