K. RAJALAKSHMI Vs. A. KARTHIK

JUDGEMENT

(1.) THIS appeal is directed against the order of interim maintenance passed by the learned Principal Family Judge, Chennai on 28.04.2014 in I.A. No. 3311 of 2012 in O.P. No. 2646 of 2012.

(2.) THERE were two Original Petitions filed before the Family Court, Chennai, one by the husband/respondent herein in O.P. No. 2646 of 2012 praying for dissolution of the marriage dated 02.02.1998 and the other filed by the wife/appellant herein in O.P. No. 2842 of 2012 for the very same relief of dissolution of the marriage dated 02.08.1998 solemnised between them.

(3.) THE respondent/husband filed a counter affidavit in I.A. No. 3311 of 2012 contending that the wife/appellant has not been relieved from her employment, as alleged, but she is still in employment earning a sum of Rs. 25,000/ - per month. The allegation that the wife/appellant is not having any financial support for her survival is untenable. The allegation that the husband/respondent is earning Rs. 80,000/ - per month is false and incorrect. In any event, the amount of maintenance claimed by the wife/appellant is baseless and exorbitant. Therefore, the husband/respondent herein prayed for dismissal of the application.