(1.) PETITIONER -husband is before this Court questioning the order passed by the learned family Judge awarding a sum of Rs. 2,500/ - as interim maintenance to the respondent -wife and minor child. In addition to that, the family Court has awarded a sum of Rs. 3,000/ - as litigation expenses.
(2.) MR . Prasad, learned Counsel appearing for the petitioner -husband submits that the awarding of interim maintenance at the rate as granted is excessive, arbitrary and unreasonable and not commensurate with the income of the petitioner -husband. He further submits that the petitioner has offered onetime permanent alimony of Rs. 5,00,000/ -. But however, the wife has not accepted the same.
(3.) HAVING regard to the fact that to keep the body and soul together, a minimum amount is required, I am of the view that a sum of Rs. 2500/ - as interim maintenance to the wile and minor child cannot be said to be excessive, arbitrary or unreasonable having regard to the cost of living and the price index. The litigation expenses of Rs. 3,000/ - also cannot be said to be excessive, as the litigation expenses are indeed quite expensive.