BEERUKURI MANOHAR Vs. BEERUKURI PRAMEELA

JUDGEMENT

(1.) This Civil Revision Petition has been filed under Article 227 of the Constitution of India questioning the order dt.20.04.2016 in I.A.No.241 of 2015 in O.P.No.1 of 2015 of the Senior Civil Judge, Jangaon, Warangal District.

(2.) Petitioner had filed the above O.P. for dissolution of marriage between himself and 1st respondent under Section 13(1)(1-a) of the Hindu Marriage Act, 1955.

(3.) Pending said O.P., 1st respondent filed I.A.No.241 of 2015 under Section 24 of the Hindu Marriage Act, 1955 seeking maintenance @ Rs.10,000/- per month to herself and Rs.5,000/- per month to the 2nd respondent apart from Rs.10,000/- towards legal expenses.