A PHILIPOSE Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) The petitioner has challenged the impugned order dated 24th May, 2016 whereby the learned Family Court has awarded interim maintenance of Rs.3,000/- per month to the respondent apart from legal expenses of Rs.11,000/-.

(2.) The petitioner instituted a petition for dissolution of marriage against the respondent on 08th January, 2013 in which the respondent filed an application under Section 24 of the Hindu Marriage Act. Both the parties filed their affidavits of assets, income and expenditure. The record of the Family Court has been received and the affidavits have been perused.

(3.) The petitioner has filed his affidavit in which he has claimed that he is earning Rs.5,000/- per month in his business loading and unloading of machines. The respondent is a post graduate having qualification of M.A. but is not earning any amount.