C.AMARNATH Vs. J.REMABARATHI

JUDGEMENT

(1.) The husband, who approached the Court seeking dissolution of the marriage in H.M.O.P.No.3564 of 2019 before the IV Additional Principal Family Court, Chennai, aggrieved by the common order dtd. 27/1/2023 in I.A.Nos.1 & 2 of 2021, is before this Court by way of the above revision.

(2.) The respondent/wife filed I.A.No.1 of 2021, seeking interim maintenance for herself and her son, A.Anirudh under Sec. 24 of the Hindu Marriage Act and I.A.No.2 of 2021 was filed for a direction to the petitioner/husband to pay the school fees, including NEET coaching fee in respect of the Master.A.Anirudh, son of the petitioner and the respondent. Admittedly, insofar as I.A.No.2 of 2021, the petitioner/husband has subsequently come forward to meet the educational expenses and the order in I.A.No.2 of 2021 has not been challenged. The present revision is only challenging the order in I.A.No.1 of 2021, in and by which, the Family Court has directed payment of interim maintenance of Rs.30,000.00 per month to the respondent/wife as well as the minor A.Anirudh, from the date of filing of interlocutory applications seeking maintenance, till disposal of the HMOP.

(3.) I have heard Mr.T.Gowthaman, learned Senior Counsel for Mrs.S.Karpagapriya, learned counsel for the petitioner and Mr.J.James, learned counsel for the respondent.