NAMEETA NAYAK Vs. MANJUNATHA NAYAK

JUDGEMENT

(1.) The petitioner is before this Court assailing the order dated 07.11.2014 passed in Crl. Misc. No. 5078/2013. In that light, the petitioner is seeking that the respondent be directed to pay Rs. 30,000/ - per month towards the medical expenses of the child.

(2.) The petitioner is the wife of the respondent. Due to certain differences in their marriage, they have been residing separately and are involved in litigation. The respondent has instituted the petition in M.C. No. 5078/2013. In the said proceedings, the petitioner herein filed an application under Sec. 24 of the Hindu Marriage Act, seeking that the respondent be directed to pay Rs. 30,000/ - per month to their child Dhyan towards medical expenses and maintenance of the child. The respondent herein objected to the said application. The court below by its order dated 07.11.2014 after having considered the condition of the child as per the medical expenses incurred, directed that the respondent herein shall pay the medical expenses of the child for the medical bills produced by the petitioner from the date of the petition till the date of disposal of the petition. To the said extent, the respondent herein is not aggrieved. However, the petitioner herein has approached this Court contending that when materials had been produced before the court below with regard to the definite expenses incurred for maintenance, to that effect it should have been quantified and as such, the modification of the order is sought with a direction to pay a sum of Rs. 30,000/ - per month.

(3.) Heard the learned counsel for the parties and perused the petition papers.