K KARUNANITHI Vs. D GAYATHRI

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed against the order, dated 20.1.2010, made in I.A.No.274 of 2008, in O.P.No.1986 of 2007, on the file of the II Additional Judge, Family Court, Chennai.

(2.) IT has been stated that the petitioner had filed O.P.No.1986 of 2007, against the respondent, for divorce. The respondent had filed I.A.No.274 of 2008, in the said original petition, claiming maintenance for herself and for her minor child. The II Additional Judge, Family Court, Chennai, by his order, dated 20.1.2010, had directed the petitioner to pay a sum of Rs.3,000/-, as maintenance for the respondent and Rs.1750/- for the maintenance of her child.

(3.) IN such circumstances, in view of the averments made on behalf of the petitioner, as well as the respondent, the petitioner shall pay the amount of Rs.3,000/- for the maintenance of the respondent, from 22.10.2008, till 2.9.2009. As far as the amount of maintenance of Rs.1750/-, directed to be paid to the respondent's minor child, shall stand without any modification. Accordingly, the order of the II Additional Judge, Family Court, Chennai, shall stand modified, as noted above. The Civil Revision Petition is ordered accordingly. No costs. Consequently, connected miscellaneous petition is closed.