H.P.KOMALA Vs. N.RAVIKUMAR

JUDGEMENT

(1.) The present writ petition is filed aggrieved by the order passed on I.A. filed under Sec. 151 of CPC in MC.No.1694/2016 dtd. 17/2/2020 by the III Addl. Family Court, Bengaluru, the wife is before this court.

(2.) The petitioner and respondent are referred to as wife and husband for the sake of convenience.

(3.) The husband/respondent in the writ petition had filed MC seeking divorce on the ground of cruelty and desertion. In that, the wife had filed IA.No.3 under Sec. 24 of the Hindu Marriage Act r/w Sec. 151 of CPC to direct the husband to pay a sum of Rs.25,000.00 per month towards maintenance pendenti-lite and pay a sum of Rs.50,000.00 towards litigation expenses. The family court by order dtd. 14/3/2019 had granted an amount of Rs.15,000.00 per month towards interim maintenance to her and her minor daughter from the date of application i.e., 15/7/2016 till the disposal of the main petition and also a sum of Rs.30,000.00 towards one time litigation expenses. The husband is directed to pay the arrears of interim maintenance amount within one month in lumpsum and he shall pay the regular interim maintenance amount on or before on 5th day of every succeeding month.