CH. KOTESWARA RAO Vs. GOVERNMENT OF A.P.

JUDGEMENT

(1.) These two revision petitions are filed being aggrieved by the order dtd. 6/1/2023 made in I.A.No.173 of 2022 in F.C.O.P.No.28 of 2021 on the file of the Principal Family Court, City Civil Court, at Secunderabad.

(2.) As the parties in both the revision petitions are same and both the revision petitions arise out of same impugned order, both the matters are being disposed of by this common order.

(3.) The petitioner in C.R.P.No.1552 of 2023 is wife and the petitioner in C.R.P.No.1908 of 2023 is husband. The wife filed F.C.O.P.No.28 of 2021 on the file of the Principal Family Court, City Civil Court, at Secunderabad, under Sec. 7(1) of the Family Court Act, 1984 (for short 'Act, 1984') read with Sec. 9 of the Hindu Marriage Act, 1955 (for short 'Act, 1955') seeking restitution of conjugal rights. In the said F.C.O.P., she filed I.A.No.173 of 2022 under Sec. 24 of the Act, 1955, praying to direct the husband to pay Rs.15,000.00 (Rupees Fifteen Thousand Only) per month towards interim maintenance till disposal of main O.P., and Rs.30,000.00 (Rupees Thirty Thousand Only) towards litigation expenses in the interest of justice.