R. SMITHA SUBRAMANYACHAR Vs. MANJUNATH S K

JUDGEMENT

(1.) This revision petition is filed against the order passed on I.A.No.II filed under Sec. 125(2) of Cr.P.C., being aggrieved in not considering and not granting interim maintenance to petitioner No.1-wife.

(2.) The office has raised objection that in view of Sec. 19(4) of Family Court Act against the interim order, the revision petition is not maintainable.

(3.) The Family Court vide order dtd. 24/7/2020 has passed an order on I.A.No.II filed under Sec. 125(2) of Family Court Act granting only interim maintenance of Rs.20,000.00 pm., to petitioner No.2-child, but has not considered the application for interim maintenance to petitioner No.1-wife. The order impugned is an interlocutory order passed on I.A.No.II. As per Sec. 19(4) of Family Court Act against the interlocutory order, the revision petition is not maintainable.