T.GANESHKANNA @ KULANTHAIYAN Vs. HEMA

JUDGEMENT

(1.) This Civil Revision Petition has been filed against the fair and decreetal order dated 10.02.2015, passed in I.A.No.38 of 2014 in H.M.O.P.No.77 of 2013, by the learned Additional Subordinate Judge, Karur.

(2.) The petitioner is the husband and the respondent is the wife. The marriage between the petitioner and the respondent was solemnized on 20.05.2005. Due to misunderstanding between the parties, the petitioner filed H.M.O.P.No.617 of 2012 before the Family Court, Coimbatore, for divorce, on the ground of cruelty and subsequently, the said H.M.O.P. was transferred to the Principal Subordinate Court, Karur, and renumbered as H.M.O.P.No.77 of 2013. The respondent filed I.A.No.38 of 2014 in H.M.O.P.No.77 of 2013 seeking interim maintenance of Rs.6,000/- per month and another sum of Rs.10,000/- towards litigation expenses. According to the respondent, the petitioner is earning a sum of Rs.1,00,000/- per month from various sources, including money lending business and he is a wholesale coconut merchant and is also doing real estate business. The petitioner filed counter affidavit and denied all the averments made by the respondent and submitted that the respondent is having sufficient means to maintain herself and due to continuous legal battle initiated by her, the petitioner has lost all his jobs and he is not having any source of income and the respondent has come forward with the petition, with a view to drag on the legal proceedings.

(3.) The learned Additional Subordinate Judge, Karur, considering the averments made in the affidavit, counter affidavit and also the materials available on record, allowed the application directing the petitioner to pay a sum of Rs.6,000/- per month to the respondent from the month of January 2015 till the disposal of H.M.O.P.No.77 of 2013 and also a sum of Rs.10,000/- towards litigation expenses.