KARUNAKARAN PRAVEEN, Vs. M V ROOPA

JUDGEMENT

(1.) THIS is a husband/father's petition calling in question the common order dated 01.02.2014 in so far as allowing I.A. directing payment of interim maintenance at the rate of Rs. 10,000/ - per month to the minor son by name Nishant Praveen in M.C.2729/2010 instituted by the respondent -wife/mother for divorce on the file of the V Addl. Principal Judge, Family Court, Bangalore.

(2.) FACTS not in dispute are that parties are related as husband and wife respectively and from out of the wedlock is born the minor son by name Nishant Praveen, presently aged 111/2 , pursuing education at St.German School, Bangalore. Due to marital discord, the husband, a resident of Kerala instituted O.P.No. 643/2000 before the Family Court at Kannur, for restitution of conjugal rights and O.P.644/2000 for permanent custody of the child, though decreed, however, the respondent -wife has filed Matrimonial Appeal Nos.265 and 266 of 2012 pending on the file of the High Court at Kerala. Hence IA No.VII under Section 10 CPC for stay of the proceeding in M.C.No.2729/2010 at the instance of the petitioner husband.

(3.) PETITIONER a qualified engineer worked in Qatar, earned a salary of Rs. 4,15,000/ - per month, while the respondent -wife is presently employed in Mantri Developers and earning a monthly salary of Rs. 35,000/ - from out of which pays a monthly rent of Rs. 8,000/ - for the residential accommodation, at Bangalore.