M. K. GHEEVARGHESE Vs. MARIAM GHEEVARGHESE

JUDGEMENT

(1.) The respondent in O.P. No. 606 of 2019 on the file of the Family Court, Ernakulam has filed this original petition under Article 227 of the Constitution of India. He challenges the order of the Family Court dtd. 7/3/2022 in I.A.No.5447 of 2019 in O.P.No.606 of 2019, whereby the petitioner was directed to pay interim maintenance to the respondent at the rate of Rs.15,000.00 per month.

(2.) On 22/9/2022 notice on admission was ordered to be served on the respondent. The respondent entered appearance through her learned Counsel.

(3.) Heard the learned Counsel appearing for the petitioner and learned Counsel appearing for the respondent.