V. JAYA KRISHNA Vs. V. SARITHA

JUDGEMENT

(1.) This Revision is filed assailing the order dt.15.03.2017 in I.A.No.39 of 2017 in O.P.No.583 of 2015 of the Additional Family Court, City Civil Courts, Hyderabad.

(2.) The respondent filed the above O.P. against the petitioner under Sections 18 and 20 of the Hindu Adoption and Maintenance Act, 1956 seeking maintenance at Rs.25,000/- per month to herself and to the children born to the respondent and to the petitioner from May, 2015 onwards.

(3.) The respondent is none other than the wife of the petitioner and they have two minor children, who were aged 6 and 3 years respectively, at the time when the O.P. was filed in May, 2015.