DIPAK MEHRA Vs. BINDIYA HILLARY MEHRA

JUDGEMENT

(1.) THE husband is the revision petitioner and the respondent is the wife. The revision is filed challenging the correctness of the maintenance amount ordered to the respondent payable by her husband, the revision petitioner in I. A. No. 1405 of 2001 in O. P. No. 1327 of 2001 on the file of the II Additional Family Court, Chennai, as per order dated 30. 4. 2004.

(2.) THE revision petitioner filed the main O. P. No. 1327 of 2001 for divorce under Section 13 (1) (ia) and (ib) of Hindu Marriage Act on the ground of cruelty and desertion. The said petition was filed in August, 2001. The main O. P. was resisted in the counter filed by the respondent, the wife in August, 2002.

(3.) DURING the pendency of the main O. P. , the respondent/wife filed the petition I. A. No. 1405 of 2001 on 15. 10. 2001 claiming maintenance of Rs. 6,500/- per month, besides Rs. 25,000/- towards medical expenses and Rs. 25,000/- towards litigation expenses.