UDAY NAYAK Vs. ANITA NAYAK

JUDGEMENT

(1.) The petitioner/husband is before this Court calling in question order dtd. 28/9/2022 passed by the Principal Judge, Family Court, Dakshina Kannada, Mangalore on I.A.No.V in M.C.No.208 of 2021 granting interim maintenance of Rs.30,000.00 per month to be paid to his wife/respondent.

(2.) Brief facts that lead the petitioner to this Court in the subject petition, as borne out from the pleadings, are as follows:-

(3.) During the pendency of these proceedings, the petitioner files a petition under Sec. 13(1)(i-a) of the Hindu Marriage Act, 1955 seeking dissolution of marriage in M.C.No.208 of 2021. After the respondent entered appearance she sought permanent alimony or maintenance to be granted. The concerned Court answering an application filed under Sec. 24 of the Hindu Marriage Act, 1955 allows the claim of the wife by granting maintenance of Rs.30,000.00per month from the date of filing the application i.e., 2/9/2021 which shall be inclusive of the maintenance awarded by the concerned Court in Criminal Miscellaneous Case No.32 of 2021, wherein the respondent had invoked the provisions of the DV Act. It is this order that drives the petitioner to this Court in the subject petition.