G. MUTHUKUMAR Vs. R. BHUVANESHWARI

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed by the appellant/husband, against the order dated 09.03.2017 in F.C.I.A. No. 22 of 2017 in F.C.O.P No. 137 of 2016, passed by the Family Judge, Chengalpet, directing the appellant to pay a sum of Rs. 2000/- p.m. to the minor child and Rs. 4,000/- p.m to the respondent/wife towards interim maintenance expenses from the date of petition and Rs. 5,000/- towards litigation expenses under section 24 of the Hindu Marriage Act.

(2.) Brief facts of the case are as follows:- The marriage between the appellant/husband and the respondent/wife was solemnized on 06.02.2014 at DV Rani Mahal, (Near Radha Theatre), Azhagesan Nagar, Chengalpet as per Hindu rites and custom. The said marriage was an arranged marriage and the same was held with the participation of all friends and relatives of both the family. Out of the wedlock, a female child was born to them on 17.12.2014. Thereafter due to the marital discord the respondent is said to have left to her parents home and deserted him.

(3.) The appellant/husband had filed F.C.O.P. No. 200 of 2015 on the file of the Family Court, Chengalpet, against the Respondent/wife under section 9 of the Hindu Marriage Act, 1955, for restitution of conjugal rights alleging that the respondent/wife had left the matrimonial home without any reason and though the appellant/husband had made several attempts to reunite with the respondent/wife, she has been adamant in her position and she is yet to join the appellant/husband.