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Judgment
K.B. Siddappa, J.—These Revisions are filed against the order passed in I.A. 139/92 in O.P. 176/91 on the file of the 5th Additional Judge, City Civil Court, Hyderabad. C.R.P. 1418/93 is filed by the husband. C.R.P. 1552/93 is filed by the wife. She filed a petition u/s 24 of the Hindu Marriage Act praying to grant her interim maintenance at the rate of Rs. 2,000/- per month. The petition was contested by the respondent, who is the husband. After considering the rival contentions, the learned Judge passed the impugned order granting Rs. 400/-per month to the petitioner in CRP 1552/93 and an amount of Rs. 1,000/-towards legal expenses. Aggrieved by the said order, the wife filed CRP No. 1552/93 for enhancement of the maintenance granted to her, on the ground that her husband is admittedly earning Rs. 6,000/- per month.
The learned Counsel appearing for the petitioner in CRP 1552/93 submitted that the husband of the petitioner is earning Rs. 6,000/- he is working in the Railways in Secunderabad and therefore, the amount awarded is not sufficient. It is also submitted that the order is not a speaking order.
I do not want to go into the merits of the case. The order under Revision is liable to be set aside on the simple ground that it is not a speaking one. Hence the matter is remanded to the lower Court for passing a speaking order after giving ample opportunity to both sides.
The Revisions are disposed of accordingly. No costs.