N. RAJKUMAR Vs. A. ANTHONY FATHIMA

JUDGEMENT

(1.) This Civil Revision Petition has been filed against the order allowing the application filed by the respondent under Sec.37 of Indian Divorce Act seeking maintenance.

(2.) The petitioner husband filed a Original Petition seeking for divorce under Sec. 10(1)(ix) of Indian Divorce Act. Pending O.P., the respondent wife filed an application seeking for interim maintenance at the rate of Rs.15,000/- to the petitioner, and another sum of Rs.10,000/- towards minor child, and Rs.50,000/- towards litigation expenses. The Family Court by an order dated 10.01.2018 partly allowed the application, thereby directing the petitioner husband to pay a sum of Rs.8000/- per month to the petitioner, and Rs.4000/- per month to the minor child towards interim maintenance from the date of petition till the disposal of main petition, and also to pay a sum of Rs.10,000/- towards litigation expenses to the respondent. Challenging the same, the present Civil Revision Petition has been filed.

(3.) Pending Civil Revision Petition, this Court by an order dated 12.02.2018, directed the petitioner to pay a sum of Rs.4000/- per month to the minor child and Rs.2000/- per month to the respondent towards interim maintenance from the date of petition i.e. 27.01.2017 till January 2018.