GILLELLA LAXMI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition, under Article 226 of the Constitution of India, is filed seeking the following relief:

(2.) Heard Sri K.M. Mahender Reddy, learned counsel appearing for the petitioner, learned Government Pleader for Services-I appearing on behalf of respondent Nos.1 to 6, and Sri Kongala Mohan Goud, learned counsel appearing for respondent No.7.

(3.) Learned counsel for the petitioner submitted that on 26/11/1987, the petitioner got married to one Gillela Raji reddy, who worked as a Bore Pump Mechanic in the respondent Department at Husnabasd, and both of them led a happy marital life, without issues. However, due to harassment by her husband, she started living separately, and later, filed O.S.No.361 of 1996 before the Principal District Munsiff Court, Karimnagar, seeking maintenance of Rs.600.00 per month, which was awarded vide decree dtd. 12/12/1997, and subsequently, it was enhanced to Rs.1,800.00 per month as per the compromise terms in O.S.No.19 of 2004. Thereafter, she received the said maintenance amount until the demise of her husband on 5/7/2010. It was further submitted that during her husband's lifetime, the petitioner came to know that he got married to respondent No.7, without her consent, while her marriage was still in subsistence. Thereafter, her husband brought pressure on her and got her into compromise that, being a Government employee, he shall look after her wellbeing by providing her all necessities. However, to her misfortune, her husband had passed away on 5/7/2010, leaving behind herself, her in-laws and the two illegitimate sons through respondent No.7.