R.P. HARISH KUMAR Vs. KAVITHA HARISH

JUDGEMENT

(1.) The petitioner is before this Court assailing the order dated 29.1.2015 passed in M.C.No.3225/2014.

(2.) The relationship between the parties is not in dispute. The petitioner herein, is the husband of the respondent and also father of two minor sons who are living with the respondent. In a petition filed by the respondent before the Court below, the respondent herein, filed an application under Section 24 of the Hindu Marriage Act, seeking interim maintenance. The Court below by the order dated 29.1.2015 after taking note of the rival contentions has ordered that the petitioner herein pay monthly maintenance at Rs. 50,000/-to the respondent herein. The said maintenance as ordered would also include the maintenance of the two children of the parties. The petitioner claiming to be aggrieved by the said order is before this Court.

(3.) The learned counsel for the petitioner while assailing the order would contend that the amount of Rs.50,000/- as ordered by the Court below is exorbitant and without reference to the income of the petitioner, which is meagre and without taking note of the fact that the respondent is having her own business and even otherwise she is qualified and capable of taking appropriate employment.