RAJESH P. S. Vs. SWATHI V.

JUDGEMENT

(1.) Petitioner - husband is knocking at the doors of Writ Court for assailing the Family Court order dtd. 11/11/2023 whereby an interim monthly maintenance of Rs.25,000.00 has been awarded in the pending M.C.No.888/2022, in which a decree for dissolution of marriage has been sought for by him.

(2.) Learned counsel for the Petitioner vehemently argues that his client is drawing only a gross salary of Rs.74,801.00 per month and he has compulsive deductions which would render the take home salary to Rs.48,700.00; he has other expenditures to incur as well; the Respondent - wife having been gainfully employed, drawing handsome salary. That being the position, the impugned order could not have been made.

(3.) Learned counsel appearing for the Respondent - wife submits that his client draws a gross salary of Rs.39,000.00 per month, is true; she has been made to repay a huge loan taken for the benefit of the Petitioner himself and thus much of the salary would go there for repayment. There is a minor son aged four years and he has to be admitted to pre-nursery; there are many other expenses, as well; all these aspects having been duly examined, the learned trial judge of the Court below has made the impugned order which does not merit a deeper examination at the hands of this court.