S SAMPATHKUMAR Vs. P KAVITHA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the husband against the order of the Additional Principal Family Judge, Additional Family Court, Coimbatore, directing the appellant herein to pay a sum of Rs.5,000/- per month to the respondent/wife, towards interim maintenance from the date of petition i.e. 11.12.2015 and further directing the appellant herein to pay the arrears of amount in two equal monthly instalments and to pay the interim maintenance amount for on or before 7th day of every succeeding English Calender Month.

(2.) Brief facts leading to filing of this Civil Miscellaneous Appeal are as follows:-

(3.) The learned Additional Family Court, Coimbatore, after hearing both sides, allowed the petition and directed the appellant/husband to pay a sum of Rs.5,000/- per month to the respondent/wife towards interim maintenance from the date of petition i.e from 11.12.2015 and further directed that the arrears amount is to be paid in two equal monthly instalments and the interim maintenance amount be payable on every month shall be paid on or before the 7th of every succeeding English Calendar month.