T.A.VIJAYA KUMAR Vs. SNEHA NAIDU

JUDGEMENT

(1.) The petitioner-husband has filed the present writ petition against the order dated 07.11.2017 made in M.C.No.4573/2014 on I.A.No.3 allowing the application filed by the wife under Section 24 of the Hindu Marriage Act, 1955 awarding a maintenance of Rs.50,000/- per month from the respondent till the disposal of the MC petition and directing the present petitioner to pay the arrears of maintenance from the date of petition within 60 days from the date of order.

(2.) The present respondent-wife filed the petition MC No.4573/2014 under the provisions of Section 13(1)(i-a) of the Hindu Marriage Act, 1955 for divorce raising various contentions. The present petitioner who is the respondent before the Family Court filed detailed objections denying the averments made therein and sought for dismissal of the petition. During the pendency of the said petition, the present respondent-wife filed application under Section 24 of the Hindu Marriage Act, 1955 read with Section 151 of C.P.C. to direct the respondent-husband to pay a sum of Rs.2,00,000/- per month as a maintenance and Rs.5,00,000/- towards litigation expenses reiterating the averments made in the petition. The said application was opposed by the husband by filing objections, reiterating the averments made in the statement of objections filed to the main petition.

(3.) The learned Judge, Family Court considering the application and objections filed by the parties, by the impugned order dated 07.11.2017 allowed I.A.No.3 filed by the wife in part and awarded interim maintenance of Rs.50,000/- per month to be paid by the respondent till the disposal of the petition and also directed to pay the arrears of maintenance from the date of petition till the date of the order within 60 days. Hence, the present writ petition is filed by the husband-petitioner.