YUVARAJ Vs. VANDANA

JUDGEMENT

(1.) RESPONDENT wife instituted MC No.3387/2011 on 30.9.2011 invoking section 9 of the Hindu Marriage Act, 1955 for short 'Act'. for restitution of conjugal rights arraigning the petitioner husband as respondent. That petition was opposed by filing statement of objections on 5.10.2012, whereafterwards, respondent was examined as PW.1 and marked two documents Ex.P1 and P2 and though tendered for cross examination on 30.11.2012, 4.12.2012, 10.12.2012, 28.1.2013, was not cross examined. It is at that stage that the respondent wife on 28.1.2013 filed IA No.6 under section 24 of the Act for grant of interim maintenance, which was opposed by filing statement of objections enclosing a list and five documents.

(2.) LEARNED Counsel for the parties, when heard on IA No.6, the Principal Judge, Family Court, Bangalore, by the order impugned, allowed IA No.6, and directed interim maintenance of Rs. 10,000/ - per month and Rs. 20,000/ - towards litigation expenses.

(3.) THE admitted facts are that respondent was given in marriage to the petitioner in accordance with Hindu Rights, solemnized on 6.2.2009 at Ganjam Mantapa, Bull Temple Road, Basavanagudi, Bangalore, and the couple have no issues from out of the wedlock. Respondent wife lost her father before marriage and mother after marriage and is presently maintained by her brother and his family.