M RADHAKRISHNAN Vs. R INBAVALLI AND OTHERS

JUDGEMENT

(1.) The wife and the minor daughter of the revision petitioner claimed maintenance at Rs.5,000/- per month to the wife and Rs.4,000/- per month to the daughter respectively (totalling a sum of Rs.9,000/-).

(2.) The marriage between the revision petitioner and the 1st respondent took place on 04.09.1987 at Madurai. The 1st respondent gave birth to the 2nd respondent on 25.10.1990.

(3.) The divorce petition filed by the revision petitioner in H.M.O.P.No.16 of 2001 was dismissed on 17.12.2008. The respondents herein filed an application for interim maintenance and the same was ordered, directing the revision petitioner to pay a sum of Rs.1,500/- per month to both of them and the revision petitioner was paying the same.