JEGANKUMAR Vs. S SUKANYA

JUDGEMENT

(1.) This Civil Revision Petition is filed against the order and decreetal order made in M.P.No.47 of 2012 in H.M.O.P.No.149 of 2011 dated 9.1.2014 passed by the Sub Judge, Ponneri.

(2.) Challenging the impugned order passed on 9.1.2014 in M.P.No.47 of 2012 in H.M.O.P.No.149 of 2011 allowing petition for maintenance under Section 24 of Hindu Mariage Act filed by the responding/wife, granting Rs.5,000/- as maintenance to the respondent/wife and Rs.2,500/- as maintenance for each of the children, along with Rs.5,000/- for litigation expenses, the present Civil Revision Petition has been filed by the petitioner/husband.

(3.) Heard both sides.