L RAJAN Vs. SUGANTHI RAJAN

JUDGEMENT

(1.) THIS Civil Revision Petition is directed against the order dated 12. 01. 2004 passed by the First Additional Judge, Family Court, Chennai in I. A. No. 711 of 2003 in O. P. No. 1631 of 2002, directing the Revision Petitioner / Husband to pay Interim Maintenance of Rs. 5000/- per month and litigation expenses of Rs. 3000/- to the Respondent / Wife.

(2.) THE Respondent / Wife has filed O. P. No. 1631 of 2002 against her Husband for restitution of conjugal rights. The Revision Petitioner / Husband has filed Petition in O. P. No. 1825 of 2002 for dissolution of marriage. Both the petitions were pending before the First Additional Judge, Family Court, Chennai. On the Transfer O. P filed by the Revision Petitioner, both the matters have been transferred to Second Additional Judge, Family Court, Chennai by the Principal Judge, Family Court, Chennai.

(3.) I. A. NO. 711 of 2003:- Praying for Interim Maintenance, the Respondent / Wife has filed this Petition. According to her, the Revision Petitioner is employed as Branch Manager, State Bank of Travancore and is earning more than Rs. 20,000/- per month. The Respondent / Wife and the Child are unable to maintain themselves. Hence, claiming Maintenance of Rs. 7,500/- per month and Litigation expenses of Rs. 15,000/- the Respondent / Wife has filed this Application.