MAHADEV SHIVABASAPPA PADADALLI Vs. KUMARI SANJANA AND ORS.

JUDGEMENT

(1.) The petitioner called in question the orders passed on IA No.VI in OS No.212/2014, wherein, the trial Court has granted Rs.2,000/- per month to the plaintiffs (jointly) towards the litigation expenses/interim maintenance from the date of the order till the disposal of the suit. The husband entered caveat and represented by Sri. Sachin S. Mag-adum.

(2.) I have heard the arguments of the learned counsel for the petitioner and the respondents.

(3.) The ranks of the parties as per their ranks before trial Court is retained to avoid confusion.