SHWETHA M. Vs. PUNITH C.

JUDGEMENT

(1.) Petitioner is before this Court calling in question an order dtd. 21/9/2021 passed in M.C.No.4509 of 2017 whereby the application filed by the petitioner for grant of interim maintenance under Ss. 24 and 26 of the Hindu Marriage Act, 1955 comes to be allowed in part by granting interim maintenance only to the child at Rs.5,000.00 and not granting any maintenance to the petitioner.

(2.) Heard Sri.M.B.Ryakha, learned counsel appearing for petitioner and Sri.R.D.Pancham, learned counsel for respondent.

(3.) Brief facts that leads the petitioner to this Court in the subject petition as borne out from the pleadings are as follows: The marriage between the petitioner and the respondent takes place on 24/7/2008 and from the wedlock a child is born on 21/1/2009. It later transpires that the relationship between the husband and the wife turns sore and the husband initiates proceedings before the Family Court seeking annulment of marriage. In those proceedings, the petitioner files an application under Ss. 24 and 26 of the Hindu Marriage Act seeking interim maintenance and litigation expenses in I.A.No.3 of 2021. The concerned Court allows the application in part, grants maintenance of Rs.5,000.00 to the child and fails to award any maintenance to the wife/petitioner herein. It is this order that drives the petitioner to this Court in the subject petition.