S.R. AROKIARAJ Vs. ANTHONY RITA

JUDGEMENT

(1.) This petition by the husband seeks to lay a challenge to the Order dtd. 2/8/2017 made by the learned II Additional Principal Family Judge, at Bangalore, on respondent-wife's application in IA No.3 under Sec. 36 of the Indian Divorce Act, 1869; by the said order, learned judge of the Court below has awarded a monthly maintenance of Rs.5,000.00 to the first respondent - wife and Rs.2,500.00 to the two minor children, each.

(2.) After service of notice, the respondent - wife having entered appearance through her counsel, resists the writ petition making submission in justification of the impugned order and the reasons on which it has been structured; learned counsel also points out that though the order was made way back in August, 2017, petitioner has not bothered to pay one single rupee and therefore, his this culpable conduct should be sufficient to non-suit him; thus, contending, learned counsel seeks dismissal of the writ petition.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this Court declines to grant indulgence in the matter for the following reasons: