PRABHAKAR Vs. SUDHA NANDHINI

JUDGEMENT

(1.) The petitioner is before this Court assailing the order dated 02.02.2013 passed on IA No.1 in M.C. No.100/2010. The petitioner is the husband of the respondent. The relationship of parties is not in dispute. Due to certain marital discard the petitioner herein has instituted a petition under Section 13 (1)(i) & (ii) of Hindu Marriage Act ( in short "the Act") seeking dissolution of the marriage in the said proceedings. The respondent herein has filed application under Section 24 of the Act seeking interim maintenance during the pendency of the petition. The Court below after taking note of the rival contentions has ordered payment of Rs.5,000/- per month as maintenance and Rs.10,000/- as litigation expenses. The petitioner claiming to be aggrieved by this is before this Court.

(2.) Heard the learned counsel for parties and perused the petition papers including order impugned herein.

(3.) The Court below while taking note of the prayer made by the respondent herein seeking for maintenance has taken into consideration the properties owned by the family of the petitioner and in that line has arrived at a conclusion that the petitioner is bound to pay maintenance in a sum of Rs.4,000/- and litigation expenses of Rs.8,000/-, though in the operative portion it has been indicated that amount of Rs.5,000/- as maintenance and Rs.8,000/- as litigation expenses.