SURESH V S Vs. SHEENA C S

JUDGEMENT

(1.) Petitioner and respondent are man and wife. The latter moved an application before the family court against the former seeking maintenance allowance under section 125 of Cr.P.C. An application was filed by the wife for interim maintenance. The said application was allowed by the family court as prayed for. The court directed the petitioner to pay to the respondent interim maintenance at the rate of Rs 15,000/- per month. The said order is impugned in the original petition.

(2.) Heard Smt.C.M.Charishma, the learned counsel for the petitioner.

(3.) The learned counsel for the petitioner submits that the matter has been settled between the parties and that a petition for divorce by mutual consent has been filed before the family court. I do not find it proper to keep the present original petition pending till the disposal of the joint petition for divorce filed by the parties.