KAMALASANAN ALIAS SURESH Vs. SREELAJA

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the order dated 30.07.2012 passed in I.A.No.730 of 2011 in H.M.O.P.No.1 of 2011 on the file of the learned Subordinate Judge, Padmanabhapuram.

(2.) HEARD the learned Counsel for the revision petitioner/husband would echo the cri de coeur and heart burns of his client to the effect that in the H.M.O.P.No.1 of 2011 initiated by him as against his wife, the wife filed I.A.No.730 of 2011 seeking interim maintenance as well as litigation expenses; the lower Court awarded a sum of Rs.3,000.00 (Rupees Three Thousand only) per month towards interim maintenance and a sum of Rs.3,000.00 (Rupees Three Thousand only) towards litigation expenses.

(3.) THE learned Counsel for the revision petitioner/husband would submit that the wife is earning sufficiently by performing service in a Compute Centre, but the husband is only a coolie; in such a case, he cannot be compelled to pay a sum of Rs.3,000.00 (Rupees Three Thousand only) per month towards interim maintenance; over and above that, the litigation expenses awarded by the lower Court would not arise at all because the Legal Aid authorities are available and if at all the wife wanted some assistance, she could have approached the Legal Aid Centre.