B.LATHAMANI Vs. M.PRASANNA KUMAR

JUDGEMENT

(1.) Heard the learned counsel Sri.Nagaraj.S for the petitioner and perused the writ petition papers.

(2.) There is no representation for the respondent on 12/4/2022, 30/5/2022 as well as today i.e., 7/6/2022.

(3.) The petitioner, wife of respondent is before this Court under Articles 226 and 227 of the Constitution of India praying to modify the order dtd. 22/7/2017 passed on I.A.No.3 in M.C.No.1454/2016 on the file of V Additional Principal Judge, Family Court, Bengaluru [Annexure-E] by granting an interim maintenance of Rs.30,000.00 per month from the date of the petition and litigation expenses of Rs.1,00,000.00 by an appropriate order or direction.