SANDHYA K Vs. A. MANOHAR

JUDGEMENT

(1.) This writ petition has been filed by the petitioner-wife under Article 227 of the Constitution of India against the Respondent-Husband Mr.A.Manohar.

(2.) The parties are before the learned Prl.Judge, Family Court, Bengaluru, in M.C.No.3370/2015 (Sri.A.Manohar vs. Smt.K.Sandhya), a Divorce petition filed by the Respondent-Husband.

(3.) The impugned order has been passed by the learned Court below u/S.24 of the Hindu Marriage Act, 1955, allowing interim maintenance of Rs.17,000/- per month to be paid by the husband to the Respondentwife and also to pay 50% of the Educational expenses to the child born out of their wedlock.