STEPHEN RAJ Vs. ALWEENA A.

JUDGEMENT

(1.) The petitioner is before this Court calling in question an order dtd. 14/7/2023 passed on I.A.No.3 directing payment of maintenance at Rs.10,000.00 to the wife and Rs.5,000.00 to the child. The husband is before this Court claiming to be aggrieved by the said order.

(2.) Heard the learned counsel Sri.Nehru P., appearing for the petitioner.

(3.) The facts, in brief are as follows: 25/1/2020 is the date on which the petitioner and the respondent get married. From the wedlock, a child is born on 12/11/2020. The relationship between the petitioner and respondent appear to have turned sour, which leads the petitioner to file a petition under Sec. 32 of the Indian Divorce Act ('the Act' for short), seeking restitution of conjugal rights. In the said petition, an application is filed under Sec. 36 of the Act, seeking maintenance from the hands of the husband by the respondent - wife. The concerned Court, in terms of its order dtd. 14/7/2023 directs maintenance of Rs.10,000.00 to the wife and Rs.5,000.00 to the child. This is what has driven the petitioner - husband to this Court in the subject petition.