S. PRAKASH Vs. MITA HAMSAGAR

JUDGEMENT

(1.) The petitioner is before this Court assailing the order dated 24.08.2013 impugned at Annexure-E to the petition.

(2.) The petitioner herein is the husband of the respondent. There is no dispute with regard to the relationship between the parties. The respondent herein has instituted a petition before the Court below in MC No.3203/2015. During the pendency of the said petition, the respondent herein filed an application under Section 24 of the Hindu Marriage Act, seeking maintenance at the rate of Rs.35,000/- per month, pending disposal of the petition. The Court below after considering the rival contentions has directed the payment of maintenance at Rs.10,000/- to the respondent herein and Rs.5,000/- to the child of the parties. The petitioner claiming to be aggrieved by the same is before this Court.

(3.) Learned counsel for the petitioner while assailing the order passed by the Court below would refer to the averments made in the application filed by the respondent to contend that the respondent was in a position to earn her livelihood.