RAVIKUMAR Vs. SMT. SOUBHAGYALAXMI @ LAXMI

JUDGEMENT

(1.) The husband filed the above writ petition against the order dated 07.09.2015 passed by the Principal Judge, Family Court, Hubli, on the interim application filed under Sec. 24 of the Hindu Marriage Act, 1955 ('the Act', for short), granting an interim maintenance of Rs. 2,000.00 to the respondent-wife.

(2.) It is the case of the petitioner that, the petitioner and the respondent are husband and wife and their marriage was solemanised on 30.05.2013 at Kundagol as per the Hindu customs. Thereafter, during the month of April, 2015, the respondent filed a Criminal Misc. Case No. 39/2015 under Sec. 125 of the Crimial P.C. before the JMFC, Kundagol for maintenance, alleging that the present petitioner demanding dowry at the instance of his mother and refused to maintain the respondent-wife. In the said case, the Learned JMFC, Kundagol has granted a maintenance of Rs. 2,000.00 per month to the respondent-wife. Thereafter, the petitioner filed a matrimonial case in M.C.No. 60/2015, under the provisions of Sec. 13(1a) and (1b) of the Hindu Marriage Act, against the respondent-wife for dissolution of marriage. During the pendency of the said matrimonial case, the respondent filed an application under Sec. 24 of the Act, seeking interim maintenance of Rs. 8,000.00 per month and litigation expenses of Rs. 25,000.00 from the petitioner-husband. The said application was resisted by the petitioner.

(3.) After hearing both the parties, the Learned Principal Judge, Family Court by the impugned order dated 07.09.2015, allowed the application in part and granted interim maintenance of Rs. 2,000.00 per month and litigation expenses of Rs. 5,000.00 to the respondent-wife. Against the said order the present writ petition is filed.