MAJJI PALAWELLI Vs. SHAIK HUSSAIN

JUDGEMENT

(1.) Heard.

(2.) This Civil Revision Petition is directed against the order in I.A.No.1114/98 in O.P. No.600/95 refusing permission to withdraw an amount of Rs.25,000/- which is invested in Fixed Deposit in Vijaya Bank, Vizianagaram for the purpose of discharging the marriage debts of the petitioners' eldest son.

(3.) The impugned order shows that the learned Judge perused the judgmentin the case of Susamma Thomas (1994 (1) ALT 1(SC)) and came to the conclusion that the purpose for which withdrawal is sought for does not amount to emergency and not covered by Cl.8 of the guidelines formulated in this regard. Accordingly, he refused permission and hence this revision petition is filed.