Mrs. Rachamalla Ramya vs Rachamalla Sampath
2025 Latest Caselaw 5399 Tel

Telangana High Court

Mrs. Rachamalla Ramya vs Rachamalla Sampath on 10 September, 2025

          THE HON'BLE SMT. JUSTICE RENUKA YARA

                         CRP.No.3471 of 2024

ORDER:

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Heard Sri Suresh Babu Dandu, learned Counsel for the

revision petitioner. None appeared for respondent. Perused the

record.

2. This Civil Revision Petition is directed against order passed

by the learned Judge, Additional Family Court, Ranga Reddy

District at L.B. Nagar in I.A.No.1078 of 2023 in FCOP.No.1354 of

2022 dated 21.08.2024, wherein the order of interim maintenance

was passed as follows:-

" In the result, the petition is allowed granting an interim maintenance @ Rs.30,000/- per month towards maintenance of the petitioner and her minor child and a lumpsum amount of Rs.25,000/- towards legal expenses. The respondent shall pay the interim maintenance amount of Rs.30,000/- per month from the date of this order till disposal of main petition along with lumpsum amount of Rs.25,000/- towards legal expenses. The monthly maintenance amount of Rs.30,000/- shall be payable to the petitioner on or before 10th of every succeeding month."

3. The notice has been served on the respondent in the month

of January 2025, but none appeared.

4. The learned counsel for revision petitioner referred to the

Judgment of the Hon'ble Supreme Court of India reported in

Rajnesh Vs. Neha 1, wherein it was held that 'to bring about

uniformity and consistency in the Orders passed by all Courts, by

directing that maintenance be awarded from the date on which the

application was made before the concerned Court' and the same

finding was reiterated in the said Judgment at Para No.102 as

follows:

"102. We make it clear that maintenance in all cases will be awarded from the date of filing of application for maintenance".

5. In view of the above principle laid down by the Hon'ble

Supreme Court of India, the present Civil Revision petition is to be

allowed.

6. In the result, the Civil Revision Petition is allowed and the

impugned order dated 21.08.2024 passed in I.A.No.1078 of 2023

in FCOP.No.1354 of 2022 is modified, granting the interim

maintenance to the petitioner and her minor child from the date of

MANU/SC/0833/2020

application. There shall be no order as to costs. Miscellaneous

Petitions, if any, pending in this appeal, shall stand closed.

___________________ RENUKA YARA, J

Date: 10.09.2025 Note: Issue C.C. by 12.09.2025 B/o. gvr/ggd