M KANAGARAJ Vs. JEEVA

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed against the order dated 11. 6. 2004 passed in I. A. No. 9/2004 in H. M. O. P. No. 88/2003 on the file of the Subordinate Judge, Tirupattur.

(2.) THE husband who filed H. M. O. P. No. 88/2003 on the file of Sub-Judge, Thirupathur for restoration of conjugal rights is the revision petitioner before this court. The 1st respondent/wife filed I. A. No. 9/2004 under Sec. 24 of the Hindu Marriage Act seeking maintenance for herself and for her 4 years old minor son and also litigation and medical expenses. By order dated 11. 6. 2004, I. A. No. 9/2004 was allowed exparte granting interim maintenance of Rs. 1500/- per month each to the wife and the son, a sum of Rs. 2000/- for litigation expenses and another sum of Rs. 1500/- for medical expenses. Aggrieved against the order dated 11. 6. 2004 the husband has filed this Civil Revision Petition.

(3.) HEARD the learned counsel for the revision petitioner. There was no appearance on behalf of the respondents despite the notice having been served on them.