K.R. ARUN Vs. M. LATHA

JUDGEMENT

(1.) These writ petitions are directed against an order dated 27.03.2014 passed in M.C. No. 4029/2011, by the IV Additional Prl. Judge, Family Court, Bangalore, partially allowing I.A. No. 3 and allowing I.A. No. 4 and directing the petitioner to pay, Rs. 3,000/- per month as interim maintenance to the respondent, apart from payment of Rs. 5,000/- towards litigation expenses.

(2.) The marriage of the petitioner with the respondent was solemnized on 14.05.2007. The parties are estranged couple. The petitioner filed M.C. No. 4029/2011 under S. 13(1)(ib)(iii) of the Hindu Marriage Act, 1955 (for short 'the Act') against the respondent, to pass a decree of divorce and dissolve the marriage solemnized between them.

(3.) The respondent having entered appearance on 11.04.2012, through her advocate, the case was referred for mediation on 13.06.2012. Failure report dated 03.10.2012 having been received from the Mediation Center, the respondent has filed on 04.02.2013 statement of objections and contested the case. Affidavit evidence, in lieu of examination in chief of the petitioner was filed on 24.04.2013 and the case was adjourned for cross-examination. On 25.06.2013, the respondent filed I.A. No. 3, under S. 24 of the Act, to direct the petitioner to pay interim maintenance of Rs. 10,000/- per month and also pay Rs. 10,000/- towards her litigation expenses. Statement of objections to the above application was filed on 05.07.2013.