G KAVITHA Vs. P N KUMAR

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to set aside the order, dated 27.10.2009, made in the Interlocutory Application, in I.A. No.46 of 2009, in Hindu Matrimonial Original Petition No.50 of 2008, on the file of the Principal Sub Court, Gobichettipalayam.

(2.) IT has been stated by the learned counsel for the petitioner that the trial Court had failed to note that the respondent is running a mosaic company and earning a sum of Rs.20,000/-, per month. IT has also been stated that the marriage between the first petitioner and the respondent has been admitted. Whileso, the trial Court had committed an error in ordering only Rs.1,100/- to the petitioners, as interim maintainance. The trial Court had ordered Rs.500/- to the first petitioner and a sum of Rs.300/- each to the 2nd and the 3rd petitioners herein, as interim maintenance, though the petitioners are entitled to a sum of Rs.10,000/-, per month.