Atiya Sultana vs The State Of Telangana
2025 Latest Caselaw 6451 Tel

Telangana High Court

Atiya Sultana vs The State Of Telangana on 12 November, 2025

         THE HONOURABLE SMT JUSTICE K. SUJANA

          CRIMINAL REVISION CASE No.286 OF 2023



ORAL ORDER :

This criminal revision case is filed by the petitioner

aggrieved by the order dated 11.03.2023 passed in M.C.No.315

of 2022 (old MC.No.127 of 2018) on the file of II Additional

Family Court, Hyderabad, wherein, an amount of Rs.5,000/-

per month, was awarded as maintenance to the petitioner

therein, from the date of said order.

2. Heard Sri G.Suresh Goud, learned counsel for the

petitioner. None appeared for respondents.

3. The contention of learned counsel for the petitioner is that

the respondent therein who is the husband remained ex parte,

as such, instead of taking adverse inference against him, the

Family Court awarded only Rs.5,000/- due to which petitioner

herein is under grave prejudice. He further submitted that the

order of Family Court is from the date of order and not from the

date of petition, and as per the judgment of Hon'ble Supreme

Court in the case of Rajneesh v. Neha 1 maintenance has to be

awarded from the date of petition. As such, requested this

1 AIR 2021 SUPREME COURT 569

Court to enhance the maintenance from Rs.5,000/- to

Rs.20,000/- per month from the date of filing of petition instead

of date of order.

4. Considering the submissions made by the learned counsel

for petitioner and in view of the judgment in Rajneesh Vs Neha,

the order dated 11.03.2023 passed in M.C.No.315 of 2022 (old

MC.No.127 of 2018) on the file of II Additional Family Court,

Hyderabad, is modified to the extent of grant of maintenance

amount, from Rs.5,000/- per month to Rs.7,500/- per month,

from the date of filing of petition.

5. With the above modification, the Criminal Revision Case

is disposed of.

Miscellaneous petitions, if any, pending shall stand

closed.

_______________ K. SUJANA, J Date :12.11.2025 PT

THE HONOURABLE SMT JUSTICE K. SUJANA

CRIMINAL REVISION CASE No.286 OF 2023

DATE :12.11.2025

pt