K.M. RAJAPPA Vs. M.B. ROHITHA

JUDGEMENT

(1.) The present writ petition is filed by the husband against the order dated 14.08.2014 on the I.A filed by the respondent-wife under Section 24 of the Hindu Marriage Act, 1955, ['Act' for short] in M.C.No.61/2012 on the file of the Principal Judge, Family Court at Mysore, allowing the application in part, awarding the interim maintenance of Rs.15,000/- per month from the date of application till the disposal of the main petition and also directed to pay Rs.10,000/- towards litigation expenses.

(2.) The present petitioner who filed the petition under Section 13[1][i a] of the Act for divorce against the respondent-wife raising various contentions. The respondent-wife has filed objections to the main petition resisting the averments made in the petition. During the pendency of the proceedings, the present respondentwife filed an application under the provisions of Section 24 of the Act to direct present the petitioner to pay interim maintenance of Rs.1,00,000/- per month and litigation expenses of Rs.50,000/-, reiterating the objections raised to the main petition. The said application was opposed by the husband by filing objections reiterating the averments made in the main petition.

(3.) The Family Court, considering the objections filed by the respondent-wife, by the impugned order dated 14.08.2014 made in M.C.No.61/2012 has allowed the application in part and awarded interim maintenance of Rs.15,000/- per month and also directed to pay Rs.10,000/- towards litigation expenses. Hence, the present writ petition is filed.