N. GIRISH Vs. M. KUSUMA

JUDGEMENT

(1.) The petitioner / husband is before this Court calling in question order dtd. 31/10/2022 rendered by the 4th Additional Senior Civil Judge, Bangalore Rural allowing I.A.No.1 filed by the respondent /wife under Sec. 24 of the Hindu Marriage Act ('the Act' for short) seeking maintenance and litigation expenses in M.C.No.78 of 2021.

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

(3.) Before the concerned Court the respondent/wife files an application in I.A.No.I on 10/11/2021 in M.C.No.78/2021, under Sec. 24 of the Act, seeking grant of interim maintenance at Rs.25,000.00 per month and litigation expenses at Rs.1,00,000.00 from the hands of the husband. The petitioner/husband objects to the said application contending that he has no means to survive, but does not stop at that, files another application to counter the application filed by the wife, contending that he is in need of interim maintenance from the hands of the wife, to maintain himself and his parents in I.A.No.2, seeking monthly maintenance of Rs.2,00,000.00 and litigation expenses at Rs.30,000.00 from the wife, till the disposal of the petition. The concerned Court in terms of its common order dtd. 31/10/2022 allows the application in I.A.No.1 filed by the wife and rejects the application in I.A.No.2 filed by the husband and grants maintenance of Rs.10,000.00 and litigation expenses at Rs.25,000.00 to the wife. While so rejecting the application filed by the petitioner, the Court imposes costs upon the husband for filing the application seeking maintenance from the hands of the wife. It is this common order that drives the petitioner to this Court in the subject petition.