(1.) Petitioner is before this Court under Article 227 of the Constitution of India, not being satisfied with the quantum of interim maintenance awarded by order dtd. 5/4/2021 in M.C.No.173/2020 by the IV Additional Principal Family Court, Mysuru (Annexure-F).
(2.) Wife is the respondent and Husband is the petitioner before the Family Court in M.C.No.173/2020. Parties in this petition would be referred to as they stand before the Family Court.
(3.) Heard learned counsel Sri.K.L.Sreenivas for the wife- petitioner and learned counsel Sri.Chandrashekar K.A., for the husband-respondent. Perused the writ petition papers.