DR.RAJIV VERGHESE Vs. ROSY CHAKKRAMMAKKIL FRANCIS

JUDGEMENT

(1.) The appellant/husband aggrieved by the order passed by the learned VII Additional Principal Judge, Family Court, Chennai in I.A.No.1 of 2019 in I.D.O.P.No.1284 of 2019, directing him to pay maintenance of Rs.1,75,000.00 per month to the wife, the respondent herein, has preferred the present appeal.

(2.) Heard Mr.B.Vijay, learned counsel appearing on behalf of the appellant/husband and Mr.Rahul Jagannathan, learned counsel appearing for the respondent/wife.

(3.) The brief facts of the case is as follows: