SUJA Vs. SURESH

JUDGEMENT

(1.) UNDER challenge in this O.P. is Ext.P7 order dated 23.1.2012 on I.A.No.6811 of 2011 in O.P.No.1474 of 2009 of the Family Court, Thrissur. By the impugned order, the court below allowed in part the petition filed by the petitioner. Aggrieved by that order, the petitioner has preferred this O.P.

(2.) HEARD the learned counsel on both the sides.

(3.) THE order of the court below rejecting the claim for payment of Rs. 23 lakhs towards educational expenses is based on a sound reasoning. Such an order has been passed by the court below on an interlocutory application in the main petition, viz. O.P.No.1474 of 2009. That petition is still pending consideration. That the question whether the petitioner is entitled to Rs.23 lakhs towards her educational expenses from the respondent has to be considered by the court below, after taking evidence, in O.P.No.1474 of 2009. THE prayer of the petitioner before this Court is to allow I.A.No.6811 of 2011 in full by modifying the impugned order.