MR. PRAKASH MURIGEPPA Vs. MRS. SHWETHA WALVEKAR

JUDGEMENT

(1.) The Petitioner-husband has preferred this Writ Petition under Article 227 of the Constitution of India seeking to quash the order dtd. 4/8/2025 passed by the Learned IV Addl. Principal Family Judge, Bengaluru, on IA.No.2 in Crl.Misc.685/2022. By the impugned order, the Family Court directed the Petitioner to pay interim maintenance of Rs.20,000.00 per month to the Respondent wife.

(2.) The Petitioner herein (husband) was the Respondent before the Family Court, and the Respondent herein (wife) was the Petitioner in the Family Court.

(3.) For the sake of convenience, the parties herein are referred to as per their ranking before this Court.