R VARADARAJ Vs. V NIRMALA

JUDGEMENT

(1.) THIS revision petition originally filed u/s. 19 (4) of Family Courts Act and later on sought to be converted into a writ petition u/s. 151, C. P. C. , is directed against the order passed on an interlocutory application in a pending proceedings in M. C. No. 808/99 on the file of I Addl. Prl. Judge, Family Court, Bangalore.

(2.) THE petitioner is aggrieved by the said order wherein interim maintenance has been fixed in favour of the respondent.

(3.) SRI. Vishwanath learned counsel appearing for the petitioner submits that the petitioner is aggrieved by the said order and has no other alternative remedy. As such, the revision petition has to be entertained. The learned counsel has brought to the notice of the Court the following decisions of this Court: (i) ILR (1988) Kant 1074, T. Satyanarayana v. Subba Aruna Meenakshi; (ii) ILR (1997) Kant 609, Shashi Sharma v. Praveen Sharma; (iii) 1999 Criminal Law Journal 927 (Kant), Satappa Basappa v. Ku. Geetha.