(1.) The petitioner is before this Court calling in question an order dtd. 3/9/2022 passed in M.C.No.145/2022 on an application filed under Sec. 24 of the Hindu Marriage Act, 1955 ('the Act for short) seeking interim maintenance from the hands of the husband.
(2.) Heard Smt. Nagarathna S.K., learned counsel appearing for the petitioner.
(3.) The petitioner is the husband and the respondent is wife. The two get married on 2/3/2020. It transpires that the relationship between the husband and the wife flounders and on floundering of such relationship, the parties were before the Family Court in M.C.No.145/2022. The issue in the lis does not concern the proceedings before the concerned Court. The wife files an application under Sec. 24 of the Act seeking interim maintenance at the hands of the husband and also files an affidavit of assets and liabilities, as is required in law. The concerned Court in terms of order impugned, after verification and consideration of assets and liabilities so filed, grants an interim maintenance of Rs.10,000.00 to the wife. It is this order that is called in question by the petitioner before this Court.