SUBA RAVIKUMAR Vs. M.C.RAVIKUMA

JUDGEMENT

(1.) Challenge in this appeal is to the order of interim maintenance at Rs.20,000.00 per month awarded by the IV-Additional Principal Judge / Family Court, Chennai in favour of the husband.

(2.) The original petition in O.P.No.2132 of 2017 was filed by the wife seeking a declaration as to the nullity of the marriage that took place between her and the respondent herein on 24/4/2002 on the ground that the earlier marriage between the respondent and one A.Janaki was subsisting. Pending the said application, the husband filed another original petition in O.P.No.2132 of 2017 seeking divorce on the ground of cruelty. Pending the said original petition, the husband filed M.P.No.123 of 2018 seeking maintenance primarily contending that he has been thrown out of the house which he was occupying and he was unable to do the business, which he was carrying on because of his health condition. Health condition that was projected is that he had a heart ailment and he had to undergo angioplasty and have a stent implanted.

(3.) This petition was resisted by the wife contending that at the time of marriage, the husband did not have a permanent job, she had pledged jewels and had the finance business started, which ended in loss. Thereafter, by obtaining a loan from Indian Bank, a house was purchased and the wife has been doing business in real estate and has been running a family while the husband, who is a habitual drinker, would drink and indulge in quarrels.