MADHU SRINIVAS Vs. VIJAYA O L

JUDGEMENT

(1.) By the impugned order, the Court below has awarded interim maintenance of Rs. 2,500/- in favour of the respondent. Respondent is the wife of the petitioner. Relationship is not in dispute. The petitioner has filed an application under Section 9 of the Hindu Marriage Act, 1955 for restitution of conjugal rights, whereas the respondent filed a petition for maintenance. In the said petition, the impugned order is passed.

(2.) Merely because the petitioner has filed application for restitution of conjugal rights, he is not absolved from payment of maintenance. Petitioner is admittedly a Senior Teacher in a High School. According to the respondent, the petitioner is getting more than Rs.20,000/- per month apart from Rs. 10,000/- by taking tuitions.