JOSHI THADATHIL Vs. JISHA JOSHI

JUDGEMENT

(1.) Ext.P6 order of interim maintenance passed by the Family Court, Kannur is under challenge in this original petition.

(2.) The petitioner is the husband of the respondent. The respondent filed a maintenance case against the petitioner before the Family Court, Kannur as MC No. 535/2022. The respondent has also filed an application for interim maintenance as CMP No. 2/2024. The Family Court, after hearing both sides, directed the petitioner to pay Rs.5,000.00 per month to the respondent as interim maintenance. The said order is under challenge in this original petition.

(3.) I have heard the learned counsel for the petitioner.