MAXIMUS FERNANDEZ ALIAS MAXWELL FERNANDEZ Vs. OLGA FERNANDEZ

JUDGEMENT

(1.) The petitioner is the husband and the respondent is the wife. The petitioner has challenged Exts.P5, P6 and P8 orders passed by the Family Court, Kollam in O.P.No.651/2011 filed against him by the wife.

(2.) O.P.No.651/2011 is filed by the respondent against the petitioner for granting a decree for realisation of an amount of Rs. 75,75,000.00 from him and also for maintenance @ Rs. 25,000.00 per month. The respondent filed an application as I.A.No.2202/2011 in that case claiming interim maintenance from the petitioner. As per the order dated 11.01.2012, the Family Court directed the petitioner to pay interim monthly maintenance @ Rs. 10,000.00 to the respondent. The petitioner challenged the aforesaid order by filing O.P.(FC) No.1316/2012 before this Court. But, as per the judgment dated 11.04.2012, this Court dismissed O.P.(FC) No.1316/2012.

(3.) Thereafter, the respondent filed three applications as I.A.Nos.2392/2012, 2818/2017 and 2911/2015 in O.P.No.651/2011. The application I.A.No.2392/2012 was filed by her to strike off the defence of the petitioner in O.P.No.651/2011. The application I.A.No.2818/2017 was filed by her for withholding the trial of the case. The application I.A.No.2911/2015 was filed by her for directing the tenants of the buildings owned by the petitioner to deposit in the court the arrears of rent payable by them to the petitioner.