P.K. BALAJI Vs. K. DHANAVANTRI

JUDGEMENT

(1.) THE petitioner is before this Court assailing the order dated 28.09.2013 passed in M.C.No.2616/2012 impugned at Annexure - 'A' to the petition. By the said order, the Court below has directed the petitioner to pay the interim maintenance of Rs.8,000/ - per month pending consideration of the Interlocutory Application filed by the respondent under Section 24 of the Hindu Marriage Act

(2.) THE learned counsel for the petitioner while assailing the order would contend that the Court below was not justified in passing such an order pending consideration of the application.

(3.) THE learned counsel for the respondent would however seek to sustain the order contending that due to the circumstances, which befell on the respondent, she was forced to quit the job and she does not have any income. It is also the case of the respondent that in addition to the school expenses, other expenses are also incurred for the children.