SIVARAMAN Vs. MURUGESWARI

JUDGEMENT

(1.) The above Civil Miscellaneous Appeal is directed against the order passed by the Family Court, Madurai in I.A.No. 665 of 2019 in O.P.No.707 of 2019, dated 4.1.2020, filed by the wife against the appellant/husband, for interim maintenance. The wife, who is the respondent herein, had claimed a sum of Rs.15,000/-p.m., as interim maintenance and another sum of Rs.10,000/- towards litigation expenses, under Section 24 of the Hindu Marriage Act.

(2.) Heard the learned counsel appearing on either side and perused the materials placed before this Court.

(3.) The marriage between the appellant and respondent solemnized on 09.03.2017 was not disputed. The wife has stated that the appellant/husband is employed in IT Sector and earning a sum of Rs.1,00,000/-p.m(Rupees one lakh only), besides, he is also earning additional amounts by doing software projects and consultation work in the said field.