PRAVEEN KUMAR M A Vs. DIVYA M K

JUDGEMENT

(1.) The petitioner/husband who is a practicing doctor filed the present writ petition for issue of writ of certiorari to quash the Order dated 22.10.2018 passed by the learned III Additional Family Judge, made in MC No.656/2012, allowing I.A.No.4 in part, awarding the interim maintenance of Rs.15,000/- per month to the respondent/wife from the date of petition i.e., from 23.01.2016 till disposal of the petition and Rs.10,000/- towards one time litigation expenses.

(2.) The petitioner/husband has filed the petition under Section 13 (1)(ia) of the Hindu Marriage Act, 1955 to dissolve the marriage between the petitioner and respondent solemnized on 04.04.2014 at Adichunchanagiri Srikshetra, Belur, Nagamangala Taluk, whereas the respondent/wife has filed the written statement/objection denying the averments made in the petition. During the pendancy of the proceedings, the respondent/wife filed an application under Section 24 of the Hindu Marriage Act, 1955 for interim maintenance of Rs.25,000/- per month and a sum of Rs.10,000/- per month towards litigation expenses till disposal of the petition. Reiterating the averments made in the statement of objection, the said application was resisted by the petitioner/husband by filing objections.

(3.) Considering the application and objections, the Family Court by its impugned Order dated 22.10.2018, allowed I.A.No.4 in part and awarded interim maintenance of Rs.15,000/- per month from the date of petition i.e., from 23.01.2016 till disposal of the petition and Rs.10,000/- towards one time litigation expenses. Hence, the present writ petition is filed.